SATRAM SATYNARAYANA Vs. LAND ACQUISITION OFFICER-CUM-REVENUE

JUDGEMENT

(1.) The present appeal is preferred by the appellant / claimant aggrieved by the order dtd. 7/3/2005 in LAOP No.59 of 1996 on the file of the Court of the Senior Civil Judge, Nuzvid.

(2.) Heard Mr.T.D.Phanikumar, learned counsel for the appellant and Mr.T.S.Rayulu, learned Government Pleader for Appeals.

(3.) For the purpose of extension of agricultural market yard, Nuzvid, Krishna District, a Notification dtd. 31/10/1990 under Sec. 4 (1) of the Land Acquisition Act (hereinafter referred to as "the Act") was issued for acquisition of land of an extent of Ac.2-00 cents of the appellant, situated in R.S.No.916/1B of Nuzvid Village. As no compensation was paid, the appellant filed W.P.No.6946 of 1996 on the file of the erstwhile High Court of Andhra Pradesh and the same was disposed of by an order dtd. 5/4/1996 with a direction to fix the compensation within two months. Subsequently, the Land Acquisition Officer after conducting enquiry, passed Award No.1/1991, dtd. 6/3/1991 determining the market value of the acquired land at the rate of Rs.20,000.00 per acre.