MALLIKARJUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri G. G. Chagashetty, learned counsel for the appellants, the learned Additional Government Advocate for respondent No.1 and Sri. S.S. Aspalli, the learned ASGI for respondents No.2 to 4.

(2.) The appellants-land loosers have filed this appeal under Section 54 (1) of the Land Acquisition Act, praying

(3.) The land Survey No.276/1 measuring 18 acres 24 guntas and land Sy.No.278 measuring 12 acres 01 gunta both situated at Chidri village Dist: Bidar, belonging to appellants are acquired for expansion of existing Defence Air-force Station, at Bidar under 4 (1) notification dated 01.10.1985 issued by the Land Acquisition Officer under Land Acquisition Act, 1894. The Land Acquisition Officer passed the order on 26.07.1989 determining the market value of the said lands at Rs.9,600/- per acre. The appellantsclaimants being dissatisfied with the quantum of the market value have filed reference petition before the Reference Court in LAC.No.303/1991. The reference Court determined the market value of the acquired lands at the rate of Rs.43,000/- per acre vide its judgment and award dated 27.11.1995.