DILAWARSAB BABUSAB MULLASAB Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) These four appeals arise out of the judgment of the High Court of Mysore in four appeals in certain land acquisition matters.

(2.) The lands with the acquisition of which we are concerned were acquired by the Government of Mysore for the Malaprabha project. They are situated in Gondi village of Parasgad Taluka. The preliminary notification under Section 4 was published on 26-9-1963 and 12-12-1963 and the Land Acquisition Officer made his award on 22-3-1969. The appellants applied for reference to the Civil Court under Section 18 of the Land Acquisition Act. The Civil Judge, Belgaum considered these four cases along with another case with which we are not concerned and delivered a common judgment in all the five cases.

(3.) In L. A. C. No. 990 of 1970 a total extent of 7 acres 27 gunthas were acquired. The Land Acquisition Officer had granted compensation at the rate of Rs. 1,200/- per acre in respect of 6 acres 17 gunthas. For all these land the Civil Judge granted compensation at the rate of Rs. 4,000/- an acre. it should be noticed at this stage that the claimants did not file an claims when they received notice under Section 9 of the Land Acquisition Act.