LAND ACQUISITION OFFICER Vs. NADPI CHINNA MALLAIAH

JUDGEMENT

(1.) Leave granted.

(2.) The judgment of the High Court confirming the judgment of the District Court, dated 18.11.91, enhancing the compensation from Rs, 18,500. 00 per acre to Rs. 16 per sq. yard, does not contain any reason. The High Court has merely said that it had perused the record, considered the evidence and felt that the enhancement is reasonable.

(3.) In our view, it is not sufficient for the High Court in a First Appeal, to say so without referring to the submissions and the evidence - oral and documentary, which are on record. We are of the view that the High Court ought to have discussed the evidence and given sufficient reasons.