THE REVENUE DIVISIONAL OFFICER Vs. ISMAIL BHAI

JUDGEMENT

(1.) These appeals, the first filed by the Land Acquisition Officer and the other filed by the land owners, under Section 54 of the Land Acquisition Act, 1894, challenge the judgment passed by the reference Court in O.P.No.205 of 2005 under Section 18 of the Land Acquisition Act, 1894.

(2.) Heard Mr. M. Narender Reddy, learned Senior Counsel appearing on behalf of the land owners and the learned Government Pleader appearing on behalf of the Advocate General.

(3.) The land of an extent of Ac.3.23 guntas in Sy.No.268 of Attapur Village, Rajendranagar Mandal, Ranga Reddy District was sought to be acquired for the purpose of expansion of Nehru Zoological Park, vide a notification dated 19.03.1981, issued under Section 4 (1) of the Act. Despite the fact that the notification was issued on 19.03.1981, an Award could not be passed for reasons, with which we are not now concerned.