T.Radhakrishna vs Sri Usha Rani,
2022 Latest Caselaw 1729 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                     MAIN CASE No: C.C.No.1418 of 2020

                                 PROCEEDING SHEET
Sl.                                                                        OFFICE
        DATE                                ORDER
No                                                                       NOTE.
                                                                        Transfe
30    11.04.2022   NJS, J                                               rred to
                                                                        io
                          Heard learned counsel for the petitioners and folder
                   learned Government Pleader for Land Acquisition.     before
                                                                        correcti
                          The matter is coming up for compliance of ons.
                   the orders dated 03.01.2018 in W.P.No.44356 of B/o.
                   2017.
                           The    learned   Government   Pleader   while
                   drawing the attention of this Court submits that
                   aggrieved by the orders of the learned Single
                   Judge, similar to the case on hand, Writ Appeal
                   No.1543 of 2018 & batch were preferred and a
                   Hon'ble Division Bench of this Court partly allowed
                   the     same     vide    Common   Judgment      dated
                   13.08.2019. He further submits that challenging the
                   said order, the State had carried the matters to the
                   Hon'ble Supreme Court vide Special Leave to Appeal
                   (C) No(s) 2225-2227 of 2020, and interim stay of
                   the judgment of the Division Bench was granted by
                   an Order dated 27.01.2020. He further submits that
                   subsequently by an order dated 18.05.2020, the
                   Hon'ble Supreme Court granted stay of all further
                   proceedings in C.C.No.1783 of 2018 etc., which
                   were filed for non-implementation of the orders
                   passed by the learned Single Judge in similar
                   circumstances.
                           A perusal of the said Order dated 18.05.2020,
                   would go to show that a representation was made
                   that the entire amount of compensation along with
                   accrued interest has been deposited before this
                   Court on 27.01.2020.
                        2



        On a query of this Court, the learned
Government Pleader submits that so far as the
present case is concerned, no appeal has been
preferred against the order of the learned Single
Judge and the matter has attained finality. He
further submits that the entire amount, to which the
petitioners herein are entitled, was already paid and
however, the said aspect could not be placed before
the learned Single Judge at the time of passing the
orders in the Writ Petition.
        This Court is at loss to understand if that
were be the position, as to what prevented the
authorities concerned to file a review petition
seeking review of the orders passed by the learned
Single Judge. Be that as it may, as on today, the
order of the learned Single Judge which had
attained finality has not been complied with and
respondents are bound to implement it.

In such view of the matter, list this case on 04.05.2022 under the same caption. In the event, the order dated 03.01.2018 is not complied with by the next date of posting, the respondents shall appear before this Court and explain as to why they shall not be suitably punished for non- implementation of the orders passed by this Court.

_____ NJS, J BLV