Supreme Court - Daily Orders
The District Collector, Khammam, ... vs Jonnalagadda Krupamma on 18 February, 2026
1
ITEM NO.45 COURT NO.1 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).38435/2025
[Arising out of impugned final judgment and order dated 26-09-2025
in WA No.188/2025 passed by the High Court for The State of
Telangana at Hyderabad]
THE DISTRICT COLLECTOR, KHAMMAM, KHAMMAM DISTRICT & ORS.
Petitioner(s)
VERSUS
JONNALAGADDA KRUPAMMA & ORS. Respondent(s)
[ONLY IA NO. 25419/26 IS LISTED UNDER THIS ITEM]
IA No. 25419/2026 - MODIFICATION OF COURT ORDER
Date : 18-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
For Petitioner(s) Ms. Aishwarya Bhati, A.S.G.
Mr. Sravan Kumar Karanam, AOR
Mr. Kumar Abhishek, Adv.
Ms. Mehek Sandhu, Adv.
Ms. G. Sushmita, Adv.
For Respondent(s) Mr. Tejpratap, Adv.
Ms. Illashree, Adv.
Ms. Mushkan Mangla, Adv.
Mr. Manish Verma, Adv.
Mr. Ravi Kumar Tomar, AOR
Mr. Tej Pratap, Adv.
Mr. Mayank Gupta, Adv.
Mr. Pramod Kant Saxena, Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No. 25419/2026
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2026.02.20
17:19:32 IST
1. Reason:
After hearing learned Additional Solicitor General of India for the petitioners as well as learned counsel for the respondent-land owners, the order dated 12.01.2026 is further 2 modified/clarified to the extent that the amount of compensation as per the said order be deposited with the Registrar General of the High Court.
2. I.A. stands disposed of accordingly.
(SATISH KUMAR YADAV) (PREETHI T.C.) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR