SAGAREPPA Vs. SPL.LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellants and the learned High Court Government Pleader appearing for the respondent/State.

(2.) The factual matrix of the case of the claimants is that the structure was acquired by Notification dtd. 18/7/1991 and the same was published in the Grama Chavadi on 9/6/1992 and award was passed in the year 1995. The Notification under Sec. 12 (2) of the Land Acquisition Act (for short 'the Act') was served on 28/12/1995. Reference application was filed by the claimants before the Special Land Acquisition Officer on 1/3/1996 and the same was received on 19/4/1997 by the Court.

(3.) The claimants being aggrieved by the award passed in LAQ/SR No./210/91-92 filed a reference application and the same is numbered as LAC No.129/1997. The trial Court after considering the reference application and taking note of the fact that admittedly the structure is acquired by the authorities comes to the conclusion that claimants are entitled for enhanced compensation of 50% over and above the market value awarded by the Land Acquisition Officer for the acquisition of the house property. The Land Acquisition Officer awarded an amount of Rs.4,63,065.00 and the same has been divided in respect of VP No.9a and 9b and awarded Rs.2,31,532.00.