REVANSIDDAPPA Vs. CHIEF ENGINEER

JUDGEMENT

(1.) Heard the learned counsel for the appellants and learned counsel for respondent No.2-beneficiary and the learned Additional Government Advocate for respondent Nos.3 and 4.

(2.) The appellants are the owners of land Sy.No.79/2 measuring 01 acre 38 guntas and land Sy.No.79/3 measuring 09 acres 30 guntas situated at village Gadilingadalli Tq: Chincholi Dist: Gulbarga. The lands of the appellants were acquired for executing the Lower Mullamari Project under a 4(1) notification dated 08.11.2007. Subsequently, award was passed on 14.10.2009. The Land Acquisition Officer was pleased to award a meager compensation of Rs.33,500/- per acre in respect of dry lands. The appellants aggrieved by the meager compensation, sought reference under Section 18 (1) of Land Acquisition Act for proper adjudication of the market value.

(3.) It is the case of appellants that market value of the acquired lands is more than Rs.3,25,000/- per acre. The reference Court on appreciating the material on record, awarded compensation of Rs.1,48,000/- per acre excluding pot kharaba if any.