L A O Vs. G C RAJANNA

JUDGEMENT

(1.) All these cases relate to an abortive attempt made by the claimants in the land acquisition proceedings, to make an unlawful gain with the collusion of the persons at the helm of affair interpreting the provisions of law to suit their convenience. But for the timely intervention on behalf of the State Government, this would have been yet another scam of the magnitude of 'Yeleru Scam'.

(2.) In these cases, the claimants have resorted to a novel method of getting the reference applications, filed under Sections 30 and 31(2) of Land Acquisition Act, and disposed of about more than one and half decade ago by the Civil Court, restored to file, got them amended as references under Section 18 and claimed enhanced compensation and also allowed other persons whose lands were acquired under the same notification, being added as parties to the restored application and got their claims for enhanced compensation decreed.

(3.) The brief facts relevant for the purpose of disposal of these C.R.Ps. are as under: The Government of Andhra Pradesh acquired large extents of land, houses and house sites for the purpose of submergence in Sri Ram Sagar Project in Nizamabad District. C.R.P. Nos.1622 to 1625 and C.R.P. No.1729/95 relate to some of the said lands and houses that were acquired. Government of A.P. also acquired Ac.44.23 cents of land in Nizamabad town for extension of market yard. CR.P.No.4022/96 and C.R.P. Nos.2279, 2280 and 2282 of 1995 relate to some of the extents of lands acquired for the said market yard. The said lands were acquired after due notifications under Section 4(1) of the Land Acquisition Act (hereinafter called as 'the Act') and after award enquiry, the Land Acquisition Officer also passed the awards fixing up the market value to the said acquired lands. Some of the owners of the acquired property did not turn up either at the time of award enquiry or at the time of passing of the award. Therefore, the Land Acquisition Officer referred their cases to the Civil Court under Sections 30 and 31(2) of the Act.