KONDAVALASA NARASINGA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is aggrieved by the action of the respondents in laying a 40 feet wide road over the petitioner's land whereby land admeasuring 1537 Square meters or Ac.0.38cents of land in Survey Number 76/3 without payment of any compensation or issuing any TDR Certificate proportionate to the land of the petitioner which was affected in the road widening.

(2.) It is submitted that the 2nd respondent took up the road widening work during the year 2012-2015 and in a highhanded manner without following the procedure as contemplated under Act 30 of 2013. In this regard the petitioner made several representations and 2nd respondent had initiated proposals for providing compensation subject to the petitioner executing a registered gift deed in favour of 2nd respondent for affected portion of land.

(3.) The 2nd respondent also sought a clarification from the Joint Collector, Visakhapatnam regarding the genuineness of claim of the petitioner over the land which was affected in the road widening. The Joint Collect in the reply dated 12.10.2021 had clarified and confirmed the title, ownership and possession of the petitioner. The Joint Collector, Visakhapatnam also clarified that no compensation was paid to the petitioner. The ryotwari patta issued to the petitioner was found genuine on verification from the Tahsildar and Revenue Divisional Officer (RDO). However, the petitioner was not granted the compensation for the land acquired.