Andhra Pradesh High Court - Amravati
3 Aa Falmia Dalaunena Arin Peel Lae. ... vs Ew ~ on 11 November, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
enn,
RUT PELTION Re: S138 Sia 2028
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATE
. {Special Orginal Juriadiotion} 7
rR RIDAY, THE ELEVE ENTH DAY OF Nt BVEMBER "
TWO THO RUSAND AND TWENTY TW
-PRESENT: ee ,
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA. :
WREP PETITION NO: 6438, 8136, S137, 8138 OF 2022
BR letween!
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yr Brs hay : ; sieh wy Sateen re : '
Burr Narsimbuly sfo,Gonaish, aged about OS years,
a Mekais Gopal,
x
Moekala Chinnakka w/o. Rajagopal, aged about 30 VERTS. -
a
Thénga Yellamma wy 'o. Xrishnialah, aged about 48 years,
3 o
Rata? Gada rrer fa Chimns Sidviea? .
Rajal Subbamma w/o, Chinna Subse ah, aged about 4 AS years.
"Tati Reddy Lakshunl Devi w/o. Subba red idy, aged about 25 Vears,
peed
a Pedda Subbamma wos Subbaiah LR of De auphier,
Rs
t Fata eho are Pace rot \7 Rees
omakshomma, aged Si veers.
BS)
Tharlreddy Subbarona w/o Penchal Reddy, aged about 45 years,
Thatireddy Appal Reddy s/o. Venkata Subba Reddy,
LE of Wits Tha athireddy | Lakshumma, aged 6&1 years,
¢
Phatireddy Vilayabhaskar Reddy s/o, Chinna Venkata Subba Reddy,
Aged 28 years,
Thatiraddy Subbadra RIT wis.C}
$$ years,
<y fez Wacdhe kent at
na Venkata Subs Reddy, aged about
Thatireddy Venkata Subba Reddy s/o. Yella Reddy, aged about 39 years
Tatireddy Pedde Lakshmakica wo, Subba Reddy, aged about 60 years.
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Thali Reddy Chinnalaskhurna w/o Yelle Reddy, aged about $4 vears,
¥
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Thati Reddy Nirmala w/o, Venkatasubba Reddy, aged about 44 Wears,
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The Staite of Andhra P
as Han, » Recretar iat Building
4
radesh Bp "By ie Princip: | Secretary, Laine
crear iat, Velaggoudi, , Guntur District,
~
. mi ps Rees ad
2 the Spec! al Collector. Galery Nagati Sule ala Sravanthi, Radapa District,
Andhra Pradesh. =~
S. The Special Deputy Odllestor,, L atid AS cquistt nm, Telugu Ganga Proaieet, Unik
H, Katlapa, Kadaoa Distriet.
4, State of Andhra Prade
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sh,, Rep by its Prin reipal Secretary, FingRee
Gaparment, Secretariat Bulls! Gings, Secre ariat, Velagepudi, Guntur Distriat.
Andhre Pradesh.
Note: R4 is impisaded as perc 6.0. ut 05/07/2022 | in JA No 2/2023.
Petition under Artichs
ns 7 the
croumstances sigied in the affida avit f lad therewith, the Hi igh Gourt may be oleasad
fo issue an Writ, arder ar di
Mandanius declaring the actlo
"LAOQP no Sdd8000 dated 44
cecree passed in LAOP ne
LASS. no.se/2004 dated 17
Rasparndents
228 ofcthi "Sonstitution of india praying that in
iraction? mere particu larly one in the nature of Writ of
n of the respondents in not ony! ng the compensation
'amount Rs.24,05 840). ag dete ermnined. yt the Executing court in EP no. Sa2/2018 tn
14-2079 which was finally determined pursuant to ths
A of: OOO dated 09-04-2000 as canfirnead in
3.2008 is-ast WHegal, arbitrary, highhanded and vielstion
of Article 24 and 300-4 of conetifution of indis and contrary io the provisions of Land
Agquisition Act 1894 and
SOMpPEnsation amount of Ra?
wes determined pursuant fo
consequently direct the respondents fo pay the
27, 85,040/. ag finally delermined in EP no S88/2018 in
LAOP no. S44/2000 dated 4.1 4-204" 'i
Interest at 12 present PA forth wih as #
the c decree passed in LAOP, no. 544/2000 as confinned
Fe
in LAAS no.3aZ/2004 dated 17-3.2005 and as well as final order passed in
WP no di Sd/2goy dated 4-8 a2008.
IA NO: 1 OF 2022
determined in EP nn 5 5239/2
at 12% PA as if was
i
LAOP no S44/2000 as canfirmesd In: LARS. no Qag/ehod datad 17-38-2006 and as wall
ath
ae final order passed in WE.
no.41842007 dated 0408-2608 and PASE S such other
order or orders ag this Hon'ble court may deem Nt and proper in the circumstances of
the case, Pending disposal of WP Bf
aN
Petition under Section 184 ¢ CPC prayi ing that in the circumstances stated ir
the affidavit Med In support of the pefitien, the Hi igh Court may be pisased to direct
the respondents to pay the sonpensat ion amount of Re.27,86,6404 as finally
18 in LAOP:AS.544/2000 dated 4-11-2049 with interest
determined 'pursuant fo the decree passe:
85 .of 12022, an nthe fi He of the High Court.
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Arava Yella Reddy sfo.Ni rage Reddy [Ned LR.A.Ramakrishne Reddy,
aged 42 years,
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Andhra Pradesh.
pecial Collector, Galeru Nagari Sujal Sravant AY,
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The State of Andhra Pradesh ; Rep! by its Principal Secrefary, Finance
Department, Decrstariat Build dings, Se ecretarial, Velaganud, Gu ntur
Orstrict, Andhra Pradagh. ~
be
Petition under Article aeS of the Constitution of india praying that in the
oH umstances s Slated In the alidavit Hed therewith, the High Court may be pleased
ta SUG an Writ, : order OY creation. 4 re particularly one in the natuns of Writ of
M andamus declaring the action of the. respondents | in nat Paying the sompsneation
amount Rg sels 88h. pursuant to the décres passed in LAQP ne S18/2880 ge
confirmed in AS na, 2006/2004 dated APS 2008 and as wel as the fingi orders
BSSSed by this Honble court in WP: nO-4IS5/2007 cated 4-8-2008 is as Hee
arbitrary, highhanded and violation of Article a" and 200-4 of constitution of ir
and contrary fo ihe provisions of Land Acquis! fon Act 180d and consequen tly direc %
ihe respondents ts pay the compenset fonamount of R 8.85,18, Bee). gursuant fo the
veorge passed in LAGP. no.B13/2000_asigenfirmed in AS ne. 2S082004 dated 17.
2008 and as well as fing! order pgesed iA WP no.41 385i OF dated 4-2.2008.
wes
IANO: 1 OF 2922
Petition under Section 15% CPC. praying thai in the olrournetances stated in
the afiidayi fled in su bport of the sation jhe MY igh Court may be pie ased to 6 Hract
he respondents to pay the comperisation amount of RS.AS, 1ASaK as y finally
defermined In EP nas Se S/201S in LAGE an.¢ THZ00G Gated Ta-4-2002 wi vith i interest
at 12% Neos a it was determined. "pursuant to the decree passed in
LAOP no 818/000 as confirmed in-LAASine 2005/8004 dated TP-S-2008 and as
well as final order Paesead in WP ing: 82007 dated 64.08. 2008 and pass suc
other order or orders @S8 Nis Hon tle: court May deem fit and proper In the
crcumsiances of the cage Pending: 'dis Sp sal of WP 6137 ix 2622, on the He of tha
High Court eS
i te
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op Sarivba ah hy. SD spe
a Subhashini wc. Vankata § Subba reddy, aged absrat S32 Very,
10 Wa eee alli Yo: wee verdana Yet Deeb an O reay
'9. Muenillapalli Lakshumma wio.Obul Ready, aged about 46 years.
20. Mo dhugaia La kshmaiah afd, Narasaiah, aged about 32 years.
»
21. Kethuboina Subbanarasamuna wo Subhs areyudh, aged about § 64 years,
22, Samisetty Venkata Sub bbe arana WY fo. Venkata Subbaiah, aged 34 years.
3 aA falmia Dalaunena arin Peel Lae. errand ara VS ew ~
23. Moekala Re amume wip Cons Baeaay % Ageg gbout 30 Years.
24, Bovilla Chinnakke w/o Ramakrishna Re an aged 48 years, .
(All the above claimants ars resi ents of r Thudure'S Milage, Ho. Vine,
Athor Maridal, Kadapa D Distr ict)
' . Petitioners, 7
And
1. The State of Andhra Pradesh,
rep., by its Principal Seorstary}
Land 2 Acquisition, hy Sooretarial Buildin TEE,
Se creteriat, Véelagapudi, Quotur District, .
Andhra Pracegh.
3. The Special Deputy Collectar, .
Land Acquist si ion, Telugn Ganga Project,
Unit-TT, Nadapa, Kedapa i Dist strict,
4. The State of Andhra Pradesh, 'Rep by 8s cipal Secretary, Fine:
Department, © Secretarial Buildings, Seerotariat Ve fagapud. Guntur
Istrict, Andhra Pradesh.
R4 is impleaded as per CO. OWO7 2022 INNA. No. 22022.
o Respondents
Petition under Artic 238 af the Constitution of india praying that in. ihe
circumstances stated in the af ' vit Sled therewith, the High Court may be 6 nis eased
to iasue an Wt, order or direction, mere parlicularly ane in the nature o af Writ of
Mandamus deciaring the action oof he respondents in not paying the co an
amount Re.43,97 4204 ae deter! ined by the Executing court in EP no Q2/2078 in
LAOP nog 2000 dated 8-1 V-2049 » whl ich was finally determined pursuant i the
decreas passed in LAGPfo.54 UROOO FISd-2ON2 aS "confi med in
ee 2988/9004 dated 17-83-8006 Is as Hlegal, arbitrary, highhanded and
iolation of Ard cle 21 and 300-4 of cons ution af India and contrary te the provisi ins
of Land Acquisition Act 1894 and sahséquantly direct the respandenis 'e. Bay whe
compensatl ion amount of Re.43,.0¢. 480s .ag Tnally determined in EP.ne.ga/sot8 mn
LAOP no. 81172000 dated 18-4- 20 O2 with interest ai 12 percent B.A forth ¥ with ast
was determined pursuant to the decree passed in LAOF no, S1 1/2000 as conn med
in LAAS. mo. 2088/2004 dated: 47-2006 | and as well as final order passeG
WE no 4133 F200? dated 4-8. 2008. Bo
*
IANO: 1 OF 2022
Patifion under Section 167 CPO 9 praying that in the circumstances stated in
the affidavit fled in support of the pati fon, ihe High Court may be pleased te dire
ihe respondents to pay ihe compensation amount of Rs. 2? 88,840. aa finaly
determined in EP no.g2/s018 in CAQP no 81 1/2000 dated 164-200 with infereel at
72% PLA a i was determined pursuant to me Gectee passed in LAOP no ai i/edod
ag confirmed In LAAS no 2088/c0od eo PS-2008 and as wel ag final order -
peased in WP. no. 4433 #007 dated O4 £2008 and pass such other order or orders -
as this Hon'ble court may deam ff an : oroper in fhe circumstances of the cass,
>
cy
Panding dispoaal of WE 6148 of 2023, an the Me of the High Court.
These petifiens corning an for hearing, won perusing the Petitions and the
affidavits fled in support thereof and the amer of the Hi igh Court, dated 12.10. 2032
made herein upon hearing the argumenis of SiS LAKSHMINARAYANA REDDY
Advocate for the Patiioners dn all the neitions) and learned GP for Land Acquisition
far the Respondent Nos. te 3 (in all the petitions), the Court made the followh ng.
ORDER:
"This Gourt by an onder dated 42.40.2022 whie granting four (4) weeks time for submission of compllance report, speciically passed an order to the affect that the respondents 1 & 2 shall appear before the Court along with the record, if ihe compliance report ig not filed. Ho appears that no compllance report is fled. As per learned Assistant Government Pleader an Affidavit was fled vide UISR No.83849 of 2029 dated 08.74.2022, which would not amount to compliance. Let the same be pigced on record, Considering the submissions made ny the isarned Gavernmant Pleader for Land Acquisition, three (3) weeks time is granted for Ailing the cormplance report, failing which reapondaents 7 & 2 ahail appear befors this Court. List these cases afier three (3) wasks under the same eantion." Sd-M. PRABHAKAR RAG ASSISTANT REGISTRAR #TRUE COPY! oe | For ASSISTANT REGISTRAR Ta TSS wed, cad Pe The Frincisal Sec retary, , Land Acquistion, Secrstariat Bulldings, Secretariat, Velagapudi, State of Andhra Pradesh, Guntur District, Andhra Pradesh.
The Special Collectar, Galeru Nagar Sulala Stavanthi, Kadana Districx Andhra Pradesh. -
The Special Deputy Collector. and Anquistion, Telugu Ganga p¥olect, Unit Kadapa, Kadapa Distriet.> | the Princing | Seeretary, Finance Dep' Ament, Secretariat Suldings, Secretariat, Velagapudl, State of Andhra Pradesh, Guntur District. Anchra Praciash. (i to 4 by RPAD) . .
One CG to SRI S LAKSHMINARAY!? ANA REDDY Advocate [OPUC] Fwo COs to GP FOR LAND ACA LHSITION |Nigh Court Of Andhra Pradesh (OUTE 2 00 ow One spare copy HIGH COURT NJSJ DATED I 1.94 2022 NOTE: LIST THESE CASES AFTER THREE i3} WEEKS UNDER THE SAME CAPTION oO ORDER WP, NO: 6195, 64238, 8137, 8139 OF 2082 DIRECTION