Zonal Manager, A.P. Industrial ... vs Sai Life Science Limited
2022 Latest Caselaw 1440 Tel

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

                       WRIT APPEAL No.773 OF 2018

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

        Learned counsel for the appellants is fair enough in

informing this Court that the controversy involved in the

present case stands concluded on account of the judgment

delivered by the Hon'ble Supreme Court in the case of The

Andhra         Pradesh        Industrial         Infrastructure        Corporation

Limited and others vs. S.N. Raj Kumar and another (Civil

Appeal No.3020 of 2018 and batch, decided on 10.04.2018).

          The operative portion of the aforesaid judgment is

reproduced as under:-

        "21.       In view of the above, it is not necessary to deal with
        the argument as to whether doctrine of proportionality is
        applicable in the instant case or not.            It is to be borne in
        mind, as rightly held by the High Court, that the appellant-
        Corporation had withdrawn the action of cancellation of the
        plots.     Instead, it demanded 50% of the prevailing market
        value in lump sum towards the cost of the plots. There is no
        legal basis for such a demand, more so, after the registration
        of the sale deeds in favour of the respondents thereby

transferring the ownership in these plots in their favour.

22. As a result, all these appeals are dismissed with costs. "

In the light of the aforesaid, the present writ appeal

stands dismissed.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

23.03.2022 JSU