REGENT COMPUTRONICS PVT. LTD.

M. Dodla Malliah And Others Appellant

V/S

State Of A. P. Through Asst. Collector And Land Acquisition Officer, Warangal Respondents

Referred Judgements :-

EASTEND DWELLING CO. LTD. V. FINSBURY BOROUGH COUNCIL [REFERRED TO]
COLLECTOR OF RANGOON V. CHANDRAMMA [REFERRED TO]
BAGAVATHI DOSS BAVAJI V. SARANGARAJA IYENGAR [REFERRED TO]
BRAHMANANDAM V. SECY. OF STATE [REFERRED TO]
MANAVIKRAMAN TIRUMALPAD V. THE COLLECTOR OF THE NILGIRIS [REFERRED TO]
SECY. OF STATE V. NARAYANASWAMI CHETTIAR [REFERRED TO]
CHIKKANNA CHETTIAR V. PERUMAL CHETTIAR [REFERRED TO]
DEBI DIN V. SECY. OF STATE [REFERRED TO]
HIRJIVIRJI JANGBARI V. GOVT. OF BOMBAY [REFERRED TO]
IRSHAD HUSAIN V. BAKSHISH HUSAIN [REFERRED TO]
KHATIZABAI MOHAMED EBRAHIM V. CONTROLLER OF ESTATE DUTY,BOMBAY [REFERRED TO]
RAJAGOPALA CHETTIAR V. H.R.E. BOARD,MADRAS [REFERRED TO]
STATE OF BOMBAY VS. PANDURANG VINAYAK [REFERRED TO]
IN RE: BENDAPUDI VENKATARATNAM VS. STATE [REFERRED TO]
IN RE: ANANDA LAL CHAKRABUTTY VS. STATE [REFERRED TO]
MT BHAGWATI VS. MT RAM KALI [REFERRED TO]
T B RAMCHANDRA RAO VS. ANSRAMCHANDRA RAO [REFERRED TO]

JUDGEMENT

(1.) This reference was made to a Bench by one of us (Venkatesam, J.) on account of the novel contention put forward regarding the question of Court-fee, and the important principle it involves :

(2.) The facts shortly are these. The Assistant Collector and Land Acquisition Officer, Warangal. made a reference to the District Judge, Warangal,. under Section 15 of the Hyderabad Land Acquisition Act (which corresponds to Section 19 of the Land Acquisition Act, No. 1 of 1894 as the claimants were dissatisfied with the amount of compensation awarded. It was registered as Original Petition No. 36 of 1960. It may be noted that though the reference was made under the Hyderabad Land Acquisition Act, during the pendency of the petition that Act was repealed, and Act I of 1894 was made applicable to the erstwhile Telangana area. The district Judge confirmed the award of the Land Acquisition Officer. Aggrieved by that decision, the claimants preferred the appeal to this Court for enhanced compensation.

(3.) In the appeal memorandum, the paragraph dealing with the valuation of the appeal, reads thus :

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M. DODLA MALLIAH AND OTHERS Vs. STATE OF A. P. THROUGH ASST. COLLECTOR AND LAND ACQUISITION OFFICER, WARANGAL

Referred Judgements :-

JUDGEMENT

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