LAND ACQUISITION OFFICER HYDERABAD Vs. MALE PULLAMMA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Notification under Section 4 (1 of the Land Acquisition Act, 1894 (for short, 'the Act') acquiring 89 acres, 37 gunthas of land situated in Siddanti village of Shamshabad in Ranga Reddy District of A. P. was published on 16/10/1982. The Land Acquisition Officer in his award dated 13/5/19877 determined compensation @ Rs. 20,000. 00 per acre. In addition, he also awarded Rs. 63,616. 00 towards the value of the structures constructed on the land in which poultry farms were set up. On reference, the Subordinate Judge, Ranga Reddy District by his award and decree dated 20/2/1991 enhanced the compensation to Rs. 35,000. 00 per acre. In addition, he also awarded Rs. 50,000. 00 more than the amount awarded by the Land Acquisition Officer towards the value of the structures. On appeal, the division bench of the High court in ASs. Nos. 1176 and 2077 of 1991 by order dated 8/7/1993 enhanced the compensation to Rs. 14. 00 per square yard which worked out to Rs. 67,800. 00 per acre and remitted the case with regard to determination of value of structures. Thus this appeal by special leave.