The Special Deputy Collector, vs Adivanna
2022 Latest Caselaw 4243 Tel

             THE HON'BLE JUSTICE G. SRI DEVI

                             AND

     THE HON'BLE SMT. JUSTICE M.G. PRIYADARSINI

L.A.A.S. Nos. 333 & 962 of 2011 and 307 & 308 of 2012

COMMON JUDGMENT: (per Justice G. Sri Devi)


        The lis in this batch of Appeals preferred by the Land

Acquisition Officer-cum-Special Deputy Collector, L.A.

Unit,     Priyadarshini    Joorala    Project    at   Gadwal,

Mahabubnagar District, is directed against the orders

passed by the civil Court in various references made under

Section 18 of the Land Acquisition Act, 1894.


2.      It is now brought to our notice that a Division Bench

of    this    Court,   entertaining    similar   Appeals    in

L.A.A.S.Nos.331, 337, 339 and 371 of 2011, preferred by

the Land Acquisition officer, by its judgment, dated

01.10.2013

, dismissed those appeals finding no merit

therein and confirmed the orders passed by the reference

Court.

3. Since it is agreed on either side that the reasoning

adopted by this Court in its judgment dated 01.10.2013

holds good even in these cases, we dismiss all these

appeals, but however without costs.

Miscellaneous petitions, if any, pending in these

appeals shall stand closed.

______________________ JUSTICE G. SRI DEVI

_______________________________ JUSTICE M.G. PRIYADARSINI 23.08.2022 tsr

THE HON'BLE JUSTICE G. SRI DEVI

THE HON'BLE SMT. JUSTICE M.G. PRIYADARSINI

L.A.A.S. Nos. 333 & 962 of 2011 and 307 & 308 of 2012 (per Justice G. Sri Devi)

DATE:23.08.2022