Tattiparthi Baburao, E.G. Dist 43 ... vs Prl Secy, Assn.Vi Dept, Hyd 5 ...
2021 Latest Caselaw 1857 AP

 

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY ,THE TWENTIETH DAY OF APRIL
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA

WP No.43661 of 2017, 23144 of 2011, WP No.43830 of 2016,
WP No.43937 of 2016 and CC No.1361 of 2020

WRIT PETITION NO: 43661 OF 2017

Between:

Nemala Ramulu, S/o Polisu,

Nemala Srinivasa Rao, S/o Ramulu,
Nemala Krishna Madhava, S/o Ramulu,
Tatiparthi Nagaraju, S/o Appanna,
Tatiparthi Peda Appa Rao, S/o Gurraya,

akRON>

Petitioners

AND

_ State of Andhra Pradesh, rep. by its Chief Secretary, General Administration
Department, A.P. Secretariat, Hyderabad.
State of Andhra Pradesh,, rep. by its Secretary to Government, Industries &
Commerce Department, A.P. Secretariat, Hyderabad.

Andhra Pradesh Industrial Infrastructure Corporation, Rep. by its Managing °
Director, Basheerbagh, Hyderabad. .
Andhra Pradesh Industrial Infrastructure Corporation, Rep. by its Zonal
Manager, Kakinada, East Godavari District.

The District Collector,, East Godavari District, Kakinada.

' The Tahsildar, Thondangi Mandal, East Godavari District.
M/s Divi's Laboratories Ltd., Rep. by its Chairman & M.D. Divi Towers, 7-1-
77/E/1/303, Dharamkharan Road, Ameerpet, Hyderabad. m

----e

(NOU KR @ N

Respondents

Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a writ, order or direction preferably a Writ in the nature of Mandamus, (a) declaring the action of the respondents to dispossess the petitioners from the lands i.e., S. No. Petitioner's name Survey No. EXTENT 01 Nemala Ramulu, S/o Polisu 488/5 489/3 Ac.2.11 cents Ac.2.19 cents 02 Nemala Srinivasa Rao, S/o Ramulu 489/1 500/1 489/5 499/3 489/5 Ac.2.51 cents Ac.2.64 cents Ac.0.45 cents Ac.0.14 cents Ac.0.45 cents 03 Nemala Krishna Madhava S/o Ramulu 490/1 500/2P Ac.2.22 cents Ac.0.70 cents 04 Tatiparthi Nagaraju S/o Appanna 471/5 460/38 471/8 471/6 Ac.1.45 cents Ac.0.47 cents Ac.0.55 cents Ac.0.24 cents 05 Tatiparthi Peda Appa Rao, S/o Gurraya 463/13 461/4 454/1A Ac.0.72 cents Ac.0.50 cents Ac.0.30 cents Total extent: Ac.17.64 cents (lands situated at Pampadipeta Village and Thatakulapalem Village, Thondangi Mandal, East Godavari District) without adopting any procedure available under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation & Resettlement Act, 2013 (Act 30/2013) as illegal, arbitrary, unconstitutional and violative of Article 300A of the Constitution of India and Fundamental Rights guaranteed under the Constitution of India, (b) declare G.O.Ms.No.73, Industries & Commerce (Infra) Department, dated 14.9.2015 issued by the 2nd respondent as unconstitutional and contrary to the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation & Resettlement Act, 2013 (Act 30/2013) and Judgment rendered by this Hon'ble Court in LAO-cumRDO vs. Mekala Pandu case reported in 2004 (2) ALD 451.

The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Sri Prakash Buddarapu, Advocate for the Petitioners, GP for General Administration for -the Respondent No.1, GP for Industries & Commerce for Respondent No.2, Sri Satya Prasad, Senior Counsel for Sri Ramachandra Reddy, Standing Counsel for Respondent Nos.3 & 4, GP for Revenue for Respondent Nos.5 & 6 and of Sri Ganta Rama Rao, Senior Counsel for Respondent No.7.

WRIT PETITION NO: 23134 OF 2011 Between:

--d

Tattiparthi Baburao, S/o. Nagaraju, aged about 35 years, Pampadipeta Village, Thondangi Mandal, East Godavari District Tatiparthi Dandamma, W/o. Chinna Rao Pampadipeta Village, Thondangi Mandal, East Godavari District Tatiparthi Chinna Rao, S/o. Appanna Pampadipeta Village, Thondangi Mandal, East Godavari District Matla Veeramma, W/o. China Apparao Pampadipeta Village, Thondangi Mandal, East Godavari District Tatiparthi Pamparaju, S/o. Appanna Pampadipeta Village, Thondangi Mandal, East Godavari District Tatiparthi Peramtalu, W/o. Appanna Pampadipeta Village, Thondangi Mandal, East Godavari District Tatiparthi Ramakrishna, S/o. Jogiraju Pampadipeta Village, - Thondangi Mandal, East Godavari District Yanamala_ Satyavathi, W/o. Satyanarayana Tatiyakulapalem Village, Thondangi Mandal, East Godavari District Nemala Krishna, S/o. Somanna Pampadipeta Village, Thondangi Mandal, East Godavari District .

10.Ambujala Peda Satyanarayana, S/o. Venkanna Tatiyakulapalem Village, Thondangi Mandal, East Godavari District

11.Ambujalapu Satyanarayana, S/o. Appanna Tatiyakulapalem Village, Thondangi Mandal, East Godavari District

12.Ambapuram Nookalamma, W/o. Satyanarayana Tatiyakulapalem Village, Thondangi Mandal, East Godavari District

13.Ambujalapu| Appa Rao, S/o. Karuraju Tatiyakulapalem Village, . Thondangi Mandal, East Godavari District

14.Ambujalapu Appa Rao, S/o. Appanna Tatiyakulapalem Village, Thondangi Mandal, East Godavari District

15.Kukka Rambabu, S/o. Venkanna Tatiyakulapalem Village, Thondangi Mandal, East Godavari District

16.Kukka China Satyanarayana, S/o. Venkanna Tatiyakulapalem Village, Thondangi Mandal, East Godavari District

17.Nemala Nageswara Rao, S/o. Appa Rao Tatiyakulapalem Village, Thondangi Mandal, East Godavari District

18.Nemala Gandhi, S/o. Appa Rao Tatiyakulapalem Village, Thondangi Mandal, East Godavari District

19.Pekati Lakshmi, W/o. Baburao Tatiyakulapalem Village, Thondangi Mandal, East Godavari District

20.Nemala Baburao, S/o. Dandu Tatiyakulapalem Village, Thondangi Mandal, East Godavari District

21.Peketi Satyanarayana, S/o. Daraiah Tatiyakulapalem Village, Thondangi Mandal, East Godavari District

22.Nemala Veeraju, S/o. Dandu Tatiyakulapalem Village, Thondangi Mandal, East Godavari District

23.Nemala Appa Rao, S/o. Nookaraju Pampadipeta Village, Thondangi Mandal, East Godavari District

24.Nemala Polarao, S/o. Sorunna Pampadipeta Village, Thondangi Mandal, East Godavari District

25.Kukka Durgaiah, S/o. Chinna Appa Rao Pampadipeta Village, Thondangi Mandal, East Godavari District

26.Nemala Appayyamma, W/o. Pampaiah Pampadipeta Village, Thondangi Mandal, East Godavari District

27.Nagalla Satyavathi, W/o. Seshagirirao Pampadipeta Village, Thondangi Mandal, East Godavari District

28.Kalina Ganga, W/o. Apparao Srungavrukshampeta Village, Thondangi Mandal, East Godavari District

© oN OD a KR wRN

29.Dulam Dandu, S/o. .Appanna Srungavrukshampeta Village, Thondangi Mandal, East Godavari District

30. Gampala Dandaiah, S/o. Apparao Pampadipeta Village, Thondangi Mandal, East Godavari District

31.Gampala Apparao, S/o. Venkanna Pampadipeta Village, Thondangi Mandal, _ East Godavari District

32.Gampala Chinna Satyanarayana, S/o. Apparao Pampadipeta Village, Thondangi Mandal, East Godavari District -

33.Ambujalapu Chinna Apparao, S/o. Jogiah Pampadipeta ~ Village, ' Thondangi Mandal, East Godavari District

34.Ambujalapu Musalaiah, Slo. Ramaswamy Pampadipeta 'Village, Vo Thondangi Mandal, East Godavari District .

35.Nemala Dandamma, Wio. Dandu Pampadipeta Village, Thondangi Mandal, _ East Godavari District

36. Kukka Jogiraju, S/o. Venkanna Tatiyakulapalem 'Village, Thondangi Mandal, East Godavari District

37.Ambujalapu Chinna Satyanarayana, S/o. Chinna Appanna Tatiyakulapalem . . Village, Thondangi Mandal, East Godavari District

38.Yadala Nagaraju, S/o. Appanna Tatiyakulapalem Village, Thondangi Mandal, East Godavari District

39. Ambujalapu Rajendra, S/o. Apparao Tatiyakulapalem Village, Thondangi Mandal, East Godavari District

40.Nemala Venkata Rao, S/o. Tatabbai Pampadipeta Village, Thondangi ' Mandal, East Godavari District

41.Nemala Sattibabu, S/o. Tatabbai Pampadipeta Village, Thondangi Mandal, East.Godavari District

42.Kalina Apparao, S/o. Nookaraju Srungvrukshampeta Village, Thondangi Mandal, East Godavari District

43.Kalina Ammaji, W/o. Apparao Srungvrukshampeta Village, Thondangi Mandal, East Godavari District

44. Ambujalapu Kasulu, W/o. Suryarao Srungvrukshampeta Village, Thondangi Mandal, East Godavari District

(WP is dismissed in sofar as Petitioners 2, 3,9,10, 13, 14, 25 27, 33, 34, 38, 39 and 40 are

concerned as per Court Orders dated 3/1/2012 in WPMP No. 42163/2011 and 11, 12, 19, 20,

; 24, 30, 36 & 42 and Court Order dated 10/7/2013 and 26, 28. 37 Court Order dated 8/7/2014 in WPMP No. 21346/14. )

Petitioner AND

1. The Government of A.P rep. by its Principal Secretary, (Assn: VI) Department,

Secretariat Buildings, Hyderabad :

The A.P. Industrial Infrastructure Corporation,, Rep by its Managing Director, Basheerbagh, Hyderabad .

'The District Collector,, East Godavari District at Kakinada

The Zonal Manager, APIIC, Ramanaiapet, Kakinada,, East Godavari District The Revenue Divisional Officer, Peddapuram Revenue Division, East Godavari District

The Tahsildar, Thondangi Mandal,, East Godavari District

om RON

Respondents

' . Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased Issue an appropriate writ, order or direction, more particularly one in the nature of writ of mandamus declaring the proceedings in memo no. 41715/Assn.VI/07-4, dt. 15.5.2008 of the first respondent and Proceddings No. Ref. No. E2/4326 /2006 dt. 28.5.2008 of the 3rd respondent are ciearly illegal, arbitrary unconstitutional and violative of order of this hon'ble court and set aside the same.

The petition coming on for hearing, upon perusing the Petition and the "affidavit filed in support thereof and upon hearing the arguments of Sri Prakash Buddarapu, Advocate for the Petitioner, GP for Revenue for the Respondent Nos.1, 5 & 6 and of Sri Satya Prasad, Senior Counsel for Sri Ramachandra Reddy, Standing Counsel for Respondent Nos.2 & 4.

WRIT PETITION NO: 43830 OF 2016 Between:

1. T. Dandamma W/o Chinna Rao Aged - 44 Yrs. Pampadipeta Village Thondangi Mandal East Godavari Dist. Tatiparti Chinna Rao, S/o Appanna Aged - 49 Yrs. Nemala Krishna, S/o Somanna Aged - 41 Yrs. Nemala Palarao, S/o. Suranna Aged. 42 Yrs.

BON

Kukka Durgaiah S/o.Chinna Apparao Aged - 48 Yrs., - Nemala Appayamma, W/o Pampaiah Aged - 55 Yrs. Nagalla Satyavathi, W/o Seshagiri Rao Aged - 45 Yrs. Gampala Dandaiah S/o. Appa Rao Aged - 38 Yrs., Ambujalapu China Appa Rao, S/o Jogaiah Aged - 37 Yrs.

10. Ambujalapu Musalaiah, S/o Rama Swamy Aged - 55 Yrs.

11.Nemala Venkat Rao, S/o. Tatabbaiah Aged - 45 Yrs.

O OND

(Petitioner 1 - 11 are R/o Pampadipeta Village, Thodang! Mandal, East Godavari District)

12.Ambujalapu Peda Satyanarayana, S/o Vekanna Aged - 45 Yrs.

13.Ambujalapu Satyanarayana, S/o Apanna Aged - 44 Yrs.

14.Mareti Lakshman Rao, S/o. Appa Rao, Aged - 35 Yrs.

15.Ambujalapu Appa Rao, S/o Kama Raju Aged - 44 Yrs.

16.Kukka China Satyanarayana, S/o Venkanna Aged - 47 Yrs.

17.Peketi Lakshmi,, VWV/o Babu Rao Aged - 38 Yrs.

18. Kukka Jogi Raju, S/o. Venkanna Aged - 42 Yrs.

19.Ambujalapu China satyanarayana, s/O China Appanna Aged - 47 Yrs.

20. Yedala Naga Raju, S/o. Appa Rao Aged - 80 Yrs.

21.Ambujalapu Rajendra, S/o. Appa Rao Aged - 21 Yrs.

(Petitioners 12 - 21 are R/fo Tatiyakula Palem Village, Thodangi Mandal East Godavari District.) Petitioners AND

1. State of Andhra Pradesh, rep. by its Chief Secretary, General Administration Department. A.P. Secretariat, Hyderabad.

State of Andhra Pradesh, rep. by its Secretary to, Government, Industries & Commerce Department, A.P. Secretariat, Hyderabad.

Andhra Pradesh Industrial Infrastructure Corporation,, Rep. by its Managing Director, Basheerbagh, Hyderabad.

Andhra Pradesh Industrial Infrastructure Corporation,, Rep. by its Zonal Manager, Kakinada, East Godavari District.

The District Collector, East Godavari District, Kakinada.,

The Tahsildar, Thondangi Mandal, East Godavari District., -

M/s Divils Laboratories Lid.; Rep. by its Chairman & M.D. Divi Towers, 7-1- 7 7/E/1/303, Dnharamkharan Road, Ameerpet, Hyderabad.

Noo # WwW ON

Respondents

Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a writ, order or direction preferably a Writ in the nature of Mandamus,

(a) declaring the action of the respondents to dispossess the petitioners from the

lands i.e.,

Sl. Name of the Petitioner Survey No. Extent

No Acres Cents.

01 Tatiparti Dandamma 461.6 0.77 460.8 0.24

02 =| Tatiparti Chinna Rao 471.5 0.94 471.8. 0.55 471.6 0.23

03 |Nelama Krishna 460.1 0.55 465.7 0.29

04 | Nelama Pola Rao 217.3 0.56

05 | Kukka Durgaiah 470.7 1.43 465.2 0.49 */, 458.1 0.55 460.5 0.42

| 06 | Neelama Appayamma 465.6 0.85 464.6 0.70 451.2 1.51 | 07 Nagalla Styavathi 451.1 0.83 463.7 0.72 455.12 0.09 | 455.14 0.49 455.11 0.34 08 |Gampala Dandaiah 459.4 0.78 464.5 0.36 469.1. 1.00 469.3 0.55 836.4 0.17 _ 837.4 0.57 "/, 09 |Ambujala China Appa Rao 463.1 0.30 501.4 1.07 450.4 1.24 10 |Ambujalapu Musalaiah 473.2 0.51 501.2P 0.20 501.3P 0.48 501.9 0.24 501.10 0.24

11. |Nemala Venkat Rao 451.1A 1.26 465.3 0.48 12 |Ambulapu Peda 491.12 0.60 Satyanarayana 13 |Ambujalapu Satyanarayana 491.10 0.27 498.8 1.07 14, |Mareti Lakshman lao- 485.10 0.72 15 |Ambujalapu Appa Rao 482.3 1.01 496.12 0.92 16 | Kukka China Satyanarayana 493.10 0.13 496.4 0.17 496.10 0.51 499.7 © 0.24 484.1 0.21 17 | Peketi Lakshmi 490.1 0.67 491.1 0.96 | 18 | Kukka Jogi Raju 493.10 0.13 496.4 0.17 496.10 0.51 499.7 0.24 484.1 0.21 19 | Ambujalapu China 498.8 0.53 | Satyanarayana 498.9 0.54 491.10 0.27 20 | Yedala Naga Raju 492.13 1.06 483.14 0.71 21 Ambujalapu Rajendra 488.2 0.86 93.1 0.33 98.3 0.38 98.6 0.78 AC.36.21 % extents

Z)-

of Pampadipeta, Tatiyakula Palem Village, Thodangi Mandal, East Godavari District, without adopting any procedure available under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation & Resettlement Act, 2013 (Act 30/2013) as illegal, arbitrary, unconstitutional and violative of Article 300A of the Constitution of India and Fundamental Rights guaranteed under the Constitution of

India,

(b) declare G.O.Ms.No.73, Industries & Commerce (Infra) Department, dated 14.9.2015 issued by the 2nd respondent as unconstitutional and contrary to the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation & Resettlement Act, 2013 (Act 30/2013) and Judgment rendered by this Hon'ble Court in LAO-cumRDO v. Mekala Pandu case reported in 2004 (2) ALD

451.

The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Sri Prakash Buddarapu Advocate for the Petitioners, GP for Industries & Commerce for Respondent No.2, Sri Satya Prasad, Senior Counsel for Sri Ramachandra Reddy, Standing Counsel for Respondent Nos.3 & 4, and of GP for Revenue for Respondent Nos.5 & 6.

WRIT PETITION NO: 43937 OF 2016 |

01. Kukka Kamaraju, S/o. Durgaiah, 65 years, Agriculture

02. Mattla Kondababu, S/o. Apparao, 45 years, Agriculture

03. Nemala Nukaraju, S/o. Maridaiah, 48 years, Agriculture

04. Baddi Dandamma, W/o. Satyanarayana, 49 years, Agriculture

05. Kukka Kondaiah, S/o. Pamparaju, 35 years, Agriculture

06. Kukka Dandu, S/o. Pamparaju, 44 years, Agriculture

07. Peketi Appayamma, W/o. Nookaraju, 49 years, Agriculture

08. Kukka Satyanarayana, S/o. Pamparaju, 45 years, Agriculture

09. Tatiparti Kannayamma, W/o. Pamparaju, 60 years, Agriculture

10. Kummari Kannayamma, W/o. Peda Suryarao, 65 years, Agriculture

11. Kukka Abbayi, S/o. Durgaiah, 75 years, Agriculture |

12. A. Lovasita, W/o. Srinu, 28 years, Agriculture

13. Nagella Seshayamma, W/o. Apparao, 55 years, Agriculture

14. Polneti Chittibabu, S/o. Chinna Appanna, 52 years, Agriculture

15. Tatiparti Appalakonda, W/o. Krishna, 36 years, Agriculture

i

22)

(Petitioners 1 to 15 are R/o Kona, Pampadipeta, Thondangi Mandal, &.G.District)

A., Satyanarayana, s/o Apparao, 45 years, Agriculture.

A. Varalakshmi, w/o Satyanarayana, 40 years, Agriculture.

Doolam Nookalamma, w/o Apparao,

49 years, Agriculture.

Doolam Nookaraju, s/o China Appanna, 70 years, Agriculture.

Doolam Nayinamma, w/o Pamparaju, 65 years, Agriculture.

A.Apparao, s/o Appanna, 65 years, Agriculture.

(Petitioners 16 to 21 are R/o Kona, Srungavrikshampeta, Thondang Mandal,East Godavari District) -

Polneti Subbarao, s/o China Appanna, 62 years, Agriculture.

A. Pamparaju, s/o Anjanna, 60 years, Agriculture.

Polneti Ramarao, s/o China Appanna, 55 years, Agriculture.

(Petitioners 22 to 24 are R/o Kotha Pakalu, Thondangi Mandal, East Godavari District)

Pirla Sattibabu, s/o Nagaraju, 44 years, Agriculture.

Madiki Dandamma, w/o Chinna Appa Rao, 04 years, Agriculture.

Nemala Subbalakshmi, w/o Nemala Veera Raju, 50 years, Agriculture. .

Ambujalapu. Veerraju,s/o Peda Appanna, 47 Years, Agriculture.

Kukka.Satyanarayana,s/o late venkanna, 55 Years,Agriculture

Ambujalapu Veeraghavulu,w/o sattibabu, 28 Years, Agriculture.

(Petitioners 25 and 30 are R/o Tatiyakula Palem, Thondangi Mandal, East Godavari District) ' .. Petitioners / | Petitioners

AND

State of Andhra Pradesh, rep. by its Chief Secretary,

General Administration Department, A.P. Secretariat, Hyderabad.

State of Andhra Pradesh,

rep. by its Secretary to Government, Industries & Commerce Department, A.P. Secretariat, Hyderabad.

Andhra Pradesh Industrial Infrastructure Corporation,

Rep. by its Managing Director,

Basheerbagh, Hyderabad.

Andhra Pradesh Industrial Infrastructure Corporation,

Rep. by its Zonal Manager, :

Kakinada, East Godavari District.

The District Collector, East Godavari District, Kakinada.

The Tahsildar, Thondangi Mandal, East Godavari District.

M/s Divi's Laboratories Ltd.

Rep. by its Chairman & M.D.

Divi Towers, 7-1-77/E/1/303,

Dharamkharan Road, Ameerpet, Hyderabad.

.. Respondents/Respondents

For the reasons stated in the affidavit filed in support of the Writ Petition, it

_is prayed that this Hon'ble Court may be pleased to direct the respondents not to

dispossess the petitioners from their respective holdings i.e.,

SI. Name Sy.No. Extent No. Acrs.

01 Kukka Kamaraju, 451-3P 1-00 02 Mattla Kondababu, 465-9 1-00 460-9 0.48 % 03 Nemala Nukaraju, 452/4 1-55

04 | Baddi Dandamma 463-11 0-67 460-3 0-78

05 | Kukka Kondaiah, 463-6 0-84 474-7 0-30

487/I6A 1-50

06 | Kukka Dandu, 465-1 4-01 474-7 -10

487/6A 50

O7 | Peketi Appayamma, 474/8 1-00 08 | Kukka Satyanarayana, 487/6A 2-50

09 | Tatiparti Kannayamma, 501-8 1-11 10 | Kummari Pullayamma, 501/10 0-68 501/5A 0-32

501/6 0-68

11 Kukka Abbayi, 469/4 1-12 12 |A,. Lovasita, w/o Srinu, 455/16 0-58 13 | Nagella Seshayamma, 458-3P 1-48 459-1 3-16

460-10 -- 0-88

14 | Polneti Chittibabu, 457/3 0-52 457/4 0-60

15 | Tatiparti Appalakonda, . 490/1 1-20 16 |A. Satyanarayana, 448-5B 0-50 474/16 0-95

17 | A. Varalakshmi, 474-4 0-34 473-6 0-45 '2

474-5 0-38

487-1 0-76

| 18 Doolam Nookalamma, 474-3 0-52 19 | Doolam Nookaraju, 463-4 0-34 463-1 0-60

464-1 0-80

20 | Doolam Nayinamma, 463-9 0-80 21 | A.Apparao, 472/% 0-83

22 | Polneti Subbarao, 457/3 0-43 457/4 '0-43

23. | A Pamparaju, | 47513 4-16 24 | Poineti Ramarao, 457/3 0-46 s/o China Appanna, 457/4 0-46 ; 55 years, Agriculture. .

25 | Pirla Sattibabu, 499/1F 01-15 26 Madiki Dandamma, 490/1 0-60 . 495/13 1-41 2/ Nemala Subbalakshmi, 490-1P 3.22 486/6 1-63 485/8 0-82 28 | Ambujalapu. Veerraju 492/9 1.42 486/5 0.99 81/4 0.92 29 | Kukka.Satyanarayana 493/9 0.14 496/4 0.16 496/10 0.51 499/7 0.24 494/1 0.21 30 | Ambujalapu .Veeraghavulu 491/2 - 1.29 : Total Ac. 50-86 Cents \ i }

of Pampadipeta, Srugavrukhshampeta, Tatiyakulapalem Village, Thondangi Mandal,

_ East Godavari District, without adopting any procedure available under the Right to Fair Compensation and Transparency' in. Land Acquisition, Rehabilitation & Resettlement Act, 2013 (Act 30/2013) as illegal, arbitrary, unconstitutional and violative of Article 300A of the Constitution of India and Fundamental Rights guaranteed under the Constitution of India,

(b) declare G.O.Ms.No.73, Industries & Commerce (Infra) Department, dated 14.9.2015 issued by the 2"? respondent as unconstitutional and contrary to the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation & Resettlement Act, 2013 (Act 30/2013) and Judgment rendered by this Hon'ble Court in LAO-cum RDO v. Mekala Pandu case reported in 2004 (2) ALD

451.

The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Sri Prakash Buddarapu Advocate for the Petitioners, GP for Industries & Commerce for Respondent No.2, Sri Satya Prasad, Senior Counsel for Sri Ramachandra Reddy, Standing Counsel for Respondent Nos.3 & 4, and of GP for Revenue for Respondent Nos.5 & 6.

CC No.1361 of 2020

Between: .

Sanni Subba Rao, S/o. Late Peda Pampayya, _Sanni Musalayya, S/o Late Peda Pampayya, ae . Sanni Satyanarayana (Sattibabu), S/o Late Peda Pampayya' °°

wh

_ Petitioners/Petitioner 31, 32, 33, in WP 31088/16 AND

D.Muralidhar Reddy,, District Collector, East Godavari District, Kakinada. . P.Chinna Rao, Tahsildar, Thondangi Mandal, East Godavari District...

- Divi Muralai Krishna Prasad, Chairman and Managing Director, M/s Divis _ Laboratories Ltd., Divi Towers 7-1-77/E/1/303, Dharamkharan Road, Ameerpet; oo Hyderabad .

ON

Respondents Petitioners 5,6,7 in WP No.31088/2016

Petition under Section 10 to 12 of the Contempt of courts Act 1971, above case through their counsel Sri Prakash Buddarapu , praying the High Court may be pleased to punish the Respondents herein for willfully and deliberately violating the order passed by this Hon'ble Court dated 14.9.2016 in WPMP No.38469/2016 and WP No.31088/2016 under Sections 10 to 12 of the Contempt of Courts Act, 1971.

The petition coming on for hearing .upon perusing the petition and affidavit field herein and upon hearing the arguments of Sri Prakash Buddarapu Advocate for the Petitioner and of Sri G. L. Nageswar Rao, Advocate for the Respondents, -- DO

The Court made the following COMMON ORDER:

_ Heard Sri Ganta Rama Rao learned Senior Counsel for the 7 respondent, Sri

ee Satya Prasads, learned Senior Counsel for Sri Ramachandra Reddy, learned

_ . counsel for 4" respondent APIIC. In the course of hearing, Sri Ganta Rama Rao,

learned 'Senior Counsel for the 7" respondent stated that in accordance with G.O. Ms.No.12, dated 04.03.2021, his client is prepared to deposit the balance amount, out of Rs.10,00,000/- per acre, towards acquisition of the subject lands,

_ within a week.

List the matter on 30.04.2021 along with WP No.31088 of 2016. In the meantime, Registry is directed to place memo said to have been filed by qin respondent APIIC in USR No.3561 of 2021 dated 15.04.2021 on record.

f f f

Sdi-K. TATARAO _// ASSISTANT

REGISPRAR

For ASSISTANT

TRUE COPY//

'REGISTRAR

To

4. The Chief Secretary, General Administration Department, State of Andhra Pradesh ,A.P. Secretariat, Hyderabad.

2. The Secretary, Industries & Commerce Department, State of Andhra Pradesh A.P. Secretariat, Hyderabad. :

3. The Managing Director, Andhra Pradesh Industrial Infrastructure Corporation, Basheerbagh, Hyderabad.

4. The Zonal Manager, Andhra Pradesh Industrial Infrastructure Corporation, Kakinada, East Godavari District.

5 The District Collector,, East Godavari District, Kakinada.

6. The Tahsildar, Thondangi Mandal, East Godavari District.

7. The Chairman & M.D M/s Divi's Laboratories Ltd., Divi Towers, 7-1-77/E/1/303, Dharamkharan Road, Ameerpe?, Hyderabad.

7. The Government of A.P rep..by:its Principal Secretary, (Assn.VI) Department, Secretariat Buildings, Hyderabad

8. The Zona! Manager, APIIC, Ramanaiapet, Kakinada,, East Godavari District

9. The Revenue Divisional Officer, Peddapuram Revenue Division, East Godavari

44.P.Chinna Rao, Tahsildar, Thondang| Mandal, East Godavari District.

42. Divi Muralai Krishna Prasad, Chairman and Managing Director, M/s Divis Laboratories Ltd., Divi Towers 7-4-77/E/1/303, Dnaramkharan Road, Ameerpet, Hyderabad. (1 to12 by RPAD) .

43.One CC to Sri Prakash Buddarapu Advocate fOPUC}]

44.One CC to Sri R Ramachandra Reddy Advocate [OPUC]

45. Two CC to GP for General Administration, High Court of A.P at Amaravati (OUT)

46. Two CCs to GP for Revenue ,High Court of Andhra Pradesh. [OUT]

47. Two CC to GP for Industries & Commerce, High Court of A.P at Amaravati fOUT] J

18. One spare copy

!

TVR

HIGH COURT ~ : |

MVRJ --_

DATED:20/04/2021

ORDER

WP No.43661 of 2017, 23144 of 2011, WP No.43830 of 2016, WP No.43937 of 2016 and CC No.1361 of 2020

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