IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
MONDAY, THE TENTH DAY OF FEBRUARY,
TWO THOUSAND AND FOURTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE: L. NARASIMHA REDDY
AND
THE HON'BLE SRI JUSTICE: M.S. K. JAISWAL
LAAS .NO:612 of 2013
(Appeal under Section 54 of Land Acquisition Act, 1984, praying that in the
circumstances stated in the grounds filed herein against the judgment and decree of
the Court of the Senior Civil Judge, Narayanpet, Mahabubnagar District, passed in
L.A. O.P. No. 22 of 2010, dated 05-06-2012.)
Between:
1. Bhagyamma, W/o. Hanmanthu
2. Ramanna, S/o. Husainappa,
3. Pedda Venkatappa, S/o. Chinna Bheeshappa
4. Chinna Venkatappa, S/o. Chinna Bheeshappa
5. Shivappa, S/o. Karreppa
6. Pedda Ramulu, S/o. Karreppa
7. Chinna Ramulu, S/o. Karreppa
8. Musal Reddy, S/o. Bal Reddy
9. Mallikarjun Setty, S/o. Nagaiah
10. Vadevat Narsamma, W/o. Hanmappa
11. Chinna Venkataiah, S/o. Bheemanna
12. Ammakka, W/o. Hanmanthu
13. K. Ramulu S/o. Narsappa
14. V.Venkatappa, S/o. Narsimulu
15. Chinna Balappa, S/o. Chinnanna
16. Hussainamma, W/o. Kurumappa
17. T.Chennamma, W/o. Narsappa
18. Kutala Buggamma, W/o. Manikyappa, (died)
19. Budpur Ananthamma, W/o. Hanmanthu
20. Harijan Hanmanthu, S/o. Narsappa
21. Pedda Thimmappa, S/o. Hanmappa
22. K.Pedda Hanmanthu, S/o. Buggappa
23. Kolla Shanthappa, S/o. Buggappa
24. Kolla Chinna Hanmanthu, S/o. Buggappa
25. Devalla Kistappa, S/o. Chinnappa
26. Kummari Ramulamma, W/o. Balppa
27. Ujjelli Jaipal, S/o. Siddappa
28. Sotta Tayappa, S/o. Thimmanna
29. Kothapalli Narsamma, W/o. Hussainappa
30. Patnam Padmamma, W/o. Ramudu
31. Nagender Reddy, S/o. Chinna Reddy
32. Sudhakar Reddy, S/o. Chinna Reddy
33. Bhimanolla Balram Reddy, S/o. Bal Reddy
34. Karre Tayappa, S/o. Gajalappa
35. Mareppa, S/o. B.Kasimappa
36. Dukkilla Hanmappa, S/o. Buggappa
37. Gaddameedi Kistappa, S/o. Pedda Balappa (died)
38. Kolla Kistappa, S/o.Buggappa
39. Kummari Ashamma, W/o. Sandappa
40. Netti Tayappa, S/o. Buggappa
41. Yadavalli Tayappa, S/o. Mashappa
42. Natti Ramulu S/o Ashappa
43. K.Chandra Shekar Reddy, S/o. K.Srinivas Reddy
44. P.Venkat Reddy, S/o. Naraya Reddy
45. Shiva Reddy, S/o. Venkat Reddy
46. P.Ananth Reddy, S/o. Chinna Reddy
47. Hotel Bheemamma, W/o. Gajalappa
(Contd. 2.
)
.2.
48. Shivappa, S/o. Bheemanna
49. Sayanna, S/o. Poshappa
50. Chinna Jambanna, S/o. Yellappa
51. Ramulamma, W/o. Pedda Hanmanthu
52. Narsingamma, W/o. Bhimshappa
53. Mala Chandramma, W/o. Bhimshappa
54. Vadde Siddamma, W/o. Kurumanna
55. Mangali Venkatamma, W/o. Parusha Ramulu
56. Mangali Venkatappa, S/o. Devendrappa
57. Govindamma, W/o. Chennappa
58. Gopanolla Ram Reddy, S/o. Gopanna
59. K. Thimappa S/o Thimappa
60. G. Narasamma W/o G. Kistappa (died)
(Vide Court order dated 31-10-2013 the appellant No.59 & 60 are brought on
record as LR of deceased Appellant No. 18 & 37 CMP. No. 1332/2013 &
CMP. No. 1333 of 2013 in LAASSR. 8036/2013)
.....
Appellants
AND
The Land Acquisition Officer/RLISP Unit-I, Makthal Mandal, Mahabubnagar District.
.....Respondent
The Appeal coming on for hearing upon perusing the petition and Grounds filed
herein and upon hearing the arguments of Sri N.Vasudeva Reddy, Advocate for the
Appellants, the Court made the following
ORDER:
"A serious lapse has crept into the proceedings. The appeal is presented by the appellants as indigent persons and no Court fee was paid. They have also filed an application to condone the delay. Obviously not noticing the application filed under Order 44 Rule 1 C.P.C., the delay was condoned and the appeal was numbered. Unless the application for declaring the petitioners as indigent persons is ordered, the appeal ought not to have been numbered at all.
Learned counsel for the appellants submits that the respondent has deposited substantial amount in the recent past to the credit of the O.P. and if adequate time is given, the Court fee would be paid.
The petitioners are granted six (6) weeks time to pay the Court fee. If by that time, the Court fee is not paid, the Registry shall delete the number and keep the proceedings in S.R. stage.
The reference Court or the Court holding full additional charge, if any, in which the amount is deposited shall process the cheque petition without any delay."
ASSISTANT REGISTRAR // TRUE COPY // for ASSISTANT REGISTRAR To
1. The Senior Civil Judge at Narayanpet, Mahabubnagar District.
2. The Land Acquisition Officer/RLISP Unit-I, Makthal Mandal, Mahabubnagar District.
3. The Section Officer, Appeal Filing Section, High Court of A.P., Hyderabad. (BY SPECIAL MESSENGER)
4. One CC to Sri N. Vasudeva Reddy, Advocate (OPUC)
5. Two spare copies.
BV HIGH COURT LNR.J & MSKJ.J DATED: 10-02-2014 ORDER LAAS.NO. 612 OF 2013 DIRECTION MOST URGENT (SPECIAL MESSENGER) DRAFTED: BY BV DATED : 13-02-2014 HIGH COURT LNR.J & MSKJ.J DATED: 10-02-2014 ORDER LAAS.NO. 612 OF 2013 DIRECTION