LAND ACQUISITION OFFICER Vs. AMBOJI VENKATESH

JUDGEMENT

(1.) Since all the Appeals arise out of the common order and decree passed by the Reference Court and the issues involved in all the Appeals are interconnected, all the Appeals are heard together and being disposed of by this common judgment.

(2.) Heard Smt. D.Madhavi, learned Sanding Counsel appearing for the appellant-Hyderabad Metropolitan Development Authority (HMDA), and Sri N.Vasudeva Reddy, learned senior counsel, appearing for Sri N.Praveen Reddy, learned counsel on record for the claimants. Perused the entire material available on record.

(3.) LAAS.Nos.6, 9, 11 and 80 of 2018 are filed by the Land Acquisition Officer, Outer Ring Road Project, HMDA, Hyderabad, under Sec. 54 of the Land Acquisition Act, 1894, (for short 'the Act'), against the common order and decree, dtd. 31/8/2017, passed in LAOP.Nos.50 of 2011, 300, 301 and 302 of 2013 on the file of the I Additional District and Sessions Judge, Ranga Reddy District, at L.B.Nagar (hereinafter referred to as "the Reference Court"), praying this Court to set aside the impugned common order.