- (1.) Delay condoned.
(2.) Leave granted.
(3.) This is a claimant's appeal arising out of land acquisition proceeding. A certain extent of land in the village Anugonda was acquired for providing house sites to the weaker sections of the society. The Land Acquisition Officer awarded compensation at the rate of Rs. 13,000. 00 per acre. Being dissatisfied with this award on a reference under Section 18 of the Land Acquisition Act, the Reference Court affirmed the award of the Land Acquisition Officer. Thereafter, the matter was carried in appeal to the High Court. The High Court noticed that there was hardly any evidence before the Court to come to the conclusion one way or the other. However, by adopting capitalisation method, on which there is some evidence, the compensation was fixed at Rs. 22,000. 00 per acre by enhancing the compensation awarded by the Land Acquisition Officer, as affirmed by the Reference Court.;