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The Special Deputy Collector vs Katkam Pullaiah
2024 Latest Caselaw 10303 AP

Citation : 2024 Latest Caselaw 10303 AP
Judgement Date : 14 November, 2024

Andhra Pradesh High Court - Amravati

The Special Deputy Collector vs Katkam Pullaiah on 14 November, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

 APHC010132902013
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                             [3495]
                           (Special Original Jurisdiction)

            THURSDAY, THE FOURTEENTH 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 NO: 577/2013
Between:
The Special Deputy Collector,
Land Acquisition, Telugu Ganga Project,
Nandyal, Kurnool                                                  ...APPELLANT


                                      AND
Katkam Pullaiah, S/o. Santenna
Age: 53 years, R/o. Singavaram (V),
Bandi Atmakur Mandal,
Kurnool District.                                               ...RESPONDENT

Counsel for the Appellant:

1. GP for Appeals Counsel for the Respondent:

1.

The Court made the following Judgment: (per Hon'ble Sri Justice Ninala Jayasurya)

At the time of considering the matter, it is submitted by Mr. Kata Sambasiva Rao, learned Assistant Government Pleader, that the subject matter in the appeal is covered by an order of this Court dated 17.10.2024 in L.A.A.S No.144 of 2014 and batch.

2. We have perused the said order and in view of the submissions made, the present appeal is dismissed for the reasons alike. No order as to costs.

Miscellaneous petitions, if any, pending in the appeal shall stand closed.

__________________________ JUSTICE NINALA JAYASURYA

_____________________________ JUSTICE T MALLIKARJUNA RAO Date: 14.11.2024 Ksj

 
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