Malabijja Chenniah vs The State Of Telangana
2023 Latest Caselaw 1000 Tel

     THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR

                WRIT PETITION No.5626 of 2023
ORDER:

Heard learned counsel for the petitioners, learned

Assistant Government Pleader for Irrigation and Command

Area Development and learned Government Pleader for Land

Acquisition.

2. It is represented by learned counsel for the

petitioners, learned Assistant Government Pleader for Irrigation

and learned Assistant Government Pleader for Land Acquisition

that the relief sought in this writ petition is covered by

the order, dated 09.12.2022, passed in W.P.No.41520 of 2020

and requested for disposal of this writ petition in terms of the

said order.

2. Accordingly, the writ petition is allowed directing

respondent Nos.1 to 4 to deposit the entire decretal amount

covered by the judgment and decree in O.P.No.39 of 2015,

dated 10.10.2017, into the credit of E.P.No.32 of 2019 on the

file of the Court of the Senior Civil Judge at Wanaparthy,

within a period of four (4) months from the date of receipt of

a copy of this order.

3. It is made clear that any negligence on the part of the

respondents in complying with this order, within the time

stipulated by this Court, will be viewed seriously and in such

an event, the respondents would be liable to pay costs. There

shall be no order as to costs.

Miscellaneous Petitions, if any, pending in this writ

petition shall stand closed.

____________________________________ MUMMINENI SUDHEER KUMAR, J Date:28.02.2023 YVL

THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR

WRIT PETITION No.5626 of 2023

Date:28.02.2023 YVL