Aaduri Peda Veera Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 2761 AP

Citation : 2022 Latest Caselaw 2761 AP
Judgement Date : 24 June, 2022

Andhra Pradesh High Court - Amravati

Aaduri Peda Veera Reddy vs The State Of Andhra Pradesh on 24 June, 2022

Bench: D.V.S.S.Somayajulu

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.W.P.No.39942 of 2017

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE 24-06-2022 DVSS, J

Learned Government Pleader submits that the issue raised in this writ petition is covered by the judgment of the Division Bench in W.A.No.334 of 2021 and the remedy open to the petitioners is that they have to follow the procedure under Section 18 of the Land Acquisition Act,1894.

To hear the learned counsel for the petitioners, list the matter on 01.07.2022 finally.

_______ DVSS,J

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