S A NAZEER Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) As common questions of fact and law arise in these civil revision petitions, they are disposed of by this common order.

(2.) The factual background of these cases shows how the members of the legal fraternity are conducting themselves and ruining the interest of their clients. The present day melody is that people obtaining degrees from the mushroom law colleges that have come up having entered the profession, have neither inclination to discharge their professional obligations to their clients nor inclination to learn the law of the land which is a dynamic weapon in providing justice to the needy.

(3.) The lands of the petitioners along with others seem to have been acquired for construction of bus depot for A.P. State Road Transport Corporation (for short "the Corporation") at Piler in the year 1978. Thereafter the Land Acquisition Officer passed an award. Aggrieved by the award, land losers seem to have filed applications before the Land Acquisition Officer contending that the compensation awarded was meager and requested him to refer the matter under Sec. 18 of the Land Acquisition Act (for short "the Act") to the civil court for determination of compensation payable for the lands that were acquired. The petitioners also submit that they filed such application and received the compensation under protest. But ultimately the claims of the petitioners were not referred to the civil court under Sec. 18 of the Act. The O.Ps. filed by other claimants were allowed and the compensation was enhanced considerably.