MADIRAJU RADHA KRISHNA RAO Vs. LAND ACQUISITION OFFICE

JUDGEMENT

(1.) The appeal assails the order and decree dtd. 11/7/2006 in L.A.O.P.No.54 of 2004 on the file of the Court of the Senior Civil Judge at Sathupally (for short, reference Court), whereunder the reference was answered confirming the market value fixed by the Land Acquisition Officer.

(2.) The appellant herein is the claimant and the respondent herein is the respondent in the said LAOP.

(3.) The back ground of the facts show that the agricultural land of the appellant to an extent of Ac.1-09 gunta in Sy.No.47, situated at Rajerla Village, Sathupalli Mandal, Khammam District, was acquired for excavation of Bethupalli flood flow channel along with other lands. Notification under Sec. 4(1) of the Land Acquisition Act was issued on 16/11/1996. After award enquiry, the Land Acquisition Officer has passed an Award dtd. 6/3/1997 fixing the market value for various lands by categorizing them. The market value fixed for the land of the appellant was Rs.23,400.00 per acre, apart from granting other consequential benefits including the interest from the date of taking the possession of the land. The appellant claimed compensation @ Rs.1,50,000.00 per acre, but the same was not accepted by the Land Acquisition Officer. Thus, the claimant sought reference.