ANTHARAM SINDARIAH Vs. STATE OF A P

JUDGEMENT

(1.) This case discloses either the indifference or lack of basic knowledge on the part of the Revenue Divisional Officer, Chevella Division, Domalaguda, Hyderabad R.R. District, who passed the Award dated 27-11 -1995 in respect of the lands of the petitioners.

(2.) By a notification dated 18-5-1994, an extent of Ac.21-36 guntas of land of Naskal Village of Pargi Mandal, Ranga Reddy District belonging to the petitioners and certain others was acquired for the purpose of formation of irrigation tank. An Award was passed on 27-11-1995 by the Revenue Divisional Officer-cum-Land Acquisition officer, the 2nd respondent herein. He fixed the market value at Rs.7,000.00 per acre and awarded different amounts to various land holders. Petitioners 1 to 3 were awarded a sum of Rs.2,57,356.00.

(3.) So far as the petitioners 1 to 3 are concerned, the 2nd respondent paid only a sum of Rs.70,690.00 and did not pay the balance of Rs.1,87,666-00. He paid the entire compensation to petitioners 4 to 11. All the petitioners submitted applications to the 2nd respondent to refer the matter to Civil Court for enhancement of compensation. Through memo dated 13-8-2002, another incumbent of the 2nd respondent refused to accede to the request on the ground that the entire compensation was not paid. Petitioners challenge the action of the respondents in this regard.