P.S.Narayana, J. - (1.) Smt. Vasireddy Rajyalakshmamma the Review petitioner, prays for review of the Judgment in W.A.No. 1945/99 dated 15-11-2002, on the ground that allowing of Writ Appeal stating that the point involved therein is covered by the decision of Supreme Court in Government of Andhra Pradesh v. J. Sridevi and others though in fact it is not covered and the same is distinguishable on facts, is unsustainable and bad in law. Facts in nutshell;
(2.) The Review petitioner, herein after referred to as "petitioner", filed W.P. No. 12477/98 praying for a Writ of Mandamus declaring the action of Hyderabad Urban Development Authority, hereinafter referred to as "respondent" in rejecting the application of the petitioner for sanction of layout vide letter No.7549/MP2/ HUD/951, dated 22-9-1997 as illegal and consequently direct the respondents not to interfere with development of land of the petitioner in pursuance of her application.
(3.) On 12-10-1995, the petitioner made an application in prescribed form paying requisite fee requiring permission to develop the land in S.No. 14 of Guttala Begumpet. The petitioner also claims that the land is within the exemption granted by G.O.Ms.No. 733 (Revenue) dated 31-10-1988 from the provisions of the Urban Land Ceiling Act and an affidavit was filed to that effect. The petitioner also had taken a stand that by virtue of Section 14(5) of the A.P. Urban Area (Development) Act, 1975, hereinafter referred to as "Act" in short for the purpose of convenience, in view of the lapse of the period of 90 days, there is deemed permission in her favour.;