D.SUBRAHMANYA RAJE Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) These appeals are filed under Sec. 54 of the Land Acquisition Act, 1894 (for short, 'the LA Act') challenging the order dtd. 26/2/2011 passed by the II Additional City Civil and Sessions Judge, Bangalore in Land Acquisition Case Nos.307-312/1999, whereby the compensation has been enhanced from Rs.3.30,000 to Rs.6,00,000.00 per acre.

(2.) For the sake of convenience, the parties are referred to as per their rankings before the trial court.

(3.) The brief facts of the case are that the claimants are the owners of the property in dispute. The said property has been acquired by the Bangalore Development Authority (for short, 'the BDA') for formation of ring road by issuing a preliminary notification on 4/11/1992 which is gazetted on 17/6/1993 followed by final notification dtd. 20/5/1997 which is gazetted on 23/5/1997. The BDA has taken the possession of the said property on 19/11/1997. The Land Acquisition officer has passed an award fixing the compensation at Rs.3,30,000.00per acre. Being aggrieved by the same, the claimants have filed applications under Sec. 18 of the LA Act before the Reference Court seeking enhancement of the compensation which applications were numbered as LAC Nos.307 to 312 of 1999. After considering the oral and documentary evidence of the parties, the Reference Court has enhanced the compensation amount from Rs.3,30,000.00 to Rs.6,00,000.00 per acre. Being aggrieved by the same, the claimants have filed these appeals seeking further enhancement of compensation.