The State Of Teingana vs G.Rajender
2021 Latest Caselaw 3829 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                     AND
           THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY


                   WRIT APPEAL No.894 of 2019


JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     The present writ appeal is arising out of the order

dated 10.08.2018 passed by the learned Single Judge in

W.P.No.28136 of 2015.

     The facts of the case reveal that the respondent

No.1 before this Court came up by filing a writ petition

stating that his land was taken over in the year 2000

after issuing notification under Section 4(1) of the Land

Acquisition Act, 1894, on 08.02.2000 and not a single

rupee has been paid to him. The writ petition was filed

in the year 2015. Meaning thereby, after taking

possession of the land and after laying a road over the

land in the year 2000 itself, a citizen was not paid a

single rupee by the State. No award was also passed in

the matter and in those circumstances, the learned

Single Judge has allowed the writ petition directing the

respondents therein to pass an award and pay

compensation, as a road was already constructed on the

acquired land.

It has been stated that in spite of the order passed

by the learned Single Judge on 10.08.2018, the

compensation was not paid and the writ petitioner was

compelled to file a contempt case. It was also after the

contempt case was preferred in 2020, an award was

passed and compensation has been paid in the matter.

The present case reflects the lethargic attitude of the

appellants while acquiring the land belonging to the

citizens of this country. It took 20 years for the State

Government to pass an award and to pay the

compensation. Therefore, this Court is of the opinion

that costs were rightly imposed i.e., Rs.25,000/- in the

matter. This Court is also of the opinion that the costs

awarded is on the lower side. However, as we are

dismissing the writ appeal, no further orders are required

to be passed in the present writ appeal in respect of the

costs also.

The writ appeal is accordingly dismissed. The

miscellaneous applications pending in this writ appeal, if

any, shall stand closed. There shall be no order as to

costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 29.11.2021 vs