SHLVSHARNAPPA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THESE appeals arise from the common judgment and award dated 29th June, 1996 delivered by the II Additional District Judge (Mr. V. K. Dwarakanath), Gulbarga in Land Acquisition Case Appeal Nos. 45, 46, 83, 84, 85, 86 of 1992 and 1 to 3 of 1993 which had been filed from the common judgment dated 2-1-1992 delivered by the Additional Civil judge (Mr. P. G. Kulkarni), Gulbarga, in Land Acquisition Case Nos. 29, 30, 31, 32, 33, 34, 35, 36 and 37 of 1989.

(2.) FROM the common judgment delivered by the learned Additional Civil Judge, Gulbarga, above land acquisition cases the said appeals have been allowed by the learned II Additional District Judge, Gulbarga with costs.

(3.) BEFORE proceeding further, it will be appropriate to give the following chart which indicates the number of M. S. A. , L. A. C. A. and L. A. C. , survey number and the extent of land involved in each case and the nature of land: <FRM>JUDGEMENT_229_KANTLJ3_2001Html1.htm</FRM>