PITTALA LACHAVVA Vs. DUDDETI VENKATAIAH

JUDGEMENT

(1.) The matter is listed before us for orders on the following objections raised by the office:

(2.) Though the value of the appeal is shown as Rs. 18,98,700/- i.e., the value of the land acquired, the appellant paid a fixed court fee of Rs. 300/-.

(3.) Therefore the above noticed objections are raised by the office both as to the maintainability of the appeal under Section 54 of the Land Acquisition Act and with regard to the fixed court fee paid.