P. JAYA PRAKASH RAO Vs. THE STATE

JUDGEMENT

(1.) This is an appeal preferred by the claimant aggrieved by the Award and Order passed by the Civil Court in O.P. No. 7 of 1989, which is a reference made by the Land Acquisition Officer under Sec. 18 of the Land Acquisition Act, 1894 (for short, the Act).

(2.) The facts, which are relevant, are as follows:

(3.) The Land Acquisition Officer has taken into account the consideration of the sale deed, which is executed on 20.03.1979, for determining the value of the land acquired.