SDC, LA UNIT Vs. P.RAM REDDY

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.Unit, M.D.Colony, Karimnagar, aggrieved by the order and decree dtd. 27/4/2000 passed in O.P.No.07 of 1996 by the learned Senior Civil Judge at Huzurabad (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 land to an extent of Ac.08-09 guntas situated at Kandugula and Veeranarayanapoor villages was acquired for the purpose of DBM 19 of Kakatiya Canal beyond L.M.D. The draft notification is dtd. 26/5/1986. After conducting due enquiry, the Land Acquisition Officer (LAO) has awarded Rs.4,300.00 per acre. Aggrieved by the said award, the claimants have made an application and the same was referred under Sec. 18 of the Act to the Court of Senior Civil Judge, Huzurabad.