SYED MOHD MUKARAM Vs. LA OFFICER / ERO

JUDGEMENT

(1.) This Appeal is filed under Section 54 of the Land Acquisition Act, 1894 challenging the judgment and decree dt.29.03.2001 passed in O.P.No.1 of 1990 on the file of Senior Civil Judge, Asifabad, Adilabad District.

(2.) The appellants herein are claimants in the above O.P.

(3.) An extent of Acs.3.22 gts. situate in Survey No.117 of Mandamarri Village belonging to the appellants/claimants had been acquired by respondents for the purpose of construction of workers' quarters of Singareni Collieries Company. This land of the appellants was part of extent Acs.66.18 gts acquired under a Notification issued under Section 4(1) of the Land Acquisition Act, 1894 which was published in the Gazette on 06.03.1984.