B R PATHI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) ISSUE rule.

(2.) THIS matter has come up for further orders.

(3.) ON the other hand, the Civil Court has resolved the question as to the entitlement and apportionment of compensation payable in respect of the 5 guntas of land, which has a superstructured measuring about 506 Sq. mts. in Sy. No.3 of Bommanahalli Village, Begur Hobli, Bangalore South Taluk, in respect of which the first respondent had determined the compensation payable to the land owner to be a sum of Rs.79,59,961/-.