SPECIAL DEPUTY COLLECTOR Vs. S. CHANDRASEKHAR REDDY

JUDGEMENT

(1.) These Land Acquisition Appeal Suits arise out of the Common Order, dtd. 29/2/2012, passed in LAOP.No.1 of 2008 and batch on the file of Senior Civil Judge, Allagadda (hereinafter referred to as "Reference Court") whereby the compensation for the land acquired was enhanced from Rs.45,000.00 to Rs.1,13,000.00 per Acre for dry land and Rs.65,000.00 to Rs.1,33,000.00 per Acre for I.D. land.

(2.) This batch of Appeals and Cross Objections arise from the same land acquisition Notification dtd. 28/2/2006 for the land of village Perusomula Village, Sanjamala Mandal, Kurnool District and involve common facts and questions; therefore, with the consent of the learned counsels for the parties, all these first Appeals have been heard together treating the LAAS No.226 of 2013 as the leading first Appeal.

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