DISTRICT REGISTRAR COLLECTOR Vs. CHARLES PROPERTY DEVELOPERS

JUDGEMENT

(1.) Heard the Government Pleader for Arbitration, for the petitioners in the Revisions and Sri Y. Chandrasekhar, for the respondent in all the Revisions.

(2.) The respondent had purchased on 30.06.2008 from M/s. A.C.C. Limited 213.33 Sq.yds., 7316.57 Sq.yds and 19253.55 Sq.yds. under three separate sale deeds being Document Nos.2830 of 2012, 2831 of 2012 and 7343 of 2012 in various Survey Nos. in Moosapet Village, Balanagar Mandal, Ranga Reddy District.

(3.) In the first sale deed, the respondent assessed the market value at Rs.9389/- per sq.yd.; in the second sale deed, it assessed the market value at Rs.4,100/- per Sq.yd.; and in the third sale deed, it assessed the market value at Rs.4,414/- per sq.yd.