ABDUL RAHMANSAB Vs. CHIEF ENGINEER,KNNL

JUDGEMENT

(1.) These batch of appeals are pertaining to the preliminary notification dtd. 15/9/2015 and dtd. 24/8/2006 issued under Sec. 4(1) of the Land Acquisition Act (for short, 't the Act) for the purpose of acquisition of lands situated in Ambalaga village, Taluka & Dist. Gulbarga for the purpose of Ganduri Nala Project. Since all these appeals are arising out of said notification, same are taken up for common hearing and common disposal.

(2.) By notification dtd. 15/9/2005 issued under Sec. 4(1) of the Act, the Government sought to acquire land of the claimants in Sy.No.152/2 measuring 4 acres 25 guntas situated at proper Ambalaga Village, Taluk Aland, Kalaburagi District for the purpose of Ganduri Nala Project. The SLAO on 3/5/2008 passed the award fixing the market value of land at Rs.69,750.00 per acre. Aggrieved by the same, the claimants sought reference under Sec. 18(2) of the Act in LAC No.36/2009. By judgment and award dtd. 19/4/2011, the Civil Judge (Sr.Dn.) at Aland relying upon the judgment in LAC No.40/2007 by the II Addl. Civil Judge (Sr.Dn.), Gulbarga enhanced the compensation at Rs.2,42,000.00 per acre. Aggrieved by the same, present appeal is filed seeking enhancement.

(3.) By notification dtd. 24/8/2006 issued under Sec. 4(1) of the Act, the Government sought to acquire land of the claimants in Sy.No.137/2, measuring 06 acres 10 guntas situated at Ambalaga Village, Taluk Aland, Dist. Kalaburagi for the purpose of Ganduri Nala Project. The SLAO on 31/7/2008 passed the award fixing the market value of land at Rs.69,750.00 per acre. Aggrieved by the same, the claimants sought reference under Sec. 18(2) of the Act in LAC No.56/2009. By judgment and award dtd. 29/7/2011, the Senior Civil Judge at Aland relying upon the judgment in LAC No.40/2007 by the II Addl. Civil Judge (Sr.Dn.), Gulbarga enhanced the compensation at Rs.2,42,000.00 per acre. Aggrieved by the same, present appeal is filed seeking enhancement.