AGRICULTURAL PRODUCE Vs. SIDDAIAH S

JUDGEMENT

(1.) THESE two appeals are by the Agricultural Produce Marketing Committee, Belur and are directed against the common judgment and award dtd. 22.08.2011 passed by the Reference Court, namely the Court of the Senior Civil Judge at Belur in LAC.Nos.8 & 7 of 2009.By the impugned awards, the Reference Court has determined the market value of the lands acquired at Rs. 37/- per sq. ft. and the claimants are held entitled to all the statutory benefits under the Land Acquisition Act, 1894.

(2.) SRI Sangamesh G. Patil, learned Additional Government Advocate is directed to take notice for respondent No.2 � State in both the appeals.

(3.) BY consent of the learned counsel on both sides, the appeals are heard on merits and are being disposed of by this judgment.