The Revenue Divisional Officer vs T Chenchuramaiah
2024 Latest Caselaw 1916 AP

Andhra Pradesh High Court - Amravati

The Revenue Divisional Officer vs T Chenchuramaiah on 1 March, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

             IN THE HIGH COURT OF ANDHRA PRADESH ::
                             AMARAVATI
                    (Special Original Jurisdiction)
                                                                                3446
                  FRIDAY ,THE FIRST DAY OF MARCH
                  TWO THOUSAND AND TWENTY FOUR
                             PRESENT

     HONOURABLE THE CHIEF JUSTICE DHIRAJ SINGH THAKUR

       THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

                           I.A.No.1 of 2024
                               IN/AND
                     WRIT APPEAL NO: 754 OF 2023

Between:

THE REVENUE DIVISIONAL OFFICER AND 2 OTHERS                      ...APPELLANTS
                                     AND

T. CHENCHURAMAIAH AND 9 OTHERS                                 ...RESPONDENTS

Counsel for the appellants: GP FOR LAND ACQUISITION (AP)

Counsel for the respondents 1 to 7: V. VINOD K REDDY

The Court made the following:

I.A. No.1 of 2024 is filed seeking condonation of 1633 days delay

in preferring the present appeal against the judgment and order dated

27.12.2018 in W.P. No.22879 of 2018.

2. What is stated in paragraph No.4 of the condonation of delay

application is the only explanation rendered for seeking condonation of

delay and is reproduced herein below:-

"I further humbly submit that, at the time of passing of the order by the Hon'ble Learned Single Judge the districts were not bifurcated. But subsequently on 03.04.2022 the Chittoor District has been bifurcated and a new district has been formed as Tirupati District. Hence, the appellant 1 & 2 being 3rd parties to the writ petition has filed an application for leave, as the property situated within the jurisdiction of Tirupati."

3. We are not at all satisfied with the explanation rendered which

would have enabled us to condone the delay of 1663 days in the present

matter.

4. Accordingly, I.A. No.1 of 2024 is dismissed. Consequently, the

Writ Appeal is also dismissed. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J

AMD

HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE & HON'BLE MR. JUSTICE R. RAGHUNANDAN RAO

IN/AND WRIT APPEAL NO: 754 OF 2023

Dt:01.03.2024

AMD