LACHCHAPPA Vs. SPECIAL LAND ACQUISITION OFFICER UKP, BAGALKOT

JUDGEMENT

(1.) The delay in filing the Special Leave Petitions, in the peculiar facts and circumstances of the case, is condoned.

(2.) Leave granted.

(3.) On 11/2/1999, the Respondents issued a Notification under Sec. 4 (1) of the Land Acquisition Act, 1894 ("the Act") proposing to acquire an extent of 7 Acres 12 Guntas in Survey No. 161/2 of Mudhol Village, Mudhol Taluk, Bagalkot District, Karnataka. The acquisition was for the purpose of accommodating displaced families under a project. On 4/1/2000, the Land Acquisition Officer passed an Award, and aggrieved by the determination of compensation, the Appellants sought reference under Sec. 18(1) of the Act in LAC No. 1802 of 2000 before the Additional Civil Judge (Senior Division), Jamkhandi. On 27/3/2001, the compensation was enhanced to Rs.3,00,000.00 per acre.