SPECIAL DEPUTY COLLECTOR Vs. GAINI CHINNA YELLAIAH

JUDGEMENT

(1.) This appeal, under Sec. 54 of the Land Acquisition Act, 1894 (for short 'the Act') is preferred by the Special Deputy Collector, SRSP, Pochampad, Nizamabad District, aggrieved by the order and decree dtd. 1/3/2012 passed in O.P.No.05 of 2006 by the learned Senior Civil Judge at Nirmal (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 based on the requisition made by the Deputy Executive Engineer, Division Land Acquisition Rehabilitation SRSP Pochampad, the agricultural lands of the claimants in Godesera Village, Lokeshwaram Mandal have been acquired, for the purpose of submergence under Sriramsagar Project. A draft notification and draft declaration proposals have been published in the Gazette on 5/11/2002 and 6/11/2002 respectively. After conducting due enquiry, the Land Acquisition Officer has granted Rs.3,500.00 per acre including statutory benefits. Aggrieved by the said award, the claimants have filed a petition for reference and the same was referred under Sec. 18 of the Act to the Court of Senior Civil Judge at Nirmal.