GOVERNMENT OF ANDHRA PRADESH Vs. GRACE SATHYAVATHY SHASHIKANT

JUDGEMENT

(1.) Having heard learned Senior Advocates appearing on behalf of both parties at great length, we are of the view that in para 12 of the judgment dated 16.08.2017, the words "prima facie" need to be added as follows:-

(2.) We make it clear that we have affirmed the entire judgment of the Single Judge and set aside the order of the Division Bench. According to us, it is not open for the review petitioners to urge that plot contained in Survey No. 129/45/D or Survey No. 129/D-45 does not exist. This is for the reason that in a judgment inter partes between Mohd. Taqiuddin and the Hyderabad Municipal Corporation reported in AIR 1960 Andhra Pradesh 340, the High Court has expressly stated:

(3.) This judgment specifically refers to the aforesaid plot measuring 3 acres and 21 guntas situated on Jubilee Hills in the village of Sheikpet, West Taluk, Hyderabad District and refers to this as plot bearing No. 129/D-45.