HANAMANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Cross Objection was filed in MFA 200797/2014. The order sheet dtd. 6/7/2020 shows that the appeal was disconnected from this cross objection and hence this cross objection is taken up for disposal separately.

(2.) The cross objector is a land loser. His land in Sy. No. 59/1 of Hunshyal Village, Vijayapura District, measuring 12 acres 16 guntas was notified for acquisition on 29/11/2008. In the first instance, the land acquisition officer passed an award granting compensation of Rs.67,000.00 per acre. In the reference proceeding, LAC 80/2011, the Senior Civil Judge, Vijayapura, enhanced the compensation determining the market value of the acquired land as Rs.5,51,250.00 per acre. Being not satisfied with this enhancement, the land loser has preferred this cross-objection.

(3.) We have heard Smt. Ratna Shivayogimath, learned counsel for the appellant and Sri. Veeranagouda Malipatil, HCGP, for the respondent.