Chakali Venkatanna C. Venkatanna vs The Land Accilisition Officer Cum Spl. ...
2025 Latest Caselaw 4480 Tel

Telangana High Court

Chakali Venkatanna C. Venkatanna vs The Land Accilisition Officer Cum Spl. ... on 3 April, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

     HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                                     AND
       HON'BLE SMT JUSTICE TIRUMALA DEVI EADA
               L.A.A.S.Nos.32, 37, 40, 46, 38, 47, 44, 84, 88, 94,
                             107, 34 OF 2024

COMMON JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matters are taken up for hearing, learned

counsel appearing for the appellants had informed that the issue

involved in these appeals are squarely covered by the judgment

dated 27.01.2025 passed by this Court in LAAS No.56 of 2024.

This Court disposed of the said appeal by following the

judgment dated 15.09.2022 passed by another Division Bench in

LAAS No.4 of 2016, wherein a decision was taken by the

Division Bench that G.O.Ms.No.234, dated 15.10.1993 should

be applicable to all the irrigation projects and the Division

Bench has enhanced the compensation by two more times (1+2)

than the value fixed by the Land Acquisition Officer with all

other consequential benefits as stipulated under the amended

Act, and also the common judgment dated 27.09.2022 passed in

LAAS No.2 of 2016 and batch.

Learned counsel appearing for the appellants had further

contended that aggrieved by the very same direction given in

other similar batch of appeals i.e., LAAS No.125 of 2015 &

batch, the Special Deputy Collector carried the matter to the

Apex Court by filing SLP (Civil) No.28925 of 2024 and the

Apex Court confirmed the same vide order dated 17.09.2024 and

therefore, the present appeals are liable to be disposed of in

terms of the judgment dated 27.01.2025 in LAAS No.56 of 2024

and also the common judgment dated 27.09.2022 passed in

LAAS No.2 of 2016 and batch.

Learned Government Pleader appearing for the

respondent does not dispute the said fact.

Having considered the said submissions, all the appeals

are disposed of in terms of the judgment dated 15.09.2022 in

LAAS No.4 of 2016 and also the common judgment dated

27.09.2022 passed in LAAS No.2 of 2016 and batch. The

appellants are entitled to enhancement of market value of the

subject land by two more times (1+2) than the value fixed by the

Land Acquisition Officer with all consequential and statutory

benefits. However, it is made clear that the appellants would not

be entitled for interest for the delayed period in preferring the

appeals.

Miscellaneous petitions, if any, pending shall stand closed.

__________________________________ JUSTICEABHINAND KUMAR SHAVILI

________________________________ JUSTICE TIRUMALA DEVI EADA Date: 03.04.2025 rkk

Note: Registry is directed to annex copy of the judgment dated 15.09.2022 in LAAS No.4 of 2016 & also common judgment dated 27.09.2022 in LAAS No.2 of 2016.