PEDDA KAPU NARSI REDDY Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Since both the appeals are disposed by the reference Court by common order and as the issue involved in both the appeals is one and the same, they are heard together and being disposed of by this common judgment.

(2.) The appellants are the claimants, who aggrieved by the market rate as fixed by the Court below in reference under Sec. 18 of the Land Acquisition Act, 1894 (for short "the Act") in O.P. Nos.8 and 7 of 2001, respectively, both dtd. 7/10/2004, in respect of the value of the guava trees, filed the present appeals.

(3.) Heard the learned Counsel for the appellants and the Assistant Government Pleader for Appeals appearing on behalf of the respondent. Perused the material available on record.