Andhra Pradesh High Court - Amravati
Sollu Chinna Gurramma vs The State Of Andhra Pradesh on 10 January, 2024
Author: B Krishna Mohan
Bench: B Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY, THE TENTH DAY OF JANUARY,
TWO THOLISAND AND TWENTY Four
'PRESENT:
THE HONOURABLE sri JUSTICE 8 KRISHNA MONAN
WRIT PETITION NO- F407 OF 3094
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Petition under Article 226 of the Constitution of Indie praying that ia the
ciroumstances stated in the affidavit fled therewith, the High Court may be oisased
ip issue a writ, order or direction particularly one in the nature of writ of Mandamus
declaring the actlan of the 4th & 5th ressondents acquiring the land of the petitioners
in Sy.No.S07, 508, 509 & §10 of Eppirafia Village, Gopavaram Mandal,
YOR. Radapa District, for the purpose of submersion of Sornasila Project without
paying compensation on the ground that the petitioners lands are DKT patia houses,
as illegal, arbitrary and violative Articles 14, 19 (1) (@). 24 & 300-4 of the constiiution
of india, consequenily direct the respondents fo pay the compensation far the
acquired land of the petitioners in Sy.No.S07, 508, 809 and 510 of Eppiaiia Village,
Gopavaram Mandal, ¥.S.R Kadapa District, in view of the Judument rendered by the
rarger Bench of the Hon'ble High Court In LAO-curn-Revenue Divisional Officer,
Chevela Divisian, Domalguda, Hyderabad and others Vs. Mekala Pandu and others
reported 2004(2) ALD 451 (LB) and as affirmed by the Hon'ble Supreme Court in
Civil Appeal No. 7904-79 72/2018, dh 48.2014;
iA NO: 1 OF 3034:
Petition under Section 151 CPC is fled praying that in the circumstances
Mated in the affidavit fled in support of the writ petition, the High Court may be
pleased to direct the respandenta fo pay the compensation for the acquired land of
the petitioners in Sy.No.S07, 608, 809 & 510 of Eppliralla Village, Gopavararn
Mandal, Y.S.R.Kadapa District, in view of the judgment rendered by the larger Bench
of the Hon'ble High Court in LAG-cum-Revenue Oivisional Officer, Chevelle Drision,
Domaiguda,Nyderabad and others Vs. Mekala Pandu and others reported 200402)
ALD 457 (LB) and as affirmed by the Hon'ble Supreme Court in Cad Aposal
No.7904-7912/2012, di4.8.2014, pending disposal of WE Na i107 of 2027, on the
fle of the High Court.
The petiien coming on fer hearing, upon perusing the Pstifion and the
afidavil Med in support thereof and upon hearing the arguments of Sri Vurtupadll
Rajanna, Advocate for the Petitioner and GP for Land Acquisition for the Respondent
Nos. to 5, the Court made the fallowing:
ORDER:
"in pursuance of the orders of this Court dated 27.12.2023 the 5
respondent ia present in the Court and seeks Hme through the learned
Aasistant Government Pleader for Land Acquisition to furnish the payment of
compensation detalis to the petitioners.
The learned counsel for the 5" respondent shall file additional counter
affidavit mentioning about the payment of compensation detaiia fo the
petitioners ag per the order of this Court dated 27.12.2923.
The appearance of the 5" respondent is dispensed with.
Ta,
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S83 35 ~$ OT
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List on 07,02. 2024." a
'Si. M. SRINIVAS --
# ASSISTANT REGISTRAR
For A. 'SECTION O OFFICER,
The Principal Se HCretary. ivigation and Com mmanding 4rea Develonment
Vater Resaurogs} Department, Slate of Andhra B "radesh, ALP. Serretari at,
Secretariat Bud idings, Velagaounl, Guntur Ds istrict, Amaravathi.
The Commissioner, Rehabilitation and Resettlement (Vater Resau ree
Department, Government of Andhra Pracesh, Goll api, Viayaweda,
Krishna District,
The Executive Engineer, Somasiis Prapset, Division. Nod, Nel Ore
an ony
raf
The Special Collector, (land 2 cuuisition), Gomasia Project, Galery Nagar
Sujala Srasvathi, Y.E.R. Kacdapa District, Ke waar.
The Speriat I Deputy Ce
Rajampet Mandal, ¥.S.
Bu PADS
One CC fo Sri Vinuoall i Rajanna, Advocate [OPUC}
Two 0s fo GP for Land Acquisition, High Court Gf Andhra Fradesh, Son
Two OCs to GP for iigatian & CAO). Hich Court oF Andhra Pradash. { OUT]
One spare copy
leofor, ( Land Acquisit }, Somasifa Project, Unit TY,
RN. Kadapa Disivict Ka sdape _ (Addressee Nos.1 to 5 B by
"
HHGH COURT
BKM J
DATED TOAM 2024
NOTE: LIST ON 07.02 2024
ORDER
DHRECTION
