A. JAYAMMA Vs. SPI. DEPUTY COLLECTOR

JUDGEMENT

(1.) This appeal is preferred by the claimants seeking enhancement of compensation awarded by the Senior Civil Judge at Narayanpet (hereinafter referred to as "the reference Court") in L.A.O.P.No.48 of 2012, dtd. 19/3/2013. By the impugned order, the reference Court has awarded the market value for the houses/structures of the claimants one time more (1+1) than what was awarded by the Land Acquisition Officer in Award No.03/2012 dtd. 14/2/2012.

(2.) The houses and structures of the claimants situated at Ankepally, H/o. Anugonda Village, Makthal Mandal, Mahabubnagar District, were acquired by the Government for Priyadarshini Joorala Project, by issuing draft notification under Sec. 4 (1) of the Land Acquisition Act, 1894 (for short "the Act") on 30/1/2010. After due enquiry, the Land Acquisition Officer has passed an award on 14/2/2012 fixing compensation for houses, structures and open places on the basis of prevailing rates as on the date of notification relying upon the valuation fixed by the requisition authority, Irrigation Department. The claimants having received the compensation under protest, sought for reference to the civil Court under Sec. 18 of the Act, seeking enhancement of compensation. By the impugned order, the reference Court has enhanced the market value one time more (1+1) than what was awarded by the Land Acquisition Officer. Seeking further enhancement of compensation, the claimants preferred the present appeal.

(3.) Heard the learned counsel for the appellants/claimants and Sri D.Kiran, learned Assistant Government Pleader for Appeals. Perused the material available on record.