MOHAMMED TAHER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this matter is posted in the admission list, with the consent of learned Counsel appearing for both the parties, this matter is taken up for final disposal, having regard to pendency of appeal from 1979 in LAC No. 20/1979. In the meanwhile, this matter was renumbered in the year 1999 and the acquisition took place in the year 1975.

(2.) This appeal arising out of the impugned judgment and Award dated 23.2.1988 passed in LAC No. 20/1979 on the file of Civil Judge at Bidar. The Reference Court by its impugned judgment and Award, awarded a sum of Rs.. 6,250/- per acre for irrigated land to an extent of 6 acres and Rs.. 3,500/- per acre for dry land to an extent of 16 acres 8 guntas in Sy. No. 45 of Chitguppa Village with consequential statutory benefits. The Appellant contending that, the quantum of compensation awarded in respect of irrigated land of 6 acres [3 acres sugarcane and 3 acres paddy grown out of 22 acres 8 guntas in Sy. No. 45 of Chitguppa Village] is inadequate and the same requires enhancement, presented this appeal. The Appellant has confined the enhancement of compensation to Rs.. 10,000/- per acre in respect of irrigated land.

(3.) The brief facts of this case are: