SPECIAL DEPUTY COLLECTOR Vs. BHAGYA LAXMI

JUDGEMENT

(1.) This appeal, under Sec. 54 of the Land Acquisition Act, 1894, (for short 'the Act') is preferred by the Special Deputy Collector, L.A.Cum Loc Unit, SRSP, Pochampad, aggrieved by the order and decree dtd. 22/8/2006 passed in O.P.No.385 of 2002 by the learned District Judge at Nizamabad (hereinafter referred to as 'the reference Court').

(2.) For convenience and clarity, the parties herein are referred to as they were arrayed before the reference Court.

(3.) The facts of the case in brief are that the Government has acquired house sites, structures etc., in Ummeda Village of Nandipet Mandal, Nizamabad District for Pochampad Project. A draft notification under Sec. 4(1) of the Act was published in A.P.Gazette on 10/2/1981. The Land Acquisition Officer has passed the award on 28/2/1981.