MUKKALA KONDA REDDY Vs. STATE OF A.P. REP. BY ITS SECRETARY TO TRANSPORT & ROADS AND BUILDINGS HYDERABAD

JUDGEMENT

(1.) This Writ Petition is filed for a Mandamus to direct the respondents to pay the enhanced compensation as per the common judgment and decree, dated 12.12.2002, in LAOP.Nos.422 to 427 of 1987 on the file of the learned Additional Senior Civil Judge, Guntur (for short, "the Civil Court").

(2.) I have heard Sri G. Dharma Rao, learned counsel for the petitioners and perused the record.

(3.) The lands belonging to the petitioners were acquired and awards were passed. Feeling dissatisfied with the inadequacy of compensation, the petitioners have sought for reference under Section 18 of the Land Acquisition Act, 1894 (for short, "the Act"). Accordingly, the references were made and registered as LAOP.Nos.422 to 427 of 1987 in the Civil Court. By a common judgment and decree, dated 12.12.2002, the references were disposed of by the Civil Court. The petitioners pleaded that dissatisfied with the limited enhancement made by the Civil Court, they have filed A.S.No.671 of 2003 and batch, which are stated to be pending in this Court. The grievance of the petitioners is that even though nearly 9 years had elapsed, the respondents have not deposited the enhanced compensation.