P. Shankar Rao, M.L.A., Secunderabad Cantonment Vs Government of A.P. and others

P. Shankar Rao, M.L.A., Secunderabad Cantonment vs Government of A.P. and others

Andhra Pradesh High Court · Decided on 18 August 2011 · Citation: (2011) 6 ALT 439

HON’BLE JUDGES

Nisar Ahmad Kakru, C.J · Vilas V. Afzulpurkar, J

CASE NUMBER

Writ Petition No''s. 29358 of 2010 and 794 of 2011

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Judgment

1 paragraphs · 183 words

Shri N. Subba Reddy, learned Senior Counsel Advocate was appointed as Amicus Curiae by the Court vide orders dated 8-12-2010 and 24-1-2011 in taken up petitions which stand disposed of. While appointing him as Amicus Curiae, it was provided that fee shall be payable to him by the Government whatever may be fixed by the Court. inadvertently , we omitted to settle his fee while finally adjudicating upon the matter, consequently, the omission is brought to our notice by the Registry vide its note dated 17-8-2011, therefore, we directed the matter to be posted before the Court. That is how it has come up before us today. Regard being had to the assistance rendered by the learned Senior Counsel on several hearings including final hearing of the matter for four continuous days, we are of the opinion that an amount of Rs. 50,000/- in each case would suffice. Learned Advocate General shall ensure that the amount is deposited by the concerned authorities during the course of the week to be disbursed by the Registry to Shri. N. Subba Reddy, learned Senior Advocate.

COUNSEL

B.P. Mohan Rao, S.C for APIIC for Respondent Nos. 2 and 3, Mr. C.V. Mohan Reddy, Mr. L. Nageswara Rao and Mr. E. Manohar for Mr. Akshaya Babu, Counsel for Respondent No. 4, Mr. M. Dhanunjaya Reddy, Counsel for Respondent No. 5, G.P. for Revenue for Respondent No. 6 in W.P.No. 29358/10 and Respondent No. 3 in W.P. No. 794/11, Advocate General for Respondent No. 7, Mr. Ponnam Ashok Goud Assistant Solicitor General, Counsel for Respondent No. 8 in W.P.No. 29358/10 and Respondent No. 5 in W.P.No. 794/11, Mr. P. Keshav Rao S.C for CBI for Respondent No. 9 in W.P.No. 29358/10 and Respondent No. 6 in W.P.No. 794/11, Mr. H. Prahalad Reddy, Counsel for Respondent No. 10, Mr. C.V. Mohan Reddy, L. Nageswara Rao and Mr. E. Manohar for Mr. P.V.S. Sai Kumar, Counsel for Respondent No. 11, Mr. C.V. Mohan Ruddy, L. Nageswara Rao and Mr. E Manohar for Mr. V.V. Adinarayana, Counsel for Respondent No. 12, Mr. P. Sri Raghu Ram, Counsel for Respondent No. 13, Mr. Challa Gunaranjan, Counsel for Respondent No. 8 in W.P. No. 794/2011, Mr. Ch. Pushyam Kiran, Counsel for Respondent No. 9, Mr. Mahrnood Ali, Counsel for Respondent No. 10, Mr. Challa Kondaram Senior Counsel for Mr. Chall Gunaranjan, Counsel for Respondent No. 11, Mr. S. Sri Ram, Counsel for Respondent No. 12, Mr. G.L.V. Ramana Murthy, Counsel for Respondent Nos. 13 and 40, None appeared for Respondent No. 14, Mr. V.M.M. Charry, Counsel for Respondents 15 to 19, Mr. Ghanta Rama Rao, Counsel for Respondent Nos. 20 to 25, Mr. C. Nageswar Rao, Counsel for Respondent Nos. 26 to 31 and 36, Mr. M. Rajesh, Counsel for Respondent No. 32, Mr. S. Maruthi Rao, Counsel for Respondent No. 35, Mr. Gaddam Srinivas, Counsel for Respondent No. 37, Mr. P.T.P. Sastry, Counsel for Respondent No 3, Mr. Nagesh Bheemapaka, Counsel for Respondent No. 41, Mr. N. Naveen Kumar, Counsel for Respondent No. 42, Mr. K. Vivek Reddy, Counsel for Respondent No. 43, Mr. M.V. Durga Prasad, Counsel for Respondent Nos. 39 and 44, Mr. V. Paltabhi, Counsel for Respondent No. 46, Mr. P. Sughash, Counsel for Respondent No. 49, Mr. M.N. Narasimha Ruddy, counsel for Respondent No. 51 and M/s. Bharadivaj Associates, Counsel for Respondent No. 52, for the Respondent