DEPUTY CHIEF ENGINEER Vs. M.VENKAT RAO

JUDGEMENT

(1.) Sri.Prashanth Mogali, learned HCGP accepts notice for respondent No.2.

(2.) These Review Petitions are filed against the judgment dtd. 9/3/2020 in MFA.Nos.104538, 104539, 104540, 104541, 104542 of 2017, modifying the judgment dtd. 28/8/2017 passed by the learned Senior Civil Judge Gangavathi in LAC.Nos. 47, 3, 2, 4, 1 of 2016 respectively.

(3.) Sri.Mallikarjun.S.Hiremath, learned counsel appearing for the review petitioner argued that, since subject land in RP Nos. 100041, 100042, 100043, 100044 of 2022 MFA.No.101827/2015 is an agricultural land, deduction of 77% towards the developmental charges was made and the market value of the land was construed at Rs.506.00 per square feet. He further contended that in the present proceedings, the subject lands are residential plots and award of Rs.2,200.00 per square feet in the respective appeals requires to be reviewed.