(1.) The appellants preferred A.S.Nos. 2489, 2532, 2576, 2756 of 2001 and A.S.Nos. 700 & 1273 of 2002 respectively against the judgments of the learned Senior Civil Judge, Peddapalli, Karimnagar District in O.P. Nos. 22, 25, 24 of 1994 and O.P.Nos. 75 & 76 of 1995 respectively, questioning the enhancement of compensation over the amount sanctioned by the Land Acquisition Officer (LAO) for the land acquired for Singareni Collieries Company Ltd.
(2.) At the instance of all the claimants the LAO referred the matters to the court of Senior Civil Judge, Peddapalli under Sec. 18 of the Land Acquisition Act, 1984 ('the Act' for brevity). The acquired lands are situated in Janagaon Revenue Village, Ramagundam Municipal Limits, Karimnagar District. A.S.No. 2489 of 2001
(3.) The LAO of Land Acquisition Unit, Godavarikhani acquired an extent of Ac. 42.12 guntas of land situated in S.Nos. 58,60,68,72,250,251,254,86 and 87 of Janagaon Revenue Village for laying road to sand quarry from Godavari River to Godavarikhani. A draft notification under Section 4(1) of the Act was published in the Gazette on 3-7-1989. The LAO passed award No.9/91 dated 18-4-1991 awarding compensation of Rs. 7,500.00 per acre.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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