LexThe Andhra Pradesh Housing Schemes (Acquisition of Land) Act, 1961.
Andhra Pradesh · state statute
Open in Lexace · Ask the AI about this actTHE ANDHRA PRADESH HOUSING SCHEMES (ACQUISITION OF LAND)
ACT , 1961
ANDHRA PRADES ACT No. XXXIX OF 1961
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title
2. Definitions
3. Power to acquire land specified in the Schedule
4. Transfer of land to Housing Board
5. Right to receive compensation
6. Compensation for the land acquired
7. Apportionment of compensation
8. Payment of compensation or deposit of same in Court
9. Payment of Interest
10. Powers of prescribed authority
11. Service of notices and orders
12. Protection of action taken in good faith
13. Bar of jurisdiction of Civil Court
14. Certain persons to be public servants
15. Power to make rules
16. Cancellation of previous notifications issued for acquisition of
land acquired under this Act
THE ANDHRA PRADESH HOUSING SCHEMES (ACQUISITION OF LAND)
ACT, 1961
ANDHRA PRADESH ACT No. XXXIX OF 1961
[22nd November, 1961]
AN ACT TO PROVIDE FOR THE ACQUISITION OF CERTAIN LANDS
REQUIRED FOR THE PURPOSE OF EXECUTING HOUSING SCHEMES
UNDER THE ANDHRA PRADESH (TELANGANA AREA) HOUSING
BOARD ACT, 1956.
BE it enacted by the Legislature of the State of Andhra Pradesh in the Twelfth
Year of the Republic of India, as follows:-
1. Short title - This Act may be called the Andhra Pradesh Housing Schemes
(Acquisition of Land) Act, 1961.
2. Definitions - In this Act, unless the context otherwise requires, -
(a) ‘court’ means a principal civil court of original jurisdiction and
includes any other civil court which may be specified by the
Government, by notification in the Andhra Pradesh Gazette, as
having jurisdiction in respect of the matters dealt with in this Act;
(b) ‘Government’ means the State Government;
(c) ‘land’ includes things attached to the earth or permanently
fastened to anything attached to the earth;
(d) ‘persons interested’ in relation to any land, includes all persons
claiming, or entitled to claim, an interest in the compensation
payable on account of the acquisition of that land under this Act,
and a person shall be deemed to be interested in land, if he is
interested in an easement affecting the land;
(e) ‘prescribed’ means prescribed by rules made under this Act.
3. Power to acquire land specified in the Schedule - (1) Where the
Government are satisfied that it is necessary to acquire any land specified in
the Schedule for the purpose of executing housing schemes under the1[Andhra
Pradesh (Telangana Area) Housing Board Act, 1956 (Act XLVI of 1956),] they
may, at any time, acquire the land by publishing in the Andhra Pradesh
Gazette a notice to the effect that the Government have decided to acquire it in
pursuance of this section:
Provided that before publishing such notice, the Government shall call
upon the owner of, or any other person who, in the opinion of the Government,
is interested in, such land to show cause why it should not be acquired and
after considering the cause, if any, shown by any person interested in the land,
the Government may pass such orders as they deem fit.
(2) When a notice as aforesaid is published in the Andhra Pradesh
Gazette, the land shall, on and from the beginning of the day on which the
notice is so published, vest absolutely in the Government free from all
encumbrances.
(3) The Government may, by order, authorise any authority or officer
subordinate to them to exercise all or any of the powers conferred and perform
all or any of the duties imposed on them by this section, subject to such
conditions and restrictions as may be specified in the order.
4. Transfer of land to Housing Board- (1) Where any land has been acquired
under section 3, the Government may transfer the land to the Housing Board
constituted under section 3 of the1[Andhra Pradesh (Telangana Area) Housing
Board Act, 1956 (Act XLVI of 1956),] for the purpose of executing housing
1. The Andhra Pradesh (Telangana Area) Housing Board Act, 1956 as extended to whole State of
A.P by Act 15 of 1962.
schemes framed under that Act; and thereupon the land shall vest in such
Board.
(2) Where land is transferred under sub-section (1) to the Housing Board
aforesaid, the Housing Board shall be liable to pay the cost of acquisition of the
land.
5. Right to receive compensation - Every person whose right, title or interest
in any land is acquired under this Act shall be entitled to receive and be paid
compensation as hereinafter provided.
6. Compensation for the land acquired - The amount payable as
compensation shall be as specified in column (4) of the Schedule against the
land specified in column (1) to (3) thereof.
7. Apportionment of compensation - (1) Where there are several persons
interested, the prescribed authority shall determine the persons who, in its
opinion, are entitled to the compensation and the amount payable to each of
them.
(2) If any dispute arises as to the apportionment of the compensation or
any part thereof, or as to the persons to whom the same or any part thereof is
payable, the prescribed authority may refer such dispute to the decision of the
court; and the court shall, in deciding any such dispute, follow, so far as may
be,1[the provisions of Part III of the Land Acquisition Act, 1894 (Central Act I of
1894).]
8. Payment of compensation or deposit of same in Court - (1) The
prescribed authority shall tender payment of the compensation to the persons
entitled thereto and shall pay it to them.
(2) If they refuse to receive it, or if there be no person competent to
alienate the land, or if there be any dispute as to the right to receive
compensation or as to the apportionment of it, the prescribed authority shall
deposit the amount of the compensation in the court, and the court shall deal
with the amount so deposited in the manner laid down1[in section 32 and 33
of the Land Acquisition Act, 1894 (Central Act I of 1894).]
9. Payment of Interest - When the amount of such compensation is not paid
or deposited on or before taking possession of the land, the prescribed
authority shall pay the amount with interest thereon at the rate of four per
centum per annum from the time of so taking possession until it shall have
been so paid or deposited.
10. Powers of prescribed authority - (1) The prescribed authority may, with a
view to carrying out the purposes of section 5 or section 7, by order, require
any person to furnish such information in his possession relating to any land
which is acquired under this Act as may be specified in such order.
(2) The prescribed authority shall, while holding an inquiry under this
Act, have all the powers of a civil court, while trying a suit, under the Code of
Civil Procedure, 1908 (Central Act 5 of 1908), in respect of the following
matters, namely:-
(a) summoning and enforcing the attendance of any person and
examining him on oath;
(b) requiring the discovery and production of any document;
(c) reception of evidence on affidavits;
(d) requisitioning any public record from any court or office; and
1. Central Act I of 1894 is repealed and the Right to Fair Compensation and Transparency in
Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013) is in
force.
(e) issuing commissions for examination of witnesses.
11. Service of notices and orders - (1) Save as otherwise provided by this Act
and subject to the provisions of this section, and of any rules that may be
made under this Act, every notice issued or order made under this Act shall-
(a) in the case of any notice or order affecting an individual,
corporation or firm, be served in the manner provided for the
service of summons in rule 2 of Order XXIX, or rule 3 of Order XXX
as the case may be, in the First Schedule to the Code of Civil
Procedure, 1908 (Central Act 5 of 1908); and
(b) in the case of any notice or order affecting an individual person
(not being a corporation or firm), be served on such person-
(i) by delivering or tendering it to that person;
(ii) if it cannot be so delivered or tendered, by delivering or
tendering it to the head of the office in which such person is
employed or to any adult male member of the family of such
person, or by affixing a copy of it on the outer door, or on
some conspicuous part of the premises in which that person
is known to have last resided or carried on business or
personally worked for gain; or
(iii) if service cannot be effected under sub clause (i) or sub
clause (ii), by post.
(2) Where the ownership of the land is in dispute or the persons
interested in the land, are not readily traceable and the notice or order cannot
be served without undue delay, service of the notice or order shall be effected
by publishing it in the Andhra Pradesh Gazette, and where possible, a copy
thereof may also be affixed on any conspicuous part of the land to which it
relates.
12. Protection of action taken in good faith - (1) No suit, prosecution or
other legal proceeding shall lie against any person for anything which is in
good faith done or intended to be done in pursuance of this Act or any rule or
order made thereunder.
(2) No suit or other legal proceeding shall lie against the Government or
the prescribed authority for any damage caused or likely to be caused by
anything which is in good faith done or intended to be done in pursuance of
this Act or of any rule or order made thereunder.
13. Bar of jurisdiction of Civil Courts - Save as otherwise expressly provided
in this Act, no civil court shall have jurisdiction in respect of any matter which
the Government or the prescribed authority is empowered by or under this Act
to determine, and no injunction shall be granted by any court or other
authority in respect of any power conferred by or under this Act.
14. Certain persons to be public servants - The prescribed authority, and
every officer empowered by the Government, while exercising any power or
performing any duty under this Act, shall be deemed to be a public servant
within the meaning of section 21 of the Indian Penal Code.
15. Power to make rules - (1) The Government may, by notification in the
Andhra Pradesh Gazette, make rules for carrying out the purposes of this Act.
(2) Every rule made under this section shall be laid, as soon as may be
after it is made, before each House of the State Legislature while it is in session
for a total period of fourteen days which may be comprised in one session or in
two successive secessions and if, before the expiry of the session in which it is
so laid or the session immediately following, both Houses agree in making any
modification in the rule or both Houses agree that the rule should not be made,
the rule shall thereafter have effect only in such modified form or be of no effect
as the case may be; so however, that any such modification or annulment shall
be without prejudice to the validity of anything previously done under that
16. Cancellation of previous notifications issued for acquisition of land
acquired under this Act - All notifications issued before the commencement of
this Act in respect of any land acquired under this Act are hereby cancelled
and shall be deemed never to have been issued and no suit, prosecution or
other legal proceeding shall lie against the Government or any person for any
action taken thereunder.
The Schedule.
[See Sections 3 (1) and 6]
Description of land Survey
No.
Extent
Acres
Guntas
Amount of
Compensation
(1) (2) (3) (4)
Rs. nP.
1. Sri Shahpurjee Gagan
mahal
98 1-6 1,817.00
2. Raja Bhagwan Das Do 1 0-16 632.00
3. Do Do 3/1&2 1-39 3,120.50
4. Do Do 2 2-35 4,532.50
5. Sri Nawsherwan
Chenoi
Do 5 2-20 3,950.00
6. Rajaram
Swaramgirjee
Do 20 0-35 1,382.50
7. Sri. N. Dawood Ali
Khan
Do 79 0-38 1,501.00
8. Do Do 22 0-6 237.00
9. Sri Sevaramgirjee Do 20 0-21 829.50
10.Sri G.V.Kishen RaoDo 23 1-35 2,962.50
11.Sri Butcham Do 18 1-4 1,738-00
12.Smt. Hussain Bee Do 32 0-11 434.50
13.Sri Elluga Begari Do 30 0-15 592.50
14.Smt. Posani Do 27 1-33 2,883.50
15.Sri B. Ranga ReddyDo 16 0-28 1,106.00
16.Sri Anjiah
Carpenter
Do 25 0-12 474.00
17.Do Do 65 0-31 1,224.00
18.Sri Narsinga HajamDo 64 0-16 632.00
19.Sri Potraj Elluga Do 63 0-14 553.00
20.Sri Elluga Dhobi Do 66 0-32 1,264.00
21.Sri S. Dawood Ali
Khan
Do 69 1-28 2,686.00
22.Do Do 68 1-2 6,659.00
23 Sri Golconda
Anjiah
Do 71 1-23 2,488.00
24 Sri B. Ranga ReddyDo 72 0-21 829.50
25 Sri Gunda Varup
Nagabhushen Rao
Do 73 1-18 2,291.00
26 Sri Seetaram Rao Do 76 1-38 3,082.00
27 Sri Pasham MaisiahDo 79 2-24 4,108.00
28 Do Do 80 1-35 [2,962.50]
29 Sri Ameer Ali
Askerjung
Do 81 1-13 2,093.50
30 Sri Md.Basheer
Khan
Do 82 1-15 2,172.50
31 Do Do 83 1-15 2,172.50
32 Sri Golconda
Anjaiah
Do 67 0-34 1,343.00
33 Do Do 78 0-37 1,461.00
34 Sri Gadwal
Balkishtiah
Do 112 1-37 3,041.50
35 Do Do 111 2-10 3,555.00
36 Sri Balampally Ram
Krishnareddy
Do 110 2-7 3,436.50
37 Do Do 113 2-24 4,108.00
38 Do Do 114 2-28 4,266.00
39 Sri B Ranga Reddy Do 115 0-32 1,264.00
40 Sri Nersiyah Chari
Audulu
Do 105 0-13 513.50
41 Sri Syed Ali Do 117 0-35 1,382.50
42 Sri Gutta Nersiah
Reddy
Do 116 0-09 355.50
43 Sri Nath
purshotham
Do 107 0-28 1,106.00
44 Sri Seshachari Do 94 0-08 316.00
45 Sri Gadwal
Balkistiah
Do 106 0-13 513.50
46 Sri Jula Kanti
Muttiah
Do 99 0-31 1,224.50
47 Sri Netti
Purshotham
Do 119 0-23 908.50
48 Sri Ekanna Do 118 0-9 355.50
49 Sri Gattu
Narsareddy
Do 88 1-7 1,856.50
50 Sri B. Ranga ReddyDo 101 0-36 1,422.00
51 Smt. Gunda
Luxmibai
Do 95 0-18 711.00
52 Sri Tapala SubbaiahDo 97 0-30 1,185.00
53 Sri Balampally Ram
Khista Reddy
Do 92 1-38 3,081.00
54 Smt Gunda Luxmi
Bai
Do 91 0-33 1,303.50
55 Sri Balampally Ram
Khista Reddy
Do 87 1-18 2,291.00
56 Do Do 86 1-17 2,251.00
57 Sri Ganga Ram Do 85 0-8 316.00
58 Sri Balampally Ram
Khista Reddy
Do 90 0-28 1,106.00
59 Sri Lusma Chari Do 120 0-17 671.50
__________
Grand total for Gaganmahal .. 1,03,765.50
60 Smt. Zaineb Bee Diara 78 2-11 3,594.50
61 Sri Raja Bhagwan
Das
Do 1 1-22 2,449.00
62 Sri Bir Bhimgerjee Do 3 1-9 1,935.50
63 Do Do 2 2-7 3,436.50
64 Sri Fakir Yadgiri Do 5 2-25 4,147.50
65 Sri N. Akbar Jah Do 7 2-4 3,318.00
66 Smt. Radha Bai Do 9 0-27 1,066.50
67 Sri Chintalpally
jogiah
Do 10 1-4 1,739.00
68 Hakeem
Venkateshwar Rao
Do 13 0-24 948.00
69 Sri Hasan Ali Do 14 0-20 790.00
70 Sri Chintalpally
Jogiah
Do 16 1-4 1,738.00
71 Sri Hasan Ali Askar
Jung
Do 12 0-17 67.50
72 Do Do 11 0-27 1,066.50
73 Do Do 17 1-7 1,856.50
74 Sri kasturi KhistanaDo 18 0-28 1,106.00
75 Sri Shahpurjee
Chenoi
Do 19 0-31 1,224.50
76 Sri Zianulabeddin Do 25 1-22 2,449.00
77 Do Do 20 1-28 2,686.00
78 Sri B. Ranga ReddyDo 22 1-23 2,488.50
79 Do Do 24 2-34 4,503.00
80 Do Do 26 2-04 3,318.00
81 Smt. Kasim Bee Do 35 0-19 75.50
82 Sri Vazir Ali Do 38 0-21 829.50
83 Sri Venkannah Do 37 0-25 987.50
84 Sri Vazir Ali Do 43 1-37 3,041.50
85 Do Do 47 3-16 5,372.00
________
Total for Diara Lands .. 57,512.00
__________
Grand Total for Gaganmahal and Diara Lands
..
1,61,277.50
86 Sri Bunde Ali Fida
Ali
Amberpet 1 3-00 3,600.00
87 Sri Bandan Eliah Do 2/1 1-37 2,310.00
88 Sarkari (under
Tahsil)
Do 2/2 0-09 270.00
89 Smt. Iqbal Begum Do 3 11-32 14,160.00
90 Sri Pingal
Venkatrama Reddy
Do 4 4-12 5,160.00
91 Do Do 5 2-37 3,510.00
92 Do Do 6 2-31 3,330.00
93 Sri Pingal
Venkatrama Reddy
Do 7 3-22 4,260.00
94 Do Do 8 0-24 720.00
95 Do Do 9 2-25 3,150.00
96 Do Do 10 1-13 1,590.00
97 Do Do 11 0-8 420.00
98 Sri Bagi Begari Do 12/1 2-6 2,580.00
99 Sarkari Do 12/2 0-17 510.00
100Sri Venkat Reddy Do 13 2-0 2,400.00
101Sri Pingal
Venkatrama Reddy
Do 14 2-21 3,030.00
102Do Do 15/1 2-39 3,570.00
103Sarkari Do 15/2 0-9 270.00
104Sri Sambiah Do 16/1 3-8 3,840.00
105Sarkari Do 16/2 0-2 60.00
106Sri Sambiah Do 17 2-4 2,520.00
107Sri Yedla Venkiah Do 18 1-32 2,150.00
108Sri Pingal
Venkatrama Reddy
Do 19 0-9 720.00
109Do Do 20 10-11 12,330.00
110Do Do 21 2-06 2,580.00
111Do Do 22 2-29 3,270.00
112Sri Sambiah Do 23/1 1-11 1,530.00
113Sri Sambiah Do 23/2 0-04 120.00
114Sri Pulli Babiah Do 24 1-25 950.00
115Sri Vadla Sathiah Do 25/1 1-16 1,680.00
116Do Do 25/2 1-20 1800.00
117Do Do 25/3 0-8 240.00
118Sri Narsimha Reddy
son of Sri Narayan
reddi
Do 26/1 0-27 810.00
119Do Do 26/2 2-27 3,210.00
120Sri Mohd. Hussain Do 27/1 1-19 1,770.00
121Sri Rama Babiah Do 28/1 0-25 750.00
122Do Do 28/2 0-34 1,020.00
123Sri Pingal
Venkatrama Reddy
Do 29 2-2 2,460.00
124Sri Pingal
Venkatrama Reddy
Do 30 2-14 2,820.00
125Sri Dongi Kotiah Do 31 0-22 660.00
126Sri Md. Hussain
Khan
Do 42 2-18 2,940.00
127Do Do 43/1 1-39 2,370.00
128Sarkari Do 43/2 0-3 90.00
129Sri Manidala
Venkat Rao
Do 44 1-32 2,160.00
130Sri Pingala
Venkatrama Reddy
Do 51/1 10-21 12,630.00
131Sri Dayakar Do 51/2 1-3 1,290.00
132Sri Pingal
Venkatarama Reddy
Do 75 15-4 18,120.00
133Do Do 78/1 12-6 14,580.00
134Do Do 79 12-26 15,180.00
135Sri Md. ShahbuddinDo 80/1 2-12 3,030.00
136Do Do 80/2 1-10 1500.00
137Do Do 81/1 2-18 2,940.00
138Do Do 81/2 0-5 150.00
139Do Do 82/1 2-01 2,430.00
140Do Do 82/2 0-17 510.00
141Do Do 83 2-00 2,400.00
142Do Do 84 2-25 3,150.00
143Sri Abdul Mohid
Khan
Do 112 14-7 17,010.00
144Do Do 113 1-23 1,890.00
145Sri Syed
Yusufuddin Sahib
Do 117 5-15 6,450.00
146Sri Abdul Moid
Khan
Do 118 1-11 1,530.00
147Sri Nimuri Anjiah Do 119 0-15 450.00
148Sri Abdul Lateef
Sahib
Do 120 1-22 1,860.00
149Do Do 121 1-19 1,770.00
150Sri Abdul Mohid
khan
Do 124 0-30 900.00
151Do Do 125 0-34 1,020.00
152Do Do 126 2-25 3,150.00
153Do Do 127 1-3 1,290.00
154Do Do 128 0-35, 1/2 1,065.00
155Do Do 129 1-15.1/2 1,665.00
156Sri Abdul Razac
Soudagar
Do 134 0-30 900.00
157Sri Abdul Lateef
Sahib
Do 135 3-25 4,350.00
159Sri Syed Hussain
Sahib
Do 453/1 0-18 360.00
160Do Do 453/2 0-4 120.00
161Smt. Bharati Devi Do 457/1 1-19 1,770.00
162Do Do 457/2 0-25 750.00
163Do Do 458/1 1-7 1,410.00
164Do Do 458/2 0-4 120.00
165Do Do 459 2-0 2,400.00
166Do Do 460 0-16 480.00
167Sri Eluga Pancham Do 461 1-7 1,410.00
168Sri Bachu Rangiah Do 462 0-5 150.00
169Sri Chiluka Dhobi Do 463 0-17 510.00
170Smt. Bharati Devi Do 465 0-12 360.00
171Do Do 466 0-34 1,020.00
172Smt. Khatoon
Begum
Do 467 2-16 283.00
173Smt. Bharati Devi Do 468 0-31 930.00
174Do Do 469 0-29 870.00
175Sri Akil Khan
Sanaullah Khan
Do 470 0-29 870.00
176Sri Shankar PershadDo 471 0-38 1,140.00
177Sri Raja
Kampatwari
Do 472 2-8 2,640.00
178Sri Venkatkeshva
Reddy
Do 473 0-14 420.00
179Smt. Rasheeda
Khanum Wife of
Barkatali
Do 474 0-12 360.00
180Do Do 475 0-33 990.00
181Do Do 476 0-21 630.00
182Sri Nerunde
Pershad
Do 478 1-19 1,770.00
183Sri L. Malliah Do 479 1-29 2,070.00
184Sri Abdul Lateef Do 480 0-35 1050.00
185Do Do 481 0-6 180.00
186Sri Gopayya, Son of
Venkaiah
Do 482 0-33 990.00
187Sri Kaminee Elloga Do 492 0-30 900.00
188Sri Venkata Krishna
Reddy
Do 493 0-15 450.00
189Sri Abdul KhayyumDo 495 1-8 1,440.00
190Sri Pratab Reddy Do 496 0-18 540.00
191Sri Talakayalu
Muthiah
Do 497 0-23 690.00
192Do Do 498 1-13 1,590.00
193Sri Yakoob Ali Do 499 0-3 90.00
194Sri P.V. Reddy Do 500 1-0 1200.00
195Sri Golla ChandrigaDo 501 1-30 2,100.00
196Sri Pingal Ranga
Reddy
Do 502 1-8 1,440.00
197Sri Srinivasa CharluDo 503 0-25 750.00
198Sri Ahmed Shariff Do 505 0-9 270.00
199Sri P.V.Reddy Do 506 1-16 1,680.00
200Do Do 507 0-10 300.00
201Sri Yakoob Ali Do 508 0-24 720.00
202Sri Shujat Ali Do 509 0-3 90.00
203Sri Yakoob Ali Do 510 1-39 2,370.00
204Sri Pingal Venkat
Rama Reddy
Do 511 0-8 240.00
205Sri Shujat Ali Do 512 0-29 870.00
206Sri Syed Ahmed Do 513 0-15 450.00
207Sri Golla Babiah Do 514 2-14 2,820.00
208Sri Syed Ahmed Do 515 0-9 270.00
209Sri Venkatkrishna
Reddy
Do 516 2-3 2,490.00
210Sri Jan Mohammed Do 517 1-05 1,350.00
211Sri P.V.Reddy Do 518 1-6 1,380.00
212Sri Rajiah Joshi Do 519 0-10 540.00
213Do Do 520 0-20 900.00
214Sri Mohd. Ibrahim Do 522 2-14 2,820.00
215Sri Pingal Venkat
Rama Reddy
Do 523 0-34 1020.00
216Sri Rajiah Joshi Do 524 1-15 1,650.00
217Sri Rajiah Joshi Do 525 1-7 1,410.00
218Sri Talkayalu
Muthiya
Do 526 1-39 2,370.00
219Sri Paga Malliah Do 527 0-6 180.00
220Sri Gangalla BalliahDo 523 0-31 930.00
221Sri Shujatali Do 529 1-19 1,770.00
222Smt. Kadri Begum Do 530 0-38 1,140.00
223Sri Mohd. Ibrahim Do 531 0-20 600.00
224Sri Bachu Rangiah Do 532 0-18 540.00
225Sri Hari Har Rao Do 534 0-8 240.00
226Do Do 535 1-4 1,320.00
227Smt. Sara
Yankamma
Do 536 0-22 660.00
228Do Do 537 0-6 180.00
229Sri Elluga Do 538 1-19 1,770.00
230Sri Venka Hajjam Do 539/1 2-5 2550.00
231Sri Sunar Narayan Do 541 1-2 1,260.00
232Sri Rajiah Joshi Do 542 0-7 210.00
233Do Do 543/1&2 0-36 1,080.00
234Sri Chulka Dhobi Do 544 2-8 2,640.00
235Sri Kumaran Do 545 1-8 1440.00
236Sri Rajaiah Joshi Do 546 1-39 2,370.00
237Do Do 547 0-9 270.00
238Do Do 548 1-9 1470.00
239Do Do 549/1 1-30 2100.00
240Do Do 551 0-14 420.00
241Sarkari Do 552/1&11 3-12 3,960.00
242Sri Panjala Sathiah Do 554 0-6.1/2 195.00
243Sri Pingal Ranga
Reddy
Do 558/1 2-23 3,030.00
244Sri Pingal Ranga
Reddy
Do 559 2-11 2,730.00
245Sri Venkat Reddy
Son of Augi Reddy
Do 560 1-15 1,650.00
246Do Do 561 2-1 2,430.00
247Sri B. Venkat
Reddy
Do 562 1-0 1,200.00
248Sri Pingal Ranga
Reddy
Do 564 3-12 3,960.00
249Sri B.Venkat ReddyDo 565 1-7 1,410.00
250Sri Dabedu Elanga Do 566 0-38 1,140.00
251Sri Opari Rangaiah Do 567/1 1-1 1,230.00
252Sarkari Do 567/2 0-2 60.00
253Sri Bagari
Eswaraya
Do 568 1-5 1,350.00
254Sri Samari Ela
Venkadu
Do 569 0-32 960.00
255Sri Pingal Venkat
Rama Reddy
Do 570/1 2-20 3000.00
256Sarkari Do 570/2 0-2 60.00
257Do Do 570/3 0-1 30.00
258Sri Pingal Venkat
Rama Reddy
Do 571 1-26 1,280.00
259Sri Maura Ram Do 572 0-14 420.00
260Sri Shujat Ali Do 573 1-36 2,280.00
261Sri Pentiah ChowdriDo 574 2-20 3,000.00
262Sri Pingal Venkat
Rama Reddy
Do 575 1-5 1,350.00
263Sri Mohd. Ehshan Do 576 1-8 1,440.00
264Sri Pingal Venkat
Rama Reddy
Do 577 1-25 1,950.00
265Sarkari Do 578/1 4-35 5,850.00
266Sri Punala Lingadu Do 578/2 8-36 10,680.00
267Sri Ahmed Shareef Do 578/3 &4 17-10 20,700.00
268Sarkari Do 578/8 to
10
1-5 1,350.00
269Sri Punala Lingadu Do 578/11 0-1 30.00
270Sarkari Do 578/12 to
23
1-2 1,260.00
271Sri Pingala Venkat
Rama Reddy
Do 579 0-15 450.00
272Do Do 580 2-35 3,450.00
273Do Do 581 1-15 1,650.00
274Do Do 582 2-22 1,860.00
275Sri Srinivas Rao Do 583 5-36 7,030.00
276Sri Nerividi Baliga Do 584 1-12 1,560.00
277Sri Mirday Buzrug Do 608 2-10 2,700.00
278Do Do 609 2-39 3,570.00
279Sri Opari Rangadu Do 610 2-20 3,000.00
280Sri Pamballa Vadw Do 611 0-21 630.00
281Do Do 612 0-30 900.00
282Sri Pingal Rama
Reddy
Do 613 1-10 1,230.00
283Sri Chergula
Venkiah
Do 614 1-9 1,470.00
284Smt. Azizunisa
Begum
Do 615/1&2 2-26 3,180.00
285Sri Satti Augum Do 616 0-26 780.00
286Smt. Azizunissa
Begum
Do 617/1 2-1 2,430.00
287Sarkari Do 617/2 0-3 90.00
288Smt. Azizunisa
Begum
Do 618 2-35 3,450.00
289Sri Edla Narsimloo Do 620 1-15 1,650.00
290Sri Mirza Ali
Safadar
Do 621 0-23 690.00
291Do Do 622 2-27 3,210.00
292Sri Venkat Reddy
son of Augi Reddy
Do 623 &
624
1-32 2,160.00
293Sri Hajam Venka Do 625 0-02 60.00
294Sri Khursheed Ali Do 37/2 3-15 4,050.00
295Do Do 37/2 0-05 150.00
__________
Grand Total of Amberpet
lands
4,57,125.00
296Smt. Radha Bai,
W/o Bapurao
Bakaram 61/2 0-18 2,430.00
297Smt. Kareemunisa
Begum
Do 61/1 2-07 11,745.00
298Sri Rasheed
Shahpurjee
Do 42 0-04 540.00
299Sri Abdul Raheem
& Abdul Kareem
Do 43,44,
45,62,
and 63
8-17 45.95
300Smt. Fareedunisa
Begum
Do 60/1, 60/3 0-18 2,430.00
301Sri Habeeb
Mohammed
Ibrahim
Do 121 2-02 10903.00
302Do Do 122 1-39 7,506.00
303Do Do 123 1-32 7,128
304Do Do 124 2-03 11,232.00
_________
Grand Total 99,414.00
305Main Building C.I.B.7 .. .. 16,332.00
306Open land with
Compound wall
Do 39,694
sq.yds
1,30,721.00
307Out houses adjacent
to Gate
C.I.B.7 .. .. 322.00
308Trees Do .. .. 520.00
309Old Huts Do ... ... 970.00
310New Huts Do ... ... 168.00
__________
Grand Total of Whole
property
1,49,043.00
311Land and Building
belongs to
N.Himayat Nawaz
Jung at
Lingampally
H .M. C.
1- 8-1-1
New -----
--------
A/18-
3129 old
.. 28-37 2,97,500.00
312Estimate for trees Do .... Do 22,005.00
__________
Grand Total 3,19,505.00
Sl.
No.
Nature
of
Property
Village
or
Locality
Name
Total
Survey
Nos.
Total Area Amount
Compensation
Remarks
(1) (2) (3) (4) (5) (6) (7)
Acres.Guntas Rs.nP.
1. Open
Land
Gagan
mahal
59 65 27 1,03,765.50 Lands below
Hussain
Sagar Tank
Bund.
2. Do Diara 26 36 16 57,512.00 Do
3. Do Amberpet 203 370 41/ 2 4,57,125.00 Amberpet
lands.
4. Do Bakaram 14 19 25 99,414.00 For
construction
of I.H.S.
Colony of
Chikadpally.
5. Building
and
Open
Land
Narayana
guda
39,694 sq.yds 1,49,043.00 As per
estimate
(N.Imad-
Jung
Garden).
6. Building
Open
land and
trees
Lingam
pally
.. 28 37 3,19,505.00 As per
estimate
(N.Himayat
nawaz Jung
Lingampalli
Garden)
------------------
11,86,364.50