Special Deputy Collector vs Puram Setty Narayana
2024 Latest Caselaw 9652 AP

Andhra Pradesh High Court - Amravati

Special Deputy Collector vs Puram Setty Narayana on 24 October, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

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.

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