The Singareni Collieries Company ... vs C. Buchaiah
2021 Latest Caselaw 3297 Tel

            HON'BLE SRI JUSTICE P.NAVEEN RAO
                           AND
            HON'BLE SMT JUSTICE P. SREE SUDHA

      LAND ACQUISITION APPEAL SUIT No.493 of 2007

                       Date:08.11.2021

Between:

The Singareni Collieries Company Limited,
Srirampur Area
                                             .....Appellant

     And

Chakali Buchaiah ( died)
LRs. 255 to 257 & others
                                            .....Respondents

The Court made the following:

HON'BLE SRI JUSTICE P.NAVEEN RAO AND HON'BLE SMT JUSTICE P. SREE SUDHA

LAND ACQUISITION APPEAL SUIT No.493 of 2007

JUDGMENT : (Per Hon'ble Sri Justice P.Naveen Rao)

Against the decision dated 09.03.2006 of the reference Court

in O.P.No.50 of 1995 on the file of Senior Civil Judge, Asifabad, the

State preferred L.A.A.S.No.255 of 2008. The claimants also filed

cross-objections bearing Cross Objections (S.R)No.11130 of 2014.

With the consent of both parties and the appellant herein who

sought for acquisition of the land, the matter was referred to Lok

Adalat and as the parties have agreed for resolving the dispute, the

Lok Adalat passed Award on 08.04.2017. The same was taken on

record by this Court and the appeal as well as the cross-objections

were disposed of by order dated 13.06.2017.

Learned Standing Counsel appearing for the appellant

informs the Court that compensation was paid in terms of the said

settlement and therefore, the cause in the Appeal Suit does not

survive for consideration.

Recording the said submission, the Land Acquisition Appeal

Suit is dismissed. Pending miscellaneous petitions, if any, shall

stand closed.

__________________ P.NAVEEN RAO,J

__________________ P. SREE SUDHA,J

8th November, 2021 Rds

HON'BLE SRI JUSTICE P.NAVEEN RAO AND HON'BLE SMT JUSTICE P. SREE SUDHA

LAND ACQUISITION APPEAL SUIT No.493 of 2007

Date:08.11.2021

Rds