SPECIAL DEPUTY COLLECTOR Vs. SANJAY KUMAR PANDEY

JUDGEMENT

(1.) These two Revisions arise between the same parties out of the same O.P.No.34 of 1983, a reference under Section 18 of the Land Acquisition Act, 1894 ( for short 'the Act') disposed of by this common order.

(2.) The respondent was the owner of Ac.26.39 gts of agricultural land at Gollaguda village, Nalgonda Town.

(3.) For laying new broad gauge line from Bibinagar to Nadikudi, this land was acquired by issuing on 10-01-1979, a notification under Section 4(1) of the said Act, but possession was taken on 03-08-1977.