HIRABAI Vs. L A O CUM ASST COMMR

JUDGEMENT

(1.) The applications seeking for substitution of the legal representatives of the deceased appellants pending consideration are allowed while condoning delay, directing substitution of the names of the legal representatives in place of deceased appellants. The said applications are accordingly disposed of by this common order.

(2.) Having passed an order for substitution of the legal representatives in place of the deceased appellants, we now proceed to dispose of all these appeals by this common judgment and order as all these appeals are interconnected and issues raised and urged are almost identical in nature.

(3.) The Government of Karnataka issued a preliminary notification under Section 4(1) of the Land Acquisition Act, 1894 (for short "the Act") proposing to acquire lands for the Bhima River Lift Irrigation Project which was published in the Government Gazette on 08.06.1995 by which the Government proposed to acquire lands belonging to the appellants herein. The lands proposed to be acquired consist of both irrigated and dry lands pertaining to Devangaon Village, Bijapur District. Subsequently, the State Government also issued declaration under Section 6 of the Act on 25.01.1996. Subsequent to the aforesaid issuance of notification under Section 4(1) followed by the notification under Section 6 of the Act, the Land Acquisition Officer passed an award on 14.12.1996 whereby he fixed the compensation and the market value of the acquired irrigated land at the rate of Rs. 15,000/- per acre and for the dry lands at Rs. 13,000/- per acre.