SPECIAL LAND ACQUISITION OFFICER Vs. KAMALAXI SHIVALINGAPPA PARSHI

JUDGEMENT

(1.) These appeals arise out of an order passed by the Additional Senior Civil Judge, Jamkhandi in LAC Nos.60 and 61 of 2007, which was a reference under Sec. 18(1) of the Land Acquisition Act seeking enhancement of the compensation in respect of the acquisition of land bearing Sy.No.69/2/1+2/12 and Sy.No.69/1+2/12 measuring 1 acre 21 guntas and 38 guntas respectively, both situate at Kunchunur village, Jamkhandi taluk. The Reference Court enhanced the compensation determined by the Land Acquisition Officer from Rs.47,483.44 per acre to a sum of Rs.2,25,000.00 per acre along with statutory benefits and interest. It is this order of the Reference Court which is challenged in these two appeals.

(2.) Learned High Court Government Pleader submitted that in respect of the very same acquisition, concerning land lying in the very same village, this Court had determined the market value of the land in MFA No.1281/2001 at a sum of Rs.2,25,000.00, which has become final.

(3.) In view of the aforesaid submission, the question of interfering with the order passed by the Reference Court does not arise. Consequently, the order passed by the Reference Court determining the market value of the property at a sum of Rs.2,25,000.00 is affirmed. These appeals, therefore stand dismissed. Any amount in deposit is ordered to be transferred to the Reference Court for further needful action.