DATTAPPA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) The present appeal is filed by the appellant under Sec. 54(1) of the Land Acquisition Act, challenging the judgment and award dtd. 14/11/2018 passed in LAC No.63/2010 by the Court of the Additional Senior Civil Judge and JMFC, Basavan Bagewadi (hereinafter referred to as the 'Reference Court' for brevity).

(2.) The appeal was listed for admission. However, with the consent of both sides, the matter is taken for final disposal.

(3.) The germane facts leading to the case of appellant can be stated in nutshell to the effect that the land bearing Sy.No.300 measuring 05 acres 23 guntas of Shiddanath Village belonging to the appellant came to be acquired by respondent/Special Land Acquisition Officer (SLAO) for Upper Krishna Project and Sec. 4(1) notification under the Land Acquisition Act (for short, the 'Act') dtd. 20/11/1980 came to be issued. The respondent/SLAO has passed an award on 24/2/1982. The appellant has filed reference application on 16/2/2008. The appellant being not satisfied with the market value determined by the respondent/SLAO, sought reference to the Court for determination of appropriate market value. The respondent/SLAO has referred the reference application to the Reference Court.