SPECIAL LAND ACQUISITION OFFICER Vs. P NAGAPPA REDDY

JUDGEMENT

(1.) The legality and correctness of the judgment and award passed by the Additional City Civil Judge, Bangalore City dt. 18.3.2003 in LAC 223/2003 is called in question by the Special Land Acquisition Officer and also by the beneficiary.

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

(3.) The Reference Court formulated the following point for its consideration: