Shaik Ghouse Peer, vs The State Of Andhra Pradesh,
2024 Latest Caselaw 6684 AP

Andhra Pradesh High Court - Amravati

Shaik Ghouse Peer, vs The State Of Andhra Pradesh, on 2 August, 2024

HIGH COURT OF ANDHRA PRADESH MAIN CASE: WP No. 9956 of 2018

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

03. 02.08.2024 RNT, J

Post the matter on 09.08.2024, to enable the learned counsel for the petitioner to show judgments, as requested, on the point that under the Land Acquisition Act 1894, even after making of the award and payment of compensation for acquired land to the petitioner, he could apply to de-notify the land from the notification.

_________ RNT, J Dsr