The Land Acquisition Officer, vs Kum. Bheemamma,
2022 Latest Caselaw 340 Tel

          HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
                            AND
               HON'BLE SRI JUSTICE M.LAXMAN

                          LAAS.No.757 OF 2011

JUDGMENT: :(per Hon'ble Sri Justice A.Rajasheker Reddy)

      Heard. Perused the record.

      On 11.12.2021, the matter was settled before the Lok

Adalat and an Award was passed by the Lok Adalat. In view of

the same, the appeal is disposed of, in terms of the Award

dated 11.12.2021, passed by the Lok Adalat. The Registry is

directed to annex a copy of the Award dated 11.12.2021 to

this judgment. No costs.

      Miscellaneous Petitions, if any, pending in this appeal

shall stand closed.


                                           _____________________________
                                            A.RAJASHEKER REDDY, J




                                                          ________________
                                                            M.LAXMAN, J

31.01.2022

tk HON'BLE SRI JUSTICE A.RAJASHEKER REDDY AND HON'BLE SRI JUSTICE M.LAXMAN

LAAS.No.757 OF 2011

Date: 31.01.2022

tk