SPL DEPUTY COLLECTOR, LAND ACQUISITION AND REHABILITATION, SRISAILAM PROJECT CUM LAND ACQUISITION OFFICER, KURNOOL Vs. K SHOBHA RANI

JUDGEMENT

(1.) The Appeal Nos.151 and 255 of 2007 have been filed by the Referring Officer and the Appeal Nos.321 and 350 of 2007 have been filed by the Claimants challenging the Common Order and Decree dated 24.01.2006 passed by the learned Principal Senior Civil Judge, Kurnool, in O.P. Nos.55 and 56 of 2003. The impugned Order was passed on a reference to the Court under Section 18 of the Land Acquisition Act, 1894, (for short "the Act").

(2.) Since the judgment challenged in all the appeals is one and same, they have been heard together and are being disposed of by this common judgment. For the sake of convenience the appellants in L.A.A.S. Nos.321 and 350 of 2007 herein are referred to as appellants, and the appellant in L.A.A.S. Nos.151 and 255 of 2007 herein is referred to as respondent.

(3.) The appellants were the owners of the land, an extent of Ac.0-20 cents each, situated in Sy.Nos.113/2A2B and 113/3A of Sunkesula Village. The same was acquired by the Government for the purpose of formation of approach road from Sunkesula Naguladinne road to Thungabadra Barrage by issuing a Notification under Section 4(1) of the Act, dated 24.01.2003, which was finally published on 28.01.2003. The Land Acquisition Officer had determined the market value at the rate of Rs.95,000/- per acre. Being not satisfied with the compensation awarded by the Land Acquisition Officer, on claimants' applications matters were referred to the Principal Senior Civil Judge Court, Kunrool and the cases were numbered as L.A.O.P. Nos.55 and 56 of 2003.