Muppa Sethu Narayana Rao vs State Of Andhra Pradesh
2024 Latest Caselaw 10125 AP

Andhra Pradesh High Court - Amravati

Muppa Sethu Narayana Rao vs State Of Andhra Pradesh on 11 November, 2024

                   IN THE HIGH COURT OF ANDHRA PRADESH                     Bench
APHC010231342024                                                          Sr.Nos:-8
                                AT AMARAVATI                                 &9
                                                                           [3483]
                           WRIT APPEAL NO: 533 of 2024
                                  ALONG WITH
                           WRIT APPEAL NO.534 of 2024

WRIT APPEAL Nos: 533 & 534 of 2024

Muppa Sethu Narayana Rao and Others                                 ...Appellants

      Vs.

State Of Andhra Pradesh and Others                                ...Respondents


                                    **********

Advocate for Appellants:                 Mr. B. Adinarayana Rao, ld. Senior
                                         Counsel appearing vice Mr. P Soma
                                         Sekhara Naidu

Advocates for Respondents:               Mr. P. Veera Reddy, ld. Senior
                                         Counsel appearing vice Mr. S S Varma
                                         (SC for NHAI), Mr. Venkat Challa, GP
                                         for Energy, GP for Revenue.

         CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR
                 SRI JUSTICE RAVI CHEEMALAPATI

         DATE      : 11th November, 2024.

PC:

       After arguing for some time learned counsel for the appellants states

that they would accept the judgment and order impugned in the present

Letters Patent Appeals, whereby proceedings dated 23.11.2022 were set

aside by the learned single Judge and a direction was given to the District

Collector, N.T.R. District to determine the compensation payable to the

petitioners by giving an opportunity of being heard to the petitioners.
                                          2
                                                                       HCJ & RCJ
                                                               WA_533_2024 & batch

2.       Learned counsel for the respondents states that such an opportunity as

has been directed to be given to the petitioners by the District Collector shall

be duly given and compensation would be determined.


3.       Be that as it may, the directions given by the learned single Judge be

complied with in letter and spirit. Needful be done in three months.


4.       Accordingly, the present Writ Appeals are disposed of. No order as to

costs.


         Pending miscellaneous applications, if any, shall stand closed.




                                                  DHIRAJ SINGH THAKUR, CJ.



                                                      RAVI CHEEMALAPATI, J.

SSN