NUKA REDDY SESHAMMA Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) This Court issued rule nisi on 21.10.2008.

(2.) Heard Sri Subba Rao, the learned Counsel representing the writ petitioners and the learned A.G.P. for Land Acquisition.

(3.) The writ petition is filed for a writ of mandamus directing respondents 1 to 3 to award interest on the market value, solatium and additional market value from the date of 4(1) notification i.e., 7.2.1995 to the date of realization instead of from the date of 28-A applications i.e., 8.6.2007 on par with the Judgment and Decree of the District Judge, Kadapa, dated 27.2.2002, in LAOP No.41/2000 and pay the same to the petitioners herein pursuance of their applications filed under Section 28-A dated 18.6.2002 and pass such other suitable orders.