M R O Vs. N SATYANARAYANA REDDY

JUDGEMENT

(1.) This appeal and cross-objections arise under the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act').

(2.) Agricultural land of Ac.4.00 gts. in Survey No.110 of Suraram, hamlet of Gullakota village of Luxettipet Mandal of Adilabad District situated on the main road leading to Luxettipet-Mancherial just 5 Kilometres away from Luxettipet town has been acquired for providing house-sites to the poor. The notification under Section 4(1) of the Act was gazetted on 27-2-1984. After making enquiry, the Land Acquisition Officer had passed Award on 21-9-1984 fixing the market value for the acquired land at Rs.6,500.00 per acre. Dissatisfied with the quantum so fixed, the claimants had sought far reference under Section 18 of the Act for enhancement of compensation. On such a reference being made, the civil Court, after conducting enquiry, had refixed the market value for the acquired lands at the rate of Rs.40,000.00 per acre. The claimants had claimed more than that i.e., Rs.60,000/- per acre. Aggrieved by the enhancement of Rs.40,000.00per acre, the State had filed the appeal and contending that the quantum is low, the claimants had filed cross-objections, of course, limiting their claim to Rs.55,000.00 per acre.

(3.) We have heard both the learned Government Pleader for Appeals as also the learned Counsel for the claimants/cross- objectors. We have perused the evidence once again and appreciated the same.