KARNATAKA URBAN WATER SUPPLY AND DRAINAGE BOARD JALA BHAVAN 6, 1ST PHASE, 1ST STAGE, B.T.M. LAYOUT. BANNERGHATTA ROAD BANGALORE - 560029 REPRESENTED BY ITS MANAGING DIRECTOR SRI B SRINIVASA REDDY AND OTHERS ETC. ETC. Vs. THE SPECIAL LAND ACQUISI

JUDGEMENT

(1.) THIS batch of five Miscellaneous Appeals under Section 54(2) of the Land Acquisition Act, 1984 (hereinafter referred to as 'Act') and the Cross -objection under Order XLI Rule 22 of C.P.C. r/w. Section 54(2) of the Act are making their journey to and fro in the first round from the High Court to the Reference Court and in the second round from the Supreme Court to this Court, and are now back to square one, in the sense, they are all appeals against the judgment and awards of the Reference Court in LAC No. 8/1989 and LAC No. 10/1989.

(2.) THOUGH the two LAC cases were in company earlier, they got separated after remand from this Court in the first round of appeals by the Acquiring Authority (State Government) in MFA Nos. 759 and 760/1994.

(3.) THE appeals and cross objection have their genesis in a notification issued under Section 4(1) of the Land Acquisition Act initially published on 20.12.1984 and later after correction published on 22.8.1985 notifying the two parcels of land namely an extent of 5 acres 5 guntas in Survey No. 24 and an extent of 3 acres 20 guntas in Survey No. 23 of Shimoga Town for the public purpose namely for setting up of Underground Sewerage Treatment Plant by the Shimoga Town Municipality.