SPECIAL LAND ACQUISITION OFFICER Vs. N. SAVITHA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Karnataka at Bengaluru in Miscellaneous First Appeal No. 7954 of 2014 (LAC) and Miscellaneous First Appeal No. 6429 of 2015 (LAC) by which the High Court has allowed the Miscellaneous First Appeal No. 7954 of 2014 (LAC) preferred by the respondent herein - original claimant - original landowner and has enhanced the amount of compensation in respect of the acquired land to Rs.40.00 lakhs per acre and consequently has dismissed the Miscellaneous First Appeal No. 6429 of 2015 (LAC) preferred by the State, the State has preferred the present appeals.

(2.) The facts leading to the present appeals in a nutshell are as under:-

(3.) We have heard learned counsel appearing on behalf of the respective parties at length.