Andhra Pradesh High Court - Amravati
Thalluri Venkata Subba Naidu vs The Special Deputy Collector L.A/Land ... on 18 September, 2025
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
LAND ACQUISITION APPEAL SUIT No.421 of 2008
PROCEEDING SHEET
Sl. OFFICE
No. DATE ORDER NOTE
21 18.9.2025NJS, J & GTK, J I.A.Nos.1 and 2 of 2025 I.A. No.1 of 2025 is filed seeking to condone the delay of 899 days in filing I.A. No.2 of 2025 seeking to set aside abatement caused due to death of deceased/appellant.
Considering the submissions made, the delay of 899 days in filing I.A. No.2 of 2025 is condoned. I.A. No.2 of 2025 is allowed, setting aside the abatement caused due to death of the deceased/appellant.
I.A. No.1 of 2022 & I.A. No.3 of 2025 These applications are filing seeking to permit the petitioners to come on record being the legal representatives of the deceased/appellant.
Considering the submissions made and perusing the averments made in the affidavits filed in support of the respective applications, I.A. Nos.1 of 2022 and 3 of 2025 are allowed.
Registry to make necessary incorporations wherever it is necessary.
2LAAS_421_2008 L.A.A.S. No.421 of 2008 List the appeal on 23.10.2025 for consideration.
______ NJS, J ______ GTK,J vasu