SINGARENI COLLIERIES COMPANY LIMITED Vs. STATE OF TELANAGANA

JUDGEMENT

(1.) The issue that falls for consideration in these three Writ Petitions is as to whether the unofficial respondents (Land Owners), who lost their lands in acquisition proceedings initiated under the provisions of the Land Acquisition Act, 1894, are entitled for compensation on par with the land owners, who sought reference under Sec. 18 of the Land Acquisition Act, 1894, and got the compensation enhanced by virtue of award passed by the reference Court, as well as the order passed in the appeals filed there against before this Court in terms of Sec. 28A of the Land Acquisition Act, 1894, or not ?

(2.) The facts and the issue that is required to be decided in all the three Writ Petitions is one and the same and hence, they were heard together and are being disposed of by this common order.

(3.) The brief facts of the case that lead to filing of the present Writ Petitions are as under.