A ANUPAMA REDDY Vs. DISTRICT COLLECTOR, HYDERABAD

JUDGEMENT

(1.) At the interlocutory stage, these writ petitions are taken up for hearing and disposal with the consent of the learned Counsel for the parties.

(2.) WP No.1 1492/2006 is filed by two individuals who claim to be owners of Plot No.15, for a mandamus to direct the respondents to pay compensation for plot bearing No.15, admeasuring 335 Sq. yards (226 Sq. mts) in Sy.No.86 of Gaganmahal Village, (Musheerabad Taluq), Hyderabad District (Part of TS No.7/2 Part Block No. E Ward No.73). While the said writ petition is pending, award was passed by respondent No.3 on 23.8.2006. As respondent No.3 has not awarded interest on solatium and additional market value, one Karnati Sri Ramulu who claims to be the owner of Plot No. 13, filed WP No.19117/2006 for a mandamus to direct the respondents to pay the said amounts.

(3.) In WP No. 11492/2006, respondent Nos.4 and 5 i.e., Government of Andhra Pradesh and P. Rajaiah were added as parties under the orders of this Court dated 1.9.2006 in WPMP No. 18652/2006.