SPECIAL LAND ACQUISITION OFFICER Vs. MADAPPA

JUDGEMENT

(1.) This appeal under Section 54(1) of the Land Acquisition Act, 1894 is by the Special Land Acquisition Officer, Mysore Urban Development Authority, Mysore and is directed against the Judgment and Award dated 1-3-2010 passed in LAC No. 321 of 2005 on the file of the Court of the I Additional Civil Judge (Senior Division) and CJM at Mysore. The appellant is aggrieved as the Reference Court has enhanced the compensation payable in respect of the land acquired from the respondent from Rs. 1,25,000/- per acre as determined by the Land Acquisition Officer to Rs. 10,61,000/- per acre.

(2.) Notice had been issued to the respondent-landowner whose land had come to be acquired by Mysore Urban Development Authority and is represented by Counsel M/s. Sridhar C.K. and Hemalatha.

(3.) Sri Vivekananda, learned Counsel for the appellant-authority submits that this Court has in MFA No. 4464 of 2011 disposed of on 5-2-2013 and following the earlier judgment of this Court in MFA No. 7564 of 2008, has set aside such orders of the Reference Court and remanded the matter in the wake of the earlier judgment of the Supreme Court in the case of Suresh Kumar v. Town Improvement Trust, Bhopal, 1989 AIR(SC) 1222; that the present appeal is not any different; that the market value of the acquired land has to be determined in the light of the guidelines issued by the Supreme Court in Suresh Kumar's case.