B. Prahallad vs The Special Deputy Collector
2025 Latest Caselaw 4588 Tel

Telangana High Court

B. Prahallad vs The Special Deputy Collector on 7 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.26, 29 and 36 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 L.A.A.S.No.63 of 2024. This

Court disposed of the said appeal by following the

judgment dated 15.09.2022 passed by another Division

Bench in L.A.A.S.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 L.A.A.S.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.,

L.A.A.S.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

L.A.A.S.No.63 of 2024 and also the common judgment

dated 27.09.2022 passed in L.A.A.S.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

27.01.2025 in L.A.A.S.No.63 of 2024 and also the

common judgment dated 27.09.2022 passed in

L.A.A.S.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.

_________________________________ ABHINAND KUMAR SHAVILI, J

_____________________________ TIRUMALA DEVI EADA, J

Date: 07.04.2025

Note: Registry is directed to annex copy of the judgment dated 27.01.2025 in LAAS No.63 of 2024 & also common judgment dated 27.09.2022 in LAAS No.2 of 2016 and batch.

B/o.

Prat

HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI AND HON'BLE SMT JUSTICE TIRUMALA DEVI EADA

L.A.A.S.Nos.26, 29 and 36 OF 2024

Date: 07.04.2025

Note: Registry is directed to annex copy of the judgment dated 27.01.2025 in LAAS No.63 of 2024 & also common judgment dated 27.09.2022 in LAAS No.2 of 2016 and batch.

B/o.

Prat