As per case facts, this appeal was filed against a Judgment and Decree dated 10.03.2016 concerning land acquisition. The appellants sought enhancement of market value. The legal question was whether ...
[ 34s01
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
73
747
LAND ACOUISITIONFIRST APPEAL NO: 728 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.204 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
1 7
Yadaiah, S/o.Chinna Chinnaiah, Age 35 years, Occ. Agriculture, R/o.Kanayapally
Village of Kothakota Mandal, Wanaparthy Diskict.
...AppellanUClaimant
D
The Special Deputy Collector, LA Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
.Respofr denURespondent
Counsel for the Appellant : Sri.VManoharRao
Counsel for the Respondent : GP for Appeals
D
78F
'
Appeal under section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in o.p.No.136 of 20i5 on the fire of the court of the senior civir
Judge, at Wanaparthy.
D.Radha, Wo.Laxmanna, Age 41 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
D
The Special Deputy Collector, LA Rajiv Lift lrrigatlon Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRST APPEAL NO: 730 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
'10.03.2016 in O.P.No.210 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
J. Gouthami @ Jyoti, D/o. Prasad, Age 30 years, Occ- Agriculture, R/o
Kanayapally Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
D
The Special Deputy Collector, LA, Raiiv Lift lrrigation Scheme -Phase- ll,
Pebbair.
...RespJndenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
counsel for the Respondent : GP for Appeals
'
Appeal under Section 54 of L'A'Act against the Judgment and Decree dated
10.03.2016 in O.P.No.184 of 2015 on the file of the Court of the Senior Civil
Judge, at WanaParthY.
,|
D
Between:
Yenamma, D/o.Naganna, Age 47 years, Occ. Agriculture, Kanayapally
_Village
of
Kothakota Mandal, Wanaparthy District. ...AppellanUClaimant
AND
The Special Deputy Collector, LA Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRST APPEAL NO: 732 Ot 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
't0.03.2016 in O.P.No.246 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Buddamma, Wo.Yellanna, Age 71 years, Occ Agriculture, R/o.Kanayapally
VillageofKothakotaMandal,WanaparthyDistrict. ...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
'
LAND ACQUISITION FIRST APPEAL NO: 733 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
'10.03.2016
in O.P.No.240 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
1Chandraiah. S/o.Naoanna. Ag.e 56 years,_Occ: Agriculture R/o. Kanayapally
Village of Kothakota-Mandit, Wanap'artfry'Oisiiici '
-- --'-
J.Naveen, S/o.Narsimha. eoe.44 years Occ. Agriculture, R/o.Kanayapally
Village of Kothakota Maniat,-Wanap'artfiy Ois-tirct.
''' --''-''
...Appellants/Claimants
2
D
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenUResPondent
Counsel for the Appellant : Sri. V Manohar Rao
counsel for the Respondent : GP for Appeals
D
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P. No.174 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy
Between:
Ramulu, S/o.Chandraiah, Age 37 years, Occ Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
a
D FI F
Appeal under Section 54 of L.A Act against the Judgment and Decree dated
10.03.2016 in O.P.No.182 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy
Between
N.Naqanna, D/o.Balaiah, Age 56 years, Occ' Agri
rotiiirota Mandal, Wanapahhy District
D
...Ap
Village of
laimant
culture, Kana
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll' Pebbair'
...RespondenUResPondent
Counsel forthe Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
:736
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
'10.03.2016 in O.P.No.203 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Naresh, S/o.Chinna Chinnaiah, Age 37 years, Occ. Agriculture, R/o.Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
..RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
l:lTiE NO:7
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.20'16 in O.P.No.135 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
,
Rani, D/o.Narsimlu, Age 39 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
ANO
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-phase-il, pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar.Rao
Counsel for the Respondent : Gp for Appeals
D
LAND ACQUISITION FIRST APPEAL NO: 738 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.20'16 in O.P.No.178 of 2O15 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Elishamma, D/o.Karrenna, Age 47 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lnigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
ACtstTtoN FtT APP
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.21 1 ol 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
, Age 48 Occ: Agriculture, Rl/o
J. Chinna Kurmaiah, S/o. Yerra Kistanna
Kanayapally Village of Kothakota Mandal, Distric,
..AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme- Phase- ll' Pebbair
enURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRST APPEAL NO:740oF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.20'16 in O.P.No.207 ot 2015 on the fite of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
J. Balaiah, S/o.Chinna Kistanna, Age 55 years, Occ. Agriculture, R/o.Kanayapally
Village of Kothakota Mandal, Wanaparthi District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift Irrigation Scheme-phase-ll, pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri.VManoharRao
Counsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRST APPEAL NO:741 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.140 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between
!_(ej?qrl, Q/o.Naganna,
Age 46_years, Occ. Agricutture, Kajayapa|y Viilage of
Kothakota Mandal, Wanapahhy Di'strict.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift Irrigation Scheme-phase_ll, pebbair.
...RespondenURespondent
Counsel for the Appeltant : Sri. V Manohar Rao
Counsel for the Respondent : Gp for Appeals
T APPEAL NO: 742F
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
't0.03.20'16
in O.P.No.200 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Narender, S/o.Chinna Chinnaiah, Age
R/o.Kanayapally Village of Kothakota Mandal,
43 years, Occ. Agriculture,
Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lnigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACOUISITION FIRSTAPPEAL NO: 743 OF 202s
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O. P. No.134 of 2015 on the file of the Court of the Senior Civit
Judge, at Wanaparthy.
J.Nagamma, Wo.Narsimlu, Age 6'l years, Occ: Agriculture, Kanayapally Village
of Kolhakota Mandal. Wanaparthy District. I
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair'
...ResPondenUResPondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRST APPEAL NO: 744 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.243 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Chittemma, Wo.Premaiah, Age 46 years, Occ. Agriculture, Kanayapally Village
of.Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRSTAPPEAL NO: 745 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.206 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Kranthi Kumar, S/o.Balaiah, Age 28 years, Occ Agriculture, R/o.Kanayapally
Village of Kothakota Mandal, Wanaparthy District. I
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
... RespgndenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : Gp for Appeals
LAND AUISITION FIRSTAPPEAL NO: 746oF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.'175 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
R. Venkatamma, W/o. Edanna, Age 61 years, Occ: Agriculture, Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUCIaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase -ll, Pebbair.
...RespondenURespondent
Counsel forthe Appellant : Sri. V Manohar Rao
Gounsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRST APPEALNOi]47 0F 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.248 ol 2015 on the file of the Court of the Senior Civil
Judge, at WanaParthY.
Between:
Ravi, S/o. Yellanna, r Age 43 years, Occ Agriculture, R/o Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme- Phase- ll' Pebbair
...ResPondenUResPondent
Counsel for the Appellant : Sri' V Manohar Rao
Counsel for the Respondent : GP for Appeals
'
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.'172 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Balamma, Wo.Ashanna, Age 81 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
.AppellanUClaimant
D
The Special Deputy Collector, Rajiv Lift lrigation Scheme-Phase-ll, Pebbair.
.RespondenURespondent
Counsel for the Appellant : Sri. v Manohar Rao
Counsel for the Respondent : GP for Appeals
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.245 ot 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Venkatesh, S/o.Kurmanna,
Village of Kothakota Mandal,
Age 30 years, Occ: Agricultur-e, R/o.Kanayapally
Wanaparthy Diskict. I
...AppellanUClaimant
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair
Respondent.
...ResionclenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
SITION FIRST APPEAL
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.20'16 in O.P.No.168 ot 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Manemma, W/o.Balaiah, Age 71 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy Diskict.
...AppellanUClaimant
D
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
D NFI APPEAL N71
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.20't6 in O.P.No. 180 ot 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Shantha, D/o. Karrenna, Age 36 years, Occ: Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy Diskict. ,.
...AppellanUClaimant
D
The Special Deputy Collector, Rajiv Lift lrrigation Scheme- Phase- ll, Pebbair.
RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel forthe Respondent : GP for Appeals
n
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.133 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
J-Mashannq, S/o.Balaiah, Age 76 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, LA. Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair,.
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.205 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Shanthamma, Wo.Balaiah,
Village of Kothakota Mandal,
Age 55 years, Occ. Agriculturg, R/o.Kanayapally
Wanaparthy District. I
...AppellanUCIaimant
AND
The special Deputy collector, Rajiv Lift lrrigation scheme-phase-ll, pebbair
Respondent
...RespondenURespondent
Counsel for the Appeltant : Sri. V Manohar Rao
Counsel for the Respondent : Gp for Appeals
*
LAND ACQUISITION FIRST APPEAL NO: 754 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.'183 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Dass, S/o.Naganna, Age 42 yeas, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lnigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri.VManoharRao
Counsel for the Respondent : GP for Appeals
LAND ACOUISITION FIRSTAPPEAL NO: 755 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No. 171 ol 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Chandra Babu, S/o.Balaiah
of Kothakota Mandal, Wana
, Age 34 years, Occ. Agriculture, Kanayapally Village
parthy District. .,
...AppellanUClaimant
TheSpecialDeputycollector,RajivLiftlrrigationScheme-Phase-ll,Pebbair.
...RespondenUResPondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRST APPEAL NO: 756 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.247 ot 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme- Phase- ll, Pebbair
...RESPONDENTS
Counsel forthe Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRSTAPPEAL NO: 757 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.179 ot 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Ramulu, S/o. Yellanna, Age 49 years, Occ Agriculture, R/o. Kanayapally Village
of Kothakota Mandal, Wanaparthy Diskict.
Raiani, D/o.Satyanna, Age 30 years, Occ. Agriculture, Kanayapally Village of
Koihakota Manrial, Wanaparthy District. I
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
Respondent.
...ResdondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRST APPEAL NO: 758 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.238 of 20't5 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Manemma, Wo.Kondanna, Age 46 years, Occ. Agriculture, Kanayapally Village
of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
counser for the Apperant : sri. v Manohar *ro
"'*""oondenuRespondent
Counsel for the Respondent : GP for Appeals
LANo AcQUlSlTlOlfFlRSJ APPEAL NO: 7ss OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.20'16 in O.P.No.'191 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Ramesh, S/o.Naganna, Age 36 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District. ..
...AppellanUClaimant
AND
The Special Depug Collector, LA, Rajiv Lift lrrigation Scheme-Aase-ll, Pebbair.
...ReFpondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.20t6 in O.P.No.251 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
J.Murali, S/o.Savaraiah, Age 44 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, LA, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Counsel forthe Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
o
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
'10.03.2016 in O.P.No.26l of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
a
Shanthamma, Wo. Pedda Ramulu, Age 56 years, Occ. Agriculture, Kanayapally
Village of Kothakota Mandal, Wanaparthy Diskict.
...AppellanUClaimant
D
. The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : Gp for Appeais
ON FI
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.197 of 20'15 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between
Naresh, S/o.Chinna Chinnaiqh, Age 44 years, Occ. Agriculture, Kanayapally
Village of Kothakota Mandal, Wanafarthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri. V. Manohar Rao
Counsel for the Respondent : GP for Appeals
ITION F NO:
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.185 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between
Bala Manemma, Wo.Venkataiah, Age 46 years, Occ.Agriculture, Kanayapally
Village of Kothakota Mandal, Wanaparthy Didtrict.
-
.,
...AppellanUClaimant
D
The Special Deputy Collector, LA Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...ResPondenUResPondent
Counsel forthe Appellant : Sri. V Manohar Rao
counsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRST APPEAL NO: 764 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.250 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Venu, S/o.Savaraiah, Age 39 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District
...AppellanUClaimant
AND
fhe Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counselfor the Respondent : GP for Appeals
LAND ACQUISITION FIRST APPEAL NO: 765 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.190 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
J.Naganna, S/o.Balaiah, Age 71 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District. ,
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
... RespondenUResPondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACOUISITION FIRST APPEAL NO.766 0F 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.193 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Renuka, D/9 Nqgpllr.a, Age
.341e9p,
occ. Agricutture, Kanayapaily Viilage of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, pebbair
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : Gp for Appeals
LAND UISITION FIRSTAPPEAL NO: oF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10-03.2016 in O.P.No.264 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
S.u.brahmaly?m, S/o.chandr?i?h, Age..41 years, occ- Agricfiture, Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy collector, Rajiv Lift lrrigation Scheme-phase-il, pebbair.
... RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : Gp for Appeals
LAND ACQUISITION FIRST APPEAL NO: L68 OF 20:E
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.'198 ol 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Narender, S/o.Chinna Chinnaiah, Age 38 years, Occ. Agriculture, Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
.RespondenuResponent
Counsel for the Appellant : Sri.VManoharRao
Counsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRST APPEAL NO: 769 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.20'16 in O.P.No.258 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Mahender, S/o. Yellanna, Age 46 year, Occ Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District. I
...AppellanUClaimant
AND
The Speciat Deputy Collector, Rajiv Lift lrrigation Scheme- Phase- ll, Pebbair.
.RespondenUResponent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
PEA
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
'10.03.20'16 in O.P.No.256 ol 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Ramachandraiah, S/o.Yellanna, Age 56
_years,
Occ. Agriculture, Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-phase-ll, pebbair.
counser for the Appeflant : Sri. v Manohar Rao
"'RespondenuRespondent
Counsel for the Respondent : GP for Appeals
DAC RST
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.263 ot 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Buchamma, Wo.Chandraiah, Age 76 years, Occ. Agriculture, Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
-
.)
...AppellanUClaimant
D
The Special Deputy Collector LA, Rajiv Lift trrigation Scheme-phase-il, pebbair.
,
...Respondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAAutsONIRS
Between:
AND
P o72 205
L
Appeal under Section 54 of L'A Act against the Judgment and Decree dated
10.03.2016 in O.P.No.262 of 2015 on the file of the Court of the Senior Civil
Judge, at WanaParthY'
Salamma, Wo.Pedda Ramulu, Age
.f6 J.e?JS.l
Occ' Agriculture' Kanayapally
Viirii" o?'roinlkota Mandal, wanaparthy District'
...AppetlanUClaimant
Appeal under Section g of L'A'Act against the Judgment and Decree dated
10.03.2016 in O.P.No.249 ol 2015 on the file of the Court of the Senior Civil
Judge, at WanaParthY.
The Special Deputy Collector, Rajiv Lift lrrigation Scheme LA Phase ll Pebbair'
Respondent
...RespondenUResPondent
Counsel for the Appellant : Sri' V Manohar Rao
Counsel for the Respondent : GP for Appeals
LANDACQUtSITIONFIRSTAPPEALNO:773oF 202s
Between:
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll' Pebbair
...RespondenUResPondent
Counsel for the Appellant : Sri' V Manohar Rao
Counsel for the Respondent : GP for Appeals
J.Chinna Savaraiah,
-S/o.Navuraiah,
AO-e 7-8. ye.ap' Occ Agriculture' Kanayapally
Vi il";il ; K;ifiri"ia tvt a no a t, Wa n aparthv D i stri ct'
...AppellanUClaimant
I
:
LAND ACOUISITIONFIRST APPEAL NO: 774 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.252 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
J.Narsimha, S/o.Mashanna, Age 66 years, Occ Agriculture, Kanayapally Village
of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lnigation Scheme-Phase-ll, Pebbair
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACOUISITION FIRST APPEAL NO: 775 OF 202s
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O P.No.254 of 20'15 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Betureen:
Mahesh, S/o. Narsimha, Age 31 years, Occ- Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District. I
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme- Phase- ll,
pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
ON FI AP o
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.265 of 20'15 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Gangamma, Wo.Yellanna, Age 76 years, Occ. Agriculture, Kanayapally Village
of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lnigation Scheme-Phase-'l 1, Pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRST APPEAL NO: 777 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.192 ol 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Kishore, S/o. Naganna, Agq.34_yeqr9, Occ Agriculture, KaSayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
D
The Special Deputy Collector, Rajiv Lift lrigation Scheme- Phase- ll, Pebbair.
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACOUISITION FIRST APPEAL NO: 778 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.20't6 in O.P.No.260 ol 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
K. Pedda Ramulu, S/o. Naganna, Age 66 years, Occ. Agriculture, Kanayapally
.Village
of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, pebbair.
...RespondenURespondent
Counsel forthe Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACOU ON FIRST APPEAL NO| 779 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.266 ol 2015 on the fite of the Court of the Senior Civil
Judge, at Wanaparthy.
9aroja,
Wo.Krishnaiah, Age 46 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District. |
-
...AppellanUClaimant
D
The Special Deputy Collector, Rajiv Lift trrigation Scheme-phase-lt, pebbair.
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRSTAPPEAL NO: 780 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.267 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Maddileti,, S/o.Yellanna, Age 41 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair
Respondent
...RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRST APPEAL NO: 781 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.199 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Yadaiah, S/o.Chinna Chinnaiah, Age 36 years, Occ. Agridlture, Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
rhe speciar Deputy corrector, Raiiv Lift rrrisation *.::::;#rf*""ojjiro*,
Counsel forthe Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
Ramesh, S/o. Narsimha, Age 36 years, Occ. Agriculture, Kanayapally Village of
.Kothakota
Mandal, Wanaparthy District. ...Appellanuclaimant
AND
LAND ACQUISITION FIRSTAPPEAL NO: 782 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.20'16 in O.P.No.253 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Counsel forthe Appellant : Sri. V Manohar Rao
Counsel forthe Respondent : GP for Appeals
LAND ACQUISITION FIRST APPEAL NO: 783 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.20'16 in O.P.No.181 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
J. S. Chandraiah (died), Per LRs.2 to 6
J. Bhagyamma, w/o Late J. S. Chandraiah, aged 63 years,
J. Naganna, s/o Late J. S. Chandraiah, aged 49 years,
..
J. Sayanna, s/o Late J. S. Chandraiah, aged 43 years,
J. Danaiah, s/o Late J. S. Chandraiah, aged 39 years,
Chittemma, d/o Late J. S. Chandraiah, aged 38 years, Occ. Agriculture, Ryo
Kanayapally Village, Kothakota Mandal, Wanaparthy Diskict.
..Appellants/Claimants
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Counsel for the Appellants : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
1
2
3
4
5
6
LAND ACOUISITION FIRST APPEAL NO: 784 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.208 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Ravi Kumar, S/o.Balaiah, Age 30 years, Occ. Agriculture, R/o.Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...Respondents
Counsel for the Appellant : Sri. V. Manohar Rao
Counsel for the Respondent : GP for Appeals
LAND ACQUISITION FIRSTAPPEAL NO: 785 OF 2025
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.194 ot 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
Between:
Bharathi, D/o.Naganna, Age 32 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District. ,
...AppellanUGlaimant
AND
The Special Deputy Collector, (Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
... RespondenURespondent
Counsel for the Appellant : Sri. V Manohar Rao
Counsel for the Respondent : GP for Appeals
The Court delivered the following:
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HON'BLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
Nos. 728729730731 7 736
737.738.739.74o, 74L. 742. 743. 744. 745.746,747,74A.
749.750. 751.752, 753, 754, 755. 756. 757.758, 759,760.
76L, 762. 763.764, 765, 766, 767, 768.. 769,779-7JL,772,
773.774.775.776, 777. 778. 779.78,0. 791782,783, 78,4
1
and 785F 20.25.
COMMON JUDGMENT: (Per the Hon'ble Sri Justice Abhinand" Kumar Shauili)
When the matters are taken up for hearing, learned
counsel appearing for the appellants had informed the
Court that the issue involved in the present Appeals is
squarely covered by the common judgment, dated
29.O4.2025,.rendered ,,by this Court in L.A.A.S.No.57 of
2024 & batch and following the said common judgrnent,
the present Appeals also deserves to be allowed.
*
2. Learned Government Pleader for Appeals altpearing
for the respondent-Special Deputy Collector did not
dispute the said fact.
3. In view of the same, all these appeals are allowed
following the common judgment, dated 29.o4.2o2s,
rendered by this court in L.A.A.s.No.57 of 2024 & batch,
\
-a\
1i
and the market value is enhanced by two more times (l+21
than the value fixed by the Land Acquisition Officer with
all consequential benefits. However, it is made clear that
the appellants are not entitled to interest for the delay
period in preferring the appeals. There shall be no order
as to costs
Miscellaneous Petitions, if any, pending shall stand
closed
//TRUE COPY/
SD/.K.SRINIVASA RAO
JOINT REGISTR.AR
SECTION OFFICER
/
6
To,
2. One
3. Two
4. Two
Senior Civil Judge, at Wanaparthy. (With records, if
3ny)
CC to Sri. V Manohar Rao Advocate [OPUC]
-
ccs to GP for Appeals, High court for the State of Telangana. [ouT]
CD Copies
DUPSL
HIGH COURT
DATED:261AA2025
COMMON JUDGMENT
ALLOWING ALL THE APPEALS
,
q
v
r.fl
ar
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
rror*'nue sMT JUSTICE TIRUMALA DEvI EADA
L.A.A.S.Nos.57, 8L and 124 OF 2024
COMMON JUDGMENTi
(PerHon'bh
Justicc
Abbiuttd Kmar Shaik)
$7hen the matters are taken up for hearing, learned counsel
appearing for the appellants had informed this Court that the issue
raised in these Appeals is squarely covered by the
iudgmenq
dated
27.01,.2025, passed by this Court in L.A.A.S.No.49 of 2024.
Learned counsel had further contended that L.A.A.S.No.49 of
2024 was filed by claimant No.26 in O.P.No.91 of 201.4, dated
03.1,0.20'18 and the appellants herein
^re
other claimants in
O.P.No.91 of 201,4. Therefore, similar order be passed in these
I
appeals also. I earned counsel had further contended that IAAS
No.49 of 2OZ+ was disposed of by relying on a Division Bench
fudgment of this Court in L.A.A.S.No.125 of 201.5 and batch,
dated 27.09.2022, whereby the market value of the land acquired
therein was enhanced by two more times than the value fixed by
the Land Acquisition Officer with all consequential benefits,
l':
2
however, for the delay period in preferring the appeals, the
claimants are not entitled for any interest.
3. Learned counsel for the appellants had further contended
that the judgment, dated 27.09.2022 passed in L.A.A.S.No.125 of
201,5 and batch uras also confirmed by the Apex Court in
S.L.P.(Civil)No.28925 of 2024, dated 1.7.09.2024. Therefore, the
present appeals can also be disposed of in terms of the judgment,
dated 27 .01.2025 passed in L.A.A.S.No.49 of 2024.
5. Learned Government Pleader appearing for the 1.,
respondent-Land Acquisition Officer had contended that the
purpose of acquiring lands of appellants is for Ryalampadu
)
Balancing Reservoir under
Jawahzr Uft Irrigation Proiect and
Priyadarshi
Jurala Project and G.O.Ms.No.234, dated 1,5.1,0.1,993
and G.O.NIs.No.291, dated 05.08.1982 arc not applicable to the
said irrigation projects. Therefore, al). the appeals are liable to be
dismissed.
,Eil};ii*r.i : .
n
J
4. Having considered the rival submissions made by the learned
counsel on either side, this Court is of the view that the Division
Bench of this Court in L.A.A.S.No.2 of 201.6, dated 27.09.2022
aird L.A.A.S.No.4 of 201,6, dated 1,5.09.2022 held that the said
G.Os. are applicable for all the Irrigation Proiects, and though the
said G.Os. wefe issued specifically for Srisailam Hydro Power
Projects. L.A.A.S.No.1,25 of 201,5 and batch, dated 27.09.2022
and L.A.A.S.No.4 of 201,6,dated 1,5.09.2022were allowed and the
market value was enhanced by nvo more times than the value fixed
by the Land Acquisition Officer. Aggrieved by the order, dated
27.09.2022, rn L.A.A.S.No.1.25 of 2015 and batch, the State has
carried the matter to the Apex Court by filing S.L.P.(Civil).No.
,
28925 of 2024 and the Apex Court uide.otder, dated 17.09.2024,
confirmed the order passed by the Division Bench of this court in
L.A.A.S.N o.1,25 of 201.5 and batch. Therefore, the
Present
appeals
can also be disposed of in tefms of the iudgment,
dated
27.09.2022, passed in L.A.A.S.No.1 25 of 201.5 and batch'
4
5. Accordingly, all the appeals are allowed by following the
judgment, dated 27.09.2022, passed in L.A.A.S.No.125 of 2015 and
batch, and the market'alue is enhanced by rwo more times (1+z)
than the value fixed by the Land Acquisition officer with all
consequential benefits. However, the appellants are not entitled for
interest for the delay period in preferring the appeals. There shall
be no order as to costs.
Miscellaneous Petirions, if any,pending in these appeals shall
stand closed.
JUSTICE ABHINAND KUMAR SHAVILI
JUSTICE TIRUMAI.A DEVI EADA
Date:29.04.2025
Note:
R.grrtr,' ro annex copy of the
judgment dated 27.09.2022
In LAAS No.125 of 2015.
(B.o)
rkk/Prat
)
(
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
. THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LANDACOUI APPEAL SUlT NO: 728 OFm2B
Yadaiah, S/o.Chinna Chinnaiah, Age 35 years, Occ. Agriculture, Rl/o.Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, LA Rajiv Lift lnigation Scheme-Phase-ll,
Pebbair.
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.204 0f 2015 0n the file of the court of the senior civil
Judge, at Wanaparthy.
)
This appeal coming on for hearing and upon perusing the grounds of
appeal, the Judgm'ent and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. v Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
To,
7,/'
4. That there shall be no order as to costs.
//TRUE COPY//
1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
DL/PSL
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HIGH COURT
DATED:26108/2025
DECREE
LAAS NO: 728 OF 2025
t
ALLOWING THE APPEAL
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENW SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENry FIVE
PRESENT
THE HONO
THE HONOU
LE SRI JUSTICE ABHINAND KUMAR SHAVILI
ANO
RABLE SRIJUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACOUISITION APPEAL SUIT NO: 729 OF 2O2s
D.Radha, Wo.Laxmanna, Age 41 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, LA Rajiv Lift lnigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.136 ot 2O15 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon peruing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs'
//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy'
2. Two CD CoPies
DL/PSL
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
G
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO:729 OF 2O2s
ALLOWING THE APPEAL
\
)
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
uil=Frfft
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACQUISITION APPEAL SUIT NO: 73o OF 202s
Between:
J. Gouthami @ Jyoti, D/o. Prasad, Age 30 years, Occ: Agriculture, Ri/o.
Kanayapally Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
The Special Deputy Collector , LA, Rajiv Lift lrrigation Scheme -Phase- ll,
Pebbair.
RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.210 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
',
This appeal coming on for hearing and. upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2.
that
the Market value is enhanced by two more times (1+2) than the value
fiked by the Land Acquisition Officer, with all consequential benefits;
3.
'lJhat
appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
//TRUE COPY//
SD/.K.SRINIVASA
JOINT REGI
SECTION OFFICER
6
To,
'1 . The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
DL/PSL
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 730 OF 2025
ALLOWING THE APPEAL
)
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(
\-
jelayqa. D/o.Naganna, Age 47 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
-
...App-etianuCtairiant
AND
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHTNAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRTSHNA REDDY
LAND ACQUISITION APPEAL SUIT NO: 731 OF 202s
Between:
The Special Deputy Collector, LA Rajiv Lift lnigation Scheme-phase-ll,
pebbair.
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.184 ot 2O15 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and tht material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
,
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be.noorderasto costs.
SD/-K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
6//TRUE COPYII
To,
1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
DUPSL
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HIGH COURT
DATED:26 t}Bt2o2s
DECREE
LAAS NO: 731 OF 2O2S
.A
,
ALLOWING THE APPEAL
,\
INTHEHIGHcoURTFoRTHESTATEoFTELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
NruO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRIJUSTICE ABHINAND KUMAR SHAVILI
AND
iUe nOUOURABLE SRI JUSTIGE VAKITI RAMAKRISHNA REDDY
NO F
Between
Buddamma, w/o.Yellanna, Age 71
.yealq,. 99c
Agriculture, FI/o'Kanayapally
Vill"G of X6tatota Mandal, Wanaparthy District'
...ApPellanUClaimant
AND
The Special Deputy collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair'
...RespondenUResPondent
' Appeal under section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016ino.P.No.246of2015onthefileoftheCourtoftheSeniorCivil
Judge, at WanaParthY.
This appeal coming on for hearing and upon perusilg the grounds of
appeal, the Judgment and Decree of the court below and the material papers in
the case and upon hearing the arguments of Sri. V ft/lanohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent'
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2 than the value
fixed by the Land Acquisition officer, with all consequential benefits:
3.Thatappellantbeandherebyisnotentitledtointerestforthedelayperiod
of 3363 days in preferring the appeal'
4. That there shatl be no order as to costs'
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SD/-K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
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1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
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HIGH COURT
DATED:26/08/2025
DECREE
LAAS NO: 732OF 202s
ALLOWING THE APPEAL
\
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IN THE HIGH COURT FOR-TIIE.STATE
OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH
-D_AY
OJ AYGUST
. ---
TWO THOUSAND
AND TWENTY FIVE
PRESENT
THEHoNoURABLESRIJUSTICEABHINANDKUMARSHAVILI
AND
.THEHoNoURABLESRIJUSTtcevIxtTIRAMAKRiSHNAREDDY
Between:
1
91;3[:'3li[,i:?]Btftll3;f$fi"1?
'iff;'ro,s,?:agricurture
Fuo Kanavaparrv
2. J.Naveen, S/o'Narsimha' -
age 44 yqa'r: Both Occ"
'
Agriculture'
R/o. Kanaya paily viltage ot rotfi x[ota iili ano'at' w anaparthy District'
...APPellants/Claim
ants
AND
TheSpecialDeputyCollector,RajivLiftlrrigationScheme-Phase.ll,Pebbair.
...ResPondenUResPondent
AppealunderSection54ofL'A.ActagainsttheJudgmentandDecreedated
10.03'2016ino.P.No.240of2ol5onthefileoftheCourtoftheSeniorCivil
Judge, at WanaParthY' I
Thisappealcomingonforhearinganduponperusingthegroundsof
appeal,theJudgmentandDecreeoftheCourtbelowandthematerialpapersin
the case and upon hearing the arguments of Sri' V Manohar Rao' Advocate for the
appellants and GP for Appeals for the Respondent' ' '
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the tVlarket value is enhanced by two more times (1+2 than the value
fixedbytheLandAcquisitionofficer,withaltconsequentialbenefits;
3. That appellants be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal'
4. That there shall be no order as to costs'
(.-
To,
2. Two CD Copies
DL/PSL
SD/-K.SRINIVASA
RAO
JOINT REGISTRAR
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1. The Senior Civil Judge at Wanaparthy.
SECTION OFFICER
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DATED:26 tOBtzO2S
DECREE
LAAS NO: 733 OF 2O2s
,
ALLOWING THE APPEAL
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
D
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACQUISITION APPEAL SUIT NO: 734OF 202s
Between:
Ramulu, S/o.Chandraiah, Age 37 years, Occ Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
D
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.174 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusipg the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed
;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition officer, with ail consequentiar benefits;
3' That apperrant be and hereby is not entired to interest for the deray period
of 3357 days in prefening the appeal.
4. That there shall be no order as to costs.
\
-7
SD/-K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
6//TRUE COPY//
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1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
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DATED:26108/202s
DECREE
LAAS NO: 734 OF 2025
ALLOWING THE APPEAL
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tN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENry FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAK]TI RAMAKRISHNA REDDY
LAND ACQUISITION APPEAL SUIT NO: 735OF 2025
Between:
N.Naganna, D/o.Balaiah , Age 56 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...APPELLANT(S)
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RESPONDENTS
Appeal under Section 54 of L.A.Act against the Judgment and Decree
dated 10.03.2016 in O.P.No.182 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusirg the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed
;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits:
3. That appellant be and hereby is not entifled to interest for the deray period
of 3363 days in preferring the appeal.
4. That there shall be no order as to costs.
//TRUE COPY//
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
G
To,
1. The Senior Civil Judge atWanaparthy.
2. Two CD Copies
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HIGH COURT
DATED:26/08/2025
DECREE
LAAS NO: 735 OF 2O2s
ALLOWING THE APPEAL
,
\
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACOUISITION APPEAL SUlT NO: 736 OF 2025
Between:
Naresh, S/o.Chinna Chinnaiah, Age 37 years, Occ. Agriculture, Rl/o.Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair'
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in o.P.No.203 0f 2015 0n the file of the court of the Senior civil
Judge, at WanaparthY.
This appeal coming on for hearing and upon perusirg the grounds of
appeal, the Judgment and Decree of the court below and the material papers in
the case and upon.hearing the arguments of sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not erititled to interest for the delay period
of 3363 days in preferring the appeal.
4. That there shall be no order as to costs.
-----7
I
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
a
/TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
DL/PSL
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HIGH COURT
DATED:26logl202s
DECREE
LAAS NO: 736 OF 2025
\
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,
ALLOWING
THE APPEAL
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKIT! RAMAKRISHNA REDDY
LAND ACOUISITION APPEAL SUIT NO: 737 OF 2o2s
Rani, D/o.Narsimlu, Age 39 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
D
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
'
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.'|35 ot 2O15 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusils the grounds of
appeal, the Judgment and Decree of the Court b.elow and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1 . That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1 +2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That apperrant be and hereby is not entifled to interest for the deray period
of 3363 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFTCER
G
//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
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DATED:2610812025
DECREE
LAAS NO: 737 OF 2025
ALLOWING THE APPEAL
D
$
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENW SIXTH DAY OF AUGUST
, TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVTLI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRTSHNA REDDY
D : 738 0F
Elishamma.
-Dlo.Karrenna,
Age 47 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-phase-ll, pebbair.
RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.178 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon p"rr.#g the grounds of
appeal, the Judgment and Decree of the Court bblow and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as foltows:
1. That the appeal be and herby is allowed
;
2. That the Market varue is enhanced by two more times (1+2) than the varue
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That apperrant be and hereby is not entifled to interest for the deray period
of 3363 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
G
To,
//TRUE COPY//
'l . The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
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HIGH COURT
DATED:26/08/2025
DEGREE
LAAS NO: 738 OF 2025
I
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ALLOWING THE APPEAL
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENry SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
tD
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACOUISITION APPEAL SUlT NO: 738 OF 2025
il
Elishamma, D/o.Karrenna, Age 47 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
D
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.178 of 2O15 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon p"rr"#g the grounds of
appeal, the Judgment and Decree of the Court bblow and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed
;
2. That the Market varue is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all mnsequential benefits;
3' That appellant be and hereby is not entitred to interest for the deray period
of 3363 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/-K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
G
//TRUE COPYII
To,
1. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
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DATE D : 26 10812025
DECREE
LAAS NO: 738 OF 2025
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ALLOWING THE APPEAL
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENry FIVE
PRESENT
THE HONOURABLE SRIJUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDOY
LAND ACQUISITION APPEAL SUIT NO: 739 OF 2025
Between:
J. Chinna Kurmaiah, S/o. Yerra Kistanna, Age 48 years, Occ: Agriculture, Rl/o.
Kanayapally Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme- Phase- ll, Pebbair
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.2'| 1 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon peruqhg the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and uponhearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not erititled to interest for the delay period
of 3363 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/.K.SRINIVASA
RAO
JOINT REGTSTRAR
G
//TRUE COPYII
To,
1. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
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DATED:2610812025
DECREE
LAAS NO: 739 OF 2025
\
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ALLOWING THE APPEAL
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENry FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRTSHNA REDDY
LAND SUIT NO: 740 OF 2025
Between:
J. Balaiah, S/o.Chinna Kistanna, Age 55 years, Occ. Agriculture, R/o.Kanayapatly
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
..RESPONDENTS
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.207 of 2015 on the file of the Court of the Senior Civil
Judge, at WanaParthY.
This appeal coming on for hearing and upon perysing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent'
This Court doth Order and Decree as follows: ,
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not'entitled to interest for the delay period
of 3363 days in preferring the appeal.
4. That there shall be no order as to costs.
F
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
d//TRUE COPYII
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1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
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DATED:26/08/2025
DECREE
LAAS NO: 740 OF 2025
,
ALLOWING THE APPEAL
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENry FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACQUISITION APPEAL SUIT NO: 741 OF 2025
Between:
["jgnlr9, P/o.Naganna,
Age 46 years, Occ. Agriculture, Kanayapalty Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift trrigation Scheme-phase-ll,
pebbair.
...Respondent/Respondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.140 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusftg the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed
;
2' That the Market varue is enhanced by two more times (1+2) than the varue
fixed by the Land Acquisition Officer, with all consequential benefits;
3' That apperant be and hereby is not eniitred to interest for the deray period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
To,
DUPSL
//TRUE COPYII
The Senior Civil Judge at Wanaparthy.
Two CD Copies
SD/.KSRINIVASA
RAO
JOINT REGISTRAR
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OFFICER
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DATED:2610812025
DECREE
LAAS NO: 741 OF 2025
ALLOWING THE APPEAL
,
$
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENry FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILl
THE HONOURABLE SR! JUSTICE
D
VAKITI RAMAKRISHNA REDDY
LAND ACOUISITIONAPPEAL SUIT NO: 742OF2025
Between:
Age 43 years, Occ.
ndal, Wanaparthy District.
Agriculture,
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-phase-ll,
pebbair.
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.20'16 in O.P.No.200 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusint the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed
;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entifled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
Narender, S/o.Chinna Chinnaiah,
Rl/o.Kanayapally Village of Kothakota Ma
//TRUE COPYII
SD/.KS-RINIVASA
RAO
JOINT REGISTRAR
G
SECTION
OFFICER
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1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
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DATED:2610812025
DECREE
LAAS NO: 742 OF 2025
ALLOWING THE APPEAL
d
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IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWOTHOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
TflE HONOURABLE SRI JUSTICE VAKITT RAMAKR]SHNA REDDY
LAND ACQUIsITION APPEAL SUIT NO:743 0F 2025
Between:
J.Nagamma, Wo.Narsimlu. Age 6.1
.years,
Occ: Agriculture, Kanayapally Village
of Kothakota Mandal, Wanapaithy Di6trict.'
...AppellanUGlaimant
AND
The special Deputy coilector, Rajiv Lift rrrigation scheme-phase-il, pebbair.
...RespondenURespondent
' Appear under section 54 of L.A.Act against the Judgment and Decree
dated 10.03.2016 in o.P.No.134 ot 2015 on the fite of the court of the senior civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusingf the grounds of
appeal, the Judgment and Decree of the court berow and the materiar papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed
;
2. That the Market value is enhanced by two more times (.t+2) than the value
fixed by the Land Acquisition Ofiicer, with all consequential benefits;
3' That apperant be and hereby is not entit$d to interest for the deray period
of 3357 days in preferring the appeat.
4. That there shall be no order as to costs.
E.
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
G
SECTION OFFICER
To,
//TRUE COPY//
1. The Senior Civil Judge at Wanaparthy
2. Two CD CoPies
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DATED:26lOBl2O25
DECREE
LAAS NO: 743 OF 2025
,
ALLOWING THE APPEAL
x
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYOERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENry FIVE
PRESENT
THE HONOURABLE SRIJUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LANDACQUISITIONAPPEAL SUIT NO:74/.OF 2025
Between:
Chittemma, Wo.Premaiah, Age 46 years, Occ. Agriculture, Kanayapally Village
of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair'
'
...ResPondenUResPondent
AppealunderSection54ofL.A.ActagainsttheJudgmentandDecreedated
10.03.2016 in o.P.No.243 0t 2015 0n the file of the court of the Senior civil
Judge, at WanaParthY.
This appeal coming on for hearing and upon perusg;lg the grounds of
appeal, the Judgment and Decree of the Court b.elow and the material papers in
the case and upon hearing the arguments of Sri. v Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent'
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. rhatthe Market value is enhanced by two more times (1+2) than the value
fixedbytheLandAcquisitionofficer,withallconsequentialbenefits;
3.Thatappellantbeandherebyisnotentitledtointerestforthedelayperiod
of 3357 days in prefening the appeal.
4. That there shall be no order as to costs'
SD/-K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
6//TRUE COPY//
To,
'1 .
.The
Senior Civil Judge at Wanaparthy.
2. Two CD Copies
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DATED:2610812025
DECREE
LAAS NO: 744 OF 2025
ALLOWING THE APPEAL
,
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IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENW FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKIT] RAMAKR]SHNA REDDY
LAND ACQUISITION APPEAL SUIT NO: 745OF 2025
Between:
Kranthi Kumar, S/o.Balaiah, Age 28 years, Occ Agriculture, Rl/o.Kanayapally
Village of Kothakota Mandal, Wanaparthy District. .AppellanUClaimant
D
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.206 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy
This appeal coming on for hearing and upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and th9 material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed bithe Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/-K.SRINIVASA RAO
JOTNT REGISTRAR
SECTION OFFICER
C
To,
//TRUE COPY//
1. The Senior Civil Judge at Wanaparthy.
2. Two CD CoPies
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 745 OF 2025
ALLOWING THE APPEAL
)
!N THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHTNAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND :FIfItrNAPPEAL SUIT NO: 746 oF2025
R- Venkatamma, Wo. Ed?t'!!9, Age 61 years, Occ: Agriculture, Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
D
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-phase -ll, pebbair.
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.175 of 20'15 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusirg the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. Thal the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/.K.SRINIVASA RAO
JOINT REGTSTRAR
G//TRUE COPYII
To,
1. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
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HIGH COURT
DATED:26lOBl2O25
DECREE
LAAS NO: 746 OF 2025
ALLOWING THE APPEAL
\
,
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENry FIVE
PRESENT
. THE HONOURABLE SRI JUSTICE
AND
INAND KUMAR SHAVILI
THE HONOURABLE SRI JUSTICE VAKIT] RAMAKRISHNA REDDY
i 747
Ravi, S/o. Yellanna, rAge 43 years, Occ Agriculture, Fl/o. Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
.AppellanUClaimant
The Special Deputy Collector, Rajiv Lift lrrigation Scheme- Phase- ll, Pebbair
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.248 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
,
This appeal coming on for hearing and'upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1 . That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
D
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
G
//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
DUPSL
SECTION OFFICER
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 747 OF 2025
ALLOWING THE APPEAL
I
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fr
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IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
D
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACOUISITION APPEAL SUIT NO:744 OF 2025
Balamma, Wo.Ashanna, Age 81 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.172 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusipg the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon ftearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the-Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
,7
//TRUE COPYII
1. The Senior Civil Judge at Wanaparthy.
SD/.KSRINIVASA
RAO
JOINT REGISTRAR
SECTION OFFICER
G
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2. Two CD Copies
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DATED:261081202s
DECREE
LAAS NO: 748 OF 2025
ALLOWING THE APPEAL
,
\
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IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENW FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACOU APPEAL SUIT NO:749 OF 2025
Between:
Venkatesh, S/o.Kurmanna,
Village of Kothakota Mandal,
Age 30 years, Occ: Agriculture, Fl/o.Kanayapally
Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
Respondent.
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.245 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
I
This appeal coming on for hearing and upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1 +2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
C
//TRUE COPY//
To,
1.. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
DL/PSL
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 749 OF 2025
ALLOWING THE APPEAL
,
\,,
It
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTTCE ABHINAND KUMAR SHAVTLI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
EAL
Between
Manemma, W/o.Balaiah, Age 71_.y99t9, Occ. Agriculture, Kanayapally Village of
Kothakota'[Mandal, Wanaparthy District'
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
... RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.p.No.168 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
I
This appeal coming on for hearing and upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent'
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal'
4. That there shall be no order as to costs'
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
G
//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
DL/PSL
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DATE D : 26 l,0&2025
DECREE
\1
LAAS NO: 750 OF 2025
ALLOWING THE APPEAL
\'1F
,)
\
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTTGE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
Between:
Shantha, D/o. Karrenna, Age 36 years, Occ: Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme- Phase- ll, Pebbair.
...RespondenURespondent
Appeal under Section 5t4 of L.A.Act against the Judgment and Decree
dated 10.03.2016 in O.P.No.180 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusf,rg the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
'
1. That the appeal be and herby is allowed i
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not eniitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
DL/PSL
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HIGH COURT
DATED:26/08/2025
DECREE
LAAS NO:751 OF 2025
ALLOWING THE APPEAL
)
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rN rHE HIGH couRl{fl$JEIf"'iJE
oF TELANGANA
'"'=*r5;g1[lYnRlSH-K19E'OHou"
PRESENT
KUMAR
SHAVILI
STICE
ABHINAND
A REDDY
THE HONOURABLE
SRI JU
AND
AKITI
RA$TAKRISHN
THE HONOURABLE
SRI JUSTICE
v
Between:
i{yft :[s{}ffi,r",f
iflx: rtfl
f; iB,
],?ffi
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o cc' As ri cu rtu re' Ka n ava
p arrv Vi*as e or
..'APPellanUClaimant
o*?,.'"
speciar Deputy co*ector, LA. Raiiv Lift lrrigation scheme-phase-lr,
pebbair''
...ResPondenUResPondent
AppealunderSection54ofL.A.ActagainsttheJudgmentandDecreedated
10.03.2016 in o.P.No.133 0f 2015 0n the file of the court of the senior civil
Judge, at WanaParthY'
This appeal coming on for hearing and upon perusipg the grounds of
appeal, the Judgment and Decree of the court below and the material papers in
the case and upon hearing the arguments of Sri' V Manohar Rao' Advocate for the
appellant and GP for Appeals for the Respondent'
This Court doth Order and Decree as followsi
I
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
ITTRUE
COPYII
1. The Senior Civil Judge at Wanaparthy
sD/ Ki#XEt?Sr[lR
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SECTION
OFFICER
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2. Two CD Copies
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 752 OF 2025
ALLOWING
THE APPEAL
,
t\
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENry FIVE
PRESENT
THE HONOURABLE SRt JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND 7
Between
Shanthamma, Wo.Balaiah,
virrige oi koihaiot" rvrinori,
Age 55 years, Occ. Agriculture, Rl/o.Kanayapally
Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
Respondent
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.205 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
,
This appeal coming on for hearing and upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition officer, with afl consequentiar benefits;
3. That appellant be and hereby is not entifled to interest for the deray period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/.K.SRINIVASA RAO
JOINT REGTS
6
//TRUE COPY//
To,
'l . The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
DL/PSL
SECTION OFFICER
It
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HIGH COURT
DATED:26l,0812025
DECREE
LAAS NO: 753 OF 2025
ALLOWING
THE APPEAL
)
!
\
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH
.qAY
OF AUGUST
' "-""iiii
tHousnND AND TWENTY FlvE
PRESENT
THEHoNoURABLESRIJUSTICEABHINANDKUMARSHAVILI
AND
THEHoNoURABLESRIJUSTICEVAKITIRAMAKRISHNAREDDY
Between:
ffiif;-:{:,U3fl 3:iit*??"X?ise,,,?,'.,:""
Asricurture' Kanavapa,v Virrage or
AppellanUClaimant
AND
TheSpecialDeputyCollector,RajivLiftlrrigationScheme-Phase-ll,Pebbair.
"'ResPondenUResPondent
AppealunderSection54ofL.A'ActagainsttheJudgmentandDecreedated
10.03.2016ino.P.No.183of2015onthefileoftheCourtoftheSeniorCivil
Judge, at WanaParthY'
Thisappealcomingonforhearinganduponperusf,rgthegroundsof
appeal,theJudgmentandDecreeoftheCourtb.elowandthematerialpapersin
thecaseanduponhearingtheargumentsofSri.VManoharRao,Advocateforthe
appellant and GP for Appeals for the Respondent'
This Court doth Order and Decree as follows:
'
1. That the appeal be and herby is allowed
2,ThattheMarketvalueisenhancedbytwomoretimes(1+2 hanthevalue
fixedbytheLandAcquisitionofficer,withallconsequentialbenefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal'
4. That there shall be no order as to costs'
SD/-K.SRINIVASA
RAO
JOINT REGISTRAR
6
SECTION OFFICER
//TRUE COPYII
To,
1. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
DL/PSL
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HIGH COURT
DATED:26|OB|2O25
DECREE
LAAS NO: 754OF 2025
ALLOWTNG THE APPEAL
I
h
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACQUISITION FIRST APPEAL NO: 755 OF 2025
Between:
Chandra Babu, S/o.Balaiah, Age 34 years, Occ. Agriculture, Kanayapally Village
of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.171 ol 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusiryg the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitted to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
---------7
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
6//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
DL/PSL
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HIGH COURT
DATED:26/08/202s
DECREE
LAAS NO: 755 OF 2025
ALLOWING THE APPEAL
)"1
t
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENW FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
, AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
ND ACQUISITION FIRST APPEAL NO: 7 F225
Between:
Ramulu, S/o. Yellanna, Age 49 years, Occ Agriculture, Rl/o. Kanayapally Village
of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
ANO
The Special Deputy Collector, Rajiv Lift lrrigation Scheme- Phase- ll,
pebbair
..RESPONDENTS
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.247 of 2015 on the file of the Court of the Senior Civil
Judge, at WanaParthY.
This appeal coming on for hearing and upon perusirp the grounds of
appeal, the Judgment and Decree of the court below and the material papers in
the case and upon hearing the arguments of sri. V Manohar Rao, Advocate for the
appellant and GP forAppeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed
;
2. That the Market value is enhanced by two more times (.1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3' That appe'ant be and hereby is not entired to interest for the deray period
of 3357 days in preferring
the appeal.
4. Thal there shall be no order as to costs.
\
SD/-K.SRINIVASA RAO
JOINT REGTSTRAR
SECTION OFFICER
C
//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
DL/PSL
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HIGH COURT
DATED:26/08/2025
DECREE
LAAS NO: 756 OF 2025
ALLOVVING THE APPEAL
,
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRt JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACOUISITION FIRSTAPPEAL NO: 757 OF 2025
Rajani, D/o.Satyanna, Age 30 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
ENT'
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
Respondent
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.'|79 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
I
This appeal coming on for hearing and upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That apperrant be and hereby is not entifled to interest for the deray period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
T]
--_-----
\
SD/-K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
G
//TRUE COPYII
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1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 757 OF 2025
ALLOWING THE APPEAL
,
h
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAV]LI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
PRESENT
LAND AcUIITION FIT APPEAL NO: 780F 202s
Between:
Manemma, Wo.Kondanna. ASg 4g years, Occ. Agriculture, Kanayapally Village
of Kothakota Mandal, Wanapaithy Oi3tri"t.'
...AppellanUClaimant
AND
The speciar Deputy coIector, Rajiv Lift rrrigation Scheme-phase-il, pebbair.
...RespondenURespondent
Appeal under section 54 of L.A.Act against the Judgment and Decree dated
10'03'2016 in o.P.No.238 of 201s on the fire of the court of the senior civir
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusin$ the grounds of
appear, the Judgment and Decree of the court berow and the materiar papers in
the case and upon hearing the arguments of sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed
;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3' That appe'ant be and hereby is not entiaed to interest for the deray period
of 3357 days in prefering
the appeal.
4. That there shall be no order as to costs.
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
6
//TRUE COPYII
To,
1.
.The
Senior Civil Judge at Wanaparthy
2. Two CD Copies
DL\PSL
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 758 OF 2025
ALLOWING THE APPEAL
,
\
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
rHE HoNouRABLE sRr rrr,tl?o^Fr RAMAKRT'HNA REDD'
D s P 7OF
fflilffXi,iil?lix! :flp 4:ir'rt',.",?rq
occ' As ricu rtu re, Ka na
va
pa uv Vi ua g e or
.AppellanUClaimant
The special Deputy collector, LA, Rajiv Lift lrrigation Scheme-Aase_il, pebbair.
...RespondenURespondent
Appear under section 54 0f L.A.Act against the Judgment and Decree dated
10'03.2016 in o.p.No.191 0f 2015 0n the fire of the court of the Senior civir
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusingrthe grounds of
appear, the Judgment and Decree of the court berow and the materiar papers in
the case and upon hearing the arguments of Sri. v Manohar Rao, Advocate for the
appellant and Gp for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed
;
2. That the Mirket value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3' That appe'ant be and hereby is not entired to interest for the deray period
of 3357 days in prefering
the appeal.
4. That there shall be no order as to costs.
SD/-K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
G
//TRUE COPY//
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1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
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HIGH COURT
DATED:26/08/2025
DECREE
LAAS NO: 759 OF 2025
ALLOWING THE APPEAL
l'l
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IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRlrrtlis ABHINAND KUMAR sHAVlLl
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACQUIS]TION FIRSTAPPEAL NO: 760 OF 2025
Between:
J.Murali, S/o.Savaraiah, Age 44 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The special Deputy collector, LA, Rajiv Lift lnigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Appeal under section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in o.P.No.251 0f 2015 0n the file of the court of the Senior civil
Judge, at WanaParthY.
,
This appeal coming on for hearing and upon perusing the grounds of
appeal, the Judgment and Decree of the court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/-K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
G
//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 760 OF 2025
ALLOWING THE APPEAL
,
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IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVIL]
D
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACOU FIRST APPEAL NO761 0F 2025
Between:
Shanthamma, Wo. Pedda Ramulu, Age 56 years, Occ. Agriculture, Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
D
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll,
pebbair.
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.261 ot 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusipg the grounds of
appeal, the Judgment and Decree of the Court bglow and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entiiled to interest for the deray period
of 3358 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
C
//TRUE COPYII
To,
1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
DL\PSL
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HIGH COURT
DATED:26108l,202s
DECREE
LAAS NO: 761 OF 2025
ALLOWING
THE APPEAL
,
I1
I
,
i
i
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IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THEHoNoURABLESRIJUSTICEABHINANDKUMARSHAVILI
AND
THEHoNoURABLESRIJUSTICEVAKITIRAMAKRISHNAREDDY
F
Between
Naresh, S/o.Chinna Chinnailll, Age 44 y-ear-s'
Viii;#' bf Koinrrioti Ma ndal, w a naparthv Distri ct'
Occ. Agriculture, KanaYaPallY
..AppellanUClaimant
AND
The special Deputy collector, Rajiv Lift lrrigation Scheme-Phase-ll'
Pebbair'
.. ResPondenUResPondent
AppealunderSection54ofL.A.ActagainsttheJudgmentandDecreedated
10.03.2016 in o.P.No.197 0l 2015 0n the file of the court of the senior civil
Judge, at WanaParthY'
Thisappealcomingonforhearinganduponperusingthegroundsof
appeal, the Judgment and Decree of the Court below and/tne material papers in
the case and upon hearing the arguments of sri' V Manohar Rao' Advocate for the
appellant and GF for Appeals for the Respondent'
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2.ThattheMarketvalueisenhancedbytwomoretimes(1+2)thanthevalue
fixedbytheLandAcquisitionofficer,withallconsequentialbenefits;
3. That appellant be and hereby is no-t entitled to interest for the delay period
of 3357 days in preferring the appeal'
4. That there shall be no order as to costs'
//TRUE COPYII
The Senior Civil Judge at Wanaparthy.
SD/.KSRINIVASA
RAO
JOINT REGISTRAR
SECTION OFFICER
6
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 762 OF 2025
ALLOWING
THE APPEAL
i
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IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACOUISITION FIRSTAPPEAL NO: 763 OF 2025
Between:
Bala Manemma, Wo.Venkataiah, Age 46 years, Occ.Agriculture, Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
D
The Special Deputy Collector, LA Rajiv Lift lnigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
'10.03.2016 in O.P.No.'|85 of 201 5 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusilg the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition fficer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
7
//TRUE COPYII
To,
1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
DL\PSL
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
6
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HIGH COURT
DATED:26lOOl2O25
DECREE
LAAS NO: 763 OF 2025
ALLOWING THE APPEAL
f
,
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDE
TUESDAY, THE TWENry SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRIJUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACOUISITION FIRSTAPPEAL NO: 764 OF 2o25
Between:
Venu, S/o.Savaraiah, Age 39 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.250 ot 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon p"rr.fig the grounds of
appeal, the Judgment and Decree of the Court bblow and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3358 days in preferring the appeal.
4. That there shall be no order as to costs.
To,
2. Two CD Copies
DL/PSL
//TRUE COPYII
1. The Senior Civil Judge at Wanaparthy.
SD/.K.SRINIVASA
RAO
JOINT REGISTRAR
SECTION OFFICER
a
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HIGH COURT
DATED:261081202'
lIl{{ir{l
LAAS NO: 764OF 202s
ALLOWING THE APPEAL
li,1
I
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
Dus FI
.I
J.Naqanna, S/o.Balaiah, Age 71 years'
Kothikota Mandal, Wanaparthy District.
Occ. Agriculture, Kanayapally Village of
.AppellanUClaimant
TheSpecialDeputyCollector,RajivLiftlrrigationScheme.Phase-ll,Pebbair.
...RespondenUResPondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in o.P.No.190 0f 2015 0n the file of the court of the senior civil
Judge, at WanaParthY.
I
This appeal coming on for hearing and. upon peruding the grounds of
appeal,theJudgmentandDecreeoftheCourtbelowandthematerialpapersin
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent'
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. Ihatthe Market value is enhanced by two more times (1+2) than the value
fixedbytheLandAcquisitionofficer,withallconsequentialbenefits;
3.Thatappellantbeandherebyisnotentitledtointerestforthedelayperiod
of 3358 days in preferring the appeal'
4. That there shall be no order as to costs'
D
SD/-K.SRINIVASA RAO
JOTNT REGISTRAR
SECTION OFFICER
C
//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
DL\PSL
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 765 OF 2025
ALLOWING THE APPEAL
,
\
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
Between
Renuka, D/o.Naga1na, Age 34_years, occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair
... RespondenURes pondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.193 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy. p
This appeal coming on for hearing and upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed
;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/-K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
6
//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
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HIGH COURT
DATED:26/08/202s
DECREE
LAAS NO: 766 OF 2025
ALLOW]NG THE APPEAL
a
<\
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRt JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND SITION FIRSTAPPEAL NO:767 0F 2025
Between:
s.u.brahmalyam, s/o-chandr?!?h, Age..41_years, occ- Agriculture, Kanayapally
Village of Kothakota tMandal, Wanapirtny Oistrici.
...AppellanUGlaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, pebbair.
. Res pondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.264 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusifig the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed
;
2. That the t\4arket value is enhanced by two more times (1+2)than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
7
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
C
//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
DL\PSL
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 767 OF 2025
ALLOWING THE APPEAL
\
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IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKIT] RAMAKRISHNA REDDY
LAND lstTtoN FrRsT APPEAL NOi 768 0F 2025
Between:
Narender, S/o.Chinna Chinnaiah, Age 38
.years,
Occ. Agriculture, Kanayapally
Village of Kothakota Mandal, Wanapahhy District.
...AppellanUClaimant
D
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-phase-ll, pebbair.
.RespondenUResponent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in o.P.No.198 oI 2015 on the file of the court of the Senior civil
Judge, at Wanaparthy.
,
This appeal coming on for hearing and upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal beand herbyisallowed;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3358 days in preferring the appeal.
4. That there shall be no order as to costs.
/TRUE COPY//
1. The Senior Civil Judge at Wanaparthy'
SD/.K.SRINIVASA
RAO
JOINT REGISTRAR
SECTION OFFICER
6
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2. Two CD CoPies
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 768 OF 2025
ALLOWING THE APPEAL
a
h
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T,f
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENry FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACQUISITION FIRST APPEAL NO: 769 OF 2025
Between:
Mahender, S/o. Yellanna, Age 46 year, Occ Agriculture, Kanayapally Village of
Kothakota [t/andal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme- Phase- ll, Pebbair.
... RespondenUResponent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.258 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusitg the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decr.ee as follows: ,
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3360 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
C
//TRUE COPY//
SECTION OFFICER
To,
1. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
DL\PSL
W
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 769 OF 2025
ALLOWING THE APPEAL
,)
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRIJUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACQUISITION FIRST APPEAL NO: 770 OF 2025
Between:
Ramachandraiah, S/o.Yellanna, Age 56 years, Occ. Agriculture, Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
... RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.256 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusiig the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V l\Ianohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as fotlows:
1. That the appeal be and herby is allowed
;
2. That the Market value is enhanced by two more times (1+2)than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3360 days in preferring the appeal.
4. That there shall be no order as to costs.
I
SD'.K.SRINIVASA
RAO
--.
.IOIUT REGISTRAR
SECTION OFFICER
€
/TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy'
2. Two CD CoPies
DL\PSL
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DATED:2610812025
DECREE
LAAS NO: 770 OF 2025
ALLOWING THE APPEAL
,
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTIGE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACQUISITIONFIRST APPEAL NO: 771 OF 2025
Between:
Buchamma, W/o.Chandraiah, Age 76 years, Occ. Agriculture, Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector LA, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...Respondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.263 ot 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon peruslig the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition fficer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to crsts.
SD/-K.SRINIVASA
RAO
JOINT REGTSTRAR
SECTION OFFTCER
€
//TRUE COPYII
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1. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
DL\PSL
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DATED:26108l,2025
DECREE
LAAS NO: 771 OF 2025
ALLOWING THE APPEAL
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IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
'THE
HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
sON FIRST APPEAL
years,
District.
Occ. Agriculture, Kanayapally
Between
Salamma, Wo.Pedda Ramulu, Age 46
Village of Kothakota Mandal, Wanaparthy
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme LA Phase ll Pebbair.
Respondent
... RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.262 ot 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
,
This appeal coming on for hearing and. upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
/
//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
DL\PSL
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
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DATED:2610812025
DECREE
LAAS NO: 772 OF 2025
ALLOWING THE APPEAL
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r u Es DAY, r H EJ\^r
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Between:
PRESENT
JUSTICE
ABHINAND
KUMAR
SHAVILI
THE HONOURABLE
SRI
AND
RAMAKRISHNA
REDDY
THE HONOURABLE
SRl JUSTIGE
VAKITI
Occ. Agriculture'
KanaYaPallY
o*orn"
Speciar Deputy co*ector,
Raiiv Litt rrrigation
Scheme-phase-ll'
pebbair'
...ResPondenUResPondent
AppealunderSection54ofL.A.ActagainsttheJudgmentandDecreedated
10.03.2016
in o.p.No.24g of 2015 0n the file of the court of the senior civil
Judge, at WanaParthY'
Thisappealconringonforhearinganduponperusiigthegroundsof
appeal,theJudgmentandDecreeoftheCourtb.elowandthematerialpapersin
thecaseanduponhearingtheargumentsofSri.VManoharRao,Advocateforthe
appellant and GP for Appeals for the Respondent'
{l?'lJ}S''^ilf,:?S['
S/o.Navuraiah'
Age 78 Years'
ffi;b; ; W an"PartnY
District'
..APPellanUGlaimant
This Court doth Order and Decree as followsi
1. That the appeal be and herby is allowed
limac t,t+9 thr
2.ThattheMarketvalueisenhancedbytwomoretimes(1+2)thanthevalue
fixedbytheLandAcquisitionofficer,withallconsequentialbenefits;
3. That appellant be and hereby is not entitled to interest for the detay period
of 3360 days in preferring the appeal'
4. That there shall be no order as to costs'
'o':l8inflXEti+[f8
//TRUE
COPYII 6
SECTION
OFFICER
fO,
DL\PSL
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Civ
2' Two cD
"or,"l'Judge
at wanaParthy'
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DATED:261081202'
DECREE
LAAS NO: 773 OF 2025
ALLOW]NG THE APPEAL
,
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACOUISITION FIRST APPEAL NO: 774 OF 2025
Between:
JNarsimha, S/o.Mashanna, Age 66 years, Occ Agriculture, Kanayapally Village
of Kothakota fMandal, Wanaparthy District.
...AppellanUCIaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair
... RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.252 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3' That appellant be and hereby is not entitled to interest for the delay period
of 3360 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
C
/TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy.
2. Two CD CoPies
DL\PSL
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DATED:2610812025
DECREE
LAAS NO: 774 OF 2025
ALLOWING THE APPEAL
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ruEsD#6r+f#iNIYAillll'K19E'0Enu'*
THEHONOURABLE
PRESENT
sRr JusrlfiE
ABHTNAND
sRl JusTlcE
vAKlTl
KUMAR
SHAVILI
RAMAKRISHNA
REDDY
THE HONOURABLE
Occ-
Agriculture'
KanaYaPallY
Village
of
Between:
u3x.?'-:i,'{f, "sHfi
}fl;isf ibYi'ft
li:
o*orn"
special
Deputy
collector'
Raiiv
Lift lrrigation
ApPellanUClaimant
Scheme-
Phase-
ll' Pebbair'
..'ResPondenUResPondent
AppealunderSection54ofL.A.ActagainsttheJudgmentandDecreedated
10.03.2010
in o.p.No.zs+
or 201s on *re file of ,n" co"t of the senior
civil
Judge,
at WanaparthY'
Thisappealcomingonforhearinganduponper8singthe.grouno':'
appear,
the JudgSnent
and Decree
of the cou* below and the material
papers ln
the case and upon hearing tn" arguments
o{ Sri. V Manohar
Rao' Advocate
for the
appellant
and GP for Appeals
for the Respondent'
This Court doth Order and Decree
as follows:
1 . That the appeal
be and herby is allowed
rnore times
(1+2) t
2.ThattheMarketvalueisenhancedbytwomoretimes(1+2)thanthevalue
fixedbytheLandAcquisitionofficer.withallconsequentialbenefits;
3.Thatappellantbeandherebyisnotentitledtointerestforthedelayperiod
of 3364 days in preferring the appeal'
4' That there shall be no order as to costs'
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COPYII
"':i3i^flXEt?.^,[iS
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2. Two cD
"or,"]'Judge
at wanaParthY'
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DATED:2610912025
DECREE
LAAS NO: 775 OF 202s
ALLOWING
THE APPEAL
)
\
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENry SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAV]LI
D
THE HONOURABLE SRI JUSTICE VAKITI R,AMAKRISHNA REDDY
LAND ACOUISIiI'NRST LNOi7760F
Between:
Gangamma, Wo.Yellanna. ASg 7q.y9?T, Occ. Agriculture, Kanayapally Village
of Kothakota Mandal, Wanapaihy Diltrict.'
.AppellanUClaimant
The special Deputy coilector, Rajiv Lift rrrigation scheme-phase-1 1,
pebbair.
...RespondenURespondent
Appeal under section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in o.P.No.265 of 2o1s on the file of the court of the senior civit
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perusifg the grounds of
appeal, the Judgment and Decree of the court below and the material papers in
the case and upon hearing the arguments of Sri. v Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed i
2. That the Market varue is enhanced by two more times (1+2) than the varue
fixed by the Land Acquisition Officer, with all consequential benefits;
3' That appellant be and hereby is not entitied to interest for the deray period
of 3358 days in preferring the appeal.
4. That there shall be no order as to costs.
D
7
//TRUE COPYII
To,
1. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
DL/PSL
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
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HIGH COURT
DATED:26l,0U2025
DECREE
LAAS NO: 776 OF 2025
ALLOWING THE APPEAL
,.
\
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRIJUSTICE VAKITI RAMAKRISHNA REODY
D ACOUISITION FIRSTAPPEAL NO: 777 OF 2025
Kishore, S/o. Naganna, Age 34 years, Occ Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme- Phase- ll, Pebbair.
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.192 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
n
n
This appeal coming on for hearing and upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
'1.
That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3364 days in preferring the appeal.
4. Thdt there shall be no order as to costs.
SD/.K.SRINIVASA RAO *
JOINT REGISTRAR
SECTION OFFICER
//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
DL\PSL
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DATED:26108l,2025
DECREE
LAAS NO: 777 OF 2025
ALLOWING THE APPEAL
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IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACOUISITION FIRST APPEAL NO778 0F 2025
Between:
K. Pedda Ramulu, S/o.Naganna, Age 66 years, Occ. Agriculture, Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenUResPondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.260 of 2015 on the file of the Court of the Senior Civil
Judge, at WanaparthY.
This appeal coming on for hearing and upon perusirQ the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows: '
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2'1than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitied to interest for the delay period
of 3364 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
C
//TRUE COPYII
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1. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
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DATED:2610812025
DECREE
LAAS NO: 778 OF 2025
ALLOWING THE APPEAL
,\N
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IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
tue noruouRABLE sRt JUSTIcE vAKITI RAMAKRISHNA REDDY
LAND ACQUISITTON FIRST APPEAL NO: 779 OF 2025
Between:
Saroja, Wo.Krishnaiah, Age 46 years, Occ. Agriculture, Kanayapally Village of
Kothakota [Vlandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
... RespondenURes pondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.266 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon p"rrEing the grounds
of appeal, the Judgment and Decree of the Court below and the material
papers in the case and upon hearing the arguments of Sri. V f\4anohar
Rao, Advocate for the appellant and GP for Appeals for the Respondent.
This Gourt doth Order and Decree as follows:
1. That ttiebppeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3364 days in preferring the appeal.
4. That there shall be no order as to costs.
:
:
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SD/-K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
G
//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
DL\PSL
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DATED:26
tO8l2O25
DECREE
LAAS NO: 779 OF 2025
ALLOWING
THE APPEAL
!
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IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTIGE VAKITI RAMAKRISHNA REDDY
F
Between:
Maddileti, S/o.Yellanna, Age 41
Kothakota Mandal, WanaParthY
years, Occ. Agriculture, Kanayapally Village of
District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
Respondent
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.267 of 2015 on the file of the Court of the Senior Civil
Judge, at WanaparthY.
,
This appeal coming on for hearing and upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V l\Ianohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3358 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/-K.SRINIVASA
RAO
---JOINT
REGISTRAR
SECTION OFFICER
6
To,
/TRUE COPY/
1. The Senior
Civil Judge at Wanaparthy'
2. Two
CD CoPies
DL\PSL
)
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.,
HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 780 OF 2025
ALLOWING THE APPEAL
\
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-n IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
LAND ACOUISITION FIRST APPEAL NO: 781 OF 2025
Between:
Yadaiah, S/o.Chinna Chinnaiah, Age 36 years, Occ. Agriculture, Kanayapally
Village of Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.199 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perudhg the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as followsi
'
1. That the appeal be and herby is allowed ;
2. That the tVlarket value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3358 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/.K.SRINIVASA
RAO
JOINT REGISTRAR
:
C
To,
1
2. Two CD Copies
DL\PSL
//TRUE COPY//
The Senior Civit Judge at Wanaparthy
SECTION OFFICER
*
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HIGH COURT
DATED:26/08/2025
DECREE
LAAS NO: 781 OF 2025
ALLOWING THE APPEAL
1
.,
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENry FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVTLI
AND
.THE
HONOURABLE SRI JUSTICE VAKITI RAMAKRTSHNA REDDY
FIRST
Between
Ramesh, S/o.Narsimha, Age 36 years, occ. Agriculture, Kanayapally village of
Kothakota Mandal, Wanaparthy District
...AppeltanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.253 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon p"rusifig the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V lVlanohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the,appeal be and herby is allowed
;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3. That appellant be and hereby is not entiileO to interest for the delay period
of 3358 days in preferring the appeal.
4. That there shall be no order as to costs.
il
-
-,
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
6
//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
DL\PSL
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 782 OF 2025
ALLOWING THE APPEAL
,)
Ll
hr
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SR! JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRIJUSTICE VAKITI RAMAKRISHNA REDDY
LAND A !SITION FIRSTAPPEAL NO: 783oF 2025
Between:
1. J. S. Chandraiah (died), Per LRs.2 to 6
2. J. Bhagyamma, w/o Late J. S. Chandraiah, aged 63 years,
3. J. Naganna, s/o Late J. S. Chandraiah, aged 49 years,
4. J. Sayanna, s/o Late J. S. Chandraiah, aged 43 years'
5. J. Danaiah, s/o Late J. S. Chandraiah, aged 39 years,
6. Chittemma, d/o Late J. S. Chandraiah, aged 38 years, Occ. Agriculture, R/o.
Kanayapally Village, Kothakota Mandal, Wanaparthy District'
...Appellants/Claimants
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
I
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.181 ot 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
This appeal coming on for hearing and upon perpsing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellants and GP for Appeals for the Respondent.
This Court doth Order and Decree as foltows:
1 . That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all consequential benefits;
3' That appellant be and hereby is not entifled to interest for the delay period
of 3357 days in prefering
the appeal.
4. That there shall be no order as to costs.
To,
//TRUE COPYII
The Senior Civil Judge at Wanaparthy.
SD/-K.SRINIVASA
RAO
JOINT REGISTRAR
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SECTION OFFICER
1
2. Two CD Copies
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DATED:26/08/202s
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LAAS NO: 783OF 2o2s
ALLOWING THE APPEAL
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IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVTLI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
784
Between:
Ravi Kumar, s/o.Balaial,
.4g."
30 y.ear!, occ. Agriculture, Rl/o.Kanayapally
Village of Kothakota fMandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, Rajiv Lift lrrigation Scheme-Phase-tl, Pebbair.
... RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.208 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
I
This appeal coming on for hearing and upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V lManohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Gourt doth Order and Decree as follows:
1. That the appeal be and herby is allowed
;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with all conseqLential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3357 days in preferring the appeal.
4. That there shall be no order as to costs.
SD/-K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
//TRUE COPY//
To,
1. The Senior Civil Judge at Wanaparthy
2. Two CD Copies
DL\PSL
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HIGH COURT
DATED:2610812025
DECREE
LAAS NO: 784 OF 2025
ALLOWING THE APPEAL
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a.^ IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
TUESDAY, THE TWENTY SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRIJUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY
Between
Bharathi, D/o.Naganna, Age 32 years, Occ. Agriculture, Kanayapally Village of
Kothakota Mandal, Wanaparthy District.
...AppellanUClaimant
AND
The Special Deputy Collector, (Rajiv Lift trrigation Scheme-Phase-ll, Pebbair.
...RespondenURespondent
Appeal under Section 54 of L.A.Act against the Judgment and Decree dated
10.03.2016 in O.P.No.194 of 2015 on the file of the Court of the Senior Civil
Judge, at Wanaparthy.
,
This appeal coming on for hearing and upon perusing the grounds of
appeal, the Judgment and Decree of the Court below and the material papers in
the case and upon hearing the arguments of Sri. V Manohar Rao, Advocate for the
appellant and GP for Appeals for the Respondent.
This Court doth Order and Decree as follows:
1. That the appeal be and herby is allowed ;
2. That the Market value is enhanced by two more times (1+2) than the value
fixed by the Land Acquisition Officer, with atl consequential benefits;
3. That appellant be and hereby is not entitled to interest for the delay period
of 3358 days in preferring the appeal.
4. That there shall be no order as to costs.
7
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I
//TRUE COPY//
SD/.K.SRINIVASA RAO
JOINT REGISTRAR
SECTION OFFICER
G
To,
1. The Senior Civil Judge at Wanaparthy.
2. Two CD Copies
DL\PSL
S.
,
HIGH COURT
DATED:26 tOBtZo2s
DECREE
LAAS NO: 785 OF z1zs
ALLOWING THE APPEAL
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Legal Notes
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