Andhra Pradesh High Court - Amravati

Sanni Subba Rao vs D.Muralidhar Reddy, on 20 April, 2021

 

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,

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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 Industria! 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.
Mis Divi's Laboratories Ltd., Rep. by its Chairman & M.D. Divi Towers, 7-1-
77/E/1/303, Dharamkharan Road, Ameerpet, Hyderabad. a

--_

Nog BR © RN

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 Nemaia 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 490/71 500/2P Ac.2.22--
cents Ac.0.70 cents 04 Tatiparthi Nagaraju S/o Appanna 471/5 460/8 471/8 471/6
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 Eair 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:

--

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 Manda!, 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

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, S/o. Ramaswamy Pampadipeta 'Village, ' Thondangi Mandal, East Godavari District

35.Nemala Dandamma, Wo. 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

: (We 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 3/4/2012 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, APHIC, Ramanaiapet, Kakinada,, East Godavari District The Revenue Divisional Officer, Peddapuram Revenue Division, East Godavari District The Tahsildar, Thondangi Mandal,, East Godavari District

o oe eo NS

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 clearly 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.

PON

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.

COONAN

(Petitioner 1 - 11 are R/o Pampadipeta Village, Thodangi 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,, W/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 - 60 Yrs.

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

(Petitioners 12 - 21 are R/fo Fatiyakula | 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 Ltd.; Rep. by its Chairman & M.D. Divi Towers, 7-1- 77/E/1/303, Dharamkharan Road, Ameerpet, Hyderabad.

NO BR WON

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 Le.,

SI. 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 4/, 458.1 0.55 460.5 0.42.

{| 06 | Neelama Appayamma 465.6 0.85 fo 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 'h 1 837.4 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 | Yedaia 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 O09. Tatiparti Kannayamma, Wie. 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

"20

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 to21 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, o4 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) t ..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 ie.,

Sl. Name Sy.No. Extent No. , Acrs.

O01 | Kukka Kamaraju, 451-3P 1-00 02 | Mattla Kondababu, 465-9 1-00 460-9 0.48 % 03 1-55

Nemala Nukaraju, 4582/4

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

05 | Kukka Kondaiah, 463-6 0-81 474-7 0-30

487/6A 1-50

06 | Kukka Dandu, 465-1 4-01 474-7 0-10

487/I6A 1.50

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

09 | Tatiparti Kannayamma, 501-8 1-11 40 | 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 0-50 474/6 0-95

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

474-5 0-38

487-1 0-76

| 18 Doolam Nookalamma, 474-3 0-52 149 | 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 | Poineti Subbarao, ' 457/3 0-43 457/4 '0-43 23 | A. Pamparaju, | 4735/3 1-16 24 Polneti 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 27 | Nemala Subbalakshmi, 490-1P 3.22 486/6 ~ 41-63 485/8 0-82 28 | Ambujalapu. Veerraju A92/9 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 4914/2 - 1.29 : Total Ac. 50-86 Cents A ! |

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,

(0) 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.

CC No.1361 of 2020

Between: .

"Sanni Subba Rao, S/o. Late Peda Pampayya, Sanni Musalayya, S/o Late Peda Pampayya, CO

- Sanni Satyanarayana (Sattibabu), S/o Late Peda Pampayya'

Oh.

_ .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,

- . 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, -- Ps The Court made the following COMMON ORDER:

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

ao 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.

Sdi-K. TATARAO ASSISTANT REGISTRAR IITRUE COPYI/ |

For ASSISTANT

REGISTRAR

--_

The Chief Secretary, Genera! Administration Department, State of Andhra Pradesh ,A.P. Secretariat, Hyderabad. The Secretary, Industries & Commerce Department, State of Andhra Pradesh A.P. Secretariat, Hyderabad.

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

The Zonal Manager, Andhra Pradesh Industrial Infrastructure Corporation, Kakinada, East Godavari District. The District Collector,, East Godavari District, Kakinada. The Tahsildar, Thondangi Mandal, East Godavari District. The Chairman & M.D M/s Divi's Laboratories Ltd., Divi Towers, 7-1-77/E/1/303, Dharamkharan Road, Ameerpet, Hyderabad. The Government of A.P rep. by its Principal Secretary, (Assn.Vl) Department, Secretariat Buildings, Hyderabad - The Zonal Manager, APIIC, Ramanaiapet, Kakinada,, East Godavari District The Revenue Divisional Officer, Peddapuram Revenue Division, East Godavari District. co

40.D.Muralidhar Reddy, District Collector, East Godavari District, Kakinada.

41.P.Chinna Rao, Tahsildar, Thondangi Mandal, East Godavari District.

42. Divi Muralai Krishna Prasad, Chairman and Managing Director, M/s Divis | aboratories Ltd., Divi Towers 7+1-77/E/1/303, Dharamkharan Road, Ameerpet, Hyderabad. (1 to 12 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

ono N Noon BR YN

[OUT]

18. One spare copy

TVR

HIGH COURT

MVRJ

DATED:20/04/2021