MOHD. KHALEEL Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Petitioners are legal heirs of Mohd. Khaleel-ur-Rahman, who is the owner of an extent of Ac.4.28 gts in Sy.No.201 and Ac.3.23 gts in Sy.No.202 of Yenugonda village, Manahabubnagar Mandal and District.

(2.) A notification dated 26-12-1980 was issued by the State Government acquiring this land for the benefit of the 2nd respondent, which is a Society registered under the A.P. Cooperative Societies Act, 1964.

(3.) 2 awards were passed on 23-09-1986 and 31-03-1986 by the 1st respondent fixing the meager compensation of Rs. 4.72 ps. per square yard. The petitioners "? father sought reference under Section 18 of the Land Acquisition Act, 1894 and the references were numbered as O.P.No.68/1987 in respect of land in Sy.No.201 and O.P.No.3/1988 in respect of land in Sy.No.202.