HINDUSTAN AGRIGENETICS LIMITED Vs. SPECIAL DEPUTY COLLECTOR

JUDGEMENT

(1.) THE petitioner, a limited company owned an extent of Ac.9.311/2 guntas of land in Survey No.355 of Dundigal Village, Quthubullapur Mandal, Ranga Reddy District with building, trees, borewell etc., thereon. The land was within the alignment of the Outer Ring Road, Hyderabd. A notification under Section 4(1) of the Land Acquisition Act (for short 'the Act') was published on 23.04.2005 and one year thereafter, declaration under Section 6 of the Act was published on

(2.) 05.2006. Initially an award in accordance with the provisions of the Act was passed on 03.05.2008 determining the market value for the land at the rate of Rs.4,75,000/- per acre. No compensation was awarded for the building on the ground that the report of valuation thereof was not received yet. 2. The Government issued a G.O. providing for determination of the compensation for the lands acquired for the Outer Ring Road through the medium of Lok Adalat. The petitioner availed that remedy. The Lok Adalat, Ranga Reddy District passed the award on 06.12.2008 whereunder a sum of Rs.1,32,13,125/- was paid as compensation for the land, trees, boreweell etc. The determination of the building/structures did not take place even by that time.

(3.) THE respondent filed a counter affidavit. According to him the entire property that was acquired from the petitioner was the subject matter of the consent award and the mere fact that the value of the building was furnished at a later point of time does not change the character.