The Special Deputy Collector, vs Chakali Bala Maddilaty,
2024 Latest Caselaw 9128 AP

Andhra Pradesh High Court - Amravati

The Special Deputy Collector, vs Chakali Bala Maddilaty, on 3 October, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

       THE HON'BLE SRI JUSTICE NINALA JAYASURYA
                                   and
     THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO
       LAND ACQUISITION APPEAL SUIT No.86 of 2013

                          Dated 03.10.2024
Between:-

Special Deputy Collector-Land Acquisition,
S.R.B.C., Nandyal.,
Kurnool District.,                                     ....       Appellant
                              And
Chakali Bala Maddilaty                                 ....     Respondent

Counsel for the Appellant                :     G.P for Appeals
Counsel for the Respondent               :     Mr. K. Rathanga Pani Reddy

JUDGMENT:

(per Hon'ble Sri Justice Ninala Jayasurya)

Heard Mr. T.S. Rayalu, learned Government Pleader

appearing for the appellant. Also heard Mr. K. Rathangi Pani

Reddy, learned counsel for the respondent, who appeared

through online.

2. At the time of considering the matter, they submitted

that the present appeal is squarely covered by an order dated

13.12.2016 of the Erstwhile Common High Court for the State

of Telangana & Andhra Pradesh at Hyderabad in L.A.A.S No.20

of 2013 & batch. A Division Bench following the

comprehensive order passed in L.A.A.S No.213 of 2013 dated

07.04.2016 disposed of the said batch of appeals.

3. Be that as it may. In view of the submission that the

matter is squarely covered, for the reasons mentioned in the

said decisions and in terms thereof, the appeal is allowed in

part, modifying the orders of the Reference Court by

substituting the enhancement component in relation to

structures/buildings at 80% instead of 90% as ordered by the

Reference Court. The rest of the benefits in the orders of the

Reference Court shall remain untouched. We also make the

orders issued by the State vide G.O.Rt.No.101, Irrigation &

CAD (Projects Wing-L.A.IV-R.R-II) Department, dated

20.02.2006, as part of this common judgment.

There shall be no order as to costs. As a sequel, all

pending applications shall stand closed.

_______________________ JUSTICE NINALA JAYASURYA

_________________________ JUSTICE T. MALLIKARJUNA RAO Date: 03.10.2024 GVK

THE HON'BLE SRI JUSTICE NINALA JAYASURYA and THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

LAND ACQUISITION APPEAL SUIT No.86 of 2013

Date: 03.10.2024

GVK