RAMACHANDRA REDDY V Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) These appeals, filed both by the land owners-Writ Petitioners and the State, are directed against a common order dated 24-2-1994 passed by the learned Single Judge of this Court in Writ Petitions Nos. 3956,3957 and 3958 of 1991, ordering the respondents-State to pay compensation to the petitioners-land owners in respect of the cashew nut trees raised in the land acquired as estimated and fixed by the District Forest Officer, Nellore and to pay interest on the compensation from the date of receipt of the report of the Advocate Commissioner.

(2.) So far as the Writ Petitioners are concerned, they are aggrived by that portion of the order of the learned Single Judge, which said that the petitioners are entitled for interest at the rate of 12% per annum on the compensation amount with effect from the respective dates of the reports of the Advocate- Commissioner in the respective Writ Petitions till the date of payment, and not directing the authorities to fix the compensation as already done in respect of the other similarly situated owners, instead directing the District Forest Officer, Nellore to re-determine it.

(3.) The respondent-State has preferred the Writ Appeals aggrieved by that portion of the order of the learned Single Judge directing the respondents to pay the compensation in respect of the fruit bearing trees, Viz, cashew nut trees, palmyrah trees etc.and also to pay the interestat the rate of 12% per annum from the respective dates of reports of the Advocate-Commissioner in the respective Writ petitions as incorrect.