Grandhi Lakshmi Hymavathi vs The Government Of Andhra Pradesh, Rep By ...
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Andhra Pradesh High Court - Amravati

Grandhi Lakshmi Hymavathi vs The Government Of Andhra Pradesh, Rep By ... on 30 September, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE No.W.A.No.848, 849 & 919 of 2010
                                         PROCEEDING SHEET

Sl.No        DATE                                                                Office
                                                ORDER

Note 30.09.2024 RRR, J & HN,J.

W.P.No.637 of 2010 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