NANJEGOWDA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) The Office has raised objection regarding maintainability of the Appeal, since the claim value before the reference Court is less than Rs. 10,00,000/- (Rupees ten lakhs).

(2.) Sri Girish B. Baladare, learned counsel for the appellants submits that on the basis of the award passed, he has claimed the value of the land acquired at Rs. 20,00,000/- per acre. Therefore, the appeal is maintainable.

(3.) Per contra, Smt.A.R.Sharadamba, learned Additional Government Advocate submits that though the claim made before the reference Court is Rs. 20,00,000/- per acre, the acquired land is only 17 guntas and therefore, the value of the acquired land would be Rs. 8,50,000/- i.e., less than Rs. 10,00,000/-. Therefore, the office objection has to be upheld.