The State Of Andhra Pradesh vs M.Govindaiah
2024 Latest Caselaw 9048 AP

Citation : 2024 Latest Caselaw 9048 AP
Judgement Date : 1 October, 2024

Andhra Pradesh High Court - Amravati

The State Of Andhra Pradesh vs M.Govindaiah on 1 October, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

 APHC010380222021
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                       [3488]
                            (Special Original Jurisdiction)

                    TUESDAY, THE FIRST DAY OF OCTOBER
                     TWO THOUSAND AND TWENTY FOUR

                                      PRESENT

         THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

                THE HONOURABLE SRI JUSTICE HARINATH.N

                          WRIT APPEAL NO: 658/2021

Between:

The State Of Andhra Pradesh and Others                     ...APPELLANT(S)

                                         AND

M Govindaiah                                                ...RESPONDENT

Counsel for the Appellant(S):

1. GP FOR LAND ACQUISITION (AP)

Counsel for the Respondent:

1. V VINOD K REDDY

The Court made the following Judgment:

(per Hon'ble Sri Justice R Raghunandan Rao) I.A.No.1 of 2021 In/and

This Interlocutory Application is filed for condonation of 494 days in

filing the present Writ Appeal.

2. The grounds set out for condonation of delay were that the

bifurcation of the common High Court and the establishment of the High Court

RRR, J & HN, J

of Andhra Pradesh at Amaravati and subsequent general elections had kept

the officers busy and that the Covid-19 pandemic had also resulted in delay in

filing of the present Writ Appeal.

3. A Division Bench of this Court, by Judgment dated 29.12.2022, in

I.A.No.1 of 2022 in W.A.No.298 of 2022 & batch, had rejected the applications

for condonation of delay, on the grounds set out above.

4. In that view of the matter, nothing further survives in this

application and it is accordingly dismissed, following the aforesaid orders.

Consequently, the Writ Appeal is also dismissed. There shall be no order as to