BODDUBOINA PEDDA GOPAL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) All these four writ petitions are filed under Article 226 of the Constitution of India by different petitioners, claiming identical relief, as such, I find it expedient to decide all the four writ petitions by common order, since the issue involved in all the writ petitions is one and the same. W.P.No.4286 of 2020 is taken as leading case. W.P.No.4286 of 2020 The relief claimed in W.P.No.4286 of 2020 is as follows:

(2.) The petitioners are the permanent residents of Patimeedipalli Village, Atlur Mandal, Kadapa District. The petitioners possessed land in the village and the structures thereon were sought for acquisition for Somasila Project under Notification dtd. 1/3/1995 under Sec. 4(1) of the Land Acquisition Act. Thereafter, Award No.4 of 1997 was passed on 24/11/1997, awarding compensation for the structures. The petitioners received compensation amount for the structures under protest, as the compensation awarded by the Land Acquisition Officer for the structures was not commensurate with the value. Thereupon, they sought reference under Sec. 18 of the Land Acquisition Act for enhancement of compensation awarded, vide Award No.4 of 1997.

(3.) In pursuance of the request made by the petitioners, a reference was made to the District Judge, Kadapa, the same was registered as L.A.O.P.No.437 of 2001 and it was disposed of by the District Judge, Kadapa, enhancing compensation for the structures 100% over and above the market value fixed by the Land Acquisition Officer, granting statutory benefits vide decree and order dtd. 26/2/2002.