LAWS(KAR)-2012-12-146

SPECIAL LAND ACQUISITION OFFICER Vs. NEELKANTAPPA

Decided On December 05, 2012
SPECIAL LAND ACQUISITION OFFICER Appellant
V/S
Neelkantappa Respondents

JUDGEMENT

(1.) There is a delay of 52 days in filing the appeal. Accepting the cause shown, delay of 52 days in filing the appeal stands condoned. I.A. No. 1/2012 is allowed accordingly. The State has filed this appeal against the judgment and award passed in LACA No. 181/2009, by which the compensation is enhanced to Rs. 75,543/- per acre.

(2.) Valid reasons are assigned by the Court below while condoning the delay.