E.LALITHAMMA Vs. STATE OF A.P

JUDGEMENT

(1.) Heard Sri A. Srinath, learned Counsel for the Writ Petitioner and the learned Assistant Government Pleader for Land Acquisition.

(2.) Prayer made in the Writ Petition is as under:-

(3.) From the above prayer, it is clear that the Writ Petitioner was already paid compensation at the rate of Rs.4,20,000.00 per acre, whereas it is the claim of the Writ Petitioner that she ought to have been paid Rs.5,50,000.00 per acre as per her legal entitlement. Facts as submitted by the learned Counsel for the Writ Petitioner