Telangana High Court
The State Of A.P. Rep. By Spl. Dy. ... vs Pathi Bhumaiah And 11 Others R/O ... on 16 June, 2022
Bench: P Naveen Rao, Sambasivarao Naidu
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH
WEDNESDAY, THE FOURTEENTH DAY OF OCTOBER,
TWO THOUSAND AND FIFTEEN
: PRESENT:
THE HON'BLE SRI JUSTICE RAMESH RANGANATHAN
AND
THE HON'BLE SRI JUSTICE S.RAVI KUMAR
LAAS. No. 1958 of 2005
(Appeal under Section 54 of L.A.Act of 1894 against the Judgment and
decree of the Court of the Principal Senior Civil Judge, Warangal made in
OP.No. 29 of 1997 dated 15-12-2003)
Between:
The State of Andhra Pradesh, rep. by its Special Deputy Collector (SRSP) L.A.Unit,
Warangal.
Appellant/Respondent
AND
1. Pathi Bhumaiah, S/o. Shankaraiah, R/o. Nawabpet, Chityal Mandal.
2. Syed Khaja Tajmal Hussain, S/o. Afzal Hussain, R/o. Ramkistapur, Chityal
Mandal.
3. K.Komuraiah, S/o. Ramulu, R/o. Ramkistapur, Chityal Mandal.
4. Kalva Dasarath Reddy, S/o. Laxma Reddy, R/o. Tekmatla, Chityal.
5. K.Komura Reddy, S/o. Malla Reddy, R/o. Tekumatla, Chityal Mandal (Died)
per LRs R 6 to12.
6. Kaluva Aliyamma, W/o. Late Dasharathareddy
7. M.Kamala, W/o. Premsagar Reddy, Occ: Agriculture
8. K.Vijaya Devi, W/o. K.Raj Gopal Reddy, Occ: Household
9. K.Soundharya Devi, W/o. K.Raj Gopal Reddy, Occ: Household.
10. B.Hemalatha, W/o. Late B.Ashok Reddy, Occ: Household
11. K.Sarotham Reddy, S/o. Late Dasharath Reddy, Occ: Agriculture
12. K.Veera Reddy, S/o. Late Dasharatha Reddy, Occ: Agricutlure
(All are R/o. Tekumatla Village of Chityal Mandal and Warangal District)
Respondents/Claimants
The Appeal coming on for hearing upon perusing the petition and Grounds
filed herein and upon hearing the arguments of G.P. for Appeals for the Appellant,
the Court made the following
ORDER:
" Learned Government Pleader for Appeals states that, despite
repeated letters being addressed, no response is forthcoming from the
officers concerned. When the matter was listed before us on the previous
occasion, we had requested the learned Advocate General to intervene and
ensure that batta is paid, and steps are taken in these appeals which are
pending on the file of this Court for nearly a decade for non-compliance of
payment of batta and for failure to take steps.
Dismissal of these appeals on the ground that batta has not been paid,
or steps have not been taken, would only result in a loss to the public
exchequer, as enhancement of compensation under the Land Acquisition Act
are the subject-matters of challenge in these appeals. As a last opportunity,
we grant time till 28.10.2015 for compliance failing which the Principal
Secretary, Revenue of both the States of Andhra Pradesh and Telangana, shall
be personally present in Court at 10.30 a.m. on 28.10.2015.
..2..
Learned Government Pleader for Appeals of both the States of Andhra
Pradesh and Telangana are present in Court and undertake to inform the
concerned Principal Secretaries of their obligations under this order."
Sd/- P.SRINIVASULU
ASSISTANT
REGISTRAR
// TRUE COPY //
for ASSISTANT REGISTRAR
To
1. The Principal Senior Civil Judge, Warangal.
2. The Principal Secretary, Revenue Department, State of A.P., Secretariat,
Hyderabad. (By Spl. Messenger)
3. The Principal Secretary, Revenue Department, State of Telangana,
Secretariat, Hyderabad. (By Spl. Messenger)
4. Two CCs to G.P. for Appeals (TG), High Court, Hyderabad. (By Spl.
Messenger)
5. Two CCs to G.P. for Appeals (AP), High Court, Hyderabad. (By Spl.
Messenger)
6. Two spare copies.
SAH
HIGH COURT
RRJ & SRKJ
DATED: 14-10-2015
NOTE: POST ON 28-10-2015
ORDER
LAAS.NO. 1958 OF 2005
DIRECTION
DRAFTED BY: SAH
APPROVED BY:
DRAFTED ON: 17-10-2015
HIGH COURT
RRJ & SRKJ
DATED: 14-10-2015
NOTE: POST ON 28-10-2015
ORDER
LAAS.NO. 1958 OF 2005
DIRECTION
