UNION OF INDIA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-Union of India, represented by its Deputy Chief Engineer (Construction), South Western Railway has filed the present petition seeking for issuance of writ of certiorari to quash the impugned judgment and award dtd. 3/10/2015 in LAC No.23/2013, copy of which is enclosed at Annexure-A.

(2.) A perusal of the judgment in LAC No.23/2013 which is the reference made under Sec. 18 (1) of the Land Acquisition Act for fixation of correct market value would reveal that the said petition has been disposed off determining compensation of Rs.1,00,000.00 per gunta along with statutory benefits.

(3.) It is not in dispute that acquisition is by the State Government for the purpose of formation of Hassan-Arasikere Railway Project. The beneficiary in the present acquisition process is the Railways.