Between vs Special Deputy Collector Lao
2024 Latest Caselaw 7863 AP

Andhra Pradesh High Court - Amravati

Between vs Special Deputy Collector Lao on 29 August, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

 APHC010020292013

                        IN THE HIGH COURT OF ANDHRA PRADESH
                                      AT AMARAVATI                      [3495]
                               (Special Original Jurisdiction)

             THURSDAY, THE TWENTY NINETH DAY OF AUGUST
                  TWO THOUSAND AND TWENTY FOUR
                                             PRESENT
           THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
          THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
               LAND ACQUISITION FIRST APPEAL NO: 343/2013
Between:
B. Nagi Setty                                                    ...APPELLANT
                                              AND
Special Deputy Collector LAO                                    ...RESPONDENT

Counsel for the Appellant: B. D MAHESWARA REDDY

Counsel for the Respondent:

The Court made the following JUDGMENT:

(per Hon'ble Sri Justice Ninala Jayasurya)

Though the matter is listed under the caption 'for dismissal',

learned counsel for the appellant is not present. Hence, the appeal is

dismissed for non-prosecution.

There shall be no order as to costs. As a sequel, all pending

applications shall stand closed.

_______________________ JUSTICE NINALA JAYASURYA

_________________________ JUSTICE T. MALLIKARJUNA RAO Date: 29.08.2024 GVK

THE HON'BLE SRI JUSTICE NINALA JAYASURYA and THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

LAND ACQUISTION APPEAL SUIT No.343 of 2013

Date: 29.08.2024

GVK