Andhra Pradesh Industrial ... vs Chillakuru Rajagopala Reddy,
2024 Latest Caselaw 9518 AP

Citation : 2024 Latest Caselaw 9518 AP
Judgement Date : 21 October, 2024

Andhra Pradesh High Court - Amravati

Andhra Pradesh Industrial ... vs Chillakuru Rajagopala Reddy, on 21 October, 2024

Author: R. Raghunandan Rao

Bench: R Raghunandan Rao

 APHC010313402016

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

                    MONDAY, THE TWENTY 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: 329/2016

Between:

Andhra Pradesh Industrial Infrastructure Corporation Limited        ...APPELLANT

                                       AND

Chillakuru Rajagopala Reddy and Others                        ...RESPONDENT(S)

Counsel for the Appellant:

1. RAMA CHANDRA RAO GURRAM

Counsel for the Respondent(S):

1. GP FOR LAND ACQUISITION (AP)

2. V SUDHAKAR REDDY

The Court made the following Judgment: (per Hon'ble Sri Justice R. Raghunandan Rao)

A learned Single Judge of this Court, by a judgment, dated 05.11.2014

in W.P.No.8791 of 2006, had quashed acquisition of Ac.115-28 cents of land

situated in various survey numbers of Akkampeta Village and Ac.55-33 cents

of land situated in Sy.Nos.289 to 293 of Kadaluru Village, Tada Mandal,

Nellore District, while leaving it open to the respondent authorities to acquire the same in accordance with the provisions of the relevant legislation, if they

so acquire the land.

2. Aggrieved by the said order, M/s.A.P.I.I.C., which was the 4th

respondent in the Writ Petition, had approached this Court by way of the

present Writ Appeal.

3. Sri G. Rama Chandra Rao, learned Standing Counsel appearing for

M/s.A.P.I.I.C., on instructions, submits that the appellant herein-M/s.A.P.I.I.C.,

is not desirous of acquiring this land at the present.

4. He further submits that in the event of such land being acquired, fresh

proceedings would be initiated.

5. In these circumstances, this Writ Appeal is disposed of in terms of the

said statement. There shall be no order as to costs.

As a sequel, interlocutory applications pending, if any shall stand closed.

________________________ R. RAGHUNANDAN RAO, J