REGENT COMPUTRONICS PVT. LTD.

Gaddameedi Narsa Goud Appellant

V/S

Land Acquisition Officer, Special Deputy Collector, Land Acquisition Unit, South Central Railway Respondents

Referred Judgements :-

VILUBEN JHALEJAR CONTRACTOR V. STATE OF GUJARAT [REFERRED TO]
SURESH KUMAR V. TOWN IMPROVEMENT TRUST [REFERRED TO]
REV FATHER W PROOST VS. STATE OF BIHAR [REFERRED TO]
THAKUR KAMTA PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
PRITHVI RAJ TANEJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
COLLECTOR RAIGARH VS. HARISINGH THAKUR AND VICE VERSA [REFERRED TO]
ADUSUMILLI GOPALAKRISHNA VS. SPECIAL DEPUTY COLLECTOR LAND ACQUISITION [REFERRED TO]
KAUSALYA DEVI BOGRA SYED YUSLJFUDDIN SYED ZIAUDDIN VS. LAND ACQUISITION OFFICER AURANGABAD:STATE OF MAHARASHTRA [REFERRED TO]
ADMINISTRATOR GENERAL OF WEST BENGAL VS. COLLECTOR VARANASI [REFERRED TO]
PERIYAR AND PAREEKANNI RUBBERS LIMITED VS. STATE OF KERALA [REFERRED TO]
KASTURI VS. STATE OF HARYANA [REFERRED TO]
VILUBEN JHALEJAR CONTRACTOR VS. STATE OF GUJARAT [REFERRED TO]
ATMA SINGH VS. STATE OF HARYANA [REFERRED TO]
REVENUE DIVISIONAL OFFICER VS. SHAIK AZAM SAHEB [REFERRED TO]
LAL CHAND VS. UNION OF INDIA [REFERRED TO]
SUBH RAM VS. HARYANA STATE [REFERRED TO]
HARIDWAR DEVELOPMENT AUTHORITY VS. RAGHUBIR SINGH [REFERRED TO]
EXECUTIVE ENGINEER KARNATAKA HOUSING BOARD VS. LAND ACQUISITION OFFICER [REFERRED TO]
BILKIS VS. STATE OF MAHARASHTRA [REFERRED TO]
SABHIA MOHAMMED YUSUF ABDUL HAMID MULLA D BY L RS VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
VYRICHERLA NARAYANA GAJAPATIRAJU VS. REVENUE DIVISIONAL OFFICER, VIZAGAPATAM [REFERRED TO]
BHULE RAM VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is preferred by the claimants under Sec. 54 of the Land Acquisition Act not being content with the compensation granted by the learned Senior Civil Judge at Jagtial in O.P. No. 15 of 2007.

(2.) DRAFT Notification under Sec. 4 (1) of the Land Acquisition Act was published in the A.P. Gazette dated 07.11.2003 proposing to acquire a vast stretch of land for formation of Broad Guage Railway Line. The lands in question are situated in Podur village, Kodimial Mandal of Karimnagar District. The land acquisition officer passed his award on 05.07.2006 granting Rs.60,000/ - per acre towards compensation. The claimants claimed compensation at the rate of Rs.20,00,000/ - per acre and hence sought for reference under Sec. 18 of the Land Acquisition Act for determination of correct market value. That his how the learned Senior Civil Judge, Jagtial entertained the O.P.No.15 of 2007 and by his order and decree dated 31.12.2009 enhanced the compensation to Rs.2,00,000/ - per acre. Not content with this enhancement, the present appeal is preferred.

(3.) HEARD Sri Ponnam Ashok Goud learned counsel for the appellants and Sri P. Ganga Rami Reddy learned standing counsel for the Railways on behalf of the respondent, Land Acquisition Officer -cum -Special Deputy Collector, Land Acquisition Unit, South Central Railway, Karimnagar.

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GADDAMEEDI NARSA GOUD Vs. LAND ACQUISITION OFFICER, SPECIAL DEPUTY COLLECTOR, LAND ACQUISITION UNIT, SOUTH CENTRAL RAILWAY

Referred Judgements :-

JUDGEMENT

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