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The Special Deputy Collector vs S. Rahim Bee
2024 Latest Caselaw 9445 AP

Citation : 2024 Latest Caselaw 9445 AP
Judgement Date : 17 October, 2024

Andhra Pradesh High Court - Amravati

The Special Deputy Collector vs S. Rahim Bee on 17 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 Nos.1061, 1062 & 1122 of 2011
                      and 37 of 2012

                               Dated 17.10.2024
  L.A.A.S No.1061 of 2011

  Between:-

  The Special Deputy Collector,
  L.A. HNSS Unit-IV, Kurnool District             ....       Appellant
                                        And
  S. Rahim Bee                                    ....     Respondent

  Counsel for the Appellant                   :   G.P for Appeals
  Counsel for the Respondent                  :   ---
  L.A.A.S No.1062 of 2011

  Between:-

  The Special Deputy Collector,
  L.A. HNSS Unit-IV, Kurnool District             ....       Appellant
                                        And
  P. Srinivasulu                                  ....     Respondent

  Counsel for the Appellant                   :   G.P for Appeals
  Counsel for the Respondent                  :   ----
  L.A.A.S No.1122 of 2011

  Between:-

  The Special Deputy Collector,
  L.A. HNSS Unit-IV, Kurnool District             ....       Appellant
                                        And
  K. Anwar Hussain                                ....     Respondent

  Counsel for the Appellant                   :   G.P for Appeals
  Counsel for the Respondent                  :   ----
                                        2




L.A.A.S No.37 of 2012

Between:-

The Special Deputy Collector,
L.A. HNSS Unit-IV, Kurnool District             ....       Appellant
                                      And
K. Premananda Rao                               ....     Respondent

Counsel for the Appellant                   :   G.P for Appeals
Counsel for the Respondent                  :   ----


COMMON JUDGMENT:

(per Hon'ble Sri Justice Ninala Jayasurya)

At the time of hearing, Smt. A. Jayanthi, learned

Government Pleader appearing on behalf of the appellants

submits that these matters are covered by the decision in

L.A.A.S No.1153 of 2011 dated 10.03.2023, passed by a

Division Bench in which one of us (TMR, J) is a member.

Considering the said submission and perusing the order

dated 10.03.2023, the present batch of appeals are dismissed,

for the reasons alike.

No costs. As a sequel, all pending applications if any

shall stand closed.

_______________________ JUSTICE NINALA JAYASURYA

_________________________ JUSTICE T. MALLIKARJUNA RAO Date: 17.10.2024 GVK

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

LAND ACQUISITION APPEAL SUIT Nos.1061, 1062 & 1122 of 2011 and 37 of 2012

Date: 17.10.2024

GVK

 
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