Oblisetty Mangatayaru vs The Government Of Andhra Pradesh, Rep. ...
2024 Latest Caselaw 7964 AP

Andhra Pradesh High Court - Amravati

Oblisetty Mangatayaru vs The Government Of Andhra Pradesh, Rep. ... on 30 September, 2024

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                      MAIN CASE No.W.A.No.637 of 2010
                                      PROCEEDING SHEET

Sl.No     DATE                                                                Office
                                              ORDER

Note 30.09.2024 RRR, J & HN,J.

I.A.No.1 of 2013 This application has been filed to bring on record the legal representatives of the 2nd appellant, who passed away on 11.02.2012. The applicants are son, daughter and wife of the deceased 2nd appellant.

As the applicants are Class-I legal heirs of the 2nd appellant, it would be appropriate to bring them on record as legal representatives of the deceased 2nd appellant.

Accordingly, the applicants are permitted to implead themselves as appellants 3 to 5 in the writ appeal. Necessary amendments to be carried out by the applicants herein.

R RAGHUNANDAN RAO, J HARINATH.N, J

Sri S. Laxminarayana Reddy, learned counsel appearing for the appellant in W.A.No.919 of 2010 contends that the lis before this Court is covered by a Constitution Bench judgment of the Hon'ble Supreme Court in the case of Padma Sundara Rao

vs. State of T.N.,1. This contention is made on the ground that the notification under Section 4 of the Land Acquisition Act, 1894 has not been followed by a declaration under Section 6 within the stipulated period.

Learned Government Pleader for Land Acquisition seeks time to obtain instructions as to whether a declaration under Section 6 of the Act had been made within the stipulated period after the notification under Section 4 had been issued.

Post on 21.10.2024.

R RAGHUNANDAN RAO, J

HARINATH.N, J Js.

(2002) 3 SCC 533