Pentakota Narayanamma vs Special Tahsildar, Land ...
2022 Latest Caselaw 6141 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. L.A.A.S.Nos.214 of 2006 & 424 of 2008

PROCEEDING SHEET Sl. DATE ORDER OFFICE No. NOTE

21. 05.09.2022 MGR,J & TMR,J:

Sri V.S.R.Anjaneyulu, designated Senior Counsel appearing for the appellants, states that these appeals have to be numbered as Appeal Suits under Section 96 of C.P.C. instead of Land Acquisition Appeal Suits under Section 54 of the Land Acquisition Act. He further states that as the award is passed for apportionment of compensation under Section 30 of Land Acquisition Act, it is a 'decree' but not an 'award' and placed reliance on the judgment reported in Deputy Director of Agriculture, Khammam and another Vs. Sarvadevabhatla Ramanadham and others [1978(1) Andhra Weekly Reporter 550] and these matters have to go before the learned Single Judge and seeks adjournment to bring this Court to the Rules of A.P. Slum Improvement (Land Acquisition Act, 1956) with reference to the Land Acquisition Act.

(Contd...)

Post on 12.09.2022.

_________ MGR,J

_________ TMR,J anr