NELATUR SAMPOORNAMMA Vs. SPECIAL DEPUTY COLLECTOR, L.A.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by way of special leave under Section 54 of the Land Acquisition Act, 1894 has been preferred by the claimant assailing the judgment and order dated 103.2014 in LA.A.S. No.989/2007 passed by the High Court of Judicature of Andhra Pradesh at Hyderabad by which the High Court concurred with the order of the Reference Court estimating the income from each pomegranate tree at Rs. 65/- and increasing the multiplier of "9" instead of "2" alongwith statutory benefits, thereby awarding the total compensation of Rs. 26,325/- (45?65?9) for 45 pomegranate trees.

(3.) The Executive Engineer, Telugu Ganga Project, Division No.1, Nellore sent a requisition for acquisition of lands of Dachur Village for foreshore submersion of Kandelara Reservoir under Telugu Ganga Project to an extent of Acs.56.5 Out of this, upto Acs.30.85 is patta land and the remaining is Government land. Out of Acs.30.85, award was already passed for an extent of Acs.30.70 in the office of Executive Engineer under Award proceedings A.15/91-92 dated 05.01992. In respect of the remaining 0.15 cents award could not be passed since the land was covered by pomegranate fruit bearing trees for which valuation was not given by the Assistant Director of Horticulture for want of guidelines from the Government.