AMEER HAMZA Vs. DEPUTY COMMISSIONER COORG

JUDGEMENT

(1.) This is an appeal by one of the three claimants in certain land acquisition proceedings claiming an ennaucement over tne compensation awarded by the District Judge of Mercara confirming that awarded by the Land Acquisition Officer.

(2.) The property acquired was two cents of land with he two shop buildings thereon situated admittedly in a veiy busy commercial area of Mercara called the Chowk.

(3.) The Land Acquisition Officer valued the land at Rs.6 per square foot acting upon no material other than me fact mat the said rate was suggested by me mahazardars. So far as the building is concerned, he accepted the valuation made by the municipal surveyor, winch was Rs.1,200. Inclusive of solatium, therefore, ne awarded a sum of Rs.7,363