SPECIAL LAND ACQUISITION OFFICER Vs. CHANDRAMMA

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in these appeals is to the judgment of a learned Single Judge of the Karnataka High Court dismissing the appeals filed by the appellant under Section 54(1) of the Land Acquisition Act, 1894 (in short the Act ). In all these cases the judgment and award passed in the concerned land acquisition case by learned Principal Civil Judge (Senior Division), Gulbarga, was questioned. The Reference Petition for enhanced compensation was partly accepted. Before the High Court the stand was that while evaluating the value of the structures no basis was indicated and by roughly exorbitant estimation amount of compensation was fixed. The High Court did not find any substance in the plea and dismissed the appeals.

(3.) Learned Counsel for the appellant submitted that though some amount of guesswork may be involved there has to be a rational basis indicated for fixing the quantum. Therefore, when without any discussion and justifiable data the Reference Court had fixed the amount of compensation in respect of the structures the High Court should have interfered and, therefore, the judgment is clearly unsustainable.