- (1.) LEAVE granted These appeals are directed against the common judgment and order passed by the High Court of Judicature of A.P. at Hyderabad in AS Nos. 1799 of 2000 and 1155 of 2001, dated 8.10.2009. By the impugned judgment and order, the High Court has quantified the compensation payable to the land owners in a sum of Rs.400 Sq. yards with other statutory benefits.
(2.) THE facts in nutshell are : The Municipal Committee, W? ran gal had taken possession of a land situate in old Waddepalli Village to an extent of 3733 Sq.yards in Survey No.37 on 1.1.1938. The Municipal Committee had developed the said land into a park which was known as ''Nehru Park ''. To avoid further dispute, the Municipal Committee had requested the State Government to acquire the aforesaid land by initiating land acquisition proceedings under the Land Acquisition Act, 1894 (for short, 'the Act '). Pursuant to the request so made by the Municipal Committee, a preliminary Notification was issued by the State Government, dated 14.1.1996. After considering the objections filed by the land owners under Section 5 -A of the Act, the State Government had issued final Notification under Section 6(1) of the Act.
(3.) AFTER completion of the proceedings, the Land Acquisition Officer (for short, ''LAO '') had quantified the compensation payable to the land owners in a sum of Rs.250 per Sq. yards with other statutory benefits.;