LAND ACQUISITION OFFICER, (SPECIAL DEPUTY COLLECTOR) S R S P, POCHAMPAD Vs. NOOTHPALLY SAYANNA AND OTHERS

JUDGEMENT

(1.) Aggrieved by the enhancement of compensation granted by the reference Court from Rs.10,500/- to Rs.24,000/- per acre the Land Acquisition Officer has come up with the above appeal under Section 54 of the Land Acquisition Act, 1894.

(2.) Heard the learned Government Pleader for Appeals (Telangana).

(3.) Certain agricultural lands situated at Bussapur and Mendora Villages of Balkonda Mandal, Nizamabad District, belonging to the claimants were acquired by the Government for the purpose of excavation of Laxmi Canal SD1 of D2 Km. 0.00 to 1.165 KMs. After taking note of 10 sale transactions, the Land Acquisition Officer fixed the compensation at Rs.10,500/- per acre.