G.NAGESWARA RAO Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) IN this batch of appeals viz., A.S.Nos.535, 558, 731 and 664 of 2002, the orders passed by the Court of the Senior Civil Judge, Bapatla on different dates in L.A.O.P.Nos.76, 77, 79 and 80 of 1999 respectively are challenged.

(2.) FOR the sake of convenience, the L.A.O.Ps. are referred to as 1st 2nd ,

(3.) AT the outset, we are constrained to observe that the orders passed by the trial Court in the four L.A.O.Ps. would make one to discern as to what a Court should not do while dealing with the references made under Section 18 of the Act. The unwarranted negative attitude exhibited by the trial Court has resulted in denial of just and reasonable compensation to the poor farmers, for the past quarter of a century.