LAND ACQUISITION OFFICER Vs. B.DWARAKANATHA REDDY

JUDGEMENT

(1.) Since all these appeals arise out of the common judgment and decree of the Court below in respect of same subject matter, they are being taken up together for disposal.

(2.) The appellants in these appeals include both the Land Acquisition Officer and as well the claimants. The appeal in AS.No.163 is by the Land Acquisition Officer whereas the other appeals AS.1024 of 2007, 170 of 2007 and 173 of 2007 are by the claimants. Both the Land Acquisition Officer and the claimants filed these appeals aggrieved against the judgment and decree in O.P.No.85/1995 dtd. 20/11/2006, on the file of the Senior Civil Judge, Madanapale, District Chittoor in a reference arising under Sec. 18 of the Land Acquisition Act.

(3.) Thus, there is an attack from both sides one challenging the correctness of the market rate determined and the other seeking for further enhancement.