SPECIAL TAHSILDAR, L A , UNIT-IV, JANGAREDDIGUDEM, WEST GODAVARI DISTRICT Vs. KATRAGADDA ISSACK (DIED PER L RS) AND OTHERS

JUDGEMENT

(1.) Aggrieved by the enhancement of compensation granted by the reference Court from Rs.5,500/- per acre for dry land and Rs.6,000/- per acre for wet land to Rs.12,000/- per acre for dry land and Rs.15,000/- per acre for wet land, 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 (A.P) and Mr. Narasimha Rao Davuluri, learned counsel appearing for the respondents/ claimants.

(3.) An extent of Ac.1.95 cents of wet and dry land in Rs.No.216/3 and Ac.0.25 cents Government dry land in Rs.No.220/4 of Vegavaram village erstwhile Chintalapudi Taluk, Jangareddygudem Mandal, West Godavari District, belonging the claimants, was acquired by the Government for the purpose of formation of Vengalaraya Sagar Project, across Yerrakalva. After taking note of certain sale transactions, the Land Acquisition Officer passed Award No.2/86 dated 11.01.1986 fixing the compensation at Rs.5,500/- per acre for dry land and Rs.6,000/- per acre for wet land.