P.ANASUYA Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) The present appeal is filed by Respondent No.24 in L.A.O.P.No.12 of 2004, challenging the order made under Section 30 of Land Acquisition Act, wherein the claim of the appellant was considered only to the extent of 322 square yards, leaving 200 square yards in plot No.127, as illegal and incorrect.

(2.) The facts in issue are as under :

(3.) A reference under Section 31(2) of the Land Acquisition Act was made to decide as to whom, the compensation has to be paid in respect of the acquired land. The appellant was respondent No.24 therein. The said reference came to be numbered as L.A.O.P.No.12 of 2004 before Principal Senior Civil Judge, Tirupati.