Tadakamalla Ramchander Rao, 3 ... vs The Prl.Secretary To Govt, 3 ...
2022 Latest Caselaw 750 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                              AND
         THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI


                         WRIT APPEAL No.745 of 2009

JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




      Learned counsel for the State Government was fair enough in

informing this Court that a writ appeal arising out of a common order

i.e., W.A.No.640 of 2009 has already been dismissed by this Court vide

judgment dated 15.02.2022.                   The operative paragraph of the said

judgment reads as under:

             "This Court, after careful consideration of the judgment delivered
      in the case of K. Rangaiah vs. State (AIR 1980 AP 165), is of the
      considered opinion that the learned Single Judge was certainly justified
      in directing the authorities to refer the matter to Civil Court i.e., the
      application preferred under Section 18 of the Act, for determination of
      compensation. This Court does not find any reason to interfere with the
      order passed by the learned Single Judge.

             Resultantly, the writ appeal stands dismissed."



      In the light of the aforesaid, as the matter has already been

decided by this Court, the judgment delivered in W.A.No.640 of 2009

shall be applicable mutatis mutandis in the present case also.

      Accordingly, the writ appeal stands dismissed.

      Miscellaneous petitions, if any, shall stand closed. There shall be

no order as to costs.


                                                    __________________________________
                                                    SATISH CHANDRA SHARMA, CJ



                                                      ________________________________
                                                      ABHINAND KUMAR SHAVILI, J
17.02.2022

ES