L A O Vs. V SURENDER REDDY

JUDGEMENT

(1.) This appeal has been preferred by the State against the common judgment passed in O.P.No. 10 of 1989, on 16th April, 1991 by the learned Subordinate Judge, Suryapet.

(2.) The Land Acquisition Officer-appellant here in acquired the Ac. 1.20 guntas of land of the claimants situated in B. Madaram of Suryapet town. After due draft notification under Section 4(1) of the Land Acquisition Act published on 1-8-1978, the Land Acquisition Officer having held the enquiry passed the award and fixed the market value of the same at the rate of Rs. 7,500/- per acre. Having dissatisfied with the same, the claimants- respondents herein sought reference to the Civil Court under Section 18 of the Land Acquisition Act.

(3.) Before the trial Court, the claimants-respondents here in examined P.Ws. 1 to 3 and marked Exs. A-1 to A-34. None were examined on behalf of the Land Acquisition Officer. However, Ex. B-1 award was marked. After considering the entire evidence and the material on record, the trial Court having held that: