V RAMACHANDRA REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) These three writ petitions raise common questions and therefore, they are being disposed of together by a common judgment for convenience sake.

(2.) Petitioners in Writ Petition No.3956 of 1991 are two in number and they are father and son respectively. While the petitioners in Writ Petition No.3958 01 1991 are the legal representatives of V. Srinivasulu Reddy and they belong to the tame family, in Writ Petition No.3957 lone petitioner is Menakshamma.

(3.) In all the writ petitions, respective petitioners are challenging the proceedings of the second respondent in reference No.CLR & ULCS Ref. LC4 / 1398/88 and the consequential proceedings of the third respondent in C.C. No.735/GDR/75 dated 15-3-1991. The proceedings of the second respondent is to the effect that the payment of compensation for the trees under Rule 11 of the A.P. Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974, herein after referred to as 'the Rules' is working out to be more than the one paid under capitalised method adopted in land acquisition cases and the orders for adopting the procedure in land acquisition cases to the land ceiling cases from the Government are awaited and, therefore, in the meanwhile, the Collectors are requested to issue necessary instructions to the concerned Officials notto fix up the compensation under Rule 11 of 'the Rules' and that no payment should be made in the cases decided until further orders. Consequently, third respondent issued orders on 15-3-1991 informing the respective writ petitioners in the writ petitions that payment will be made to the petitioners on receipt of further orders from the Government.