Andhra Pradesh High Court - Amravati
Kambhampati Penchalaiah vs Shashi Bhushan Kumar, I.A.S. on 14 November, 2024
APHC010440422023
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3330]
(Special Original Jurisdiction)
THURSDAY, THE FOURTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
CONTEMPT CASE NO: 4943/2023
Between:
Kambhampati Penchalaiah and others ...PETITIONER(S)
AND
Shashi Bhushan Kumar I.A.S and others ...CONTEMNOR(S)
Counsel for the Petitioner(S):
1. CH C KRISHNA REDDY
Counsel for the Contemnor(S):
1. NAGARAJU NAGURU
2. S SRAVANA SANDHYA
3. C VAMSI KRISHNA
4. S SIVA KUMARI
The Court made the following:
2
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
CONTEMPT CASE NO.4943 of 2023
ORDER:
The Contempt Case is filed alleging disobedience of the order,
dated 16.03.2023 of this Court in W.P.No.22019 of 2021 by the
respondents.
2. W.P.No.22019 of 2021 was disposed of vide order dated
16.03.2023 by relying on the common order, dated 03.01.2023 passed
in W.P.No.15844 of 2016 and batch, directing the respondents to
consider the claims of the petitioners in respect of their lands, if they
are found to be the original assignees, for payment of compensation in
terms of the full Bench Judgment of this Court in Land Acquisition
Officer-cum-Revenue Divisional Officer, Domalguda v. Mekala
Pandu and others1.
3. The respondents filed counter. In the counter, it is asserted that
the petitioners submitted representation on 31.03.2023 and 30.8.2023,
after lapse of 35 years, except these representations, there is no
representation since the issue of DKT house pattas regarding payment
of compensation and also asserted that notices have been issued to
all the petitioners to attend before the Special Deputy Collector (LA),
Somasila Project, Unit-IV, Rajampet on 08.12.2023 at 11.00 a.m.,
along with proof of documentary evidences like DKT house sites,
2004(2) ALD 451(LB)
ration cards, aadhar cards, death, legal heir certificates, house tax
receipts etc., to conduct enquiry. Almost all the writ petitioners have
received the notices but they did not turn up for enquiry. It is further
asserted that writ petitioner Kambhampati Penchalaiah died
represented by his legal heir son Kambhampati Chinnaiah and 117
others residents of Somasila Village, Ananthasagaram Mandal, SPSR
Nellore District could not produce substantial material evidence in
support of their claim over the house plots situated in Sy.Nos.722/1,
658/1, 658/2 and other survey numbers of Peddayapalli and
Poornampalli Villages of Penagalur Mandal, Annamayya District,
accordingly, the request of the petitioners was rejected vide
Ref.No.A/64/2020, dated 08.12.2023 for payment of compensation to
the house plots situated in Sy.Nos.722/1, 658/1, 658/2 and other
survey numbers of Peddayapalli and Poornampalli Villages of
Penagalur Mandal, Annamayya District.
4. As directed by this Court, the respondent authorities passed
orders alleging that the petitioners are not the original assignees of the
subject vacant land. If at all the petitioners are aggrieved the said
orders, they are at liberty to file appropriate proceedings before the
competent authority.
5. With the above said observation, the Contempt Case is closed.
There shall be no order as to costs.
As a sequel thereto, miscellaneous Petitions pending, if any,
shall stand closed.
___________________________________
JUSTICE TARLADA RAJASEKHAR RAO
Date : 14.11.2024
SPP
THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO
CONTEMPT CASE NO: 4943 of 2023
Date : 14.11.2024
SPP
