Ellemla Isthari, vs The State Of Andhra Pradesh,
2025 Latest Caselaw 1528 Tel

Telangana High Court

Ellemla Isthari, vs The State Of Andhra Pradesh, on 30 January, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

     THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                           AND
      THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA
                           L.A.A.S.No.607 OF 2013

JUDGMENT:

(Per the Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned counsel

for the appellants had informed the Court that the issue raised in

the present Appeal is squarely covered by the judgment, dated

23.09.2013, passed by the Division Bench of this Court in

L.A.A.S.No.632 of 2010, wherein a Division Bench of this Court

was pleased to enhance the market value of the acquired land to

Rs.70,000/- per acre for both the wet lands and dry lands and

further held that the the appellants therein are entitled to all the

benefits under the Land Acquisition Act, 1894 i.e., solatium @ 30

under Section 23 (2) of the Act; 12% additional market value from

the date of notification till the date of award under Section 23 (1)

(A) of the Act and interest @ 9% per annum on the enhanced

compensation from the date of award passed by the Land

Acquisition Officer and 15% per annum till the date of realization.

By following the aforesaid judgment, the present Appeal also

deserves to be disposed of.

2. Learned Government Pleader for Appeal appearing for the

respondent did not dispute about the said fact.

3. In view of the same, this Court is of the considered view that

the present appeal can also be disposed of in terms of the

judgment, dated 23.09.2013 passed in L.A.A.S.No.632 of 2010 by

the Division Bench of this Court.

4. Accordingly, the Appeal is disposed of in terms of the

judgment, dated 23.09.2013 passed in L.A.A.S.No.632 of 2010 by

the Division Bench of this Court. As such, the aforesaid judgment

will apply mutatis mutandis to the facts of the present case. There

shall be no order as to costs.

Miscellaneous Petitions, if any, pending in this Appeal shall

stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

_____________________________ TIRUMALA DEVI EADA, J

Date: 30.01.2025

Note:

Registry is directed to annex a copy of the judgment, dated 23.09.2013, passed by the Division Bench of this Court in L.A.A.S.No.632 of 2010 to this judgment.

B/o. prat