AIR 2015 SUPREME COURT 1021 ::2015 AIR SCW 622 ::(2015) 127 RevDec 25 ::(2015) 2 WLC(SC)CVL 397 ::(2015) 1 CLR 448 (SC) ::2015 (3) SCC 695 ::(2015) 1 Scale 274 ::AIR 2015 SC (Civil) 1538 ::(2015) 2 AllMR 962 (SC) ::(2015) 1 Guj LH 546 ::(2015) 1 JLJR 446 ::2015 (1) KCCR SN 75 (SC) ::(2015) 2 Pat LJR 33 ::(2015) 3 AndhLD 1

Supreme Court Of India

(From : Andhra Pradesh)*

Hon'ble Judge(s): T. S. Thakur, C. Nagappan , JJ

Andhra Pradesh (Telangana Area) Record of Rights in Land Regulation (1358 F) , Regn.166B— Revision - Suo motu power - Exercise of, after five decades, even in absence of any period of limitation - Would be arbitrary and opposed to concept of rule of law. Exercise of @page-SC1022 suo motu power of revision after a long lapse of time, even in the absence of any period of limitation arbitrary and opposed to the concept of rule of law.(Para 12) In the instant case the names of the predecessors in title of the respondents are found mentioned in the Khasra Pahani of the year 1954-55 pertaining to Survey Nos. 36 and 37 of 'a' village. The purchase of the said lands by the respondents from them under registered sale deeds are also not seriously disputed. The further fact is that they have been regularly paying land revenue continuously since the year 1954. The appellants, authorities issued the impugned notice dated 31.12.2004 under S. 166B for cancellation of entries in the Khasra Pahani of the year 1953-54, by fixing the date of inquiry as 5.2.2005. Held, the Government had every occasion to verify the revenue entries pertaining to the said lands while passing the earlier Government Order D/- 24-9-1991 reserving part of said land but no exception was taken to the entries found. Further whe....