SHIVAMMA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard the learned counsel for the Cross- objectors and the learned Additional Government Advocate for the State.

(2.) All the cross-objections and appeals are taken up together for disposal by this common judgment.

(3.) Cross-objectors are the claimants before the reference Court in LAC Nos.31/2012, 33/2012 and 34/2012, respectively, which are disposed of by the judgment and award by the Court of the Senior Civil Judge and JMFC, Indi.