- (1.) Leave granted.
(2.) Being aggrieved by the judgment delivered by the High Court of Judicature of Andhra Pradesh at Hyderabad dated 10th October, 2012, in Writ Appeal No.1274 of 2012, this appeal has been preferred by the land owners, whose lands have been acquired.
(3.) The issue involved in this appeal is whether Reference Applications filed by the appellants under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act"), was beyond statutory period. For the purpose of ascertaining the said fact, it would be necessary to record some of the relevant facts pertaining to the acquisition proceedings.;