M.JANARDHAN REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal assails the order and decree dtd. 2/7/2012 in L.A.O.P.No.604 of 2006 on the file of the Court of the I Additional Senior Civil Judge, Ranga Reddy District at L.B.Nagar (for short, reference Court), wherein and whereby the market value fixed by the Land Acquisition Officer was enhanced from Rs.80,000.00 per acre to Rs.2,00,000.00 per acre for the acquired lands belonging to the appellants herein in addition to granting of other statutory benefits under the Land Acquisition Act, 1894 (for short, the Act).

(2.) The appellants herein are the claimants and the respondent herein is the respondent in L.A.O.P.No.604 of 2006. For the sake of convenience, the parties hereinafter are referred to as they are arrayed in the said LAOP.

(3.) The sum and substance of the case of the claimants is that they are the owners of lands to an extent of Ac.3-00 guntas and 3700 square yards in Sy.Nos.18, 26, 28 and 29, situated at Immamguda Village, Maheshwaram Mandal, Ranga Reddy District. The Government acquired the said lands for the purpose of laying approach road to Hardware Park undertook by A.P.I.I.C. Limited. A notification was issued on 30/4/2005 and possession of the lands was taken on 15/6/2005 by invoking the urgency clause. After award enquiry, the Land Acquisition Officer has passed an Award dtd. 8/8/2005 fixing the market value @ Rs.80,000.00 per acre, apart from granting other consequential benefits. Dissatisfied with the same, the claimants sought reference under Sec. 18 of the Act for enhancement of compensation from Rs.80,000.00 per acre to Rs.3,000.00 per square yard. Such reference was numbered as L.A.O.P.No.604 of 2006.