BHIMPPA SIDDAPPA KISHORI Vs. LAO

JUDGEMENT

(1.) This review petition is filed under Sec. 114 of Code of Civil Procedure praying to review judgment passed by this Court on 9/4/2018 in M.F.A. No. 22721/2012 (LAC) wherein the appeal was allowed and land value was enhanced to Rs.5,51,650.00 per acre as against Rs.5,01,500.00 determined by the Reference Court.

(2.) We have heard learned counsel for the petitioners and perused the petition papers.

(3.) Learned counsel for the petitioners would submit that, not being satisfied with the enhancement under the judgment under review, petitioners filed SLP (Civil) Diary No. 34995/2018 before the Hon'ble Apex Court and the said SLP was withdrawn with liberty to file review petition before this Court. Hence, he submits that the present review petition is preferred. Learned counsel would submit that the judgment under review is opposed to the material on record. Further it is submitted that the claimants had placed on record the comparable sale deeds of the adjacent lands in Exs.P.6 to P.10 and without looking into those sale deeds the Reference Court proceeded to determine the market value of the land. Further he submits that the lands acquired had non-agricultural potentiality and before issuance of preliminary notification, the surrounding lands were converted to non agricultural purposes. Thus, the learned counsel prays for review of the judgment and award enhancing the market value of the land to more than Rs.15.00 lakhs per acre.