LAND ACQUISITION OFFICER Vs. M.SANJEEV REDDY

JUDGEMENT

(1.) Hyderabad Metropolitan Development Authority (HMDA) filed this petition to condone the delay of 1318 days in preferring the appeal.

(2.) The petitioner herein preferred the aforesaid appeal under Section 54 of the Land Acquisition Act (for short 'the Act') challenging the order dated 02.09.2015 passed in LAOP No.1322 of 2008 by the Special Sessions Judge for trail of Cases under SCs & STs (POA) Act, 1989 - cum - VII Additional District and Sessions Judge, Ranga Reddy District at L.B. Nagar. According to the petitioner, the trial Court enhanced the compensation by almost more than 5 1/2 times.

(3.) It is the contention of the petitioner that an Award was passed by the Land Acquisition Officer granting compensation of Rs.10,00,000/- per acre in favour of respondents - claimants in respect of their agricultural land admeasuring Acs.1.10 guntas in Survey Nos.283 and 287, situated at Shamshabad Village and Mandal, Ranga Reddy District, which was acquired for the purpose of Outer Ring Road (ORR) Project. Feeling aggrieved by the said award, dated 24.11.2007, the respondents - claimants filed an application for enhancement of compensation and the same was referred to Civil Court under Section 18 of the Act. The Reference Court vide judgment and decree, dated 02.09.2015 in LAOP No.1322 of 2008 enhanced the compensation from Rs.10,00,000/- to Rs.1200/- per square yard with 30% solatium and 12% additional market value on the enhanced compensation and also interest @ 9% per annum from 26.11.2007 till realization.