UNION OF INDIA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS case has come up for admission. By consent of both the parties, it is taken for final disposal.

(2.) THE lands measuring 36 guntas in sy. No. 347/1 situated in navbad, bidar district were acquired for the benefit of the appellant vide final notification dated 6-8-1987. The land acquisition officer awarded the compensation of Rs. 9,600/- per acre. The claimant filed an application under Section 18 (1) of the land acquisition act seeking for enhancement of the compensation. As such the civil judge, bidar now has passed the judgment and decree on 10-11-1995 in lac No. 346 of 1991 enhancing the compensation to Rs. 43,000/ -. Being aggrieved by this, the petitioners herein approached the district judge. The learned district judge has returned the appeals with a direction to present it before the proper court on the ground that he has no jurisdiction.

(3.) ACCORDING to Mr. Haranahalli, learned counsel for the petitioner the jurisdiction of the district judge is up to one lakh, as such there is an error in returning the appeal filed by the petitioners.