CHUKKA VENKATASWAMY Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) THE petitioners are the owners of land in different survey numbers of Chukkayapalli Village, Nandalur Mandal, Kadapa District. It is stated that lands were acquired for the purpose of an irrigation project, through a notification, dated 2. 11. 1995, published under Section 4 (1) of the Land Acquisition Act (for short 'the Act'), along with other lands belonging to number of other persons. A common award was passed on 11. 12. 1997 fixing the market value and extending the statutory benefits. The owners of some of the lands covered by the award sought for reference under Section 18 of the Act Accordingly, the matters were referred to the Court of Senior Civil Judge, Rajampet, and they were taken up as L. A. O. P. Nos. 51 of 2000 and 20 of 2001.

(2.) THE claimants in the O. Ps. , referred to above, agreed for settlement through Lok Adalat. As a result, a consent award was passed on 29. 3. 2007. Under the award, the market value was enhanced by 75% and the claimants have foregone interest on 30 % solatium and additional market value vis-a- vis the enhanced compensation.

(3.) THE respondents filed a counter- affidavit, narrating the relevant facts and furnishing the necessary figures. They state that the petitioners cannot get any higher benefit than the original claimants in L. A. O. P. Nos. 51 of 2000 and 20 of 2001.