Guvvala Lakshmi Devi vs State Of Ap
2021 Latest Caselaw 77 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY , THE SEVENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT: .
THE HONOURABLE SRI JUSTICE D RAMESH"

1A No. 1 OF 2020
IN
WP NO: 520-OF 2021
Between:

 

_Stiwala Lakshmi Devi, W/o Macharla.
...Petitioner

AND
A State of Andhra Pradesh, Represented by its Special Chief Secretary(lands) 4th
block, ground floor, room No.136, A.P.State Secretariat Buildings, Velagapudi,
_-Amaravathi, Guntur district, A-P.
/2. The District Collector, Kurnool district, Kurnool, A.P.
3. The Joint Collector cum land acquisition Officer, Kurnool district cum project
Administrator, Kurnool district, Andhra Pradesh.
_A. The Revenue Divisional Officer,, Nandyal, Kurnool district, Andhra Pradesh.
...Respondents
Counsel for the Petitioner : A SRINATH
Counsel for the Respondent:  -----

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to direct the 2™
and 3% respondents to take necessary action or alternatively pass necessary orders on
the notice caused to be sent on behalf of the petitioner dated 25-08-2020, Pending
disposal of WP No. 520 of 2021, on the file of the High Court.

The court while directing issue of notice to the Respondents herein to show cause as to
why this application should not be complied with, made the following order.(The receipt
of this order will be deemed to be the receipt of notice in the case). The Court made the
following

ORDER:

"Heard the learned counsel for the petitioner and learned Assistant Government Pleader for Land Acquisition.

The grievance of the petitioner in the writ petition is that the respondents paid compensation at the rate of Rs.4,20,2000/- 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.I) Department, dated 21.06.2016.

Learned counsel for the petitioner, while placing reliance on the judgment of the Hon'ble Supreme Court and the judgment of a learned Single Judge in Writ Petition No.23148 of 2018, submits that the petitioner is entitled for the balance compensation and in this regard the petitioner got issued a notice dated 25.08.2020 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 petitioner got issued a notice dated 25.08.2020 setting out her 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 so that the petitioner would know where she stands." So

Sd/-P.VenkataRamana "

IITRUE COPYI/ DEPUTY RE To SECTION OFFICER

1. The Special Chief Secretary(lands) 4th block, ground floor, room No.136,

A.P.State Secretariat Buildings, Velagapudi, State of Andhra Pradesh,

Amaravathi, Guntur district, A.P.

The District Collector, Kurnool district, Kurnool, A.P.

The Joint Collector cum land acquisition Officer, Kurnool district cum project

Administrator, Kurnool district, Andhra Pradesh.

4. The Revenue Divisional Officer, Nandyal, Kurnool district, Andhra Pradesh.( RR 1 to 4 By RPAD) 4

5. One GC to Sri. A Srinath Advocate [OPUC]

6. Two CCs to GP for Revenue ,High Court @f Andhra Pradesh. [OUT]

7. One spare copy

PR

HIGH COURT

DRJ

ORDER

IA No. 1 OF 2020 IN WP NO: 520 OF 2021

DIRECTION

22 danny

ered Pinte