STATE OF TELANGANA Vs. CHINTALA KAMALAMMA

JUDGEMENT

(1.) This writ appeal is filed challenging the order passed by a learned Single Judge in WP.No.6652 of 2015 dtd. 2/6/2021 whereby the writ petition was allowed directing the official respondents to pay the writ petitioners compensation at Rs.27,00,000.00 per acre with 30% solatium and interest at 8% per annum.

(2.) The parties are referred to as arrayed in the writ petition.

(3.) WP.No.6652 of 2015 was filed aggrieved by the proceedings of the respondent No.3 bearing No.D/727/2008 dtd. 8/1/2015 rejecting the claim of the petitioners for enhancement of compensation.