Pujali Swamy Velu, vs The Governmen Of Andhra Pradesh,
2024 Latest Caselaw 10045 AP

Andhra Pradesh High Court - Amravati

Pujali Swamy Velu, vs The Governmen Of Andhra Pradesh, on 7 November, 2024

              HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                         MAIN CASE: W.P.No.17361 of 2009
                                  PROCEEDING SHEET

Sl.No.             DATE                                                                 Office
                                                        ORDER                           Note
 1.           07.11.2024. CGR, J


                                        Learned counsel for the petitioner has
                                  placed reliance on the judgment in the case of
                                  M.Govindaiah and the Government of Andhra
                                  Pradesh and others1, contending that in similar
                                  circumstances and with respect to the same
                                  project, the lands were sought to be acquired from
                                  the assignees without payment of ex gratia. The
                                  said writ petition was allowed, directing the
                                  respondents to pay compensation by following the

larger bench judgment in the case of Land Acquisition Officer-cum-R.D.O., Chevella Division, Hyderabad and others v. Mekala Pandu and others (LB)2. The said judgment was also confirmed by the Division Bench of this Court by way of a common judgment in W.P.Nos.28802 of 2008 and 15223 of 2009 on 05.01.2023.

Learned Assistant Government Pleader seeks time to verify the same and ascertain as to whether the present writ petition is covered by the aforesaid judgment.

2004 (2) ALD 451

List the matter on 14.11.2024 under the caption 'for orders', along with C.C.No.1735 of 2022 and W.P.No.18151 of 2012.

________ CGR, J

SCS