SAROJAMMA Vs. LAND ACQUISITION OFFICER CUM RDO

JUDGEMENT

(1.) As the issues involved in these two writ petitions are interrelated, they are heard together and are being disposed of by this common order.

(2.) In Writ Petition No.35924 of 1998, the petitioners, who are the owners of the land admeasuring 9.00 acres covered by Sy. Nos.518, 520 and 522 of Uppununthala Village in Mahaboobnagar District, have questioned the Award passed by the respondent in File No.B/2431/90, dated 25-9-1997 to the extent of treating the same as consent award.

(3.) Writ Petition No.35925 of 1998 has been filed questioning the order dated 16-10-1997 in Memo No.B/2431/90, by which the request of the petitioners for reference under Section 18 of the Land Acquisition Act, 1894 was rejected.