G.V. Narsa Reddy S/O Late G.V. ... vs A.P. Khadi And Village Industries ...
2022 Latest Caselaw 4828 Tel

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                        AND
           THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
                               W.A.NO.586 OF 2007
ORDER/JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

        Heard Mr. D. Jagan Mohan Reddy, learned counsel for the

appellants; Mr. Srinivas, learned Standing Counsel for the

Telangana Khadi & Village Industries Board, respondent No.1;

Mr. P.V. Ramana Rao, learned Government Pleader for Mines and

Industries for respondent No.2 and Mr. Parsa Ananth Nageshwar

Rao, learned Government Pleader for Revenue appearing for

respondent Nos. 3 & 4.

2. This intra-court appeal is directed against the order

dated 22.12.2006 passed by the learned Single Judge disposing of

writ petition No. 8297 of 1993.

3. Appellants had filed the related writ petition questioning the

proceedings initiated by the respondents for recovery of

Rs.11,74,800.00 as arrears of land revenue. While dismissing the

writ petition, learned Single Judge held that as per Section 7 of the

Andhra Pradesh Revenue Recovery Act, 1864, interest on arrears of ::2::

revenue cannot exceed 6 % p.a., and therefore, interest on arrears

due in the present case cannot exceed 6 % p.a.

4. Upon hearing learned counsel for the parties and on going

through the materials on record including the reasons given by the

learned Single Judge, we find no good ground to interfere with the

order dated 22.12.2006 passed by the learned Single Judge in

W.P.No.8297 of 1993. Respondents, as substituted, would be

entitled to recover the principle amount along with interest

@ 6% p.a., after crediting the amount already paid by the appellants

as well as realised through auction.

5. Writ Appeal is accordingly disposed of. No costs.

As a sequel, miscellaneous petitions, pending if any, stand

closed.

__________________ UJJAL BHUYAN, CJ

_______________________ C.V.BHASKAR REDDY, J Date: 21.09.2022 LUR/PKR ::3::