YEDURUGATLA ELLAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri G. Chandan Raaj, learned counsel for the petitioners and learned Government Pleader for Land Acquisition for respondents.

(2.) All the petitioners herein are the assignees of different extents of Government lands situated at Engal Village of Chandurthi Mandal, Rajanna Siricilla District. Beside the land that was assigned in favour of the petitioners, several other patta lands i.e., to an extent of Acs.23-33 gts., of patta land and Acs.31-15gts., of assigned land was sought to be acquired for formation of new tank across Nakkavagu situated at Engal Village. In respect of the patta lands, the respondents have initiated proceedings under the Land Acquisition Act, 1894 (for short the Act,1894) and the award dtd. 13/9/1998 was passed. On the request made by the pattadars, covered by the said award, a reference was made under Sec. 18 of the Act, 1894 which was answered by the Court of Senior Civil Judge at Siricilla in L.A.O.P.No.2 of 2001, by an order dtd. 15/3/2002.

(3.) Aggrieved by the said order passed by the trial Court, an appeal was filed in A.S.No.1671 of 2003, before this Court and a Division Bench of this Court by an order dtd. 5/6/2014 modified the order passed in LA.O.P.No.2 of 2001. However, insofar as the lands that are assigned in favour of the petitioners are concerned, the respondents, instead of following the provisions of the Act, 1894, issued proceedings bearing Lr.No.A1/1101/02, dtd. 30/6/2005 granting ex-gratia and the said amount was paid to the petitioners.