Supreme Court - Daily Orders
B. Mettu Rama Reddy (D) Th.Lrs. vs Union Of India . on 23 April, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1995 OF 2008
B. METTU RAMA REDDY (D) TH.LRS.& ORS. Appellant (s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Heard Mr. P.P. Rao, learned senior counsel for
the appellants, at quite some length.
2. Civil Appeal is dismissed.
3. In para 16 of the impugned order, the High
Court has observed:-
"... in the Schedule the Survey number was
corrcted by showing sub-division as 93/1,
which is illegal (manipulation) and cannot be
taken into account..."
4. We direct that while proceeding with the
matter pursuant to the remand, the executing court
shall also examine whether in the Schedule appended to
the plaint Survey No. 93 has been interpolated by
making it ’93/1’ at the instance of the plaintiffs and,
if it is found that the interpolation was made after
the plaint had been filed in the court, the executing
court shall register a criminal case under Section 466
and other relevant Sections of the Indian Penal Code
2
against the offender(s).
5. No costs.
..........................J.
( R.M. LODHA )
NEW DELHI; ..........................J.
APRIL 23, 2014 ( M.Y. EQBAL )
3
ITEM NO.103 COURT NO.2 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 1995 OF 2008
B. METTU RAMA REDDY (D) TH.LRS.& ORS. Appellant (s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln(s) for production of additional documents and permission
to file additional documents and permission to file additional
documents and office report ))
Date: 23/04/2014 This Appeal was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE M.Y. EQBAL
For Appellant(s) Mr. P.P. Rao, Sr. Adv.
Mr. V. Sridhar Reddy, Adv.
Mr. Vineet Mishra, Adv.
Mr. V.N. Raghupathy,Adv.
For Respondent(s) Mr. P.P. Malhotra, A.S.G.
Ms. Vimla Sinha, Adv.
Mr. Yasir Rauf, Adv.
Mr. B.V. Balram Das, Adv.
Mr. Nanda Kumar, Adv.
Mrs Anil Katiyar,Adv.
Mr. Anoop G. Choudhari, Sr. Adv.
Ms. C.K. Sucharita ,Adv
UPON hearing counsel the Court made the following
O R D E R
Civil Appeal is dismissed in terms of the signed order.
Pending application, if any, stands disposed of.
(Rajesh Dham) (Renu Diwan) Court Master Court Master (signed order is placed on the file)