KARNATAKA NEERAVARI NIGAM LTD. Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) These batch of appeals are filed by the beneficiaries of the lands acquired in terms of Sec. 4(1) notification under the Land Acquisition Act, 1894, published on 15-23/08/2021. The lands in question are situated in Hulihalli village, taluk Renebennur. The Special Land Acquisition Officer determined market value at Rs.42,000.00 per acre.

(2.) The land losers sought reference and the Reference Court determined the market value at Rs.5,60,000.00 per acre. There is no dispute that the lands acquired were dry lands. The chart relating to the case number, survey number, extent of lands acquired, market value determined are shown as under:

(3.) The beneficiaries/appellants are questioning the award passed by the Reference Court in excess of Rs.2,40,000.00 per acre. In other words, the beneficiaries are admitting that the market value of the lands acquired is Rs.2,40,000.00 per acre.