ISHWARAYYA GIRIMALLAYYA KAMBI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) In these batch of matters, the petitioners are before this Court seeking for setting aside the order passed by the Additional Senior Civil Judge at Jamkhandi in various execution petitions all dtd. 17/3/2020 dismissing the execution petitions as being barred by time.

(2.) The petitioners in the various Civil Revision Petitions are the owners of certain extents of land which were acquired under a notification issued by the respondents for the purpose of implementing the Upper Krishna Project.

(3.) Initially award was passed on 10/10/1996 fixing the market value of the land at Rs.48,000.00 per acre. On a reference being made, the market value was fixed at Rs.3,39,700.00 per acre by the Reference Court. An appeal and cross appeal having been filed, the appeal by the State came to be dismissed and the cross-appeal filed by the land losers was partly allowed by enhancing the compensation to Rs.4,70,448.00 per acre vide order dtd. 18/1/2002.