SPECIAL COLLECTOR Vs. KINNERA SYAM

JUDGEMENT

(1.) Heard Ms. P.Bhavana Rao, learned Government Pleader for Land Acquisition appearing for the appellants and Mr. Srinivasa Rao, learned counsel representing Mr. Lokirev Preetham Reddy, learned counsel for respondents No.1 to 27. We have also heard Ms. Keerti Kabra, learned Assistant Government Pleader for Irrigation representing respondents No.28 and 29.

(2.) This writ appeal is directed against the order dtd. 10/3/2022 passed by the learned Single Judge allowing W.P.No.10426 of 2016 filed by respondents No.1 to 27 as the writ petitioners.

(3.) Respondents No.1 to 27 had filed the related writ petition seeking a direction to the official respondents (appellants herein) to pay compensation for acquisition of their assigned lands at par with patta-holders as determined vide the award dtd. 17/7/1998 passed by the Special Deputy Collector in Award No.10/98-99 as enhanced vide the order dtd. 1/3/2006 passed by the learned Principal District Judge, Nalgonda, in O.P.No.991 of 2000 and further enhanced by this Court in L.A.A.S.No.1030 of 2007 vide the judgment and order dtd. 12/8/2008.