SPECIAL DEPUTY COLLECTOR 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.) ON behalf of the claimants, the claimant in L.A.O.P. No.56 of 2003 was examined as R.W.1 and two others were examined as R.Ws.2 and 3 and got marked Exs.B.1 to B.4. On behalf of the Referring Officer, the Land Acquisition Officer himself was examined as P.W.1 and got marked Exs.A.1 and A.2, besides Exs.X.1 to X.4 were marked.