LAND ACQUISITION OFFICER RAICHUR Vs. KOPRESH RAO

JUDGEMENT

(1.) THIS is an Appeal filed by the State against the order passed by the learned Additional Civil Judge, Sr. Division, in LAC No. 54/1997.

(2.) THE facts very briefly are:-The property in question related to 15 acres 25 guntas and 17 acres 26 guntas in Sy. Nos. 138 and 125 of Ramadurga Village, devadurga Taluk of Raichur District. The preliminary notification is dated 4. 2. 1993. The purpose of acquisition was for the construction of balancing Reservoir. The Land Acquisition Officer awarded a sum of Rs. 7,000/- per acre. The matter went before the Reference Court for enhancement of compensation. The learned Civil Judge granted rs. 52,500/- per acre. This was done on the basis of Ex. P-4, award made in LAC No. 151/1997 to 159/ 1997.

(3.) AGGRIEVED by the enhancement of the compensation, the State is before us.