SPECIAL COLLECTOR, LAND ACQUISITION Vs. MAMIDI PAPAIH

JUDGEMENT

(1.) Heard learned Government Pleader for Land Acquisition appearing for the appellants and Sri Balaji Medamalli, learned counsel appearing for the respondent.

(2.) The respondent herein had been assigned Ac.2.95 cents of agricultural land in Sy.No.59/4 of Rekalakunta Village, Gopavaram Mandal, Kadapa District. Subsequently, this land was resumed, by proceedings, dtd. 9/2/2004, in Rc.No.B/338/99, as the said land was going to be submerged on account of the Somasila Project.

(3.) The respondent was paid ex-gratia by fixing a market value of Rs.36,000.00 per acre. The respondent, on the basis of such valuation, has received Rs.1,38,528.00 on 25/5/2006. After receiving this amount, the respondent has approached this Court by way of W.P.No.8115 of 2006 on the ground that the market value of the land had been fixed at Rs.54,000.00 per acre, but the respondent had been paid the ex-gratia amount by taking the market value of the land at Rs.36,000.00 per acre and the same was arbitrary and violative of his rights.