SPECIAL TAHSILDAR (L.A.), NELLORE Vs. Y. PRAMEELA

JUDGEMENT

(1.) The challenge in this appeal filed by the Special Tahsildar (LA) U/s 54 of Land Acquisition Act, 1894 (for short "LA Act") is to the order dtd. 30/4/2005 in L.A.O.P. No. 36 of 1997 passed by learned Principal Senior Civil Judge, Nellore in a reference Under Sec. 18 of the LA Act.

(2.) The brief facts of the case are thus:

(3.) The claimant also filed cross-objections claiming that the reference Court ought to have fixed compensation @ Rs.5,000.00 per Ankanam instead of Rs.2,500.00 per Ankanam.