SPECIAL LAND Vs. KARIBASAPPA

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.48/2007 dated 07.10.2017 by the Addl. Senior Civil Judge & JMFC Sindagi (hereinafter referred to as 'reference court').

(2.) Brief facts of the case are that - the land bearing Sy.Nos.610 and 610/1 of Almel village which has subject matter in this appeal were acquired by the preliminary notification under Section 4(1) of the Land Acquisition Act (for short 'the Act') dated 22.07.2000 for the purpose of construction of Indi Branch Distributory Channel No.16. The Special Land Acquisition Officer/appellant herein has determined market value at Rs.10,027/- per gunta.

(3.) The respondent being land loser claiming to be aggrieved by the same had filed protest petition under Section 18(1) of the Act, which came to be referred to the reference Court in LAC No.48/2007. The reference Court after considering the case had fixed market value @ Rs.40,293/- per gunta and has awarded other statutory benefits as per the Act.