M RAMACHANDRA REDDY Vs. SPECIAL DEPUTY

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.02-01-2019 in I.A.No.389 of 2018 in L.A.O.P.No.78 of 1988 of the Senior Civil Judge, Peddapalli.

(2.) The said O.P. arose out of a reference under Section 18 of the Land Acquisition Act, 1894 ( for short "the Act") made vide letter dt.25-04-1985 of the Land Acquisition officer/Revenue Divisional Officer, Pedapalli in his Award proceedings No.5/87-88 dt.03-08-1987 in respect of the land acquired under Adrial village of Manthani Mandal of Karimnagar District.

(3.) The said O.P. was disposed of on 21-07-2000 enhancing the compensation awarded by the Land Acquisition Officer in the Award.