Polu Kanthamma, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 1820 AP

    THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                       WRIT PETITION NO.43377 OF 2017
ORDER:

This writ petition is filed under Article 226 of the Constitution of

India seeking the following relief:

"to issue a writ, order or direction more particularly one in the nature of a writ of mandamus, holding the action of the respondents in paying only exgratia to the petitioners lands alone and without paying compensation for trees and wells as illegal and unjust and consequently direct the respondents to pay compensation to the petitioners lands, trees and wells, Rapur Village and Mandal, SPSR Nellore District in terms of larger bench judgment passed in "Land Acquisition Officer-cum-Revenue Divisional Officer, Domalguda vs. Mekala Pandu reported in 2004 (2) ALD 451" and as affirmed by Apex Court in Civil Appeal Nos.7904 to 7912 of 2012 dated 04.08.2014."

Learned counsel for the petitioners and the learned Government

Pleader for Land Acquisition submit that the issue involved in this

petition is squarely covered by the order of this Court in Writ Petition

No.44006 of 2017 dated 26.04.2021.

In view of the submission of the learned counsel for the

petitioners and the learned Government Pleader for Land Acquisition,

this petition also stands disposed of in terms of the said order. No

costs.

Consequently, miscellaneous applications, pending if any, shall

stand closed.

The Registry is directed to attach a copy of the order in Writ

Petition No.44006 of 2017 dated 26.04.2021 to this order.

__________________________________________ JUSTICE M. SATYANARAYANA MURTHY 18.04.2022 Ksp