The Special Deputy Collector vs C.Maddileti Died By Lrs
2024 Latest Caselaw 10028 AP

Andhra Pradesh High Court - Amravati

The Special Deputy Collector vs C.Maddileti Died By Lrs on 7 November, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

            IN THE HIGH COURT OF ANDHRA PRADESH
                          AT AMARAVATI                          [3495]
                   (Special Original Jurisdiction)

           THURSDAY, THE SEVENTH DAY OF NOVEMBER
              TWO THOUSAND AND TWENTY FOUR

                       PRESENT
      THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
     THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

           LAND ACQUISITION APPEAL SUIT No.356 of 2011

Between:

The Special Deputy Collector,
LA Rep SSP Kurnool
                                                           ... Appellant
      AND

C Maddileti died by LRs
C Pullamma W/o C Maddileti,
R/o.Gorukallu Village, Panyam Mandal,
Kurnool District, and others
                                                       ... Respondents

Counsel for the appellant : Government Pleader for Appeals Counsel for the respondents : Mr.K.Rathanga Pani Reddy

The Court made the following JUDGMENT: (per NJS,J)

Heard Mr.T.S.Rayalu, learned Government Pleader appearing for the appellant. Also heard Mr.K.Rathanga Pani Reddy, learned counsel for the respondents-claimants.

2. The learned counsel for the respondents, while bringing to the notice of this Court the Memo dated 24.10.2024, submits that the matter is squarely covered by a decision of the Division Bench of the erstwhile

LAAS_356_2011

High Court of Andhra Pradesh at Hyderabad in LAAS No.1 of 2010 and batch, dated 21.11.2013. The learned Government Pleader has not disputed the same.

3. We have perused the above referred common judgment dated 21.11.2013 and in view of the submissions made, we are inclined to dispose of the appeal for the reasons alike.

4. Accordingly, while reducing the compensation in respect of Category No.I lands from Rs.1,90,000/- to Rs.1,70,000/- per acre and Category No.II lands from Rs.1,80,000/- to Rs.1,70,000/- per acre, the compensation awarded in respect of Categories III and IV lands as awarded by the Reference Court is confirmed.

5. With the above modification of reducing the percentage of escalation of prices from 12 to 10% per year, the present Land Acquisition Appeal is partly allowed, to the extent indicated above. No order as to costs. Miscellaneous petitions, if any, pending in this appeal shall stand closed.

____________________ NINALA JAYASURYA,J

______________________ T MALLIKARJUNA RAO,J November 07, 2024 vasu