SHARADABAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal under Section 54 of the Land Acquisition Act is filed by the owners of the agricultural lands whose lands came to be acquired by the state government, for the public purpose viz. , karanja irrigation project.

(2.) THE appellants owned different extents of lands, totally 2 acres 25 guntas in sy. No. 80/3 and 4 of kasartugaon village, bhalki taluk, bidar district.

(3.) THE appellants being aggrieved by the judgment dated 1-2-1999 and award dated 17-2-1999, passed in l. a. c. No. 209 of 1998, by the learned civil judge (senior division), bhalki, in fixing the compensation in respect of the acquired lands at Rs. 30,140-00 per acre, have preferred this appeal claiming that compensation should have been fixed at a rate not lesser than Rs. 38,410-00 per acre.