- (1.) Heard learned counsel for the parties.
(2.) The present appeal is directed against the judgment and order dated 31-7-1996 in Appeal No. 1560 of 1989 passed by the High Court of Andhra pradesh at Hyderabad.
(3.) The questions raised by the appellant are: (A) Whether the High Court is justified in fixing the market value of the acquired land at the rate of Rs 90,000 per acre on the facts and circumstances of this case (B) Whether the High Court is justified in placing reliance on exhibits A-1 and A-2, the sale deeds in which the respondents are the vendors ;