The Land Acquisition Officer Cum vs Naravaneni Koteswari Rao,

Telangana High Court

The Land Acquisition Officer Cum vs Naravaneni Koteswari Rao, on 14 September, 2022

Bench: G Sri Devi, M.G.Priyadarsini

       HIGH COURT OF JUDICAT URE AT HYDERABAD
    FOR T HE ST AT E OF T ELANGANA AND T HE ST AT E OF
                     ANDHRA PRADESH

             TUESDAY, THE FOURTEENTH DAY OF JUNE,
                  TWO THOUSAND AND SIXTEEN

                          :PRESENT:
      T HE HON'BLE SRI JUST ICE V. RAMASUBRAMANIAN
                             AND
      T HE HON'BLE SRI JUST ICE A.SHANKAR NARAYANA

                       LAAS .NO: 96 of   2016
Between:

The Land Acquisition Officer - cum Revenue Divisional Officer,
Khammam.
                                                    ..... Appellant /
                                                        Respondent
                                 AND

Naravaneni Koteswari Rao, S/o.Venkata Narsaiah, Age 78 years, Occ:
Advocate, R/o.Hyderabad.
                                                 .....Respondent /
                                                        Pet it ioner

    Appeal under Section 54 of L.A. Act., preferred against the
Judgment and Decree passed in OP No.591 of 2011 on the ﬁle of the
Court of the Principal District Judge, Khammam, dated 01.09.2014.

            The appeal coming on for hearing, upon perusing the
memorandum of grounds ﬁled herein, and the order of the High Court
dated 02-03-2016 made in LAASMP No.256 of 2016 in LAAS (SR)
No.368 of 2016 and upon hearing the arguments of the Government
Pleader for Appeals (TG), for the Appellant and Sri K. Prabhakar Rao,
Advocate for the Respondent (not being present), the Court made
the following

ORDER:

"It is st at ed t hat inspit e of service of not ice on t he respondent , t here is no represent at ion on behalf of t he respondent .

Hence, t he int erim order passed on 02.03.2016 is made absolut e.

Post t he appeal for final hearing in t he usual course."

ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To

1. The Principal District Judge, Khammam.

2. Naravaneni Koteswari Rao, S/o. Venkata Narsaiah, Occ: Advocate, R/o. Hyderabad.

3. Two CCs to the G.P. for Appeals (TG), High Court of Judicature at Hyderabad (OUT)

4. Two spare copies. nnr HIGH COURT VRS,J & ASN,J DAT E: 14-6-2016 NOT E: Post for final hearing in the usual course ORDER LAAS.NO: 96 of 2016 DIRECT ION HIGH COURT Nnr Date of Drafting : 17-06-2016 VRS,J & ASN,J DAT E: 14-6-2016 NOT E: Post for final hearing in the usual course ORDER LAAS.NO: 96 of 2016 DIRECT ION