MASIPATLA RAGHAVULU Vs. REVENUE DIVISIONAL OFFICER LAO PEDDAPALLI

JUDGEMENT

(1.) Intervention is allowed.

(2.) Leave granted. We have heard learned counsel on both sides.

(3.) Notification under Section 4(1) of the Land Acquisition Act, 1894 (for short, the 'Act') acquiring large extent of land for National Thermal Power Corporation, was published on September 22, 1979. The Land Acquisition Officer determined compensation @ Rs. 3,000/- per acre. On reference, the learned sub-Judge enhanced the compensation to Rs. 6,500/- per acre. On appeal, the High Court of Andhra Pradesh confirmed the order passed by the learned sub-Judge. Thus this appeal by special leave.