SPL DEPUTY COLLECTOR LA Vs. K LAXMA REDDY

JUDGEMENT

(1.) This is an application filed under Section 151 CPC seeking to condone the delay of 2108 days in representing the above appeal.

(2.) Petitioner in this C.M.P. No.11954 of 1995 is the Special Deputy Collector, LA., Unit-V, S.R.S.P., Karimnagar. The Land Acquisition Officer initiated land acquisition proceedings for the purpose of excavating the Sriramsagar Project canal by issuing 4(1) Notification under Land Acquisition Act on 8-8-1985. The land owners though claimed that the lands are fertile, they were raising commercial crops like Maiza, Chillies, green-gram and ground-nuts and were getting Rs. 2,000/- net income per acre and they claimed the value could be between Rs.15,000/- to Rs.20,000/- per acre, however, the Land Acquisition Officer determined the compensation at Rs.4,500/- per acre.

(3.) As against the award passed by the Land Acquisition Officer, the land owners sought reference under Section 18 of the Land Acquisition Act before the appropriate Civil Court and was adjudicated by the Subordinate Judge, Karimnagar in O.P. No.263 of 1985 and disposed of by an order dated 5-5-1989 enhancing the compensation from Rs.4,500/- to Rs.7,500/- per acre apart from granting other benefits in accordance with the provisions of the Act.