T.Radhakrishna vs Sri Usha Rani,
2022 Latest Caselaw 1163 AP

              HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No: Contempt Case No.1418 of 2020

                                 PROCEEDING SHEET
SL.            DATE                         ORDER                                                OFFICE
NO.                                                                                               NOTE
 28.        04.03.2022 NJS, J

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

                                     The Contempt Case is filed alleging non-
                            implementation of the orders dated 03.01.2018
                            passed in W.P.No.44356 of 2017, which reads as
                            follows:-


                                     "Heard Sri M.S.Prasad, learned Senior Counsel for
                              the petitioners, who states that the petitioners-
                              assignees of the land have been paid extratia instead
                              of paying compensation in terms of judgment of Land
                              Acquisition      Officer-cum-Revenue                 Divisional
                              Officer,      Chevella      Division,              Domalaguda,
                                                                       1
                              Hyderabad v. Mekala Pandu , as confirmed by the
                              Hon'ble     Supreme    Court        in       the   judgment   of
                              A.P.      Industrial     Infrastructure             Corporation
                                                              2
                              Limited v. Ramesh Singh . The said submission is
                              not disputed by the learned Assistant Government
                              Pleader for Land Acquisition.


                                     In view of the same, the writ petition is allowed
                              in terms of judgments referred to above. The balance
                              amount after deducting the exgratia amount awarded
                              to the petitioners shall be paid within a period of four
                              months from the date of receipt of a copy of this
                              order."


                                     It is an admitted fact that against the said
                            orders, the respondent-State has not filed any

appeal. In fact it is a consent order. Though, the respondents have filed a counter, inter alia stating

2004 (2) ALD 451 (LB)

2014 (7) SCJ 738 SL. DATE ORDER OFFICE NO. NOTE Page 2 that the petitioners were paid exgratia amounts as per G.O.Ms.No.1307 dated 23.12.1993, this Court, in the light of the orders referred to above, is not inclined to accept the said submission. The respondents are bound to implement the orders passed in W.P.No.44356 of 2017 dated 03.01.2018, as the same have attained finality.

List the matter for compliance on 01.04.2022.

_____ NJS, J

IS