The Land Acquisition Officer vs Beri Bakkaiah
2022 Latest Caselaw 4514 Tel

             THE HON'BLE JUSTICE G. SRI DEVI

                             AND

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

                  L.A.A.S. No. 428 of 2011

JUDGMENT: (per Justice G. Sri Devi)


        The lis in this appeal preferred by the Land

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

Unit,     Priyadarshini    Joorala    Project   at   Gadwal,

Mahabubnagar District, is directed against the order

passed by the civil Court in the reference 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 this appeal, we dismiss this appeal, but

however without costs.

Miscellaneous petitions, if any, pending in these

appeals shall stand closed.

______________________ JUSTICE G. SRI DEVI

_______________________________ JUSTICE M.G. PRIYADARSINI 08.09.2022 tsr /gkv

THE HON'BLE JUSTICE G. SRI DEVI

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

L.A.A.S.No. 428 of 2011 (per Justice G. Sri Devi)

DATE:08.09.2022