REGENT COMPUTRONICS PVT. LTD.

SPECIAL LAND ACQUISITION OFFICER, KAMATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD, DHARWAD Appellant

V/S

NAGAPPA KRISHNAPPA DANDINA (DEAD) BY L.RS. Respondents

Referred Judgements :-

NATIONAL TELEPHONE COMPANY LIMITED V POST MASTER GENERAL [REFERRED TO]
LAND ACQUISITION OFFICER V CHANDRASEKHAR REDDY [REFERRED TO]
NATIONAL SEWING THREAD CO LIMITED CHIDAMBARAM THE REGISTRAR OF TRADE MARKS VS. JAMES CHADWICK AND BROS LIMITED:JAMES CHADWICK AND BROS LIMITED [REFERRED TO]
VIJAY KUMAR MOTI LAL VS. STATE OF MAHARASHTRA [REFERRED TO]
BRIG SAHIB SINGH KALHA VS. AMRITSAR IMPROVEMENT TRUST [REFERRED TO]
KAUSALYA DEVI BOGRA SYED YUSLJFUDDIN SYED ZIAUDDIN VS. LAND ACQUISITION OFFICER AURANGABAD:STATE OF MAHARASHTRA [REFERRED TO]
ADMINISTRATOR GENERAL OF WEST BENGAL VS. COLLECTOR VARANASI [REFERRED TO]
CHIMANLAL HARGOVINDDAS VS. SPECIAL LAND ACQUISITION OFFICER POONA [REFERRED TO]
SURESH KUMAR VS. TOWN IMPROVEMENT TRUST BHOPAL [REFERRED TO]
PERIYAR AND PAREEKANNI RUBBERS LIMITED VS. STATE OF KERALA [REFERRED TO]
KOYAPPATHODI M AYISHA UMMA VS. STATE OF KERALA [REFERRED TO]
FOOD CORPORATION OF INDIA VS. MAKHAN SINGH [REFERRED TO]
SARASWATHI SUNDARAM VS. ASST COMMR AND LAO BANGALORE [REFERRED TO]
BHAGAT RAM VS. STATE OF PUNJAB [REFERRED TO]
R M A R A ADAIKAPPA CHETTIAR VS. R CHANDRASEKHARA THEVAR [REFERRED TO]
SECRETARY OF STATE FOR INDIA IN COUNCIL VS. CHELIKANI RAMA RAO [REFERRED TO]

JUDGEMENT

(1.) development board, dharward, shortly referred as 'kiadb' preferred the above appeals against the enhancement of compensation of market-value made by the reference court.

(2.) the lands are acquired for the improvement of kiadb under a preliminary notification dated 30-10-1981 under Section 28(4) of kamataka industrial areas development Act, 1966 which is analogous to Section 4(1) of the Land Acquisition Act, 1894, shortly 'act'. The particulars of the lands acquired are as follows: <FRM>JUDGEMENT_571_KANTLJ4_1992Html1.htm</FRM>

(3.) there is no dispute that all these lands abut each other and arc situated within the municipal corporation area of dharward of a village kclagcri. The land acquisition officer a warded a compensation at a rate of Rs. 8,000/- per acre vide his awards dated 22-08-1985. On reference, the compensation was enhanced and fixed at Rs. 1.72 per sq. Ft. By the reference court vide its common judgment dated 11th october, 1988. The determination of the market-value by the reference court works out to be Rs. 74,923-20 p. Per acre.

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SPECIAL LAND ACQUISITION OFFICER KAMATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD DHARWAD Vs. NAGAPPA KRISHNAPPA DANDINA

Referred Judgements :-

JUDGEMENT

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