SIDHEGOWDA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THE petitions coming on for Preliminary Hearing in the 'B' Group, are considered for final disposal. THE Respondent No.3 is the contesting respondent. Though no Statement of objections are filed, having regard to the facts and circumstances, the petitions are considered for final disposal.

(2.) THE Petitioners are said to be the owners of land on the banks of the river Arkavathi at Margondhaiyanadoddi and Nallahalli, Uyamballi Hombali, Kanakapura Taluk, Ramanagara District. THE said lands bearing Sy.Nos.20/1, 20/2, 26/2, 299/2, 299/1 totally measuring 14 acres 29 guntas were said to have been acquired for the purposes of the Arkavathi Reservoir which was to be constructed. THE first respondent herein was the authorised officer to acquire the lands for the said purpose. THE third respondent was the acquiring body and the executing authority of the reservoir and is liable to pay compensation to the land owners whose lands are so acquired. A notification under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter referred to as ' the LA Act' for brevity) was issued on 3.9.1992. THE final declaration under Section 6 was issued on 8.2.1994 and an award was passed on 3.6.1995. THE award was a sum of Rs.10,000/ - per acre with such other statutory benefits. Other land owners, whose lands had also been acquired under the very acquisition proceedings, had filed applications under Section 18 seeking reference of the award to the Civil Court in L.A.C.No.42/1996.

(3.) THE learned counsel for the Respondent No.3 would concede that there has been delay in disbursing the amount and that it would be done in due course and if reasonable time is granted, the order would be complied with.