M/S. Pennar Aqua Exports Limited vs Land Acquisition Officer &
2022 Latest Caselaw 1470 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

        HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH

                                   AND

        HON'BLE Mr. JUSTICE G. RAMAKRISHNA PRASAD

                       L.A.A.S. No.47 OF 2022

   M/s. Pennar Aqua Exports Limited
   The name of the company was amended as
   Pothis Power Projects Private Limited as per orders
   dated 21.04.2017, Pallipalem, H/o. Utukuru village,
   Vidavaluru Mandal, SPSR Nellore District
                                                     ...      Claimant

             Versus

Land Acquisition Officer &
Revenue Divisional Officer, Kavali
                                                    ...    Respondent

Counsel for the claimant : Mr. K.Someshwar Kumar, Advocate

Counsel for the respondent : None

ORAL JUDGMENT

Date: 24.03.2022

(Per Hon'ble Mr. Justice Ahsanuddin Amanullah)

Mr. P. Sridhar Reddy, learned counsel for the appellant

submits that after taking instructions, the present appeal would

not be pressed as it was misconceived, and thus, he may be

permitted to withdraw the same for pursing remedy available

under law.

2. Accordingly, as prayed for by learned counsel for the

appellant, the appeal stands disposed of as withdrawn with

liberty aforesaid.

3. Miscellaneous petitions, if any pending, also stand

disposed of.

_________________________________ (AHSANUDDIN AMANULLAH, J)

_________________________________ (G. RAMAKRISHNA PRASAD, J) Rns HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH

AND

HON'BLE Mr. JUSTICE G. RAMAKRISHNA PRASAD

L.A.A.S.No.47 OF 2022

Date : 24.03.2022

Rns