LAND ACQUISITION OFFICER Vs. M.ANJAIAH

JUDGEMENT

(1.) This Land Acquisition Appeal, filed under Sec. 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act"), is directed against the judgment and award dtd. 22/3/2005 passed in O.P. No. 74 of 1996 on the file of the Senior Civil Judge, Peddapalli (hereinafter referred to as the "Reference Court").

(2.) By the impugned judgment, the Reference Court enhanced the compensation awarded by the Land Acquisition Officer (for short, "LAO") in respect of the acquired lands, thereby giving rise to the present appeal at the instance of the Land Acquisition Officer & Revenue Divisional Officer, Peddapalli.

(3.) The lands situated in Survey Nos. 586, 587, and 588, admeasuring: Ac. 13-11 guntas, Ac. 14-21 guntas, and Ac. 4-31 guntas, respectively aggregating to a total extent of Ac. 32-23 guntas, situated at Jangaon Village, Ramagundam Mandal, Karimnagar District, were acquired for the public purpose of providing house sites.