SUB COLLECTOR ONGOLE Vs. YERRA ANUMANCHAMMA

JUDGEMENT

(1.) This is an appeal against the judgment of the Subordinate Judge of Bapatla in O. P. No. 50 of 1958. The Sub-Collector, Ongole is the appellant.

(2.) O. P. No. 50 of 1958 arose on a reference by the Land Acquisition Officer under section, 18 of the Land Acquisition Act (I of 1894), hereinafter to be referred to as "the Act", in respect of an extent of ac. 1-85 cents of wet land bearing Survey No. 24/2 of Kankatapalam village. The said land was acquired for the purpose of digging channels to provide irrigation facilities in Kankatapalam village. The notification in respect thereof was made under Section 4 (1) of the Act on 14-2-1957. The subject-matter of the acquisition is agricultural land. 89 links wide and about 25 chains long.

(3.) The Sub Collector, Ongole, who gave the award (No. 5 of 1958), Exhibit A-2, granted compensation, determining the market value at Rs. 1,600 per acre. He awarded 15 per cent solatium and interest, in all aggregating to Rs. 3704-68 nP. The owner sought a reference to Court claiming enhanced compensation at the rate of Rs. 5,000 per acre. On a reference, the Subordinate Judge, Bapatala, sitting as a Land Acquisition Court, awarded enhanced compensation at Rs. 4,500 per acre plus 15 per cent thereon as solatium and interest from the date of taking possession till the date of deposit.