Full Judgment Text
IN THE SUPREME COURT OF INDIA
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/-
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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
th
Court is set aside and award dated 20 August, 1990, passed by the Reference Court
is restored.
No costs.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New Delhi,
January 22, 2009.