The Spl. Dy. Collector vs G. Subbarayudu
2024 Latest Caselaw 9654 AP

Andhra Pradesh High Court - Amravati

The Spl. Dy. Collector vs G. Subbarayudu on 24 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.435 of 2012

                            Dated 24.10.2024
Between:-

Special Deputy Collector-Land Acquisition,
S.R.B.C., Nandyal.,
Kurnool District.,                                 ....      Appellant
                                  And
G. Subbarayudu                                     ....   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)

At the time of considering this appeal, it is represented by

the learned counsel appearing on both sides that the matter is

squarely covered by Judgment of Hon'ble Division Bench in

L.A.A.S No.415 of 2012 & batch dated 19.06.2023.

2. In view of the same, the present appeal is also dismissed

for the reasons alike. 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: 24.10.2024 GVK

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

LAND ACQUISITION APPEAL SUIT No.435 of 2012

Date: 24.10.2024

GVK