E. P. VINAY SAGAR Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard Mr. K. M. Mahender Reddy, learned counsel for the appellants; Ms. P. Bhavana Rao, learned counsel appearing for respondent Nos.1 and 2; Mr. Thoom Srinivas, learned counsel appearing for respondent No.3; and Mr. Eranki Phani Kumar, learned counsel appearing for respondent Nos.4 and 5.

(2.) This writ appeal, under Clause 15 of the Letters Patent, is directed against the order dtd. 8/2/2008 passed by the learned Single Judge in W.P.No.25051 of 1998, filed by appellant No.1 seeking compensation for the acquired land admeasuring Ac.1.39 guntas in Survey No.778/E situated at Kamareddy, Nizamabad District, so far it went against him directing the respondents to take the date of notification issued under Sec. 4(1) of the Land Acquisition Act, 1894 (briefly "the Act of 1894" hereinafter) i.e., 20/4/1972 as criteria for computation of market value under Sec. 23 of the Act of 1894.

(3.) The first appellant is the writ petitioner. Since the first appellant died during the pendency of the writ appeal, his legal representatives were brought on record as appellant Nos.2 to 5.