SHIVAPPA Vs. CHIEF ENGINEER

JUDGEMENT

(1.) Leave granted.

(2.) This Court had issued limited notice with regard to the reduction of compensation from Rs.4,61,250.00 to Rs.4,15,000.00 per acre.

(3.) We have heard Mr. Anand Sanjay M. Nuli and Mr. Sharanagouda Patil, learned counsel appearing on behalf of the appellants and Mr. Navin R. Nath, learned Senior Counsel appearing on behalf of the respondents.