Special Deputy Collector vs Telugu Subbalaxmamma
2024 Latest Caselaw 10008 AP

Andhra Pradesh High Court - Amravati

Special Deputy Collector vs Telugu Subbalaxmamma on 7 November, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

APHC010797202013
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                   [3495]
                           (Special Original Jurisdiction)

              THURSDAY, THE SEVENTH DAY OF NOVEMBER
                  TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

           THE HONOURABLE SRI JUSTICE NINALA JAYASURYA

        THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

    LAND ACQUISITION APPEAL SUIT Nos.550, 551 and 585 of 2013

             LAND ACQUISITION APPEAL SUIT No.550 of 2013

Between:

The Special Deputy Collector,
Land Acquisition, Telugu Ganga Project,
Nandyal, Kurnool.                           ...Appellant/Referring Officer
                                    AND

B Saraswathamma, W/o. B.Ranga Swamy,
Age: 53 years, R/o. Nandyal,
Kurnool.                                      ...Respondent/Claimant

LAND ACQUISITION APPEAL SUIT No.551 of 2013

Between:

The Special Deputy Collector, Land Acquisition, Telugu Ganga Project, Nandyal, Kurnool. ...Appellant/Referring Officer AND

Chinthala Naga Busi, S/o. Pedda Obuleshmi Age: 43 years, R/o. Somayajula Palli (V), Bandi Atmakur (M), Kurnool. ...Respondent/Claimant LAND ACQUISITION APPEAL SUIT No.585 of 2013

Between:

The Special Deputy Collector, Land Acquisition, Telugu Ganga Project, Nandyal, Kurnool. ...Appellant/Referring Officer AND

Telugu Subbalaxmamma, W/o, Sanmaraiah, Age: 43 years, R/o. Somayajula Palli (V), Bandi Atmakur (M), Kurnool. ...Respondent/Claimant

Counsel for the Appellant: G.P. FOR APPEALS

Counsel for the Respondent: --

The Court made the following COMMON JUDGMENT: (per NJS,J)

At the time of considering the appeals, Smt. A.Jayanthi, learned

Government Pleader for Home, appearing on behalf of the appellants states

that the subject matter in these appeals is covered by a decision of this Bench

in L.A.A.S. No.151 of 2014 and batch, dated 17.10.2024.

2. In view of the said submission, the appeals are dismissed, for the

reasons alike. No order as to costs. Miscellaneous petitions, if any, pending in

these appeals shall stand closed.

__________________________ JUSTICE NINALA JAYASURYA

_____________________________ JUSTICE T MALLIKARJUNA RAO Date: 07.11.2024 Ksj