Andhra Pradesh High Court - Amravati
N.V. Narayanaswamy vs The Union Of India on 12 May, 2022
HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI
MAIN CASE NO: W.P.No.14705 of 2022
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
01. 12.05.2022 RC,J
W.P.No.14705 of 2022
Heard the learned counsel for the
petitioners.
Sri S.S.Varma, learned Standing
Counsel takes notice for respondent Nos.1
and 2.
Learned Government Pleader for Roads and Building takes notice for respondent No.3.
Learned Government Pleader for Revenue takes notice for respondent No.4.
Learned Government Pleader for Land Acquisition takes notice for Respondent Nos.5 to 7.
Post on 20.06.2022 for filing counters.
_____ RC,J I.A.No.1 of 2022 Heard the counsel on record. The learned counsel for the petitioner submitted that W.P.No. 8345 of 2022 was filed in respect of the land situated in the same survey number and in the same area and this Court disposed of the same directing the authorities to follow due process of law.
The learned Standing Counsel for National Highway Authority submitted that 2 they will follow due process of law. . The learned Assistant Government Pleader for Land Acquisition brought to the notice of this Court, the written instructions dated 12.05.2022 stating that notification has been issued in 2017 i.e., 21.08.2017 and award has also been passed on 05.07.2020 and petitioners have not participated in the enquiry as such no indulgence can be shown on the petitioners.
On the other hand the petitioners' counsel submitted that petitioners' house is still in existence and photographs have also been filed in that regard and possession has not been taken by the authorities and the petitioners are still in possession of the subject property.
On the other hand, learned Assistant Government Pleader for Land Acquisition requested time to get further instructions insofar as the order passed by this Court in W.P.No.8345 of 2022.
Learned counsel for the petitioners submitted that in the event the respondents dispossess the petitioners, the petitioners will be subjected to great loss and hardship.
Taking facts and circumstances of the case, both parties shall maintain status quo till the next date of hearing.
_____ RC, J SSP 3