REVENUE DIVISIONAL OFFICER Vs. JWALA NAGENDRUDU

JUDGEMENT

(1.) Aggrieved by the Common Order dtd. 18/11/2011 passed in LAOP Nos. 273, 274, 275, 276, 277, 278, 279, 280, 281, 282, 283, 284 and 285 of 2009 on the file of the Court of II Additional Senior Civil Judge, Nandyal, the present appeals are preferred.

(2.) Heard Smt.A.Jayanthi, learned Government Pleader appearing for the appellants. Also heard Mr.K.Rathanga Pani Reddy, learned counsel appearing for the respondents.

(3.) Pursuant to the Notification dtd. 24/3/2007 issued under Sec. 4 (1) of the Land Acquisition Act, 1894 (for short 'the Act'), land of an extent of Ac.8.12 cents situated in various survey numbers of Udumalpuram Village of Nandyal Mandal belonging to the respondents was acquired for the purpose of laying Nandyal-Dhone Railway Line Diversion near River Kundu. The Land Acquisition Officer, after conducting Award Enquiry, fixed the market value @ Rs.2,63,000.00 per acre.