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The District Collector, Khammam, ... vs Jonnalagadda Krupamma on 12 January, 2026

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     ITEM NO.14                         COURT NO.1                  SECTION XII-A

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).38435/2025

     [Arising out of impugned final judgment and order dated 26-09-2025
     in WA No.188/2025 passed by the High Court for The State of
     Telangana at Hyderabad]

     THE DISTRICT COLLECTOR, KHAMMAM, KHAMMAM DISTRICT & ORS.
                                                           Petitioner(s)

                                                VERSUS

     JONNALAGADDA KRUPAMMA & ORS.                                       Respondent(s)

     (IA No. 337109/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 12-01-2026 This matter was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE JOYMALYA BAGCHI

     For Petitioner(s)             Ms. Aishwarya Bhati, A.S.G.
                                   Mr. Sravan Kumar Karanam, AOR
                                   Mr. Kumar Abhishek, Adv.
                                   Ms. Mehek Sandhu, Adv.
                                   Mr. Anirudh Singh, Adv.
                                   Mr. P. Venkatraju, Adv.

     For Respondent(s)             Mr. Tej Pratap, Adv.
                                   Ms. Illashree, Adv.
                                   Ms. Mushkan Mangla, Adv.
                                   Mr. Muppu Ravinder Reddy, Adv.
                                   Mr. Ravi Kumar Tomar, AOR

                         UPON hearing the counsel the Court made the following
                                            O R D E R

1. Heard learned Additional Solicitor General appearing on behalf of the petitioners as well as learned counsel, who appears on caveat on behalf of the respondents.

2. Issue notice, returnable on 23.03.2026.

3. Mr. Tej Pratap, learned counsel, accepts notice on behalf of the respondents.

4. Meanwhile, operation of the impugned judgment of the High  2 Court shall remain stayed.

5. However, the State of Telangana is directed to release the compensation amount as was determined under the Land Acquisition Act, 1894 along with interest @ 15% p.a. payable with effect from the date when possession was taken on 02.01.1989.

6. The compensation amount along with solatium and interest, as directed above, be deposited with the Reference Court within four weeks.

7. The respondent land-owners shall be entitled to withdraw the aforesaid amount unconditionally and without prejudice to their rights for further enhancement.

(SATISH KUMAR YADAV)                                (PREETHI T.C.)
ADDITIONAL REGISTRAR                              ASSISTANT REGISTRAR