KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD; SPECIAL LAND ACQUISITION OFFICER Vs. B M MARIYAPPA S/O MARAIAH @ DOLLAPPA

JUDGEMENT

(1.) This appeal by the Karnataka Industrial Areas Development Board (for short "KIADB") and the Special Land Acquisition Officer attached to KIADB under Section 54(1) to the Land Acquisition Act, 1894 (for short "the Act") is directed against the judgment and award of the Reference Court in LAC No.27/1999 on the file of court of the Principal Senior Civil Judge, Ramanagara.

(2.) The impugned judgment has been rendered by the court on the reference made under Section 30 of the Act, at the instance of present respondent No.1 and erstwhile respondent No.2 mother of the 1st respondent, whose lands had come to be acquired for the purpose of board and that the subject land which the appellants claim to be in the ownership of the Government was actually belonging to the respondents and therefore, that matter has to be determined and for such resolution of the dispute had been referred to the Civil Court under Section 30 of the Act.

(3.) Under the impugned judgment and award, it is ordered that the claimants are entitled to receive the compensation for the acquisition of the land measuring an extent of 3 acres 20 guntas and 4 acres in Sy.No.83, new Sy.No.230 of Shanamangala Village, Bidadi Hobli, Ramanagara Taluk respectively.