Learned Counsel For The vs Unknown
2023 Latest Caselaw 448 AP

       HIGH COURT OF ANDHRA PRADESH

           MAIN CASE No:W.P.No.6933 OF 2022

                        PROCEEDING SHEET

SL.     DATE                                ORDER                          OFFICE
NO.                                                                         NOTE
                   RNT,J
22.   25.01.2023

                   1.      Learned counsel for the petitioner submits
                   that the petitioner has prayed for grant of
                   compensation for which the respondents have

taken the petitioner's property in road widening. He submits that the respondents are offering only TDR Bonds as compensation, which the petitioner is not ready to accept. He submits that the TDR Bonds cannot be the only mode of compensation and places reliance upon the Division Bench Judgment of this Court in the batch of writ petitions leading one being W.P.No.16096 of 2012, decided on 28.06.2012.

2. Sri G.Naresh Kumar, learned Standing Counsel for the respondent No.2 submits that the matter with respect to TDR Bonds is already drawing the attention of this Court in another batch of W.P.No.18031 of 2022, which are fixed for 08.02.2023.

 SL.   DATE                        ORDER                        OFFICE
NO.                                                             NOTE

3. List this matter also on 08.02.2023 along with the batch of W.P.No.18031 of 2022.

________ RNT,J Scs