LAND ACQUISITION OFFICER CUM TAHSILDAR Vs. SHARFUDDIN

JUDGEMENT

(1.) The Land Acquisition Officer-cum- Tahsildar, Pargi is the appelalnt in this appeal preferred under Section 54 of the Land Acquisition Act, 1894 (for short 'the Act') against the order and decree dated 31-10-1986 made in O. P. No.226 of 1985 by the learned Subordinate Judge, Vikarabad.

(2.) That an extent of Ac.1-21 guntas of land in Survey No.56 and Ac.1-18 guntas of land in Survey No.114 of Syed Malkapur village were acquired for the purpose of providing house-sites to the weaker sections of the society under draft notification published in the District Gazette on 8-6-1978. The Land Acquisition Officer fixed the market value of the acquired land at Rs.1,500.00 per acre.

(3.) The Land Acquisition Officer, during the course of enquiry, found that Survey Nos.56 and 114 are classified as Kidmati Inams and the Kathedars thereof were Syed Maqdum Moinuddin and Sharfoddin; that Moqdum Moinuddin died and that his son Nizamoddin is shown as half shareholder. They are the respondents in this appeal.