STATE OF KARNATAKA Vs. KALABURAGI

JUDGEMENT

(1.) Heard the learned counsel for the appellants, Additional Government Advocate for the State and the learned counsel for the cross objectors landlosers.

(2.) The appeals are by the beneficiaries and the Special Land Acquisition Officer of the State, the Cross objections are by the landlosers.

(3.) The acquiring Authority have acquired the lands of landlosers vide 4(1) Notification dated 13.08.2009 for the purpose of construction of percolation tank under Minor Irrigation Project. The authority has passed an award on 18.01.2011 awarding compensation of Rs.60,000/- per acre. The landlosers being aggrieved, filed applications under Section 18(1) of the Land Acquisition Act, seeking for enhancement of the compensation and on reference the reference Court awarded compensation of Rs.4,83,750/- per acre.