Heard The Learned Counsel For The vs Pleader For Land Acquisition
2021 Latest Caselaw 2814 AP

Citation : 2021 Latest Caselaw 2814 AP
Judgement Date : 3 August, 2021

Andhra Pradesh High Court - Amravati

Heard The Learned Counsel For The vs Pleader For Land Acquisition on 3 August, 2021

        HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE NO: W.P.No.15591 of 2021
                              PROCEEDING SHEET
Sl.
                                                                                              OFFICE
No.     DATE                                    ORDER
                                                                                               NOTE
1     03.08.2021   MSM,J

                          Heard the learned                  counsel         for      the
                   petitioners and learned Assistant Government
                   Pleader for Land Acquisition.
                          The grievance of the petitioners in the
                   writ   petition      is that the respondents                      paid

                   compensation                  at         the          rate           of
                   Rs.4,20,000/-        per      acre       to     the       petitioner
                   instead        of      Rs.5,50,000/-per               acre         and
                   refusing       to           pay      the          balance            of
                   Rs.1,30,000/- per              acre,          as mandated in
                   G.O.Ms.No.259, Revenue(Assn.l)                      Department,
                   dated 21.06.2016.              Learned counsel for                 the
                   petitioners,        while     placing          reliance     on the

judgment of a learned Single Judge in Writ Petition No.23148 of 2018, submits that the petitioners are entitled for the balance compensation and in this regard the petitioners got issued a notice dated 05.02.2021 to the respondents and the same has not yielded any response so far.

Learned Assistant Government Pleader for Land Acquisition seeks time to file counter in the matter. Accordingly, three (3) weeks time is granted for filing counter.

However, in the meanwhile, since the petitioners got issued a notice dated 05.02.2021 setting out their claim, the respondents are directed to send response within a period of two (2) weeks from the date of receipt of a copy of the order.

Post along with W.P.No.15740 of 2020.

_______ MSM,J Ksp