SHAMBULINGAPPA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) IT is not in dispute that the question involved in this appeal is fully covered by the judgment dated 05.12.2012 passed in MSA No. 677/2011. In the said matter, this Court has enhanced the compensation to Rs. 1,15,086/ - per acre in respect of dry land. The judgment passed in MSA No. 677/2011 was entirely based on the judgment passed by this Court in MFA No. 7498/2006 (LAC), wherein this Court had quantified the compensation of Rs. 1,15,086/ - in respect of dry lands, which were acquired in Mallamoori project under the very acquisition notification.