LAND ACQUISITION OFFICER REVENUE DLVIS ONAL OFFICER TENALI Vs. LAND ACQUISITION OFFICER AND SPECIAL TATISILDAR LAND ACQUISITION

JUDGEMENT

(1.) The question that falls for decision in these matters is whether Sec. 6 (3) of the Andhra Court fees and Suits Valuation Act 1956 would apply to the facts and circumstances of these three proposed appeals

(2.) The facts in so faj as the question of court fee is concerned are simple and beyond dispue. Separate plots belonging to various claimants were acquired by the State and separate and distinct amounts were awarded to the various claimants, towards Compensation. There was, however, a single reference in each one of the three cases. The court also awarded specific sums towards enhanced compensation to the different claimants with respect to the differ rent plots of land belonging to them. Aggrieved by the Court's decision awarding enhanced compensations to the several claimants in respect of the different plots, the state of Andhra Pradesh has filed these proposed appeals. However, instead of paying court- fees separately on each item the State has sought to pay only court- fee in the consolidated sum of enhanced compensation in each case. The office objected to this consolidation and demanded court fee on the basis of the enhanced compensation with respect to each claimant Since the learned Government pleader did not agree to pay court- fee as demanded, the question has been referred to me,

(3.) Since the Government is the appellant in the proposed appeals, I have requested Sri T. Veerabhadrayya to help the court as amicus curiae. He has taken great pains and has given me valuable assistance, for which I am thankful to himi