TAYANNA, S/O V. HAMPAYYA, SINCE DECEASED, REPRESENTED BY HIS LEGAL REPRESENTATIVES, V. NAGAREDDY, V. VENKATESH AND V. HAMPAYYA, ALL ARE LEGAL REPRESENTATIVES OF LATE TAYANNA Vs. THE ASSISTANT COMMISSIONER AND LAND ACQUISITION OFFICER AND THE DIR

JUDGEMENT

(1.) THE appellants in MFAs. 1948/2008, 1949/2008, 1951/2008 and 1952/2008 are the landlords -claimants in LAC. Nos. 05/2007, 09/2007, 08/2007 and 11/2007 respectively. Though these Miscellaneous First Appeals are posted for admission today, by consent of both the learned Counsel for the parties, these appeals are taken up for final disposal. We have heard these matters at length and disposed of the same on merits.

(2.) ALL these appeals arise out of the common Judgment passed by the learned Judge of the Reference Court and the facts ere same and questions of law are one and the same. Therefore, they have been clubbed together and disposed of by this common Judgment.

(3.) THE facts of these cases in nutshell are that, the subject lands have been acquired by the 1st respondent vide notification dated 15.06.2006 under LA Act for the purpose of construction of 500 bed hospital at Raichur, The 2nd respondent is the beneficiary of the said acquired lands. The Land Acquisition Officer passed an award determining the market value of the acquired lands at the rate of Rs. 47,140/ - per acre. Consequent upon the protest petition filed by the landlord -appellants herein Under Section 18(1) of the LA Act, the references were made to the Civil Court to determine the correct market value of the lands. The learned Judge of the Reference Court has adjudicated the reference cases in LAC. No. 05/2007. 09/2007, 08/2007 and 11/200 and passed the impugned Judgment.