Jaligamarathnakarrao vs State Of Telangana
2021 Latest Caselaw 2067 Tel

     THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

                WRIT PETITION No.4569 of 2021
ORDER:

Heard the learned counsel for the petitioners, and learned

Government Pleader for Land Acquisition for the respondents. With

their consent, the Writ Petition is disposed of at the stage of

admission itself.

Complaining inaction on the part of the respondents in

depositing the compensation amount to the credit of E.Ps., even

after release of the amount to a tune of Rs.4,23,24,753/- by the

respondent No. 1, the present writ petition is filed.

Learned Government Pleader for Land Acquisition, on

instructions, has stated that the official respondents are taking

necessary steps to deposit the amounts to the credit of the E.Ps.

and that as and when the amounts are received, the authorities will

deposit the compensation amount.

As can be seen from the record, notification under Section 4

(1) the Land Acquisition Act, 1894, was issued in the year 2000,

possession of the land was taken way back on 21.01.1999 and the

Award was passed fixing the compensation which was also

enhanced by the reference Court.

Having regard to the above backdrop of the case, this Court

is of the considered view that the authorities cannot take their own

time to deposit the amounts which are already enhanced by the

competent Court. The inaction of the respondents in depositing

the enhanced compensation amounts in time to the petitioners,

who are already suffering from the loss of their lands, would make

them to also suffer untold hardship and misery and run from pillar

to post for getting the enhanced compensation deposited and incur

expenses for the same. They will also have to incur additional

expenditure for approaching the Court for seeking the required

relief. With the raising inflation, the value of the money will also

go down and the delayed payment of the enhanced compensation

will result in the compensation amount itself losing all the charm

and utility. If the petitioners or similarly situated persons receive

the enhanced compensation within the time, they will be in a

position to use that amount in some other investments and get

some returns over the same.

Further, in Bhimidipati Annapoorna Bhavani v. Land

Acquisition Officer1, while dealing with similar issue, the Larger

Bench of this Court has held as under:

"One of the self-imposed restrictions is that High Court generally refrains from entertaining a writ petition when there is adequate and efficacious alternate remedy available to a party, and, when such alternate remedy available is a statutory remedy, such statutory remedy has been duly exhausted. Availability of such alternate and efficacious or statutory remedy itself is not a bar in entertaining a writ petition in the given facts and circumstances. We need not multiply the circumstances in which such discretionary power may be exercised by the Court in such matters despite availability of such alternate, adequate and efficacious remedy. But the limits as notice in B.Govinda Reddy's case supra by a learned Single Judge of this Court are sufficient that in cases arising out of the Act where the amount of compensation, finally determined has not been paid, a person must first resort to the alternate efficacious remedy of taking out execution and when despite taking out execution proceedings, if there is any delay caused on the part of authorities, resort can be had to filing of a writ petition in this Court and, this Court, while exercising its discretionary jurisdiction, in appropriate cases, may issue directions for immediate deposit of the amount of compensation by the State Government or the authorities on whose behalf the land has been acquired."

For the aforesaid reasons and the law laid down by the

Larger Bench of this Court in the above referred judgment, the

official respondents are directed to deposit the compensation

1 2005 (3) ALD 233 (LB)

amount of Rs.4,23,24,753/- to the credit of the EPs, as

expeditiously as possible, preferably, within a period of three

months from the date of receipt of a copy of this order.

Accordingly, the Writ Petition is disposed of.

Miscellaneous petitions pending in this writ petition, if any,

shall stand closed. There shall be no order as to costs.

________________________ A.ABHISHEK REDDY, J Date : 12.07.2021

tsr