- (1.) These appeals are directed against the judgment and order passed by the High Court of Andhra Pradesh at Hyderabad in A.S. No. 1595 of 2001, 08.03.2007, whereby and where under the High Court has allowed the appeal filed by the claimants and enhanced the compensation awarded to Rs. 1,50,000/- per acre without any categorization. The brief facts of the case are that the Government of Andhra Pradesh acquired land measuring 4.67 cents situated in various survey numbers of Thimminaidupalem village for the purpose of formation of 100 feet Karakambadi road from Leelamahal to Mangalam Housing Complex for the benefit of Tirupati Urban Development Authority, Tirupati. The possession of the land was taken on 7.01.1984, prior to the issuance of notification Under Section 4 of the Land Acquisition Act, 1894 (for short, "the Act"). Thereafter, a notification was issued Under Section 4 of the Act, and subsequently another notification was issued Under Section 6 of the Act on finalization of the proceedings.
(2.) The Land Acquisition Officer (for short, "the L.A.O.") classified the land into three categories and fixed the market value at Rs. 20,000/- per acre in respect of category No. 1 lands, Rs. 30,000/- per acre in respect of category No. 2 lands, and Rs. 70,000/- per acre in respect of category No. 3 lands by Award No. 3 of 1989, dated 30.06.1989.
(3.) Not being satisfied with the compensation so awarded by the L.A.O., the claimants made an application to the L.A.O. Under Section 18 of the Act seeking reference to the Civil Court for enhancement of compensation. Accordingly, the L.A.O. referred the case of the Respondents to the Reference Court where it was registered as O.P. No. 47 of 1990.;