GANAPAM SUBBA REDDY Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) These three appeals have been filed by the appellants/claimants seeking an enhancement of the compensation for the acquired lands. The appeals would arise from LAOP Nos. 1 of 2011, 2 of 2010, and 2 of 2011, dtd. 17/2/2012, passed by the learned III Addit Additional ional District Judge, Kurnool at Nandyal (hereinafter referred to as the "Reference Court"). In the impugned order,, the compensation for the acquired lands land was increased from Rs.2,05,000.00 to Rs.3,28,000.00 Rs.3,28,000.00 per acre.

(2.) These three appeals would arise from the Land Acquisition Notifications dtd. 8/6/2008 and 9/2/2009, concerning lands in Kanala Village, Nandyal Mandal, Kurnool District. The three cases involve common facts and issues; therefore, with the consent of the learned counsel for the parties, the three appeals have been heard together, treating L.A.A.S. No. 527 of 2012 as the leading appeal.

(3.) For convenience, the Parties will be hereinafter referred to as per their ranking in the Reference Court.