MADAN B.LOKUR, J. - (1.) Leave granted. The question for our consideration relates to the interpretation of Section 87 of the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 Fasli and the meaning of the expression 'clerical error'. The further question is whether a 'clerical error' can be corrected "at any time" or only within a reasonable time.
(2.) In our opinion, the correction sought to be made by the respondents is not a 'clerical error' and so the further question really does not arise. However, the expression "at any time' cannot be interpreted to stretch over a period of 25 years, as in the present case. Land Acquisition Proceedings
(3.) On 24th May, 1963 a notification was issued under the provisions of Section 4 of the Land Acquisition Act, 1894 (the Land Acquisition Act). The entire acquisition was of a few thousand acres comprising of dozens of survey numbers. Amongst others, the acquisition included survey nos. 1009, 1043 to 1065 comprising of 1110.07 acres in Kukatpally Village, Balanagar Mandal in Ranga Reddy District of Andhra Pradesh. The entire acquisition was for the purpose of a Housing Scheme of the Andhra Pradesh Housing Board (APHB) framed under Section 22-A of the Andhra Pradesh Housing Board Act, 1956.;