Satyanarayana vs The Land Acquisition ...
2021 Latest Caselaw 1073 Tel

Item No.20

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                  AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                 WRIT PETITION No.9374 of 2019

ORDER: (Per the Hon'ble the Chief Justice Hima Kohli)

1.    The grievance of the petitioner in the present petition is against

the inaction on the part of the respondent authorities in failing to

deposit compensation in E.P.No.47 of 2014 arising from O.P.No.24 of

1991 on account of acquisition of land.

2. Counter affidavit has been filed by the respondents No.1 and 2

stating inter alia that the subject land was acquired vide award dated

20.08.1987. A protest petition was filed by the petitioner in respect of

the land value fixed, which was referred to the Civil Court under

Section 18 of the Land Acquisition Act, 1894 for adjudication.

Judgment dated 27.08.2018 was passed in O.P.No.24 of 1991

enhancing the compensation. Aggrieved thereby, an appeal was

preferred by the respondent authorities. The said appeal was

dismissed on 04.12.2013. Thereafter, an execution petition came to

be filed by the petitioner, which is still pending consideration.

3. Mr.Raja Sripathi Rao, learned Government Pleader for Land

Acquisition states that the respondents have deposited a sum of

Rs.7,83,773/- on 26.03.2021 in the aforesaid proceedings along with

a fresh calculation memo.

4. In view of the aforesaid submission, it is deemed appropriate to

close the present petition with liberty granted to the petitioner to

approach the Executing Court for release of the amount deposited by

the respondents without prejudice to his rights to peruse the

calculation sheet and contest the said calculation, if so advised.

5. The present petition is closed along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 01.04.2021 lur