D.KARUNAKAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned Government Pleader for Irrigation and Command Area Development, learned Government Pleader for Finance and Planning and the learned Government Pleader for Land Acquisition for the respondents. With their consent, this Writ Petition is disposed of at the stage of admission itself.

(2.) Aggrieved by the inaction of the respondents in depositing the decreetal amount to the credit of E.P.No.3 of 2020 in OP No.76 of 2005 on the file of the learned Senior Civil Judge at Gadwal, Mahabubnagar District, the present writ petition is filed.

(3.) Learned Government Pleader, on instructions, has stated that the official respondents are taking necessary steps to deposit the amounts and that as and when the amounts are received, the authorities will deposit the compensation amount.