SPECIAL DEPUTY COLLECTOR Vs. PERAM JAGADEESWARAMMA

JUDGEMENT

(1.) These appeals have been preferred by the State against the separate orders dtd. 28/2/2014 in L.A.O.P. Nos.1096, 1093, 1103, 1101, 1100, 1099, 1105, 1097, 1102 and 1094 of 2007 respectively on the file of the Court of Principal Senior Civil Judge, Nandyal.

(2.) Heard Mr.S.Bala Mohan, learned Government Pleader for Appeals. Also heard Mr.C.Upendra, learned counsel representing the respondents/ claimants. Perused the material on record.

(3.) For the purpose of excavation of Galeru Nagari Sujala Sravanthi (GNSS) Flow Canal starting from Owk Reservoir to Kadapa District, a notification under Sec. 4(1) of the Land Acquisition Act, 1894 dtd. 22/8/2005 was issued, for the acquisition of the land situated in various Survey Numbers of Ramapuram Village of Owk Mandal belonging to the respondents/claimants. The Land Acquisition Officer after conducting enquiry vide Award No.8 of 2006-'07 dtd. 8/8/2006 fixed the compensation in respect of the subject matter lands @ Rs.50,000.00 per acre. The respondents/claimants while receiving the compensation under protest sought reference under Sec. 18 of the Land Acquisition Act claiming compensation @ Rs.5,00,000.00 per acre. Before the Reference Court, no oral evidence was adduced on behalf of the Referring Officer, but Ex.A.1 Copy of the Award dtd. 8/8/2006, Ex.A.2 Award Proceedings and Ex.A.3 Sec. 4(1) Notification were marked with consent. On behalf of the respondents/claimants, R.Ws.1 to 5 were examined. Exs.B.1 to B.6 were marked on their behalf. Commissioner's Plan in O.P. No.1096 of 2007, Commissioner's Report, Royalty Inspector's Report and Combined Sketch of Ramapuram Village were marked as Exs.C.1 to C.4. The learned Reference Court after considering the evidence on record fixed the market value of the subject matter lands @ Rs,3,75,000/- per acre.