GURULINGAWWA Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Even though the appeal is at the stage of admission but at the consent of the learned counsels for both the parties, appeal is taken up for consideration for hearing and disposal finally.

(2.) The appellants in the present appeal are the landloosers who are before this Court assailing the judgment and award passed in LAC No.42/2010 dated 14.10.2011 in respect of land acquired belonging to the appellants herein. In the present case the appellants being the owners of the land bearing RS.No.66/1 totally measuring 10 acres out of that area 03 acres of land was acquired for the purpose of minor irrigation tank situated at Jambagi village, Bijapur Taluka.

(3.) Being aggrieved by the compensation as determined by the Special Land Acquisition Officer at Rs.1,13,466/- per acre, the claim petition has been filed under Section 18 of the Land Acquisition Act, and accordingly the reference Court had determined the market value of the land in question in the present appeal at Rs.2,50,000/- per acre for irrigated land.