STATE OF TELANGANA Vs. MOHD. ABDUL QASIM (DIED)

JUDGEMENT

(1.) Leave granted.

(2.) The statement made by the Tribal Chief Seattle, way back in the year 1854, in his letter to the offer of George Washington, the former First President of the United States of America, to buy their land, is a pearl of wisdom not understood by the ignorant, educated modern mind.

(3.) A well merited judgment, passed in A.S. No. 145 of 1994 by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh, decided on a conscious consideration of the issues raised before it, confirming the one rendered by the Trial Court, was reviewed like an Appellate Court, based upon the materials that emanated after its filing, at the instance of a party defendant in whose favour a decree was granted and that too by acting without the requisite jurisdiction, is under challenge in this appeal.