MUNIYAMMA Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) The petitioner has challenged the order at Annexure-A passed by the Special Land Acquisition Officer, whereby the Special Land Acquisition Officer has directed payment of compensation to the respondent No.3 as regards extent of 4 acres in Sy.No.7/P35 in terms of the package compensation as accepted in terms of Sec. 29(2) of KIAD Act, 1966.

(2.) It is noticed from the impugned order that the Special Land Acquisition Officer has taken note that the khathedar of the land in Sy.No.7 Muniyamma W/o Kempaiah and her children have executed the sale deed on 9/6/2006 in favour of the father of the claimant D. Narasimhalu Naidu @ E.N. Naidu.

(3.) It is noticed that encumbrance was also produced. The Special Land Acquisition Officer noticed that the father of the claimant died on 22/12/2012.