RUPARAJU SUBBA RAO Vs. V V SUBRAMANYAM

JUDGEMENT

(1.) Aggrieved by the order of the learned Subordinate Judge, Rajampeta in L.A.O.P.No. 1167 of 1987 declaring that the 1st respondent is the owner of the land that was acquired for the purpose of Telugu Ganga. Project, this appeal is filed by the 1st claimant, Ruparaju Subbarao.

(2.) The facts are not in dispute. An extent of Ac. 4.18 cents of land in S.No. 10 of S. Seshampalli village, Porumamilla mandal, Cuddapah District, was acquired for the purpose of Telugu Ganga Project and an amount of Rs. 35,162-50 awarded towards compensation for the land acquired. It is also seen in 4(1) notification as well as the award enquiry, he name of the appellant is shown and he participated in the enquiry. But, at the time of passing the award, the respondent came into picture and started contending that he is the owner of the land and the compensation is payable to him.

(3.) In the light of conflict of interest between the parties, the Land Acquisition Officer referred the matter to the Civil Court for adjudication of the titled under Section 30 of the Land Acquisition Act.