SPECIAL LAND ACQUISITION OFFICER Vs. SHIVANNA

JUDGEMENT

(1.) HEARD the learned Government Advocate for the appellant-Land Acquisition Officer and carefully perused the case records including the judgments and awards made by both the Courts below.

(2.) THE appellant-L. A. O. has preferred this miscellaneous second appeal against the judgment and award dated 12-10-2001 of the first Appellate Court, whereby, it has confirmed the judgment and award made by the Reference Court and dismissed the appeal filed by the appellant-L. A. O.

(3.) THE appellant herein had acquired an extent of 2 acres of land in sy. No. 325 situated at Kesare Village, Mysore Taluk, for Varuna Canal project and fixed the market value of the acquired land at Rs. 14,100/-per acre. The respondent-claimant, not being satisfied with the award made by the L. A. O. , sought for reference and on reference, the Reference court on consideration of the entire materials placed on record, fixed the market value of the acquired land at Rs. 54,856/- per acre in respect of the dry land and Rs. 68,562/- per acre in respect of the wetland. On appeal, the same has been confirmed by the Appellate Court. Hence, this miscellaneous second appeal.