SUBHADRA BAI Vs. STATE OF MYSORE

JUDGEMENT

(1.) Certain lands belonging to the appellant Subhadra Jbai were compul- sorily acquired under the Land Acquisition Act, lor wnich the Land Acquisition Officer awarded compensation or Rs. 35, 374. She claimed interest under S.34 of the Land Acquisition Act; but the said claim was rejected on the ground that possession of the lands was taken not in the year 1958 as claimed by her, but on 27th January 1964, supsequent to the award.

(2.) Thereafter, the Land Acquisition Officer having been moved by her under S.18 of the Act made a reference to the Civil Judge at Raichur. before the Civil Judge, the appellant stated that she had no grievance about the quantum oi compensation awarded to her. her case was that she was actually dispossessed in the year 1058 and that therefore, she has become entitled to be paid either crop compensation, i.e., compensation in respect" of crops which she would have grown had she not been dispossessed during the years 1958 to 1963, 01 in the alternative, interest on the compensation amount of Rs. 35,374.

(3.) The Civil Judge accepted the contention of the Land Acquisition Officer regarding the taking oi possession and thereiore dismissed her claim.