D.Amarnath, vs Government Of Andhra Pradesh, Rep., By ...
2024 Latest Caselaw 3271 Tel

Telangana High Court

D.Amarnath, vs Government Of Andhra Pradesh, Rep., By ... on 20 August, 2024

           IN THE HIGH COURT OF JUDICATURE, ANDHRA PRADESH
                             AT HYDERABAD

                         (Special Original Jurisdiction)



              TUESDAY, THE TWENTY FIFTH DAY OF OCTOBER
                       TWO THOUSAND AND FIVE



                                    PRESENT

       THE HON'BLE SRI BILAL NAZKI, THE ACTING CHIEF JUSTICE

                                  and
               THE HON'BLE SRI JUSTICE R.SUBHASH REDDY



                          W.P.M.P.No.24064 of 2005

                   and WRIT PETITION NO : 11063 of 2005



WPMP.No.24064 of 2005:



Between:



1.M.Chandramouli, and 21 others.

                              ................................Petitioners/Proposed parties



And



1.D.Amarnath, and 12 others

                                    .............Respondents 1 to 9/Writ Petitioners

                                   ..... Respondents 10 to 13/Respondents 1 to 4



W.P.No.11063 of 2005:



Between:
 1.D.Amarnath, and 8 others.

                                                                        ..... PETITIONERS

AND



1     Government of Andhra Pradesh, rep. by Secretary,

Revenue and Land Acquisition Department, Secretariat,

Hyderabad, and 3 others.

                                                                    .....RESPONDENTS



COMMON ORDER:

(Per Hon'ble Sri Bilal Nazki, The Acting Chief Justice)

In view of the judgment passed by this Court in W.A.No.294 of 2005 and batch, dated 07-10-2005, this writ petition shall stand dismissed. Implead Petition has been filed, in which dispute relating to title is raised. Said application is also dismissed, as the matter of title would have to be decided by the Authorities under the Land Acquisition Act. No costs.

---------------------------------

(Bilal Nazki, A.C.J)

25th October, 2005

---------------------------------

(R.Subhash Reddy, J)

LUR