K.V.RAMANA REDDY Vs. SPECIAL DEPUTY COLLECTOR

JUDGEMENT

(1.) These appeals are filed under Section 54 of the Land Acquisition Act, 1894 (for short 'the Act') by the appellants/claimants challenging the common order and decree, dated 27.02.2009, in L.A.O.P. Nos. 45 to 79 of 2007 on the file of the Senior Civil Judge, Atmakur. The brief facts that are necessary for disposal of the present appeals are as follows:

(2.) Before the Reference Court, on behalf of the claimants, P.Ws. 1 to 4 were examined and Exs. A-1 and A-2 were got marked, and on behalf of Referring Officer, R.W. 1 was examined and Ex. B-1 was got marked.

(3.) Considering the evidence on record, the learned Senior Civil Judge, Atmakur enhanced the compensation of category No. 1 lands from Rs. 84,000/- to Rs. 1,10,000/- per acre and category No. 2 lands from Rs. 1,10,000/- to Rs. 1,40,000/- per acre by virtue of the impugned judgment. For enhancing the said amount, the common order, dated 24.10.2008, in O.P. No. 8 of 2007 was taken into consideration. Not satisfied with the same, the claimants preferred the present appeals.