THE ANDHRA PRADESH HOUSING SCHEMES (ACQUISITION OF LAND)
ACT , 1961
ANDHRA PRADES ACT No. XXXIX OF 1961
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title
2. Definitions
3. Power to acquire land specified in the Schedule
4. Transfer of land to Housing Board
5. Right to receive compensation
6. Compensation for the land acquired
7. Apportionment of compensation
8. Payment of compensation or deposit of same in Court
9. Payment of Interest
10. Powers of prescribed authority
11. Service of notices and orders
12. Protection of action taken in good faith
13. Bar of jurisdiction of Civil Court
14. Certain persons to be public servants
15. Power to make rules
16. Cancellation of previous notifications issued for acquisition of land acquired under this Act
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THE ANDHRA PRADESH HOUSING SCHEMES (ACQUISITION OF LAND)
ACT, 1961
ANDHRA PRADESH ACT No. XXXIX OF 1961
[22ndNovember, 1961]
AN ACT TO PROVIDE FOR THE ACQUISITION OF CERTAIN LANDS
REQUIRED FOR THE PURPOSE OF EXECUTING HOUSING SCHEMES
UNDER THE ANDHRA PRADESH (TELANGANA AREA) HOUSING
BOARD ACT, 1956.
BE it enacted by the Legislature of the State of Andhra Pradesh in the Twelfth Year of the Republic of India, as follows:-
1. Short title - This Act may be called the Andhra Pradesh Housing Schemes (Acquisition of Land) Act, 1961.
2. Definitions - In this Act, unless the context otherwise requires, -
(a) 'court' means a principal civil court of original jurisdiction and includes any other civil court which may be specified by the Government, by notification in the Andhra Pradesh Gazette, as having jurisdiction in respect of the matters dealt with in this Act;
(b) 'Government' means the State Government;
(c) 'land' includes things attached to the earth or permanently fastened to anything attached to the earth;
(d) 'persons interested' in relation to any land, includes all persons claiming, or entitled to claim, an interest in the compensation payable on account of the acquisition of that land under this Act, and a person shall be deemed to be interested in land, if he is interested in an easement affecting the land;
(e) 'prescribed' means prescribed by rules made under this Act.
3. Power to acquire land specified in the Schedule - (1) Where the Government are satisfied that it is necessary to acquire any land specified in the Schedule for the purpose of executing housing schemes under the 1[Andhra Pradesh (Telangana Area) Housing Board Act, 1956 (Act XLVI of 1956),] they may, at any time, acquire the land by publishing in the Andhra Pradesh Gazette a notice to the effect that the Government have decided to acquire it in pursuance of this section:
Provided that before publishing such notice, the Government shall call upon the owner of, or any other person who, in the opinion of the Government, is interested in, such land to show cause why it should not be acquired and after considering the cause, if any, shown by any person interested in the land, the Government may pass such orders as they deem fit.
(2) When a notice as aforesaid is published in the Andhra Pradesh Gazette, the land shall, on and from the beginning of the day on which the notice is so published, vest absolutely in the Government free from all encumbrances.
(3) The Government may, by order, authorise any authority or officer subordinate to them to exercise all or any of the powers conferred and perform all or any of the duties imposed on them by this section, subject to such conditions and restrictions as may be specified in the order.
4. Transfer of land to Housing Board- (1) Where any land has been acquired under section 3, the Government may transfer the land to the Housing Board constituted under section 3 of the 1[Andhra Pradesh (Telangana Area) Housing Board Act, 1956 (Act XLVI of 1956),] for the purpose of executing housing
1 . The Andhra Pradesh (Telangana Area) Housing Board Act, 1 956 as extended to whole State of A.P by Act 15 of 1962.
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schemes framed under that Act; and thereupon the land shall vest in such Board.
(2) Where land is transferred under sub-section (1) to the Housing Board aforesaid, the Housing Board shall be liable to pay the cost of acquisition of the land.
5. Right to receive compensation - Every person whose right, title or interest in any land is acquired under this Act shall be entitled to receive and be paid compensation as hereinafter provided.
6. Compensation for the land acquired - The amount payable as compensation shall be as specified in column (4) of the Schedule against the land specified in column (1) to (3) thereof.
7. Apportionment of compensation - (1) Where there are several persons interested, the prescribed authority shall determine the persons who, in its opinion, are entitled to the compensation and the amount payable to each of them.
(2) If any dispute arises as to the apportionment of the compensation or any part thereof, or as to the persons to whom the same or any part thereof is payable, the prescribed authority may refer such dispute to the decision of the court; and the court shall, in deciding any such dispute, follow, so far as may be, 1[the provisions of Part III of the Land Acquisition Act, 1894 (Central Act I of
1 894).] 8. Payment of compensation or deposit of same in Court - (1) The prescribed authority shall tender payment of the compensation to the persons entitled thereto and shall pay it to them. (2) If they refuse to receive it, or if there be no person competent to alienate the land, or if there be any dispute as to the right to receive compensation or as to the apportionment of it, the prescribed authority shall deposit the amount of the compensation in the court, and the court shall deal with the amount so deposited in the manner laid down 1[in section 32 and 33 of the Land Acquisition Act, 1894 (Central Act I of 1894).] 9. Payment of Interest - When the amount of such compensation is not paid or deposited on or before taking possession of the land, the prescribed authority shall pay the amount with interest thereon at the rate of four per centum per annum from the time of so taking possession until it shall have been so paid or deposited. 10. Powers of prescribed authority - (1) The prescribed authority may, with a view to carrying out the purposes of section 5 or section 7, by order, require any person to furnish such information in his possession relating to any land which is acquired under this Act as may be specified in such order. (2) The prescribed authority shall, while holding an inquiry under this Act, have all the powers of a civil court, while trying a suit, under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in respect of the following matters, namely:- (a) summoning and enforcing the attendance of any person and examining him on oath; (b) requiring the discovery and production of any document; (c) reception of evidence on affidavits; (d) requisitioning any public record from any court or office; and
1 . Central Act I of 1 894 is repealed and the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013) is in force.
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(e) issuing commissions for examination of witnesses.
11. Service of notices and orders - (1) Save as otherwise provided by this Act and subject to the provisions of this section, and of any rules that may be made under this Act, every notice issued or order made under this Act shall-
(a) in the case of any notice or order affecting an individual, corporation or firm, be served in the manner provided for the service of summons in rule 2 of Order XXIX, or rule 3 of Order XXX as the case may be, in the First Schedule to the Code of Civil Procedure, 1908 (Central Act 5 of 1908); and
(b) in the case of any notice or order affecting an individual person (not being a corporation or firm), be served on such person-
(i) by delivering or tendering it to that person;
(ii) if it cannot be so delivered or tendered, by delivering or tendering it to the head of the office in which such person is employed or to any adult male member of the family of such person, or by affixing a copy of it on the outer door, or on some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain; or
(iii) if service cannot be effected under sub clause (i) or sub clause (ii), by post.
(2) Where the ownership of the land is in dispute or the persons interested in the land, are not readily traceable and the notice or order cannot be served without undue delay, service of the notice or order shall be effected by publishing it in the Andhra Pradesh Gazette, and where possible, a copy thereof may also be affixed on any conspicuous part of the land to which it relates.
12. Protection of action taken in good faith - (1) No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.
(2) No suit or other legal proceeding shall lie against the Government or the prescribed authority for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Act or of any rule or order made thereunder.
13. Bar of jurisdiction of Civil Courts - Save as otherwise expressly provided in this Act, no civil court shall have jurisdiction in respect of any matter which the Government or the prescribed authority is empowered by or under this Act to determine, and no injunction shall be granted by any court or other authority in respect of any power conferred by or under this Act.
14. Certain persons to be public servants - The prescribed authority, and every officer empowered by the Government, while exercising any power or performing any duty under this Act, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
15. Power to make rules - (1) The Government may, by notification in the Andhra Pradesh Gazette, make rules for carrying out the purposes of this Act.
(2) Every rule made under this section shall be laid, as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of fourteen days which may be comprised in one session or in two successive secessions and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect
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as the case may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that
16. Cancellation of previous notifications issued for acquisition of land acquired under this Act - All notifications issued before the commencement of this Act in respect of any land acquired under this Act are hereby cancelled and shall be deemed never to have been issued and no suit, prosecution or other legal proceeding shall lie against the Government or any person for any action taken thereunder.
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The Schedule.
[See Sections 3 (1) and 6]
| Description of land | Survey No. | Extent Acres Guntas | Amount of Compensation | ||
| (1) | (2) | (3) | (4) | ||
| Rs. nP. | |||||
| 1. | Sri Shahpurjee | Gagan mahal | 98 | 1-6 | 1,817.00 |
| 2. | Raja Bhagwan Das | Do | 1 | 0-16 | 632.00 |
| 3. | Do | Do | 3/1&2 | 1-39 | 3,120.50 |
| 4. | Do | Do | 2 | 2-35 | 4,532.50 |
| 5. | Sri Nawsherwan Chenoi | Do | 5 | 2-20 | 3,950.00 |
| 6. | Rajaram Swaramgirjee | Do | 20 | 0-35 | 1,382.50 |
| 7. | Sri. N. Dawood Ali Khan | Do | 79 | 0-38 | 1,501.00 |
| 8. | Do | Do | 22 | 0-6 | 237.00 |
| 9. | Sri Sevaramgirjee | Do | 20 | 0-21 | 829.50 |
| 10. | Sri G.V.Kishen Rao | Do | 23 | 1-35 | 2,962.50 |
| 11. | Sri Butcham | Do | 18 | 1-4 | 1,738-00 |
| 12. | Smt. Hussain Bee | Do | 32 | 0-11 | 434.50 |
| 13. | Sri Elluga Begari | Do | 30 | 0-15 | 592.50 |
| 14. | Smt. Posani | Do | 27 | 1-33 | 2,883.50 |
| 15. | Sri B. Ranga Reddy | Do | 16 | 0-28 | 1,106.00 |
| 16. | Sri Anjiah Carpenter | Do | 25 | 0-12 | 474.00 |
| 17. | Do | Do | 65 | 0-31 | 1,224.00 |
| 18. | Sri Narsinga Hajam | Do | 64 | 0-16 | 632.00 |
| 19. | Sri Potraj Elluga | Do | 63 | 0-14 | 553.00 |
| 20. | Sri Elluga Dhobi | Do | 66 | 0-32 | 1,264.00 |
| 21. | Sri S. Dawood Ali Khan | Do | 69 | 1-28 | 2,686.00 |
| 22. | Do | Do | 68 | 1-2 | 6,659.00 |
| 23 | Sri Golconda Anjiah | Do | 71 | 1-23 | 2,488.00 |
| 24 | Sri B. Ranga Reddy | Do | 72 | 0-21 | 829.50 |
| 25 | Sri Gunda Varup Nagabhushen Rao | Do | 73 | 1-18 | 2,291.00 |
| 26 | Sri Seetaram Rao | Do | 76 | 1-38 | 3,082.00 |
| 27 | Sri Pasham Maisiah | Do | 79 | 2-24 | 4,108.00 |
| 28 | Do | Do | 80 | 1-35 | [2,962.50] |
| 29 | Sri Ameer Ali Askerjung | Do | 81 | 1-13 | 2,093.50 |
| 30 | Sri Md.Basheer Khan | Do | 82 | 1-15 | 2,172.50 |
| 31 | Do | Do | 83 | 1-15 | 2,172.50 |
| 32 | Sri Golconda Anjaiah | Do | 67 | 0-34 | 1,343.00 |
| 33 | Do | Do | 78 | 0-37 | 1,461.00 |
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34 Sri Gadwal Do 112 1-37 3,041.50 Balkishtiah
35 Do Do 111 2-10 3,555.00
36 Sri Balampally Ram Do 110 2-7 3,436.50 Krishnareddy
37 Do Do 113 2-24 4,108.00
38 Do Do 114 2-28 4,266.00
39 Sri B Ranga Reddy Do 115 0-32 1,264.00
40 Sri Nersiyah Chari Do 105 0-13 513.50 Audulu
41 Sri Syed Ali Do 117 0-35 1,382.50
42 Sri Gutta Nersiah Do 116 0-09 355.50 Reddy
43 Sri Nath Do 107 0-28 1,106.00 purshotham
44 Sri Seshachari Do 94 0-08 316.00
45 Sri Gadwal Do 106 0-13 513.50 Balkistiah
46 Sri Jula Kanti Do 99 0-31 1,224.50 Muttiah
47 Sri Netti Do 119 0-23 908.50 Purshotham
48 Sri Ekanna Do 118 0-9 355.50
49 Sri Gattu Do 88 1-7 1,856.50 Narsareddy
50 Sri B. Ranga Reddy Do 101 0-36 1,422.00
51 Smt. Gunda Do 95 0-18 711.00 Luxmibai
52 Sri Tapala Subbaiah Do 97 0-30 1,185.00
53 Sri Balampally Ram Do 92 1-38 3,081.00 Khista Reddy
54 Smt Gunda Luxmi Do 91 0-33 1,303.50 Bai
55 Sri Balampally Ram Do 87 1-18 2,291.00 Khista Reddy
56 Do Do 86 1-17 2,251.00
57 Sri Ganga Ram Do 85 0-8 316.00
58 Sri Balampally Ram Do 90 0-28 1,106.00 Khista Reddy
59 Sri Lusma Chari Do 120 0-17 671.50 __________
Grand total for Gaganmahal .. 1,03,765.50
60 Smt. Zaineb Bee Diara 78 2-11 3,594.50
61 Sri Raja Bhagwan Do 1 1-22 2,449.00 Das
62 Sri Bir Bhimgerjee Do 3 1-9 1,935.50
63 Do Do 2 2-7 3,436.50
64 Sri Fakir Yadgiri Do 5 2-25 4,147.50
65 Sri N. Akbar Jah Do 7 2-4 3,318.00
66 Smt. Radha Bai Do 9 0-27 1,066.50
67 Sri Chintalpally Do 10 1-4 1,739.00 jogiah
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68 Hakeem Do 13 0-24 948.00 Venkateshwar Rao
69 Sri Hasan Ali Do 14 0-20 790.00
70 Sri Chintalpally Do 16 1-4 1,738.00 Jogiah
71 Sri Hasan Ali Askar Do 12 0-17 67.50 Jung
72 Do Do 11 0-27 1,066.50
73 Do Do 17 1-7 1,856.50
74 Sri kasturi Khistana Do 18 0-28 1,106.00
75 Sri Shahpurjee Do 19 0-31 1,224.50 Chenoi
76 Sri Zianulabeddin Do 25 1-22 2,449.00
77 Do Do 20 1-28 2,686.00
78 Sri B. Ranga Reddy Do 22 1-23 2,488.50
79 Do Do 24 2-34 4,503.00
80 Do Do 26 2-04 3,318.00
81 Smt. Kasim Bee Do 35 0-19 75.50
82 Sri Vazir Ali Do 38 0-21 829.50
83 Sri Venkannah Do 37 0-25 987.50
84 Sri Vazir Ali Do 43 1-37 3,041.50
85 Do Do 47 3-16 5,372.00 ________
Total for Diara Lands .. 57,512.00
__________
Grand Total for Gaganmahal and Diara Lands 1,61,277.50
..
86 Sri Bunde Ali Fida Amberpet 1 3-00 3,600.00 Ali
87 Sri Bandan Eliah Do 2/1 1-37 2,310.00
88 Sarkari (under Do 2/2 0-09 270.00 Tahsil)
89 Smt. Iqbal Begum Do 3 11-32 14,160.00
90 Sri Pingal Do 4 4-12 5,160.00 Venkatrama Reddy
91 Do Do 5 2-37 3,510.00
92 Do Do 6 2-31 3,330.00
93 Sri Pingal Do 7 3-22 4,260.00 Venkatrama Reddy
94 Do Do 8 0-24 720.00
95 Do Do 9 2-25 3,150.00
96 Do Do 10 1-13 1,590.00
97 Do Do 11 0-8 420.00
98 Sri Bagi Begari Do 12/1 2-6 2,580.00
99 Sarkari Do 12/2 0-17 510.00
100 Sri Venkat Reddy Do 13 2-0 2,400.00
101 Sri Pingal Do 14 2-21 3,030.00 Venkatrama Reddy
102 Do Do 15/1 2-39 3,570.00
103 Sarkari Do 15/2 0-9 270.00
104 Sri Sambiah Do 16/1 3-8 3,840.00
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| 105 | Sarkari | Do | 16/2 | 0-2 | 60.00 |
| 106 | Sri Sambiah | Do | 17 | 2-4 | 2,520.00 |
| 107 | Sri Yedla Venkiah | Do | 18 | 1-32 | 2,150.00 |
| 108 | Sri Pingal Venkatrama Reddy | Do | 19 | 0-9 | 720.00 |
| 109 | Do | Do | 20 | 10-11 | 12,330.00 |
| 110 | Do | Do | 21 | 2-06 | 2,580.00 |
| 111 | Do | Do | 22 | 2-29 | 3,270.00 |
| 112 | Sri Sambiah | Do | 23/1 | 1-11 | 1,530.00 |
| 113 | Sri Sambiah | Do | 23/2 | 0-04 | 120.00 |
| 114 | Sri Pulli Babiah | Do | 24 | 1-25 | 950.00 |
| 115 | Sri Vadla Sathiah | Do | 25/1 | 1-16 | 1,680.00 |
| 116 | Do | Do | 25/2 | 1-20 | 1800.00 |
| 117 | Do | Do | 25/3 | 0-8 | 240.00 |
| 118 | Sri Narsimha Reddy son of Sri Narayan reddi | Do | 26/1 | 0-27 | 810.00 |
| 119 | Do | Do | 26/2 | 2-27 | 3,210.00 |
| 120 | Sri Mohd. Hussain | Do | 27/1 | 1-19 | 1,770.00 |
| 121 | Sri Rama Babiah | Do | 28/1 | 0-25 | 750.00 |
| 122 | Do | Do | 28/2 | 0-34 | 1,020.00 |
| 123 | Sri Pingal Venkatrama Reddy | Do | 29 | 2-2 | 2,460.00 |
| 124 | Sri Pingal Venkatrama Reddy | Do | 30 | 2-14 | 2,820.00 |
| 125 | Sri Dongi Kotiah | Do | 31 | 0-22 | 660.00 |
| 126 | Sri Md. Hussain Khan | Do | 42 | 2-18 | 2,940.00 |
| 127 | Do | Do | 43/1 | 1-39 | 2,370.00 |
| 128 | Sarkari | Do | 43/2 | 0-3 | 90.00 |
| 129 | Sri Manidala Venkat Rao | Do | 44 | 1-32 | 2,160.00 |
| 130 | Sri Pingala Venkatrama Reddy | Do | 51/1 | 10-21 | 12,630.00 |
| 131 | Sri Dayakar | Do | 51/2 | 1-3 | 1,290.00 |
| 132 | Sri Pingal Venkatarama Reddy | Do | 75 | 15-4 | 18,120.00 |
| 133 | Do | Do | 78/1 | 12-6 | 14,580.00 |
| 134 | Do | Do | 79 | 12-26 | 15,180.00 |
| 135 | Sri Md. Shahbuddin | Do | 80/1 | 2-12 | 3,030.00 |
| 136 | Do | Do | 80/2 | 1-10 | 1500.00 |
| 137 | Do | Do | 81/1 | 2-18 | 2,940.00 |
| 138 | Do | Do | 81/2 | 0-5 | 150.00 |
| 139 | Do | Do | 82/1 | 2-01 | 2,430.00 |
| 140 | Do | Do | 82/2 | 0-17 | 510.00 |
| 141 | Do | Do | 83 | 2-00 | 2,400.00 |
| 142 | Do | Do | 84 | 2-25 | 3,150.00 |
| 143 | Sri Abdul Mohid Khan | Do | 112 | 14-7 | 17,010.00 |
| 144 | Do | Do | 113 | 1-23 | 1,890.00 |
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| 145 | Sri Syed Yusufuddin Sahib | Do | 117 | 5-15 | 6,450.00 |
| 146 | Sri Abdul Moid Khan | Do | 118 | 1-11 | 1,530.00 |
| 147 | Sri Nimuri Anjiah | Do | 119 | 0-15 | 450.00 |
| 148 | Sri Abdul Lateef Sahib | Do | 120 | 1-22 | 1,860.00 |
| 149 | Do | Do | 121 | 1-19 | 1,770.00 |
| 150 | Sri Abdul Mohid khan | Do | 124 | 0-30 | 900.00 |
| 151 | Do | Do | 125 | 0-34 | 1,020.00 |
| 152 | Do | Do | 126 | 2-25 | 3,150.00 |
| 153 | Do | Do | 127 | 1-3 | 1,290.00 |
| 154 | Do | Do | 128 | 0-35, 1/2 | 1,065.00 |
| 155 | Do | Do | 129 | 1-15.1/2 | 1,665.00 |
| 156 | Sri Abdul Razac Soudagar | Do | 134 | 0-30 | 900.00 |
| 157 | Sri Abdul Lateef Sahib | Do | 135 | 3-25 | 4,350.00 |
| 159 | Sri Syed Hussain Sahib | Do | 453/1 | 0-18 | 360.00 |
| 160 | Do | Do | 453/2 | 0-4 | 120.00 |
| 161 | Smt. Bharati Devi | Do | 457/1 | 1-19 | 1,770.00 |
| 162 | Do | Do | 457/2 | 0-25 | 750.00 |
| 163 | Do | Do | 458/1 | 1-7 | 1,410.00 |
| 164 | Do | Do | 458/2 | 0-4 | 120.00 |
| 165 | Do | Do | 459 | 2-0 | 2,400.00 |
| 166 | Do | Do | 460 | 0-16 | 480.00 |
| 167 | Sri Eluga Pancham | Do | 461 | 1-7 | 1,410.00 |
| 168 | Sri Bachu Rangiah | Do | 462 | 0-5 | 150.00 |
| 169 | Sri Chiluka Dhobi | Do | 463 | 0-17 | 510.00 |
| 170 | Smt. Bharati Devi | Do | 465 | 0-12 | 360.00 |
| 171 | Do | Do | 466 | 0-34 | 1,020.00 |
| 172 | Smt. Khatoon Begum | Do | 467 | 2-16 | 283.00 |
| 173 | Smt. Bharati Devi | Do | 468 | 0-31 | 930.00 |
| 174 | Do | Do | 469 | 0-29 | 870.00 |
| 175 | Sri Akil Khan Sanaullah Khan | Do | 470 | 0-29 | 870.00 |
| 176 | Sri Shankar Pershad | Do | 471 | 0-38 | 1,140.00 |
| 177 | Sri Raja Kampatwari | Do | 472 | 2-8 | 2,640.00 |
| 178 | Sri Venkatkeshva Reddy | Do | 473 | 0-14 | 420.00 |
| 179 | Smt. Rasheeda Khanum Wife of Barkatali | Do | 474 | 0-12 | 360.00 |
| 180 | Do | Do | 475 | 0-33 | 990.00 |
| 181 | Do | Do | 476 | 0-21 | 630.00 |
| 182 | Sri Nerunde Pershad | Do | 478 | 1-19 | 1,770.00 |
| 183 | Sri L. Malliah | Do | 479 | 1-29 | 2,070.00 |
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| 184 | Sri Abdul Lateef | Do | 480 | 0-35 | 1050.00 |
| 185 | Do | Do | 481 | 0-6 | 180.00 |
| 186 | Sri Gopayya, Son of Venkaiah | Do | 482 | 0-33 | 990.00 |
| 187 | Sri Kaminee Elloga | Do | 492 | 0-30 | 900.00 |
| 188 | Sri Venkata Krishna Reddy | Do | 493 | 0-15 | 450.00 |
| 189 | Sri Abdul Khayyum | Do | 495 | 1-8 | 1,440.00 |
| 190 | Sri Pratab Reddy | Do | 496 | 0-18 | 540.00 |
| 191 | Sri Talakayalu Muthiah | Do | 497 | 0-23 | 690.00 |
| 192 | Do | Do | 498 | 1-13 | 1,590.00 |
| 193 | Sri Yakoob Ali | Do | 499 | 0-3 | 90.00 |
| 194 | Sri P.V. Reddy | Do | 500 | 1-0 | 1200.00 |
| 195 | Sri Golla Chandriga | Do | 501 | 1-30 | 2,100.00 |
| 196 | Sri Pingal Ranga Reddy | Do | 502 | 1-8 | 1,440.00 |
| 197 | Sri Srinivasa Charlu | Do | 503 | 0-25 | 750.00 |
| 198 | Sri Ahmed Shariff | Do | 505 | 0-9 | 270.00 |
| 199 | Sri P.V.Reddy | Do | 506 | 1-16 | 1,680.00 |
| 200 | Do | Do | 507 | 0-10 | 300.00 |
| 201 | Sri Yakoob Ali | Do | 508 | 0-24 | 720.00 |
| 202 | Sri Shujat Ali | Do | 509 | 0-3 | 90.00 |
| 203 | Sri Yakoob Ali | Do | 510 | 1-39 | 2,370.00 |
| 204 | Sri Pingal Venkat Rama Reddy | Do | 511 | 0-8 | 240.00 |
| 205 | Sri Shujat Ali | Do | 512 | 0-29 | 870.00 |
| 206 | Sri Syed Ahmed | Do | 513 | 0-15 | 450.00 |
| 207 | Sri Golla Babiah | Do | 514 | 2-14 | 2,820.00 |
| 208 | Sri Syed Ahmed | Do | 515 | 0-9 | 270.00 |
| 209 | Sri Venkatkrishna Reddy | Do | 516 | 2-3 | 2,490.00 |
| 210 | Sri Jan Mohammed | Do | 517 | 1-05 | 1,350.00 |
| 211 | Sri P.V.Reddy | Do | 518 | 1-6 | 1,380.00 |
| 212 | Sri Rajiah Joshi | Do | 519 | 0-10 | 540.00 |
| 213 | Do | Do | 520 | 0-20 | 900.00 |
| 214 | Sri Mohd. Ibrahim | Do | 522 | 2-14 | 2,820.00 |
| 215 | Sri Pingal Venkat Rama Reddy | Do | 523 | 0-34 | 1020.00 |
| 216 | Sri Rajiah Joshi | Do | 524 | 1-15 | 1,650.00 |
| 217 | Sri Rajiah Joshi | Do | 525 | 1-7 | 1,410.00 |
| 218 | Sri Talkayalu Muthiya | Do | 526 | 1-39 | 2,370.00 |
| 219 | Sri Paga Malliah | Do | 527 | 0-6 | 180.00 |
| 220 | Sri Gangalla Balliah | Do | 523 | 0-31 | 930.00 |
| 221 | Sri Shujatali | Do | 529 | 1-19 | 1,770.00 |
| 222 | Smt. Kadri Begum | Do | 530 | 0-38 | 1,140.00 |
| 223 | Sri Mohd. Ibrahim | Do | 531 | 0-20 | 600.00 |
| 224 | Sri Bachu Rangiah | Do | 532 | 0-18 | 540.00 |
| 225 | Sri Hari Har Rao | Do | 534 | 0-8 | 240.00 |
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| 226 | Do | Do | 535 | 1-4 | 1,320.00 |
| 227 | Smt. Sara Yankamma | Do | 536 | 0-22 | 660.00 |
| 228 | Do | Do | 537 | 0-6 | 180.00 |
| 229 | Sri Elluga | Do | 538 | 1-19 | 1,770.00 |
| 230 | Sri Venka Hajjam | Do | 539/1 | 2-5 | 2550.00 |
| 231 | Sri Sunar Narayan | Do | 541 | 1-2 | 1,260.00 |
| 232 | Sri Rajiah Joshi | Do | 542 | 0-7 | 210.00 |
| 233 | Do | Do | 543/1&2 | 0-36 | 1,080.00 |
| 234 | Sri Chulka Dhobi | Do | 544 | 2-8 | 2,640.00 |
| 235 | Sri Kumaran | Do | 545 | 1-8 | 1440.00 |
| 236 | Sri Rajaiah Joshi | Do | 546 | 1-39 | 2,370.00 |
| 237 | Do | Do | 547 | 0-9 | 270.00 |
| 238 | Do | Do | 548 | 1-9 | 1470.00 |
| 239 | Do | Do | 549/1 | 1-30 | 2100.00 |
| 240 | Do | Do | 551 | 0-14 | 420.00 |
| 241 | Sarkari | Do | 552/1&11 | 3-12 | 3,960.00 |
| 242 | Sri Panjala Sathiah | Do | 554 | 0-6.1/2 | 195.00 |
| 243 | Sri Pingal Ranga Reddy | Do | 558/1 | 2-23 | 3,030.00 |
| 244 | Sri Pingal Ranga Reddy | Do | 559 | 2-11 | 2,730.00 |
| 245 | Sri Venkat Reddy Son of Augi Reddy | Do | 560 | 1-15 | 1,650.00 |
| 246 | Do | Do | 561 | 2-1 | 2,430.00 |
| 247 | Sri B. Venkat Reddy | Do | 562 | 1-0 | 1,200.00 |
| 248 | Sri Pingal Ranga Reddy | Do | 564 | 3-12 | 3,960.00 |
| 249 | Sri B.Venkat Reddy | Do | 565 | 1-7 | 1,410.00 |
| 250 | Sri Dabedu Elanga | Do | 566 | 0-38 | 1,140.00 |
| 251 | Sri Opari Rangaiah | Do | 567/1 | 1-1 | 1,230.00 |
| 252 | Sarkari | Do | 567/2 | 0-2 | 60.00 |
| 253 | Sri Bagari Eswaraya | Do | 568 | 1-5 | 1,350.00 |
| 254 | Sri Samari Ela Venkadu | Do | 569 | 0-32 | 960.00 |
| 255 | Sri Pingal Venkat Rama Reddy | Do | 570/1 | 2-20 | 3000.00 |
| 256 | Sarkari | Do | 570/2 | 0-2 | 60.00 |
| 257 | Do | Do | 570/3 | 0-1 | 30.00 |
| 258 | Sri Pingal Venkat Rama Reddy | Do | 571 | 1-26 | 1,280.00 |
| 259 | Sri Maura Ram | Do | 572 | 0-14 | 420.00 |
| 260 | Sri Shujat Ali | Do | 573 | 1-36 | 2,280.00 |
| 261 | Sri Pentiah Chowdri | Do | 574 | 2-20 | 3,000.00 |
| 262 | Sri Pingal Venkat Rama Reddy | Do | 575 | 1-5 | 1,350.00 |
| 263 | Sri Mohd. Ehshan | Do | 576 | 1-8 | 1,440.00 |
| 264 | Sri Pingal Venkat Rama Reddy | Do | 577 | 1-25 | 1,950.00 |
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265 Sarkari Do 578/1 4-35 5,850.00
266 Sri Punala Lingadu Do 578/2 8-36 10,680.00
267 Sri Ahmed Shareef Do 578/3 &4 17-10 20,700.00
268 Sarkari Do 578/8 to 1-5 1,350.00
10
269 Sri Punala Lingadu Do 578/11 0-1 30.00
270 Sarkari Do 578/12 to 1-2 1,260.00
23
271 Sri Pingala Venkat Do 579 0-15 450.00 Rama Reddy
272 Do Do 580 2-35 3,450.00
273 Do Do 581 1-15 1,650.00
274 Do Do 582 2-22 1,860.00
275 Sri Srinivas Rao Do 583 5-36 7,030.00
276 Sri Nerividi Baliga Do 584 1-12 1,560.00
277 Sri Mirday Buzrug Do 608 2-10 2,700.00
278 Do Do 609 2-39 3,570.00
279 Sri Opari Rangadu Do 610 2-20 3,000.00
280 Sri Pamballa Vadw Do 611 0-21 630.00
281 Do Do 612 0-30 900.00
282 Sri Pingal Rama Do 613 1-10 1,230.00 Reddy
283 Sri Chergula Do 614 1-9 1,470.00 Venkiah
284 Smt. Azizunisa Do 615/1&2 2-26 3,180.00 Begum
285 Sri Satti Augum Do 616 0-26 780.00
286 Smt. Azizunissa Do 617/1 2-1 2,430.00 Begum
287 Sarkari Do 617/2 0-3 90.00
288 Smt. Azizunisa Do 618 2-35 3,450.00 Begum
289 Sri Edla Narsimloo Do 620 1-15 1,650.00
290 Sri Mirza Ali Do 621 0-23 690.00 Safadar
291 Do Do 622 2-27 3,210.00
292 Sri Venkat Reddy Do 623 & 1-32 2,160.00 son of Augi Reddy 624
293 Sri Hajam Venka Do 625 0-02 60.00
294 Sri Khursheed Ali Do 37/2 3-15 4,050.00
295 Do Do 37/2 0-05 150.00 __________
Grand Total of Amberpet 4,57,125.00 lands
296 Smt. Radha Bai, Bakaram 61/2 0-18 2,430.00 W/o Bapurao
297 Smt. Kareemunisa Do 61/1 2-07 11,745.00 Begum
298 Sri Rasheed Do 42 0-04 540.00 Shahpurjee
13
299 Sri Abdul Raheem Do 43,44, 8-17 45.95 & Abdul Kareem 45,62,
and 63
300 Smt. Fareedunisa Do 60/1, 60/3 0-18 2,430.00 Begum
301 Sri Habeeb Do 121 2-02 10903.00 Mohammed
Ibrahim
302 Do Do 122 1-39 7,506.00
303 Do Do 123 1-32 7,128
304 Do Do 124 2-03 11,232.00 _________
Grand Total 99,414.00
305 Main Building C.I.B.7 .. .. 16,332.00
306 Open land with Do 39,694 1,30,721.00 Compound wall sq.yds
307 Out houses adjacent C.I.B.7 .. .. 322.00 to Gate
308 Trees Do .. .. 520.00
309 Old Huts Do ... ... 970.00
310 New Huts Do ... ... 168.00 __________
Grand Total of Whole 1,49,043.00 property
311 Land and Building H .M. C. .. 28-37 2,97,500.00 belongs to 1- 8-1-1
N.Himayat Nawaz New -----
Jung at --------
14
| Sl. o. | Nature of Property | Village or Locality Name | Total Survey Nos. | Total Area | Amount Compensation | Remarks | |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | |
| Acres. | Guntas | Rs.nP. | |||||
| 1. | Open Land | Gagan mahal | 59 | 65 | 27 | 1,03,765.50 | Lands below Hussain Sagar Tank Bund. |
| 2. | Do | Diara | 26 | 36 | 16 | 57,512.00 | Do |
| 3. | Do | Amberpet | 203 | 370 | 41/ 2 | 4,57,125.00 | Amberpet lands. |
| 4. | Do | Bakaram | 14 | 19 | 25 | 99,414.00 | For construction of I.H.S. Colony of Chikadpally. |
| 5. | Building and Open Land | Narayana guda | 39,694 sq.yds | 1,49,043.00 | As per estimate (N.Imad- Jung Garden). | ||
| 6. | Building Open land and trees | Lingam pally | .. | 28 | 37 | 3,19,505.00 | As per estimate (N.Himayat nawaz Jung Lingampalli Garden) |
| ------------------ | |||||||
| 11,86,364.50 |
15