A P HOUSING BOARD Vs. YEDLA RAMULU

JUDGEMENT

(1.) A.S.No. 1848 of 1993 was filed by the beneficiary i.e., A.P. Housing Board, represented by its Executive Engineer. The said appeal was dismissed by the Bench presided over by the Hon'ble Mr. Justice N.Y. Hanumanthappa (as he then was) whereas the cross-objections filed by the claimants were allowed granting compensation at the rate of Rs. 67,000.00 per acre plus 30% solatium and interest at the rate of 9% p.a. for one year from the date of taking possession of the land and at 15% p.a. thereafter and 12% additional market value per annum.

(2.) It appears from the record that the land admeasuring about Acres 149.18 guntas in different survey numbers i.e., Sy.Nos. 607/2,611, 617 to 620, 734, 767,769 and 781 of Mamillaguda village, Hamlet of Nalgonda village and Mandal, Nalgonda District was acquired by the Government. The entire land was classified by the Land Acquisition Officer in two categories. The first category was called as class A and the 2nd category was called as class B. The Land Acquisition Officer awarded compensation at the rate of Rs. 10,000.00 per acre for class A lands which admeasures Ac. 144.04 guntas and for the remaining land of class B, the Land Acquisition Officer awarded compensation at the rate of Rs. 5,000.00 per acre.

(3.) The claimants were not satisfied with the award passed by the Land Acquisition Officer. Therefore, they sought reference to the Civil Court under Section 18 of the Land Acquisition Act. The reference was numbered as O.P.No. 37 of 1987, which was filed before the Subordinate Judge, Nalgonda. The said O.P., was disposed of by the learned Subordinate Judge, Nalgonda enhancing compensation at the rate of Rs. 50,000/- per acre in so far as the Class A lands are concerned and Rs. 15,000.00 per acre in so far as the Class B lands are concerned. The judgment and decree is dated 26-3-1993.