SHRIPAL Vs. KARNATAKA NERAVARI NIGAM LTD

JUDGEMENT

(1.) The appellants herein, who were land losers, have approached this Court by way of these appeals seeking enhancement of compensation pursuant to acquisition of their lands by the respondents for the purpose of construction of canals under the Hippargi Barrage project.

(2.) There is no dispute that the lands of the appellants were irrigated lands. The land acquisition notification under Sec. 4(1) of the Land Acquisition Act, 1894 was issued on 12/4/2007. The Special Land Acquisition Officer(S.L.A.O.) awarded compensation to the tune of Rs.1,31,263.00 per acre to the land owners.

(3.) The land owners preferred a reference and the Reference Court enhanced the compensation by fixing the market value of the land at Rs.3,00,000.00 per acre.