MUTHYAM AGAIAH GOUD Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dated 18th of February, 2005 passed by the High Court of Judicature, Andhra Pradesh at Hyderabad in Review W.P. M.P. No. 26782 of 2004 arising out of W.P. No. 22429 of 1996.

(3.) On 28th of August, 2008, while allowing the application for substitution to bring on record the heirs and legal representatives of the deceased appellant No. 2-Bandi Veeraiah, appellant No. 3- Ananthula Agaiah, appellant No. 4-Bhagaria Bhoomaiah, appellant No. 6-Bollapalli Ramaiah, appellant No. 7-Mustala Veeraiah, a question was raised by the learned Counsel for the appellant that whether in fact the claimant-appellant had filed an application for reference under Section 18 of the Land Acquisition Act, 1894. For that purpose, by an order of the same date the original records were called for. The original records were placed before us by the learned Counsel for the respondent. From a perusal of the record, it has now become clear that an application under Section 18 of the Land Acquisition Act, 1894, in fact, was filed by the appellant.