K BHASKAR Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) IN both these Writ Petitions, challenge is to the Order of the Joint Collector and Additional District Magistrate, Chittoor passed vide proceedings D.Dis.No.E4/864/2011 dated 15.3.2011. By way of the said Order, the Joint Collector rejected the payment of exgratia to the Petitioners.

(2.) HEARD Sri M.S.Prasad, learned Senior Counsel, representing Sri Vinod K.Reddy, counsel on record for the petitioners, learned Government Pleader for Land Acquisition for the Respondents, apart from perusing the material available before the Court.

(3.) PETITIONERS were assigned various extents of lands, by the authorities, situated at Cherivi Village, Satyavedu Mandal, Chittoor District in the years 1983 and 1985 and the petitioners herein were issued Pattadar Pass Books and Title Deeds. On the requisition of A.P. Industrial Infrastructure Corporation (APIIC) in the year 2006, State Government took possession of the said assigned lands and alienated to APIIC and in turn APIIC alienated to Sri City (SEZ) by way of a Sale Deed dated 17.3.2008. Complaining non -payment of exgratia, the present Writ Petitions came to be filed and this Court initially on 23.7.2008 disposed of these Writ Petitions, leaving it open to the respondents to take further steps for acquisition of the lands in question after payment of exgratia to the petitioners as provided under G.O.Ms.No.1307 dated 23.12.1993 subject to the subsistence of the DKT Pattas granted in favour of the petitioners. Subsequently in Review Petition Nos.17719 and 37106 of 2011 dated 24.1.2013, the said orders were reviewed and this Court restored the Writ Petitions to file. Thus, these Writ Petitions.