Andhra Pradesh High Court - Amravati
Kakarlapudi Satyanarayana Raju vs The State Of Andhra Pradesh, on 29 March, 2022
29 to 32 HIGH COURT OF ANDHRA PRADESH : AMARAVATI MAIN CASE: W.P.Nos.32956 of 2015, 33034 of 2015 & 8639 of 2016 & W.A.No.852 of 2016 PROCEEDINGS SHEET Sl. DATE ORDER OFFICE NOTE No. 29.03.2022 (Through physical mode) Heard the learned counsel for the parties. It is brought to our notice that similar State amendments made to the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 by the States of Gujarat, Andhra Pradesh, Telangana, Tamilnadu and Jharkhand, are under consideration before the Hon'ble Supreme Court, yet the High Courts of Gujarat, Karnataka and Tamilnadu have proceeded to examine the validity of the State amendments.
Although vide order dated 25.11.2021, this Court observed that it may not be proper for us to proceed hearing of these cases when similar challenge is pending consideration before the Hon'ble Supreme Court, we are now inclined to proceed with the matter for the reason that despite pendency of the matter before the Hon'ble Supreme Court, other High Courts of Gujarat, Karnataka and Tamilnadu have decided the matter i.e., in the case of Jigarbhai Amratbhai Patel vs. State of Gujarat reported in MANU/GJ/3564/2019 (Gujarat High Court); S. Jalaja and Others Vs. Union of India Ministry of Rural Development Government of India and others reported in MANU/KA/3945/2021 (Karnataka High Court); and W.P. 22448 of 2018 (Madras High Court).
In view of the above, we recall the order dated 25.11.2021 so as to proceed to hear these cases on merits. Post these cases for hearing on 11.04.2022.
PRASHANT KUMAR MISHRA, CJ M. SATYANARAYANA MURTHY, J Nn