The District Collector vs K Allemma
2024 Latest Caselaw 358 AP

Andhra Pradesh High Court - Amravati

The District Collector vs K Allemma on 8 January, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

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           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A.No.784 of 2023

                                 PROCEEDING SHEET

Sl.      DATE                                                                     OFFICE
                                              ORDER

No                                                                                 NOTE

10.    08.01.2024                         I.A.No.1 of 2023

This is an application seeking leave to file an appeal against the judgment and order dated 05.01.2022 in W.P. No.23231of 2015.

We have heard learned counsel for the applicants. Sufficient cause has been shown to allow the application.

For the reasons mentioned above, the application is allowed. Leave to file appeal against the judgment and order dated 05.01.2022 in W.P. No.23231 of 2015 is granted.

This is an application seeking transposition of respondent No.7 i.e., The State of Andhra Pradesh, represented by its Principal Secretary, Revenue (Land Acquisition) Department, Secretariat, Hyderabad as a party appellant.

For the reasons mentioned in the application, this application is allowed and

respondent No.7 shall be deleted from the array of respondents and figure as appellant No.3 in the Memo of Appeal.

List on 22.01.2024 for consideration.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J

AMD