LAND ACQUISITION OFFICER SPECIAL DEPUTY COLLECTOR SRIRAMSAGAR PROJECT POCHAMPADU Vs. KOMATPALLY MUTHENNA

JUDGEMENT

(1.) These three Civil Revision Petitions (CRPs), filed under Section 115 CPC, arise under identical set of facts and involve same question of law. Hence, they are disposed of through common order.

(2.) The lands of the respondents in various survey numbers of Badgoni Village of Nandipet Mandal of Nizamabad District, were acquired by the Government through notification under Section 4(1) of the Land Acquisition Act (for short 'the Act') in G.O. Rt. No. 1063 dated 19-10-1970. The same was published in the Gazette on 8-4-1971. Award was passed by the petitioner fixing the compensation payable to the respondents. Not being satisfied with the compensation, the respondents sought for reference under Section 18 of the Act. The petitioner referred the cases to the Court of Subordinate Judge, Nizamabad, the same were taken up and tried as OP.Nos.176 of 1979 and batch. The compensation awarded by the petitioner herein was enhanced by the Sub-Court, through its common judgment dated 9-11-1979. The judgment of the Sub-Court became final.

(3.) As regards some of the lands covered by the same notification, references under Section 18 came to be tried as O.P.Nos.298/1982 and batch by the Court of Additional District Judge, Nizamabad. Those O.Ps., were disposed of through common judgment dated 20-4-1986. The enhancement in this batch of O.Ps. was more than the one ordered in O.P.No.176/ 79 and batch by the Sub-Court. The petitioner preferred appeals against the judgment in O.P.No.298/82 and Batch in this Court. The appeals were dismissed on 15-2-1988.