B RAMESH Vs. LAND ACQUISITION OFFICER SRISAILAM PROJECT

JUDGEMENT

(1.) WAY back on 17. 10. 1974, a notification under Section 4 (1) of the Land acquisition Act (for short 'the Act') was issued proposing to acquire vast extents of land, for the purpose of Srisailam Hydro electrical Project. The lands in different survey numbers of Bekkem Village of mahaboobnagar District were also notified. Smt. Balija Lingamma, W/o. Nagaiah was owner of Acs. 20. 30 guntas of land in sy. Nos. 387, 388 and 395 of that village. The Land Acquisition Officer passed an award on 22. 11. 1976, in respect of lands held by various individuals. On a request made by the landowners, the matter was referred to the Court of Senior Civil Judge, wanaparthy, and it was numbered as OP no. 503 of 1985. In the proceedings in the o. P. , Lingamma was shown as claimant no. 9. The O. P. was transferred to the court of Senior Civil Judge, Nagarkurnool, in the year 1997, and registered as OP no. 82 of 1997. It was retransferred to the court of Senior Civil Judge, Wanaparthy, and renumbered as OP No. 202 of 2003.

(2.) SOME controversy has arisen as to certain acts and omissions, in the matter of passing the award, or making a reference, as the case may be. Inquiry by the A. C. B. was ordered. Therefore, almost for decades together, the trial of the O. P. did not take place.

(3.) THE petitionef claims to have been adopted by Lingamma, as son. Lingamma died during the pendency of the proceedings. The petitioner was issued a Legal Heir certificate dated 18. 11. 1998 by the Mandal revenue Officer, Veepangandla Mandal. On the strength of the same, he filed LA. No. 43 of 1999 and it was ordered on 24. 10. 2000.