(1.) Leave granted.
(2.) The appellants in the present appeals are the landowners who have lost their land in the acquisition proceedings. They are aggrieved by the impugned judgment of the Division Bench of the High Court of Karnataka, wherein the second application filed by them before the Collector, seeking re-determination of compensation, has been rejected. The appellants had earlier sought re- determination of compensation on the basis of the award of the Reference Court and now seek further re-determination on parity with similarly placed landowners, in whose favor the High Court was pleased to pass an enhanced award.
(3.) We have heard the learned counsel appearing for the appellants and the learned Additional Solicitor General of India (ASG), as well as the learned Senior counsel appearing for the respondents. Documents filed, judgments relied upon, and the written submissions have been perused and duly taken on record.
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