The State Of Ap vs E Nagamma
2024 Latest Caselaw 385 AP

Andhra Pradesh High Court - Amravati

The State Of Ap vs E Nagamma on 9 January, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                           64-66



                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A.Nos.754, 558 & 559 of 2023

                                PROCEEDING SHEET

Sl.                                                                        OFFICE
         DATE                              ORDER
No.                                                                         NOTE

11.    09.01.2024                   I.A.No.6 of 2023 in
                                    W.A.No.754 of 2023

                         This       is    an    application     seeking
                    transposition of respondent No.8 as appellant in

the array of appellants in the aforementioned writ appeal.

Learned counsel for the respondents has no objection for the application being allowed.

For the reasons mentioned above, this application is allowed. Respondent No.8, the State of Andhra Pradesh, represented by its Principal Secretary, Land Acquisition, shall be reflected as appellant No.3 in the aforementioned writ appeal as also the connected Interlocutory Applications.

This application stands disposed of.

I.A.No.2 of 2023 in

This is an application seeking leave to prefer an appeal against judgment and order, dated 27.12.2018, in I.A.No.2 of 2018 in

W.P.No.22879 of 2018, by the Revenue Divisional Officer, Tirupati District and the District Collector, Tirupati District, on the ground that the issue which was otherwise dealt with by the District Collector, Chittoor District and Revenue Divisional Officer, Chittoor District, are now being dealt with by the District Collector of Tirupati District and the Revenue Divisional Officer of Tirupati District after the re-organization of districts on 03.04.2022.

Having heard learned counsel for the applicants, we allow the application. This Interlocutory Application is disposed of.

Learned counsel for the applicants, however, seeks some time to prefer an application seeking condonation of delay in preferring the appeal.

W.A.Nos.754, 558 & 559 of 2023

List on 20.02.2024.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J kbs