G SIVA RAMI REDDY Vs. SPECIAL DEPUTY COLLECTOR

JUDGEMENT

(1.) This appeal is directed against the order and decree dated 11-12-1997 passed in O.P. No.1/97 on the file of the Subordinate Judge, Nandikotkur.

(2.) A few facts which are necessary to dispose of this appeal are as follows:- The State by its notification dated 28-2-1986 issued under Sec.4(1) of the Land Acquisition Act acquired the following extents of land belonging to the claimant: <FRM>JUDGEMENT_345_ALT4_2000Html1.htm</FRM>

(3.) The above extents were acquired for purpose of Srisailam Hydro Electric Project. The lands under acquisition were of two types, namely the land in S.No.262/2 measuring to an extent of Ac. 1.25 cents was an agricultural lan'd yielding wet crops having the water source from Jalakanur tank maintained by the Government. The lands in other survey numbers were orchards wherein Cheeni (Mosambi or Bathaya) fruits were grown. After enquiry, the Land Acquisition Officer passed an Award No.1/86-87 dated 25-3-1987 fixing the market value of the acquired lands asdetailed below:- <FRM>JUDGEMENT_345_ALT4_2000Html2.htm</FRM>