K.Govindamma vs The Land Acquisition ...
2023 Latest Caselaw 4662 AP

   THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
                                   AND
        THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

           LAND ACQUISITION APPEAL SUIT No.1182 of 2011

JUDGMENT:- (Per Hon'ble Sri Justice Cheekati Manavendranath Roy)

        This is an old appeal of the year 2011. Although it is stated on

04.09.2023

that the sole appellant died about four years back and

learned counsel for the appellant sought time to take steps to set

aside the order of abatement and to implead the legal

representatives, but no steps have been taken. When the matter is

listed on 03.10.2023 i.e. yesterday, there was no representation on

behalf of the appellant. Therefore, the matter is ordered to be listed

today under the caption "for dismissal". Today also, there is no

representation on behalf of the appellant.

Therefore, the Land Acquisition Appeal Suit is dismissed for

default. There shall be no order as to costs.

Miscellaneous petitions, if any pending, in the appeal, shall

stand closed.

______________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY

______________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date: 04.10.2023 ARR/KSJ

THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

AND

THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

LAND ACQUISITION APPEAL SUIT No.1182 of 2011

Date: 04.10-2023

ARR/KSJ