REGENT COMPUTRONICS PVT. LTD.

TIRUMALA TIRUPATHI DEVASTHANAMS Appellant

V/S

N.MUNIKRISHNA REDDY Respondents

Referred Judgements :-

JUDGEMENT

(1.) common arguments were addressed in these appeals by the claimants as well as by the learned counsel appearing for Sri tirumala tirupati devasthanam (hereinafter referred to as ttd). Question involved in the appeals is about the market value of the land payable to the claimants, which was acquired under various notifications issued under the land acquisition Act, 1894 (hereinafter referred to as "the act"). Land was acquired for the benefit of ttd for public purpose under successive notifications issued under Section 4(1) of the act on 22.7.1976, 31.1.1980, 19.6.1985, 23.12.1985,26.5.1986,29.8.1986,15.1.1987, 25.3.1987, 20.5.1987, 25.5.1987, 5.8.1987, 21.8.1987, 31.10.1989, 15.11.1989 and 30.4.1992.

(2.) a.s. NOS.1898 and 2033 of 1991 are the appeals filed by the ttd questioning the enhancement of market value from rs.10/- per sq. Ft to rs.73/- per sq. Ft by the award of the reference court dated 24.6.1991 in o.p. NOS.32 and 30 of 1982 respectively for the land acquired through the notification issued under Section 4(1) of the act on 22.7.1976.

(3.) as No. 1973 of 2002 is an appeal by ttd questioning the enhancement in the market value of the land from rs.10/- sq. Ft to rs.40/- sq. Ft by the award of reference court dated 22.11.2001 in o.p.No.90 of 1991 for the land acquired through the notification issued under Section 4(1) of the act on 31.1.1980.

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TIRUMALA TIRUPATHI DEVASTHANAMS Vs. N MUNIKRISHNA REDDY

Referred Judgements :-

JUDGEMENT

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