AR.Lakshmanan, C.J. - (1.) The Government of Andhra Pradesh and 3 others are the appellants in this appeal. The appeal was filed by the State against an order passed by a learned single Judge of this Court in W.P.No. 21781 of 2001 at the admission stage.
(2.) The Writ Petitioners filed the Writ Petition to issue a direction to the respondents therein to pay the enhanced compensation as per the judgment and decree in the earlier O.P. 1488 of 1988 dated 13-5-1996 on the file of the Subordinate Judge, Rajampet, Cuddapah District.
(3.) The learned Judge without even ordering notice to the respondents therein allowed the Writ Petition by issuing a Mandamus directing the respondents to deposit the enhanced compensation in terms of the decree and judgment within a period of three months from the date of receipt of a copy of the Order.;