NEMALA RAMALU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri S.Satya Prasad, learned Senior Counsel for Sri Prakash Buddarapu, learned counsel for the petitioners in all the writ petitions, Sri Ghanta Rama Rao, learned Senior Counsel for Sri Ghanta Sridhar, learned counsel for the 7th respondent and Sri Rama Chandra Reddy, learned Standing Counsel for the 4th respondent and learned Assistant Government Pleader for Assignment for learned Government Pleader for Revenue representing the official respondents.

(2.) In terms of G.O.Ms.No.12, Industries and Commerce (Infra) Department, dtd. 4/3/2021 the 7th respondent has deposited in all Rs.10,00,000.00 per acre as is set out in the memos filed by it and also on behalf of the 4th respondent. The petitioners in all these writ petitions are not disputing this fact. Last of such instalment was deposited by means of a cheque for Rs.12,02,11,000.00 in favour of the District Collector, East Godavari District, drawn on 27/4/2021 by the 7th respondent and it was duly acknowledged by the office of the District Collector, East Godavari District. Copies of the same are enclosed to the memo dtd. 27/4/2021 filed on behalf of the 7th respondent.

(3.) G.O.Ms.No.12 itself sets out settlement of the claims of various parties that included the petitioners in all these writ petitions. Now, the contention of the learned Senior Counsel appearing for the parties is that in terms thereof and having regard to the fact that the amount has already been deposited by the 7th respondent, all these writ petitions be disposed of directing the District Collector, East Godavari District(5th respondent) to distribute and disburse the amount so deposited as per the entitlement of the petitioners in all these writ petitions. Several other pleas raised by the petitioners and contentions of the respondents, in this context, are not pressed on behalf of these parties as per the representation of learned Senior Counsel and learned Standing Counsel appearing for the 4th respondent.