NATIONAL HIGHWAYS AUTHORITY OF INDIA v. POTLURI JAYASREE ( CHIGURUPATI JAYASREE )

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APHC010018902024

IN THE HIGH COURT OF ANDHRA PRADESH

AT AMARAVATI

WEDNESDAY, THE 5^thDAY OF AUGUST 2026

PRESENT

THE HONOURABLE SRI JUSTICE BATTU DEVANAND

THE HONOURABLE SMT JUSTICE SUNITHA GANDHAM

CIVIL MISCELLANEOUS APPEAL NO: 858 OF 2025

Between:

1. NATIONAL HIGHWAYS AUTHORITY OF INDIA, rep. by its Project Director, Project Implementation Unit - Vijayawada, having office at Plot No. 74, Vanamali Building, Beside NAC Kalyana Vedhika, Commercial Taxes Colony, Gurunanak Nagar Road, Vijayawada, Andhra Pradesh - 520008

...Petitioner

AND

1. POTLURI JAYASREE CHIGURUPATI JAYASREE, W/0 Ch. Kalyan Chakravarthy, aged 36 years old. House wife, R/0 G. Sai Prasad, Flat B2, Tower No.2, New Moti Bagh, New Delhi-110023. R/0 Village No. 259, India Fortune, KPHB, Phase -13, Hyderabad - 50007

2. The Addl Joint Collector and/cum Arbitrator, Krishna District at Machilipatnam. 3.

3. The Competent AuthorityLand Acquisition CALA and/cum SubCollector, Vijayawada, Krishna District

...Respondents

Appeal has been filed against the orders Being aggrieved by the Judgement dated 25.07.2023 in AOP No. 5 of 2015 on the file of the court of Principal District Judge, Krishna District at Machilipatnam, the above named

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Appellant / NHAI begs to prefer the present memorandum of Civil Miscellaneous Appeal for the following grounds among other

IA NO: 1 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased t is, in regards to the Affidavit on behalf of Petitioner /Appellant / National Highways Authority of India (NHAI); on the basis of the facts, circumstances, legal position, matter of record and the principles of law, most respectfully and humbly prayed by the Petitioner / Appellant / National Highways Authority of India (NHAI) that this Hon'ble Court would graciously be pleased to condone the delay of 39 days in filing this present CMA No.858 of 2025 before the Hon'ble High Court of Andhra Pradesh ; and/or, to pass any other or further order(s), instructions and directions as this Hon'ble Court may deem fit and proper.

IA NO: 2 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased pleased to condone the delay of 580 days in representing the CMASR No. 1543 of 2024 before the Hon'ble High Court of Andhra Pradesh ; and/or, to pass any other or further order(s), instructions and directions as this Hon'ble Court may deem fit and proper

IA NO: 3 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased t is, in regards to the Affidavit; on the basis of the facts, circumstances, most respectfully and humbly prayed by the Petitioner that this Hon'ble Court would graciously be pleased to condone the delay of 666 days in payment of Court Fee for the CMASR No. 1543 of 2024 before the Hon'ble High Court of

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Andhra Pradesh ; and/or, to pass any other or further order(s), instructions and directions as this Hon'ble Court may deem fit and proper.

IA NO: 4 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased t is, in regards to the Affidavit on behalf of Petitioner /Appellant / National Highways Authority of India (NHAI); on the basis of the facts, circumstances, legal position, matter of record and the principles of law, most respectfully and humbly prayed by the Petitioner / Appellant / National Highways Authority of India (NHAI) that this Hon'ble Court would graciously be pleased to dispense with the Filing of the Certified Copy of the Final Order/Judgement dated 25.07.2023 passed by the Principal District Judge, Krishna District at Machilipatnam in AOP No. 5 of 2015; and/or, to pass

IA NO: 5 OF 2025

Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased It is, in regards to the Affidavit on behalf of Petitioner /Appellant / National Highways Authority of India (NHAI); on the basis of the facts, circumstances, legal position, matter of record and the principles of law, most respectfully and humbly prayed by the Petitioner / Appellant / National Highways Authority of India (NHAI) that this Hon'ble Court would graciously be pleased to allow the present Petition / Appeal and to stay all further proceedings in regards to the the impugned Final Order/Judgement dated 25.07.2023 passed by the Principal District Judge, Krishna District at Machilipatnam in AOP No. 5 of 2015 ; and/or, to pass any other or further order(s), instructions and directions as this Hon'ble Court may deem fit and proper.