MANDAL REVENUE OFFICER SIRCILLA Vs. J PRAVEEN RAO

JUDGEMENT

(1.) This appeal is preferred by the Mandal Revenue Officer, Sircilla, under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") assailing the judgment and decree dated 30-04-1990 passed by the Subordinate Judge, Jagtial, in O.P. No. 18 of 1986 by which the O.P. was allowed enhancing the market value fixed by the Land Acquisition Officer, Sircilla.

(2.) The brief facts of the case are that an extent of Ac.10.17guntas situated in Thangallapalli and Sircilla villages was acquired by issuing draft notifications under Section 4(1) of the Act, which were published in the official Gazettes on 13-07-1978 and 21-06-1982 respectively for the purpose of construction of High level Manair Bridge across the road. The Land Acquisition Officer passed the award on 31-01-1986 determining the market value of the acquired lands situated at Thangalapalli village at Rs. 5,000/- per acre for Sy. Nos. 39, 40, and 41/3 and at Rs. 10,000/- per acre for Ac.1.39 guntas in Sy. No. 38 and Ac.1.26 guntas and Ac.0.13 guntas in Sy. No. 41/5 apart from other benefits.

(3.) So far as the lands at Sircilla village, the Land Acquisition Officer fixed the market value at Rs. 20,500/- per acre in respect of the lands in Sy. Nos. 517, 518, 520, 522 and 524 including the value of the structures existing in the lands. The claimants received compensation under protest and on their request, the matter was referred to the Civil Court under Section 18 of the Act for enhancement of compensation.