Andhra Pradesh High Court - Amravati
The Special Deputy Collector vs B.Ramaiah on 3 July, 2025
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
APHC010589502014
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3526]
(Special Original Jurisdiction)
THURSDAY, THE THIRD DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
THE HONOURABLE SRI JUSTICE TARLAD
TARLADAA RAJASEKHAR RAO
LAND ACQUISITION APPEAL SUIT Nos. 203, 212, 265, 268,
273, 399, 448, 449, 450, 451, 452, 453, 454, 456, 457, 458, 459,
460, 461, 462, 464, 465, 466, 468, 470, 471, 472, 473, 474, 478,
480, 482 and 486 of 2014 AND 1, 2, 4, 5, 82, 233, AND 303 of
2015
LAAS No.203 of 2014
BETWEEN:
1. THE SPECIAL DEPUTY COLLECTOR
COLLECTOR-LANDLAND
ACQUISITION, S.R.B.C., NANDYAL, KURNOOL DISTRICT.
...APPELLANT
AND
1. P RAJA GOPAL REDDY, S/o Pedda Sanjeeva Reddy
Resident of Talamudipi Village Midthur Mandal, Kurnool
District.
...RESPONDENT
Under Section 54 of L.A. Act of 1894, against the order and
Decree passed in O.P.NO.134/2008 on the file of the Senior Civil
Judge, Nandikotkur dated 02.08.2011.
Counsel for the Appellant:
1. GP FOR APPEALS
Counsel for the Respondent:
Respond
1.
The Court made the following:
2
COMMON JUDGMENT:(Per Hon'ble Sri Justice Ninala Jayasurya) The present batch of appeals have been preferred by the State against common order dated 02.08.2011 in L.A.O.P. No.134 of 2008 and batch, on the file of the Senior Civil Judge, Nandikotkur. In the said batch of O.P. s, the claimants aggrieved by the Award No.1 of 2007, dated 14.05.2007 in granting compensation of Rs.65,000/- per acre in respect of the lands acquired pursuant to Notification dated 17.02.2007 under Section 4(1) of Land Acquisition Act,1894, sought enhancement of compensation @ Rs.2,15,000/- per acre by seeking reference under Section 18 of the Land Acquisition Act, 1894. Learned reference Court after considering oral and documentary evidence, fixed the compensation @ Rs.1,60,000/- per acre apart from the statutory benefits.
When the matters were taken up for consideration, it is noted that the lands acquired in respect of the same notification and in respect of the same village i.e. Talampudi, a Division Bench of this Court had occasion to consider the order passed by the reference Court in L.A.A.S. No.276 of 2012 and batch. The Division Bench by order dated 14.11.2024 dismissed the appeals filed by the State. Perusing the said order and the present batch 3 of appeals, this Court see no reasons to interfere with the order passed by the reference Court in the present Batch of cases and for the reasons alike in L.A.A.S. No.276 of 2012. Accordingly, the Appeals are dismissed. There shall be no order as to costs.
Interlocutory Applications if any pending in these land acquisition appeals, shall stand closed.
__________________________ JUSTICE NINALA JAYASURYA __________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date: 03.07.2025 Harin 4 THE HON'BLE SRI JUSTICE NINALA JAYASURYA AND THE HON'BLE SRI JUSTICE TARLADA RAJASEKHARA RAO LAND ACQUISITION APPEAL SUIT Nos. 203, 212, 265, 268, 273, 399, 448, 449, 450, 451, 452, 453, 454, 456, 457, 458, 459, 460, 461, 462, 464, 465, 466, 468, 470, 471, 472, 473, 474, 478, 480, 482 and 486 of 2014 AND 1, 2, 4, 5, 82, 233, AND 303 of 2015 Date: 03.07.2025 Harin