- (1.) Leave granted.
(2.) Being aggrieved and dissatisfied by the judgment and order dated 7.6.2000 passed by the High Court of Andhra pradesh in appeal nos. 2901/99.3078/ 99 and 7/2000, the land acquisition officer (revenue divisional officer) , nalgonda, Andhra Pradesh has filed these appeals.
(3.) By the impugned judgment and order, the High Court fixed the compensation of the land under acquisition @ rs. 2,25,000/- per acre by relying upon exhibit A-10, which relates to the fixation of rate of compensation for survey no. 367 for which notification under section 4 of the Land Acquisition Act (hereinafter referred to as 'the Act') for acquiring the land was issued on 29.8.1980.;