- (1.) This appeal by grant of special leave is directed against the judgment of the Andhra Pradesh High court dated 24/06/1974. The claimants have filed this appeal praying for raising the compensation of the acquired land at the rate of Rs. 5. 00 per sq. yard. The High court has granted compensation of the acquired land on a beltwise basis with reference to the distance from the Hyderabad Bombay Road in the following manner.
(2.) Survey Nos. 1057, 1058, 1061, 1062 and 1065 (land abutting Hyderabad-Bombay Road) making a total of 100 acres 4 guntas in the 9 first belt, the compensation has been awarded at the rate of Rs. 5,000. 00 per acre. As regards Survey Nos. 1056, 1059, 1060, 1063 and 1064, total extent of 96 acres 7 guntas in the second belt, compensation awarded at the rate of Rs. 4,000. 00 per acre. Survey Nos. 1055, 1052, 1051, 1046 and 1045 - total extent of 100 acres 9 guntas in the third belt, compensation awarded at the rate of Rs. 3,000. 00 per acre. Compensation for Survey Nos. 1044, 1047, 1050, 1053 and 1054, total extent of 99 acres 39 guntas, in the fourth belt has been allowed at the rate of Rs. 2,000. 00 per acre. Compensation for Survey Nos. 1043, 1048 and 1049 to the extent of 47. 03 acres in. the fifth belt awarded at the rate of Rs. 1,000. 00 per acre.
(3.) Lastly the land in the sixth belt forming a huge block of 661 acres 4 guntas comprising of Survey No. 1009, the High court has awarded the compensation at the rate of Rs. 500. 00 per acre as it was a hillock.;