STATE OF KARNATAKA Vs. TIPPANNA YANKAPPA

JUDGEMENT

(1.) This appeal is filed by the State challenging the judgment and award dated 17.12.2016, passed in LAC No.39 of 2006 on the file of the Senior Civil Judge and JMFC, Bilagi, wherein the market value of the subject land has been enhanced to Rs.2,35,000/- per acre with all statutory benefits excluding pot karab if any.

(2.) The lands owned by the respondents measuring 12 acres 29 guntas bearing R.S.No.71P, situated at Kontikal village in Bilagi Taluk along with other lands were acquired by the State for the purpose of Upper Krishna Project by issuing notification dated 25.02.1999 issued under Section 4(1) of the Land Acquisition Act, 1894 ('Act' for short) and thereafter following the procedure prescribed under the Act, the Special Land Acquisition Officer passed an award fixing compensation of Rs.24,063/- per acre.

(3.) Being dissatisfied, the respondents and other similarly placed land losers have sought for reference under Section 18 of the Act. The reference Court has re- determined the market value at Rs.2,35,000/- per acre with all statutory benefits. Being aggrieved, the appellants are before this Court.