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Judgment
Aggrieved by the enhancement of compensation granted by the reference Court from Rs.25,000/- per acre to Rs.18/- per sq
Heard Mr. P. Jagadeeshchandra Prasad, learned Standing Counsel appearing for the appellant and Mr. Kowturu Pavan Kum
The land to an extent of Ac.9.59 cents situated in Sy.Nos.292, 301, 304 of Kanithi Village of Visakhapatnam District
Not satisfied with the above order, the land owners sought a reference. By a judgment dated 29.03.2001 passed in L.A
As stated earlier the Land Acquisition Officer took note of the sale transactions from 22.06.1976 to 21.6.1979 that
Before the reference Court on behalf of the claimants, two persons were examined and a certified copy of the judgmen
It is an admitted fact that the land was acquired for the purpose of formation of Civil Township and housing purpose
The evidence of the claimants shows that the father of PW.1 sold an extent of Ac.0.13 cents in Sy.No.303/4, located
However, under Ex.A.1, the reference Court enhanced the compensation to Rs.18/- per sq. yard, pursuant to a Lok Adal
As a sequel, miscellaneous petitions pending in this appeal, if any, shall stand closed. There shall be no order as