SPECIAL LAND Vs. SUBHASCHANDRA

JUDGEMENT

(1.) The present appeal is preferred under Section 54(1) of the Land Acquisition Act calling in question the judgment and award passed in LAC No.21/2014 dated 20.01.2018 by the Additional Senior Civil Judge & JMFC Sindagi (for brevity hereinafter referred to as 'reference Court').

(2.) Brief facts of the case are that -

(3.) The respondents are the land loser claiming to be aggrieved by the same have filed protest petition under Section 18(3)(a) of the Act, which came to be referred to the reference Court in LAC No.21/2014. The reference Court after considering the case had fixed the market value at the rate of Rs.5,27,695/- per acre for irrigated land and fixed the rate of house property at 50% over and above the value allowed by the SLAO and determined the compensation of Rs.2,27,263/- and has awarded other statutory benefits as per the Act.