M USANAMMA Vs. PRL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Heard Mr.M. Ashok Kumar, learned Counsel for petitioner and learned Government Pleader for Land Acquisition.

(2.) The petitioners are seeking a Writ in the nature of mandamus for implementation of G.O.No.270 dt.16-10-1995. By the said Government Order, the Government has permitted the deposit of an amount of Rs.13.60 lakhs for payment of enhanced compensation for the lands acquired for Gajuladinne Project as per the orders passed in the petitions filed in the Court of Subordinate Judge, Adoni.

(3.) The Petitioner is the owner of land in Survey No.449 to an extent of Ac.2.82 cents which was acquired pursuant to a notification ordered under Section 4(1) of the Land Acquisition Act and Award No.4/1979 dt.24-7-1979 was passed by the Land Acquisition Officer. Subsequently, the compensation was enhanced on petition filed under Section 18 of the Land Acquisition Act by orders dt.11-8-1987 passed in O.P.44/85. Likewise the second petitioners land in Survey No.21 to an extent of Ac. 3.73 1/2 cents was acquired and on reference the compensation was enhanced in O.P.No.356 of 1977 dt.31-7-1991. The petitioners have filed E.P.Nos.108/92 and 10/92 respectively.