Andhra Pradesh High Court - Amravati
Unknown vs The on 2 February, 2026
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE: W.P.No. 7992 of 2019
PROCEEDING SHEET
OFFICE
Sl.No DATE ORDER
NOTE
26 02.02.2026 JS, J
The respondent No.2 vide file
No.COLNLR-GSEG0LAG(GEN)33/2017-JA-G1- REVNLR dated 30.04.2017, directed the R.D.O. for initiation of land acquisition proceedings under RFCT LA R&R LA Act 2013. The 3rd respondent/R.D.O. without issuing notification, has unilaterally fixed the compensation on the basis of market value of 2008.
Therefore, the 3rd respondent is directed appear before this Court on the next date of hearing.
Post on 09.02.2026.
Registry is directed to communicate the order to the 3rd respondent.
_________ JS, J RSD