LAKKAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mfa Nos.1178/2016, 9471/2015, 9472/2015 and 1177/2016 are filed by the land losers/claimants for enhancement against impugned judgment and award dated 29.10.2013 made in LAC Nos. 35/2011, 41/2011, 40/2011 and 43/2011 on the file of Principal Senior Civil Judge, Hassan awarding a total compensation of Rs.15,000/- per gunta with all statutory benefits.

(2.) The respondents issued preliminary notification under Section 4(1) dated 09.05.2007 acquiring the lands of the appellants in Survey Nos.117 measuring 20 guntas, Survey No.117 measuring 20 guntas, Survey No.115 measuring 31 guntas and Survey No.117 measuring 20 guntas situated at Hanumanthapura Village Kasaba Hobli, Hassan Taluk, Hassan District for the purpose of Yagachi Reservoir Project followed by final notification and subsequently, award came to be passed on 03.01.2010 and on 1.3.2010 by fixing the market value of Rs.2,67,600/- per acre for dry lands (Rs.6,690/- per gunta).

(3.) The claimants, who are dissatisfied with the award passed by the Land Acquisition Officer, filed an application under Section 18(1) of the Land Acquisition Act referring the matter to the Civil Court to determine the proper market value. In the reference application, the claimants have asserted that the acquired lands were very fertile lands and were worth Rs.25-30 lakhs per acre and they were growing two crops per year and there were several valuable trees in the said land. Therefore, compensation awarded by the land acquisition officer is meager.