SPECIAL COLLECTOR Vs. SARVEPALLI NARSAIAH

JUDGEMENT

(1.) Challenging the order dtd. 24/7/2018 passed by learned single Judge in W.P.No.11083 of 2018, this appeal has been preferred.

(2.) By the impugned order, the learned single Judge rejected the plea of delay and laches; recorded a finding of discrimination in the matter of grant of compensation, without determining the market value on par with the other persons, and directed to pay the compensation to the assignees/lessees as per the market value following the provisions of the Land Acquisition Act, 1894.

(3.) Sri Syed Khader Masthan, learned Government Pleader from the office of the learned Additional Advocate General appearing for the appellants, strenuously urged that on the point of delay and laches, averments have not been made that the writ petitioners are illiterates/inarticulate/ deprived persons and in the absence thereto, the finding as recorded by learned single Judge is not sustainable. On the merits of the case, it is urged that any circular/G.O. issued by the State Government in the year 2016 would not be applicable in respect of the lands acquired in the year 2003, therefore, the order passed by the learned single Judge, without considering the said aspect is wholly unsustainable.