KAREGOWDARA LRAPPA Vs. SPECIAL LAND ACQUISITION OFFICER, SHIMOGA

JUDGEMENT

(1.) This appeal under Sec. 54(1) of the Land Acquisition Act (hereinafter referred to as 'the Act' for short) by the claimant seeking enhancement of the amount of compensation, against the judgment dtd. 17/8/2011 passed by the Reference Court.

(2.) Facts leading to filing of this appeal briefly stated are that the appellant is the owner of land measuring 1 acre and 17 guntas bearing Survey No. 111/6 situated at Sominakoppa Village, Kasaba Hobli, Shimoga Taluk. The aforesaid land was needed for Upper Tunga Project. Thereupon proceedings were initiated and a Preliminary Notification dtd. 17/11/2000 under Sec. 4(1) of the Act. Thereafter a declaration under Sec. 6(1) of the Act was issued on 19/1/2002. The Land Acquisition Officer assessed the compensation in respect of the land of the appellant at the rate of Rs.150.00 square meter and granted compensation for 27 guntas though, 1 acre and 14 guntas of land was acquired.

(3.) The appellant thereupon filed a reference under Sec. 18 of the Act. The Reference Court vide judgment dtd. 17/8/2011 determined the market value at Rs.105.00 per square feet.