SPECIAL DEPUTY COLLECTOR (LAND ACQUISITION) SOMASILAR PROJECT, UNIT Vs. NARAYANA NELLORE SUBBNARAYUDU & OTHERS

JUDGEMENT

(1.) - Heard Mr. Krishna Prakash Patnaikuni, learned Government Pleader for the appellant in LAAS No. 136 of 2009 and respondents 1 to 4 in W.P. No. 27925 of 2010, Mr. D.V. Sitaram Murthy, learned senior counsel for petitioner in W.P. No. 27925 of 2010 and Mr. E. Manohar, learned senior counsel for respondents/claimants in LAAS No. 136 of 2009 and respondents 5 and 6 in W.P. No. 27925 of 2010.

(2.) LAAS No. 136 of 2009 is filed by the Special Deputy Collector (Land Acquisition), Somasila Project, Unit-IV, Rajmapet against the Award dated 27.11.2008 in LAOP No. 1013 of 2001 in the Court of I-Additional District Judge, Kadapa from Land Acquisition Officer/appellant.

(3.) The claimants/respondents filed E.P. No. 12 of 2009 in LAOP No. 1013 of 2001 in the Court of I-Additional District Judge, Kadapa to recover compensation determined as on 09.03.2009 at Rs. 29,03,50,903.00 (Rupees Twenty Nine Crores, Three Lakh's, Fifty Thousand Nine Hundred and Three only).