R.Satyanarayana Raju, vs Govt Of A.P., Rep By Its Secretary,
2024 Latest Caselaw 611 Tel

Telangana High Court

R.Satyanarayana Raju, vs Govt Of A.P., Rep By Its Secretary, on 13 February, 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.24095 of 2005

                    and WRIT PETITION NO : 10598 of 2005



WPMP.No.24095 of 2005:



Between:



1.S.Thirupathaiah, and 37 others.

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



And



1.R.Satyanarayana Raju, and 7 others

                                    .............Respondents 1 to 4/Writ Petitioners

                                    ..... Respondents 5 to 8/Respondents 1 to 4

W.P.No.10598 of 2005:



Between:



1.R.Satyanarayana Raju, and 3 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