TADI SREERAMA RAO Vs. DIST COLLECTOR EG DIST

JUDGEMENT

(1.) The land in Survey Nos. 64/1A and 64/1B of Vakkalapudi Village Kakinada, East Godavari District admeasuring Acs. 13-54 cents was notified for acquisition for the benefit of the Andhra Pradesh Industrial Infrastructure Corporation/third respondent.

(2.) Draft notification under Section 4 of the Land Acquisition Act (for short 'the Act') was published in the Gazette on 31-12-1986 and the declaration under Section 6 was published on 18-09-1987. The 1st and 2nd petitioners obviously notbeing aware of the acquisition proceedings, purchased an extent of 300 square yards each in the said survey numbers through sale deeds dated 12-10-1987 and 07-11-1987 respectively.

(3.) The Land Acquisition Officer the 2nd respondent herein, passed an award dated 25-10-1989 fixing the compensation for the value at Rs. 35,280/- per acre. Since he entertained doubt as to the entitlement of the various claimants to receive the compensation, he referred the matter to the Court of Principal Subordinate Judge, Kakinada, under Section 30 of the Act. The same was numbered as O.P.No. 61/1991. Possession of the land was taken by the third respondent.