B. Narasimham 4 Others R/O ... vs The Rdo/Lao, Anantapur
2022 Latest Caselaw 1761 AP

     HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

    THE HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH

                              AND

    THE HON'BLE Mr. JUSTICE G. RAMAKRISHNA PRASAD

      LAND ACQUISITION APPEAL SUIT No. 95 OF 2007


1) B. Narasimham, S/o. B.Lalithamma,
Hindu, Aged about 45 years,
R/o. Malleswar Road, Anantapur,
Anantapur District.

2) B. Syam Sunder, S/o. B.Lalithamma,
Hindu, Aged about 42 years,
R/o. Malleswar Road, Anantapur,
Anantapur District.

3) B. Krishna Mohan, S/o. B.Lalithamma,
Hindu, Aged about 40 years,
R/o. Malleswar Road, Anantapur,
Anantapur District.

4) B. Prabhakar, S/o. B.Lalithamma,
Hindu, Aged about 38 years,
R/o. Malleswar Road, Anantapur,
Anantapur District.

5) B. Vijaya Kumar, S/o. B.Lalithamma,
Hindu, Aged about 55 years,
R/o. Malleswar Road, Anantapur,
Anantapur District.
                                   ...         Appellants


                                 Versus

The Revenue Divisional Officer (The Land-
Acquisition Officer), Anantapur.
                                    ...        Respondent

Counsel for the appellant : Mr. J. Narayana Swamy Advocate

Counsel for the respondent : Learned Government Pleader for Appeals.

ORAL JUDGMENT Date: 12.04.2022

(Per Hon'ble Mr. Justice G. Ramakrishna Prasad)

Learned counsel for the appellants had circulated a letter

dated 08.04.2022 stating that the appellants are not able to secure

relevant sale deeds in the surrounding areas to establish their

appeal for enhancement of higher compensation amount, and

therefore, on this ground of inability to secure the necessary

material documents, the appellants seeks to withdraw the present

L.A.A.S.

2. Learned counsel for the respondent has no objection for

the same. Though, none appears for the appellants, it is noticed

from the record that the letter has been filed and the case also is

listed under the caption "for withdrawal" as per the request made

in the letter.

3. In view thereof, the L.A.A.S. stands disposed of as

withdrawn. There shall be no order as to costs.

4. Miscellaneous petitions, if any pending, also stand

disposed of.

________________________________ (AHSANUDDIN AMANULLAH, J)

________________________________ (G. RAMAKRISHNA PRASAD, J)

SDP

THE HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH

AND

THE HON'BLE Mr. JUSTICE G. RAMAKRISHNA PRASAD

LAND ACQUISITION APPEAL SUIT No. 95 OF 2007

12-04-2022

SDP