Andhra Pradesh High Court - Amravati
Katamneni Seetharamaiah vs The Union Of India on 4 September, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
KRWN So IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI FRIDAY, THE FOURTH DAY OF SEPTEMBER, TWO THOUSAND AND TWENTY : PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA |.A No. 1 of 2019 IN W.P. No. 11829 of 2019 Between: 1. Katamneni Seetharamaiah, S/o Subba Rao, 2. Katamneni Srinivasa Rao, S/o Subba Rao, 3. Garimella Yeshoda, W/o Pedda Narasimha Rao, ...Petitioners (Petitioner in W.P.No. 11829 of 2019 on the file of High Court) AND 1. une wen of India, Rep. by its Secretary, Ministry of Petroleum and Chemicals. ew Delhi. 2. The Competent Authority (A.P), K.A. S. Jennyson, Indian Oil Corporation Limited., (Pipeline Division) Paradeep-Hyderabad Pipeline Project, Plot No.33, Kanaka Durga Officers Colony, Gurunanak Nagar, Main Road, Vijayawada, Krishna District. 3. K.A.S. Jennyson Indian Oil Corporation Limited, (Pipeline Division) Paradeep- Hyderabad Pipeline Project, Plot No.33, Kanaka Durga Officers Colony, Gurunanak Nagar, Main Road, Vijayawada, Krishna District. : ...Respondents (Respondents in-do-) Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay of all further proceedings including the laying of Pipeline in the lands of the petitioners in Sy.No.53/2C of Chevuturu village pursuant to the impugned Notification S.0. No. 440 dated 22-03-2019, pending disposal of WP No.11829 of 2019, on the file of the High Court. . The petition coming on for hearing and upon perusing the petition and affidavit filed in the writ petition and order of the High Court dated 26-08-2019, 17-09-2019, 25.09.2019, 17-10-2019 and 16-03-2020 made herein and upon hearing the arguments of Sri D. Krishna Murthy, Advocate for the petitioner and of Sri B. Krishna Mohan, Asst. Solicitor General for the Respondent No.1 and of Sri Thoom Srinivas, Advocate for respondent No.3 the Court made the following ORDER :
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"Heard.
Reserved the matter for orders. Interim order granted earlier is extended till passing of final orders".
| co SD/-V.DIWAKAR 5 , ASSISTANT REGISTRAR / TRUE COPY// YA! tp fe' For ASSISTANT REGISTRAR To One CC to Sri D KRISHNA MURTHY, Advocate [OPUC] One CC to Sri B. KRISHNA MOHAN, Assistant Solicitor General [OPUC] One CC to Sri Thoom Srinivas, Advocate(OPUC) One spare copy. HIGH COURT NJSJ DATED: 04-09-2020 ORDER |.A No. 1 of 2019 IN W.P. No. 11829 of 2019 EXTENDING THE INTERIM ORDER