DODLA KODANDARAMI REDDY (DIED) PER LRS. AND ANOTHER Vs. THE LAND ACQUISITION OFFICER (REVENUE DIVISIONAL OFFICER), KAVALI, NELLORE DISTRICT
LAWS(APH)-2018-4-73
HIGH COURT OF ANDHRA PRADESH
Decided on April 12,2018

Dodla Kodandarami Reddy (Died) Per Lrs. And Another Appellant
VERSUS
The Land Acquisition Officer (Revenue Divisional Officer), Kavali, Nellore District Respondents


Referred Judgements :-

HARIDWAR DEVELOPMENT AUTHORITY V. RAGHUBIR SINGH [REFERRED TO]
SPECIAL DEPUTY COLLECTOR VS. KURRA SAMBASIVA RAO [REFERRED TO]
MUMMIDI APPARAO VS. NAGARJUNA FERTILIZERS AND CHEMICALS LTD [REFERRED TO]
GAYATRI PROJECTS LIMITED VS. STATE OF ANDHRA PRADESH [REFERRED TO]


JUDGEMENT

C.V.NAGARJUNA REDDY,J. - (1.)The claimants in OP.No. 12 of 1991 on the file of the Subordinate Judge, Kavali, filed this Appeal feeling aggrieved by refusal of the Reference Court to enhance compensation in respect of one acre of land in Survey No. 823/1-2 in Kavali Bit No.1 Village, acquired for construction of coaxial dropping repeater station.
(2.)Notification under section 4(1) of the Land Acquisition Act, 1894 (for short 'the Act'), was issued on 13.09.1991 and the award was passed on 03-03-1991 by the Land Acquisition Officer fixing compensation of Rs. 75,560/- per acre. Not satisfied with the said quantum of compensation, appellant No. 1 sought for reference of the dispute to the Reference Court under Section 18 of the Act. Accordingly, the respondent has referred the dispute to the Reference Court, which was registered as OP.No. 12 of 1991.
(3.)In support of his claim for enhancement @ Rs. 150/- per square yard, appellant No.1 examined himself as PW.1 and two others as PWs.2 and 3 and got Exs.A.1 to A.3 marked. The respondent has examined himself as RW.1 and got Ex.B.1 marked. The Court has got Exs.X1 and X.2 marked.


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