MATHANGI NAGAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The issue raised in these three Writ Petitions is one and the same and therefore they are being dealt with by this common order.

(2.) In all these Writ Petitions, the petitioners, who are assignees of the Government land, and who have been deprived of the same by the respondents on account of foreshore submersion under Somasila Project on river Penna, and who were paid only exgratia by the Special Deputy Collector (Land Acquisition), Telugu Ganga Project, Unit-II, Mamillapalli, Kadapa, seek payment of market value compensation as per the decision of the Larger Bench of this Court in LAO-cum-Revenue Divisional Officer, Chevella Division, Domalguda, Hyderabad and others Vs. Mekala Pandu and others 2004 (2) ALD 451 (LB).

(3.) Petitioners contend that ignoring their demand to pay market value compensation as per the above Larger Bench judgment, the respondents resumed their lands which were located in Chenduvoy village, Atloor Mandal of Kadapa District and have only paid exgratia. They also contend that the said judgment of the Larger Bench was confirmed by the Supreme Court in Civil Appeal Nos.7904-7912 of 2012 on 04-08-2014; and coming to know of the same, the petitioners made a representation dated 19-01-2015 to the respondents to pay market value compensation; and since the respondents have not responded by paying market value compensation as per the said decision, petitioners have filed these Writ Petitions.