P KRISHNA MURTHY Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) These three appeals arise out of same land acquisition notification. The Hyderabad Urban Development Authority (HUDA), now called as Hyderabad Metropolitan Development Authority (HMDA), placed requisition with the District Collector, Ranga Reddy District to acquire land to an extent of Ac.1.31 1/2 guntas in Sy.Nos.68 and 69, Madhapur village for widening of road from Kavuri Hills to Shilparamam. Draft notification under Sec. 4(1) of the Land Acquisition Act, 1894 (for short, the Act) was issued on 5/7/2006.

(2.) LAAS No.566 of 2017 and LAAS No.308 of 2016 arise out of reference Court order in LAOP No.13 of 2012, one by HMDA another by claimant. While HMDA contests the enhancement to 30,000.00 per square yard, the claimant seeks further enhancement. The claimant wants same compensation as determined by another reference Court in LAOP No.15 of 2012, i.e., 46,960.00 per square yard.

(3.) We have heard learned counsel Sri Vivek Jain for claimants and learned standing counsel Sri Y.Rama Rao for HMDA.