MAMIDI SUBBAMMA Vs. SPECIAL DEPUTY COLLECTOR LAND ACQUISITION

JUDGEMENT

(1.) As the issue is one and the same in all the four CRPs arising out of land acquisition proceedings, with the consent of both the counsels, this Court is passing common order.

(2.) These 4 CRPs are filed by the petitioners / Claimant Nos. 75, 76, 6 and 73 against the docket orders, dated 17.11.2020 passed in I.A.Nos.411 of 2020, 412 of 2020, 409 of 2020 and 410 of 2020 in L.A.O.P.No.1225 of 2001 on the file of the Court of 1st Additional District Judge, Kadapa.

(3.) Brief facts of the case are that the petitioners in 4 CRPs are the Claimant Nos.75, 76, 6 & 73 in L.A.O.P.No.1225 of 2001 on the file of the Court of 1st Additional District Judge, Kadapa. The petitioners in all the four CRPs sought for reference under Section 18 of the Land Acquisition Act,1894, for enhancement of the compensation awarded in Award No.6/1993-94, dated 24.1.1994. The reference Court has allowed L.A.O.P.No.1225 of 2001 and enhanced the compensation in respect of land and fruit bearing trees with statutory benefits in its order and decree dated 28.4.2010. Aggrieved by the said order, the respondent herein has preferred L.A.A.S.No.1036 of 2011 before this Court. This Court by its Judgment dated 16.4.2015 modified the order in L.A.O.P.No.1225 of 2001 to the extent that the claimants are entitled for compensation towards fruit bearing trees and the remaining portion of the order and decree was confirmed.