SAPUR PEDDA VEERANNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking an appropriate direction to the respondents for issuing the cheque in respect of the compensation for which already a cheque was issued alongwith a bond in favour of the petitioner in phase-II of the Lok Adalath.

(2.) The land of the petitioner was acquired and the concerned authorities issued a cheque and bond in favour of the petitioner towards the compensation amount. But as there was some mistake, the cheque and the bond were returned to the Land Acquisition Officer for correction and for returning it to the petitioner. But as the Land Acquisition Officer failed to carry out the correction and return the cheque arid the bond to the petitioner, now the petitioner is seeking a direction for returning the cheque after completing the necessary corrections alongwith the bond, which were returned by the petitioner.

(3.) As far as the facts are concerned, there is no dispute regarding the amount to which the petitioner is entitled and also to the fact that cheque and the bond were issued in the Lok Adalath to the petitioner in phase-II of the Lok Adalath. When the petitioner failed to get any response from the second respondent, he has approached this Court by way of filing this writ petition and this writ petition was filed on 4-10-1999. But till date, the respondents have not filed any counter. But basing on the parawise remarks, the learned Government Pleader represented that fresh proposals have been sent for allocation of funds and awaiting for the budget allocation and the petitioner would be paid, as soon as the funds are provided by the Government It is unfortunate that the Land Acquisition Officer instead of carrying out correction in the cheque and returning the same to the petitioner alongwith the bond, seems to have diverted the amount which was supposed to be paid to the petitioner.