Citation : 2024 Latest Caselaw 9637 AP
Judgement Date : 24 October, 2024
APHC010653572013
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3495]
(Special Original Jurisdiction)
THURSDAY, THE TWENTY FOURTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
LAND ACQUISITION APPEAL SUIT Nos.360 and 549 2013
AND
L.A.A.S. No.372 of 2015 and 102 of 2016
Between:
1. SPECIAL DEPUTY COLLECTOR-LAND ACQUISITION, TELUGU
GANGA PROJECT, NANDYAL, KURNOOL.
...APPELLANT
AND
1. PURAM SETTY NARAYANA, R/o THIMMAPURAM VILLAGE,
MAHANANDI MANDAL.
...RESPONDENT
Counsel for the Appellant : Smt.A.Jayanthi, Government Pleader
Counsel for the Respondents : M/s.Bandla Ravindranath & Savithri Devi
COMMON ORDER:
(per NJS,J)
Heard Smt.A.Jayanthi, learned Government Pleader appearing for the appellant State. As also Smt.Balla Savithri Devi, learned counsel for the respondents/claimants appearing through online.
2. At the time of considering these appeals, it is submitted by the learned counsel appearing on both sides that the subject matter of these appeals is covered by common judgment of this Bench in L.A.A.S. No.145 of 2014 and batch, dated 17.10.2024.
LAAS_360_2013 and batch
3. In view of the same and for the reasons alike, the appeals shall stand dismissed. No order as to costs. Miscellaneous petitions pending, if any, shall stand closed.
____________________ NINALA JAYASURYA,J
______________________ T MALLIKARJUNA RAO,J October 24, 2024.
vasu
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