Special Deputy Collector vs K.Deevenamma
2024 Latest Caselaw 10313 AP

Andhra Pradesh High Court - Amravati

Special Deputy Collector vs K.Deevenamma on 14 November, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

 APHC010006882014
                    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: 230/2014

Between:

The Special Deputy Collector,
Land Acquisition , Telugu Ganga Project,
                                                                  ...APPELLANT
Nandyal, Kurnool.
                                      AND

K Deevenamma, S/o late Yesanna,
R/o Somayajulapalli, Bandi Atmakur Mandal,
                                                                ...RESPONDENT

Kurnool District.

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 submission 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