LAWS(KAR)-2011-2-7

SPECIAL LAND ACQUISITION OFFICER Vs. SRI MAHADEVAPPA

Decided On February 24, 2011
SPECIAL LAND ACQUISITION OFFICER, MYSORE URBAN DEVELOPMENT AUTHORITY Appellant
V/S
MAHADEVAPPA Respondents

JUDGEMENT

(1.) M.F.A. No. 7564/08 is filed by the Special Laud Acquisition Officer, MUDA, challenging the legality and correctness of the judgment and award passed by the III Addl. Civil Judge, Mysore, dated 18.3.2008 in LAC No. 63/02 and Cross Objection No. 258/08 is fifed by the Respondent who lost the land on account of the acquisition by the Appellant In the circumstances appeal and cross objections are heard together.

(2.) We have heard Sri P S Manjunath, the learned Counsel for the Appellant and Mr. C S Kothavale, learned Counsel who is appearing for Sri G P Manjunath for the Respondent.

(3.) The facts leading to this case are as hereunder: