T. Madhava Reddy
& ANR. Vs. Land Acqu.Officer-Cum-Mandal Rev. Officer [2009] INSC 129 (22
January 2009)
Judgment
CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO.4070 OF 2001 T. Madhava Reddy and Anr.
...Appellant(s) Versus Land Acquisition Officer-Cum-Mandal Revenue Officer
...Respondent(s)
O R D E R
Heard learned counsel
for the parties.
The Land Acquisition
Officer awarded compensation in relation to the land belonging to Appellant
No.1 at the rate of rupees ten thousand per acre, whereas in relation to Appellant
No.2 compensation was awarded at the rate of Rupees six thousand per acre. On
an application filed under Section 18 of the Land Acquisition Act, 1894, the
Reference Court after making a detailed analysis of the evidence produced by
the parties, enhanced the compensation in relation to the land of Appellant
No.1 from Rupees ten thousand per acre to rupees twenty thousand per acre,
whereas, in relation to the land of Appellant no.2 from rupees six thousand per
acre to rupees ten thousand per acre. On appeal, the High Court reversed that
order.
Having heard learned
counsel for the parties and perused the records, we are of the view that the
impugned order is liable to be set aside because the High Court has ...2/- -2-
not recorded any reason whatsoever for upsetting the well reasoned award passed
by the Reference Court after due consideration of the material produced by the
parties.
Accordingly, the
appeal is allowed, impugned order rendered by the High Court is set aside and
award dated 20th August, 1990, passed by the Reference Court is restored.
No costs.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New
Delhi,
January
22, 2009.
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