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Telangana Housing Schemes (Acquisition of Land) Act, 1961
(Act No. 39 of 1961)
Last Updated 21st January, 2020 [tel213]
(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 [Telangana] 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 [Telangana Housing Board Act, 1956 (Act XLVI of 1956)], they may, at any time, acquire the land by publishing in the Telangana Gazette a notice to the effect 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 Telangana 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 [Telangana Housing Board Act, 1956 (Act XLVI of 1956)], for the purpose of executing housing 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 columns (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, [the provisions of Part III of the Land Acquisition Act, 1894 (Central Act I of 1894).] 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 [in sections 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
(e) issuing commissions for examination of witnesses.
11. (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 Service of notices and orders. it in the [Telangana] 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 he 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 [Telangana] 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 sessions 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 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 rule. 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.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 |
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 |
|
34 |
Sri Gadwal Balkishtiah |
Do |
112 |
1-37 |
3,041.50 |
|
35 |
Do |
Do |
111 |
2-10 |
3,555.00 |
|
36 |
Sri Balampally Ram Krishnareddy |
Do |
110 |
2-7 |
3,436.50 |
|
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 Audulu |
Do |
105 |
0-13 |
513.50 |
|
41 |
Sri Syed Ali |
Do |
117 |
0-35 |
1,382.50 |
|
42 |
Sri Gutta Nersiah Reddy |
Do |
116 |
0-09 |
355.50 |
|
43 |
Sri Nath purshotham |
Do |
107 |
0-28 |
1,106.00 |
|
44 |
Sri seshachari |
Do |
94 |
0-08 |
316.00 |
|
45 |
Sri Gadwal Balkistiah |
Do |
106 |
0-13 |
513.50 |
|
46 |
Sri Jula Kanti Muttiah |
Do |
99 |
0-31 |
1,224.50 |
|
47 |
Sri Netti Purshotham |
Do |
119 |
0-23 |
908.50 |
|
48 |
Sri Ekanna |
Do |
118 |
0-9 |
355.50 |
|
49 |
Sri Gattu Narsareddy |
Do |
88 |
1-7 |
1,856.50 |
|
50 |
Sri B. Ranga Reddy |
Do |
101 |
0-36 |
1,422.00 |
|
51 |
Smt. Gunda Luxmibai |
Do |
95 |
0-18 |
711.00 |
|
52 |
Sri Tapala Subbaiah |
Do |
97 |
0-30 |
1,185.00 |
|
53 |
Sri Balampally Ram Khista Reddy |
Do |
92 |
1-38 |
3,081.00 |
|
54 |
Smt Gunda Luxmi Bai |
Do |
91 |
0-33 |
1,303.50 |
|
55 |
Sri Balampally Ram Khista Reddy |
Do |
87 |
1-18 |
2,291.00 |
|
56 |
Do |
Do |
86 |
1-17 |
2,251.00 |
|
57 |
Sri Ganga Ram |
Do |
85 |
0-8 |
316.00 |
|
58 |
Sri Balampally Ram Khista Reddy |
Do |
90 |
0-28 |
1,106.00 |
|
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 Das |
Do |
1 |
1-23 |
2,449.00 |
|
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 jogiah |
Do |
10 |
1-4 |
1,739.00 |
|
68 |
Hakeem Venkateshwar Rao |
Do |
13 |
0-24 |
948.00 |
|
69 |
Sri Hasan Ali |
Do |
14 |
0-20 |
790.00 |
|
70 |
Sri Chintalpally Jogiah |
Do |
16 |
1-4 |
1,738.00 |
|
71 |
Sri Hasan Ali Askar Jung |
Do |
12 |
0-17 |
67.50 |
|
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 Chenoi |
Do |
19 |
0-31 |
1,224.50 |
|
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 Ali |
Amberpet |
1 |
3-00 |
3,600.00 |
|
87 |
Sri Bandan Eliah |
Do |
2/1 |
1-37 |
2,310.00 |
|
88 |
Sarkari (under Tahsil) |
Do |
2/2 |
0-09 |
270.00 |
|
89 |
Smt. Iqbal Begum |
Do |
3 |
11-32 |
14,160.00 |
|
90 |
Sri Pingal Venkatrama Reddy |
Do |
4 |
4-12 |
5,160.00 |
|
91 |
Do |
Do |
5 |
2-37 |
3,510.00 |
|
92 |
Do |
Do |
6 |
2-31 |
3,330.00 |
|
93 |
Sri Pingal Venkatrama Reddy |
Do |
7 |
3-22 |
4,260.00 |
|
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 Venkatrama Reddy |
Do |
14 |
2-21 |
3,030.00 |
|
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 |
|
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 |
|
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 |
|
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 |
|
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 |
|
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 10 |
1-5 |
1,350.00 |
|
269 |
Sri Punala Lingadu |
Do |
578/11 |
0-1 |
30.00 |
|
270 |
Sarkari |
Do |
578/12 to 23 |
1-2 |
1,260.00 |
|
271 |
Sri Pingala Venkat Rama Reddy |
Do |
579 |
0-15 |
450.00 |
|
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 |
7,080.00 |
|
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 Reddy |
Do |
613 |
1-10 |
1,230.00 |
|
283 |
Sri Chergula Venkiah |
Do |
614 |
1-9 |
1,470.00 |
|
284 |
Smt. Azizunisa Begum |
Do |
615/1&2 |
2-26 |
3,180.00 |
|
285 |
Sri Satti Augum |
Do |
616 |
0-26 |
780.00 |
|
286 |
Smt. Azizunissa Begum |
Do |
617/1 |
2-1 |
2,430.00 |
|
287 |
Sarkari |
Do |
617/2 |
0-3 |
90.00 |
|
288 |
Smt. Azizunisa Begum |
Do |
618 |
2-35 |
3,450.00 |
|
289 |
Sri Edla Narsimloo |
Do |
620 |
1-15 |
1,650.00 |
|
290 |
Sri Mirza Ali Safadar |
Do |
621 |
0-23 |
690.00 |
|
291 |
Do |
Do |
622 |
2-27 |
3,210.00 |
|
292 |
Sri Venkat Reddy son of Augi Reddy |
Do |
623 & 624 |
1-32 |
2,160.00 |
|
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 lands |
4,57,125.00 |
||
|
296 |
Smt. Radha Bai, W/o Bapurao |
Bakaram |
61/2 |
0-18 |
2,430.00 |
|
297 |
Smt. Kareemunisa Begum |
Do |
61/1 |
2-07 |
11,745.00 |
|
298 |
Sri Rasheed Shahpurjee |
Do |
42 |
0-04 |
540.00 |
|
299 |
Sri Abdul Raheem & Abdul Kareem |
Do |
43,44, 45,62, and 63 |
8-17 |
45.95 |
|
300 |
Smt. Fareedunisa Begum |
Do |
60/1, 60/3 |
0-18 |
2,430.00 |
|
301 |
Sri Habeeb Mohammed Ibrahim |
Do |
121 |
2-02 |
10903.00 |
|
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 Compound wall |
Do |
|
39,694 sq.yds |
1,30,721.00 |
|
307 |
Out houses adjacent to Gate |
C.I.B.7 |
.. |
.. |
322.00 |
|
308 |
Trees |
Do |
.. |
.. |
520.00 |
|
309 |
Old Huts |
Do |
... |
... |
970.00 |
|
310 |
New Huts |
Do |
... |
... |
168.00 |
|
|
|
|
|
|
__________ |
|
|
|
Grand Total of Whole property |
1,49,043.00 |
||
|
311 |
Land and Building belongs to N.Himayat Nawaz Jung at Lingampally |
H .M. C. 1- 8-1-1 New ------------- A/18-3129 old |
.. |
28-37 |
2,97,500.00 |
|
312 |
Estimate for trees |
Do |
.... |
Do |
22,005.00 |
|
|
|
|
|
|
__________ |
|
|
|
|
Grand Total |
3,19,505.00 |
|
|
Sl. No. |
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 |
|
1,40,043.00 |
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 |
|
