HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH
WEDNESDAY, THE FOURTEENTH DAY OF OCTOBER
TWO THOUSAND AND FIFTEEN
: PRESENT:
THE HON'BLE SRI JUSTICE RAMESH RANGANATHAN
AND
THE HON'BLE SRI JUSTICE S. RAVI KUMAR
LAAS. No. 1290 of 2005
Between:
Mandal Revenue Officer (Land Acquisition Officer), Madhira
Appellant
AND
1. Bodepudi Raghavaiah S/o Rama Kotaiah, R/o Dendukuru Village,
through General power of Attorney Sri B. Venkateswar Rao, Advocate
Khammam (died per LRs. RR 2 to 8)
2. Hari Bandi Sesharathnam W/o Satyanarayana, R/o America
3. parupalli Naga Ratnam W/o Bala Ramaiah, R/o Hyderabad
4. Bodepudi Rajendraprasad S/o Bodepudi Raghavaiah, R/o America
5. Bodepudi Azad S/o Bodepudi Raghavaiah, R/o Hyderabad
6. Bodepudi Satyam Babu S/o Bodepudi Raghavaiah, R/o America
7. Bodepudi Venu Prasad S/o Bodepudi Raghavaiah, R/o America
8. Punnati Rani W/o Appa Rao, R/o America
(Respondents 2 to 8 are brought on record as LRs of deceased sole
respondent as per the Hon'ble Court order dated 09-12-2014 made in
LAASMP. No. 1086 of 2014)
...Respondents
Appeal filed under Section 54 of the Land Acquisition Act of 1894, against
the Judgment and decree passed in O.P. No. 21 of 1990 on the file of the
Senior Civil Judge, Sathupally dated 25-03-2004.
The appeal coming on for hearing upon perusing the petition and grounds
filed herein and upon hearing the arguments of GP for Appeals(TG) for the
appellants, the Court made the following
ORDER:
"Learned Government Pleader for Appeals states that, despite repeated letters being addressed, no response is forthcoming from the officers concerned. When the matter was listed before us on the previous occasion, we had requested the learned Advocate General to intervene and ensure that batta is paid, and steps are taken in these appeals which are pending on the file of this Court for nearly a decade for non-compliance of payment of batta and for failure to take steps.
Dismissal of these appeals on the ground that batta has not been paid, or steps have not been taken, would only result in a loss to the public exchequer, as enhancement of compensation under the Land Acquisition Act are the subject-matters of challenge in these appeals. As a last opportunity, we grant time till 28.10.2015 for compliance failing which the Principal Secretary, Revenue of both the States of Andhra Pradesh and Telangana, shall be personally present in Court at 10.30 a.m. on 28.10.2015.
Learned Government Pleader for Appeals of both the States of Andhra Pradesh and Telangana are present in Court and undertake to inform the concerned Principal Secretaries of their obligations under this order."
ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To
1. The Senior Civil Judge, Sathupally, Khammam District
2. The Principal Secretary, Revenue Department(A.P) State of Andhra Pradesh, Andhra Pradesh Secretariat Hyderabad
3. The Principal Secretary, Revenue Department(T.G) State of Telangana, Telangana Secretariat Hyderabad (Addressees 2 & 3 by SPL. MESSENGER)
4. Two CC to GP for Appeals (A.P) High Court, Hyderabad(By SPL. MESSENGER)
5. Two CC to GP for Appeals (TG) High Court, Hyderabad(By SPL. MESSENGER)
6. Two spare copies.
HIGH COURT RRJ & SRKJ DATE: 14-10-2015 NOTE: POST ON 28-10-2015 FOR APPEARANCE ORDER:
LAAS.NO.1290 OF 2005 DIRECTION HIGH COURT Csk Date of drafting 16-10-2015 RRJ & SRKJ DATE: 14-10-2015 NOTE: POST ON 28-10-2015 FOR APPEARANCE ORDER:
LAAS.NO.1290 OF 2005 DIRECTION