K. Shashank, Ias vs Sm. Punna Kour Punna Bai
2021 Latest Caselaw 2453 Tel

Item No.25
      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                            C.A.No.8 of 2019

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.     Mr. B.S.Prasad, learned Advocate General appearing for the

appellant states that Mr. Y. Rama Rao, learned counsel for the

respondent has not approached him for receiving a Cheque of

Rs.40,52,985/- calculated as payable towards compensation to the

respondent.

2. Mr. Y. Rama Rao, learned counsel for the respondent states that

he has received instructions from his client only recently that without

prejudice to her rights, she is willing to accept the Cheque.

3. Learned Advocate General states that he shall send the Cheque

to learned counsel for the respondent in the course of the day. He

further states that an Award in respect of the subject land shall be

passed in the month of September itself.

4. In view of the submission made by learned Advocate General,

which is accepted by learned counsel for the respondent, the present

appeal is closed along with the pending applications, if any, by

quashing the fine of Rs.25,000/- imposed on the appellant.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 23.08.2021 JSU