REVENUE DIVISIONAL OFFICER Vs. C. RAMAIAH

JUDGEMENT

(1.) All these Civil Revision Petitions are filed against orders of the Court of learned Senior Civil Judge, Gooty, in different execution petitions in L.A.O.P.No.28 of 1996. By these orders, the J.Dr., viz., Revenue Divisional Officer, Ananthapur (Land Acquisition Officer) was directed to pay balance amount due under the Execution Petitions on or before 17.08.2011, failing which, the D.Hrs. were directed to deposit shifting charges to move movables of J.Dr., to the Court for sale. D.Hrs. were also directed to file sale papers for the purpose of further execution of the decree.

(2.) For the purpose of Summer Storage Tank at Guntakal, various extents of land belonging to the respondents at Guntakal-Kottala village were directed to be acquired. A notification was published in A.P.Gazette for the above purpose on 25.06.1993 and possession of the lands, was taken by Guntakal Municipality by 29.02.1992. Dissatisfied with the compensation fixed by the petitioner as Land Acquisition Officer, reference was made under Section 18 of Land Acquisition Act to the Civil Court at the instance of the respondents, where their claims were adjudicated for enhancement. Value fixed by Land Acquisition Officer at Rs.15,000/- stood enhanced to Rs.40,000/- with attendant statutory benefits, vide, the awards of the Court of learned Senior Civil Judge, Gooty, dated 31.07.2000. Dissatisfied with it, the respondents preferred appeals to the composite High Court at Hyderabad, where the compensation was enhanced to Rs.48,000/- and declaring that these respondents stood entitled for payment of 30% solatium and interest thereon, including all statutory benefits. However, it is pertinent to note that the respondents were denied interest on the enhanced compensation amount from the date of award of the reference Court till the date of filing appeals, i.e., in between 31.07.2000 to 30.07.2003, by the orders in these appeals.

(3.) Execution Petitions were laid thereupon, for realisation of the amounts due. Amounts were paid to the respondents as well as deposited to the credit of these O.Ps to certain extent. Last deposit was made on 03.11.2006 in the reference Court. The respondents had withdrawn such amounts in proportion to their respective shares filing appropriate cheque applications in the Executing Court.