Telangana High Court
The Land Acquisition Officer, ... vs Gundla Gangaram, Nizamabad And 26 ... on 28 February, 2024
(SHOW CAUSE NOTICE BEFORE ADMISSION
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH
FRIDAY, THE EIGHTEENTH DAY OF DECEMBER, TWO THOUSAND
AND FIFTEEN
: PRESENT :
THE HONOURABLE SRI JUSTICE M. SATYANARAYANA MURTHY
CIVIL REVISION PETITION No. 5532 OF 2015
Between:-
The Land Acquisition Officer and Special Deputy Collector,
SRSP, Pochampad, Nizamabad District.
..Petitioner/Respondent/JDR.
AND
1.Gundla Gangaram S/o. Gangaram,
2.Gundla Makkanna S/o. Pochaiah
3.V. Limbagiri S/o. Limbagiri
4.V. Ravindor S/o. Limbagiri
5.Chakali Gangaram S/o. Malkaiah
6.Chakali Rajiga
7.Chakali Saiga S/o. Gangaram
8.Chakali Bhuma S/o. Chakali Karrodu
9.Smt Gundla Limbai W/o. Ashanna
10.J. Rajashwar S/o. Gangaram
11.Golla Sayanna S/o. Rajanna
12.Kammari Darmaraju S/o. Raja Gangaram
13.Smt Kamari Baguai W/o. Gangaram
14.Vadla Dovanna S/o. Chokkanna
15.Vadla Datadri S/o. Narsimlu
16.Vadla Datadri S/o. Narsimlu
17.Kummari Usha S/o. Saiga
18.Gundla Pochiga S/o. Bhumanna
19.Gundla Pochiga S/o. Saiga
20.Gangaram S/o. Ashiga
21.Chokkam RAvulu S/o. Ravulu
22.Niima Bhumanna S/o. Malka
23.Kummari Narsimha S/o. Gangaram
24.Joshi Maruthi S/o. Dattatroya
25.Mangali Gangadher S/o. Gangaram,
26.Nooradi Mutaiga S/o. Rajiga
27.Vadla Chinnaubai W/o. Narayana
(All R/o. Kompally (V) Mandal Balkonda, Nizamabad District)
..Respondents/Petitioners/DHR.
Whereas the Petitioner above named through the Government
Pleader for Arbitration(TG), presented this petition Under Section 115 of
C.P.C., against the orders in EP.No. 37 of 2004 in O.P.No. 459 of 1993
dated : 30-09-2015 on the file of the I Additional District Judge,
Nizamabad.
And whereas the High Court upon, perusing the petition and the
Memo. of grounds filed herein, and upon hearing the arguments
of the Govt. Pleader for Arbitration(TG) on
behalf of petitioner, directed issue of notice to the Respondents herein to
show cause as to why this Civil Revision Petition should not be admitted;
Contd..2...
- 2 -
You viz :
1.Gundla Gangaram S/o. Gangaram,
2.Gundla Makkanna S/o. Pochaiah
3.V. Limbagiri S/o. Limbagiri
4.V. Ravindor S/o. Limbagiri
5.Chakali Gangaram S/o. Malkaiah
6.Chakali Rajiga
7.Chakali Saiga S/o. Gangaram
8.Chakali Bhuma S/o. Chakali Karrodu
9.Smt Gundla Limbai W/o. Ashanna
10.J. Rajashwar S/o. Gangaram
11.Golla Sayanna S/o. Rajanna
12.Kammari Darmaraju S/o. Raja Gangaram
13.Smt Kamari Baguai W/o. Gangaram
14.Vadla Dovanna S/o. Chokkanna
15.Vadla Datadri S/o. Narsimlu
16.Vadla Datadri S/o. Narsimlu
17.Kummari Usha S/o. Saiga
18.Gundla Pochiga S/o. Bhumanna
19.Gundla Pochiga S/o. Saiga
20.Gangaram S/o. Ashiga
21.Chokkam RAvulu S/o. Ravulu
22.Niima Bhumanna S/o. Malka
23.Kummari Narsimha S/o. Gangaram
24.Joshi Maruthi S/o. Dattatroya
25.Mangali Gangadher S/o. Gangaram,
26.Nooradi Mutaiga S/o. Rajiga
27.Vadla Chinnaubai W/o. Narayana
(All R/o. Kompally (V) Mandal Balkonda, Nizamabad District)
are directed to show cause as to why in the circumstances set out in this
revision petition and the Memo of Grounds filed therewith (copy
enclosed) this Civil Revision Petition should not be admitted.
THE COURT FURTHER MADE THE FOLLOWING ORDER :-
"The Revision Petitioner is the State, filed this Revision
challenging the Order in E.P.No. 37 of 2004 passed by the I Additional
District Judge, Nizamabad, whereunder the claimant was permitted to
recover interest. But in Appeal No. 445 of 1998 the Division Bench of this
Court clearly held that the claimants are not entitled to interest from the
date of taking possession till the date of deposit. Thus, prima facie the
claimants are not entitled to claim interest for the said period.
During pendency of this petition, there shall be ad interim stay of
recovery of interest from the date of taking possession till the date of the
deposit in view of the Division Bench Judgment of this Court in A.S.No.
445 of 1998.
Issue notice to the respondents."
ASSISTANT
REGISTRAR
//TRUE COPY//
for ASSISTANT REGISTRAR
Contd...3...
- 3 -
To
1.The I Additional District Judge, Nizamabad.
2.Gundla Gangaram S/o. Gangaram,
3.Gundla Makkanna S/o. Pochaiah
4.V. Limbagiri S/o. Limbagiri
5.V. Ravindor S/o. Limbagiri
6.Chakali Gangaram S/o. Malkaiah
7.Chakali Rajiga
8.Chakali Saiga S/o. Gangaram
9.Chakali Bhuma S/o. Chakali Karrodu
10.Smt Gundla Limbai W/o. Ashanna
11.J. Rajashwar S/o. Gangaram
12.Golla Sayanna S/o. Rajanna
13.Kammari Darmaraju S/o. Raja Gangaram
14.Smt Kamari Baguai W/o. Gangaram
15.Vadla Dovanna S/o. Chokkanna
16.Vadla Datadri S/o. Narsimlu
17.Vadla Datadri S/o. Narsimlu
18.Kummari Usha S/o. Saiga
19.Gundla Pochiga S/o. Bhumanna
20.Gundla Pochiga S/o. Saiga
21.Gangaram S/o. Ashiga
22.Chokkam RAvulu S/o. Ravulu
23.Niima Bhumanna S/o. Malka
24.Kummari Narsimha S/o. Gangaram
25.Joshi Maruthi S/o. Dattatroya
26.Mangali Gangadher S/o. Gangaram,
27.Nooradi Mutaiga S/o. Rajiga
28.Vadla Chinnaubai W/o. Narayana
(Addressee Nos. 2 to 28 by RPAD and are R/o. Kompally (V),
Mandal Balkonda, Nizamabad District)
29.Two CCs to the G.P. for Arbitration(TG), High Court at Hyd(OUT)
30.One Spare Copy.
TKK
HIGH COURT
MSM.J
DATE: 18-12-2015.
NOTICE BEFORE ADMISSION
CRP. No. 5532 OF 2015
INTERIM STAY
DRAFTED BY TKK
DT.22-12-2015.
HIGH COURT
MSM.J
DATE: 18-12-2015.
NOTICE BEFORE ADMISSION
INTERIM STAY
