M VENKAIAH Vs. SPECIAL DEPUTY COLLECTOR L A

JUDGEMENT

(1.) Writ Petition No. 1917 of 1990 is filed for a writ of mandamus directing the respondents to re-determine the compensation under Section 28-A of the Land Acquisition Act (hereinafter referred to as the "Act") or, in the alternative, to make reference under Section 18 of the Act to the competent civil Court for the enhancement of the compensation by declaring the Proceedings No.B/ 1043/89, dated 20-1-90 of the 1st Respondent as illegal, void and without jurisdiction.

(2.) Writ Petition No, 6410 of 1990 is filed for a similar direction, viz., for a direction declaring the order passed by the respondent in L.Dis. No. 2464/90, dated 21-4-1990, as illegal, and as a consequence thereto, direct the respondent to pay to the petitioner the re-determined compensation with regard to his lands comprising Ac. 1.37 cents in S.No. 477/A and Ac. 1.68 cents in S.No. 477/B2A of Perumanchala Village, in accordance with the compensation awarded in O.P.No. 1447 of 1987 on the file of Court of the Second Additional Subordinate Judge, Kurnool, dated 7-11-1989.

(3.) Writ Petition No. 4979 of 1992 is filed for a direction declaring the order ' passed by the respondent in L.Dis. No. 3131 / 90, dated 25-1-1992, as illegal and as a consequence thereto direct the respondent to pay them the re-determined, compensation with regard to their lands situated in Thimmapuram village, Nandikotkur Taluk, Kurnool district in accordance with the compensation awarded in O.P.No. 1447 of 1987 on the file of the Second Additional Subordinate Judge, Kurnool, dated 7-11-1989.