Chukka Venkat Reddy vs The Special Deputy Collector
2025 Latest Caselaw 4834 Tel

Telangana High Court

Chukka Venkat Reddy vs The Special Deputy Collector on 15 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.45 OF 2023

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.55 of 2024, dated 27.01.2025 and the

said appeal was disposed of by enhancing the 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.

Learned Government Pleader for Appeals appearing for

the respondent does not dispute the said fact.

Following the judgment dated 27.01.2025 in LAAS.No.55

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

enhancing the 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. It is made clear that the 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: 03.04.2025 Note: Registry to annex copy of the judgment dated 27.01.2025 in LAAS.No.55 of 2024.

(B.O) rkk