Smt. Kammari Nagamma vs The Land Acquisition ...
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Telangana High Court

Smt. Kammari Nagamma vs The Land Acquisition ... on 11 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
                                LAAS.No.82 OF 2024

JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned counsel

appearing for the appellants had submitted that the issue

involved in this appeal is squarely covered by the judgment of

this Court in LAAS.No.56 of 2024, dated 27.01.2025.

Learned Government Pleader appearing for the

respondents does not dispute the said fact.

Following the judgment dated 27.01.2025 in LAAS.No.56

of 2024 and for reasons alike, this Appeal is also disposed of.

The claimants-appellants are entitled for 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

benefits as stipulated under the amended Land Acquisition Act.

However, it is made clear that the claimants-appellants are not

entitled to claim interest for the delay period in preferring the

appeal. No costs.

Miscellaneous petitions, if any, pending shall stand closed.

__________________________________ JUSTICEABHINAND KUMAR SHAVILI

________________________________ JUSTICE TIRUMALA DEVI EADA Date: 11.03.2025 Note: Registry to annex copy of the order dated 27.01.2025 in LAAS.No.56 of 2024.

(B.O) rkk