K KRISHNA REDDY SPECIAL DEPUTY COLLECTOR LAND ACQUISITION UNIT II LMD KARIM NAGAR ANDHRA PRADESH Vs. SPECIAL DEPUTY COLLECTOR LAND ACQUISITION UNIT II LMD KARIM NAGAR ANDHRA PRADESH:K KRISHNA REDDY

JUDGEMENT

(1.) We grant Special leave and proceed to dispose of these appeals.

(2.) These appeals are from a judgment dated 30 December, 1985 of the High Court of Andhra Pradesh in a batch of appeals arising out of land acquisition proceedings. The lands in question are situated in Hasanapur of Karimnagar Taluk. The lands are acquired for the purpose of submergence under Lower Manair Dam Reservoir Project. Section 4(1) notification was issued on 24 March, 1977. The land acquisition officer by his award dated 15 July, 1978 awarded compensation ranging from Rs. 1320 to 4000 per acre depending upon the nature of the land and the crop grown thereon. The District Judge on a reference under S. 18 of the Act enhanced the compensation to Rs. 85,000/- per acre regardless of categorisation. The High Court by the judgment under appeals herein has remanded the matter for fresh disposal with liberty for both parties to adduce additional evidence. The High Court has specifically observed that the District Judge should exclude Ex. A. 4 and Ex. A. 5 from consideration. Ex. A. 4 and Ex. A. 5 are the awards pertaining to acquisition of certain lands situated in Karimnagar. Thereunder, compensation at the rate of Rs. 85,000/- per acre under Ex. A. 4 and Rs. 70,000 under Ex. A. 5 were given. The High Court has observed that the lands concerned in those awards are not comparable lands.

(3.) Hence these appeals.