Venkatachala, J. - (1.) In this appeal by special leave, directed against the Judgment and Decree dated June 19, 1990 in Appeal No. 2234 of 1986 of the High Court of Judicature, Andhra Pradesh, enhanced compensation for irrigation wells of the agricultural lands acquired under the Land Acquisition Act, 1894 - 'the Act' is claimed by the owners of those lands - the appellants.
(2.) Several extents of agricultural lands comprised in different survey numbers of Nedunoor Village, Karimnagar District of the State of Andhra Pradesh were required for submergence under the waters of Maneru Dam. Those agricultural lands were acquired pursuant to Notification published in the State Gazette dated February 2, 1979, as required by Section 4(1) of the Act. The agricultural lands so acquired were dry lands, single crop wet lands, and double crop wet lands. In some of those agricultural lands, there were irrigation wells, as well.
(3.) The Land Acquisition Officer (LAO), by an award made under Section 11 of the Act determined the market value of the said agricultural lands and the said irrigation wells separately and awarded compensation payable thereunder, to the concerned owners of the acquired lands. Nature of crops grown on the lands, that is, dry crop, wet single crop or wet double crop while formed the basis for the LAO to determine the market value of the agricultural lands, estimate of the cost of construction of each irrigation well prepared by the Public Works Department formed the basis for the LAO to determine the market value of such irrigation wells.;