A
MASIPATLA RAGHA VULU
v.
THE REVENUE DIVISIONAL OFFICER, LAO, PEDDAPALLI
MARCH 15, 1996
B
[K. RAMASWAMY AND G.T. NANA VAT!, JJ.]
Land Acquisition Act, 1894: Section 4( 1).
Land Acquisition-Acquisition of land for National Thennal Power
C Corporation-Compensation by Land Acquisition Officer @ Rs. 3, 000 per
acr~nhancement by Sub-Judge @ Rs. 6,500 per acre-Order passed by
Sub-Judge conftnned by High Court-AppeaHn respect of another land
acquired for same purpose policy decision of Corporation to withdraw ap-
peals if compensation was Rs. 8,000 or less for per acre--Held land acquired
being in contiguous zone compensation for such land dete1111ined @ Rs. 8, 000
D per acre-Landowners also held entitled to solatium and interest at the rates
prevailing prior to Amendment Act 68 of 1984.
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 5086 of
1996.
E
From the Judgment and Order dated 12.2.92 of the Andhra Pradesh
F
G
High Court in A. No 2196 of 1989.
D. Prakash Reddy and Ms. Rani Chhabra for the Appellants.
G. Prabhakar and K.C. Dua for the Respondents.
The following Order of the Court was delivered :
Intervention is allowed.
Leave granted. We have heard learned counsel on both sides.
Notification under Section 4 (1) of the Land Acquisition Act, 1894
(for short, the 'Act') acquiring large extent of land for National Thermal
Power Corporation, was published on September 22, 1979. The Land
Acquisition Officer determined compensation @ Rs3,000 per acre. On
reference, the learned sub-Judge enhanced the compensation to Rs. 6,500
H per acre. On appeal, the High Court of Andhra Pradesh confirmed the
492
)
I
.,
MASIPATLARAGHAVULUv. REV. DNNL. OFF1CER
493
order passed by the learned sub-Judge. Thus this appeal by special leave. A
It is not in dispute that when for the same purpose another land was
acquired from Maidpalli village to which Lingapur is a hamlet, the Cor-
poration itself had taken decision to withdraw the appeals since the com-
pensation was less than Rs. 8,000. On that basis, the High Court confirmed
the market value at Rs. 8,400 per acre in Appeal Nos. 869 and 871 of 1985.
B
In view of the fact that the Corporation itself had taken a policy decision
to withdraw the appeals where the value of the land was determined at the
rate of Rs. 8,000 per acre and less, and since the lands are situated in the
hamlet of the main village Maidpalli which are contiguous blocks, the
determination of the compensation in respect of these lands also would be C
at the rate of Rs. 8,000 per acre.
The appeal is accordingly allowed to the above extent. The appellant
is entitled to solatium and interest on the enhanced compensation at the
rates prevailing prior to the Amendment Act 68 of 1984. No costs.
T.N.A.
Appeal allowed. D
Lex