The Special Deputy Collector vs Neeli Krishna Murthy
2024 Latest Caselaw 8970 AP

Citation : 2024 Latest Caselaw 8970 AP
Judgement Date : 26 September, 2024

Andhra Pradesh High Court - Amravati

The Special Deputy Collector vs Neeli Krishna Murthy on 26 September, 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.165 of 2013

                          Dated 26.09.2024
Between:-

Special Deputy Collector,
L.A. S.R.B.C, Banaganapalle,
Kurnool District.,                                     ....    Appellant
                                   And
Neeli Krishna Murthy                                   ....   Respondent

Counsel for the Appellant                :     G.P for Appeals
Counsel for the Respondent               :     ----

JUDGMENT:

(per Hon'ble Sri Justice Ninala Jayasurya)

Heard Smt. A. Jayanthi, learned Government Pleader

appearing for the appellants.

2. At the time of considering the matters, the learned

Government Pleader submits that as per her instructions, the

connected appeals filed against the common order of the

learned Prl. Senior Civil Judge, Nandyal in L.A.O.P No.1260 of

2003 dated 02.03.2009, vide L.A.A.S No.341, 342 & 166 of

2013, were dismissed by the Division Bench of Erstwhile

Common High Court for the State of Telangana and Andhra

Pradesh at Hyderabad vide orders dated 20.11.2017.

In view of the said submission, the present appeal is