ABDUI RAHMAN BAKRAN Vs. L A O

JUDGEMENT

(1.) Since these three appeals arise out of and against the judgment in O.P. No.89 of 1984, dated 20-8-1990 on the file of the Additional District Judge, Nizamabad, they are being disposed of by this common judgment.

(2.) A.S. Nos.674 and 1380 of 1992 are filed by the claimants for enhancement of compensation; whereas A.S. No.1606 of 1992 is filed by the State questioning the judgment of the lower Court, wherein the learned Judge confirmed the award made by the Land Acquisition Officer without any deduction towards developmenta charges.

(3.) In order to appreciate the rival contentions put forth on behalf of the parties, it is necessary to advert to the facts of the case in brief, which read: The State has acquired the lands of the claimants to an extent of Ac.7.26 guntas comprised in Sy. Nos.415, 416/2, 401/69, 429, 401/66 of Armoor village, Nizamabad District for the purpose of construction of APSRTC Bus Depot and Bus Station by issuing the Notification under Section 4{1) of the Land Acquisition Act on 25-10-1979. The Land Acquisition Officer awarded compensation at the rate of Rs.25.00 per Square Yard after deducting 30% of the area for developmental activities. Having not satisfied with the said compensation, the claimants sought reference under Section 18 of the Land Acquisition Act. Accordingly, a reference was made to the competent jurisdictional Civil Court for determination as to the adequacy or otherwise of the compensation awarded by the Land Acquisition Officer.