SUVARNA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) This appeal is filed challenging the judgment and award dtd. 3/5/2014 passed in LAC No.15 of 2012 on the file of the Senior Civil Judge, Hukkeri. In terms of the impugned judgment and award, Reference Court awarded compensation of Rs.4,00,000.00 per acre of agricultural lands acquired. In addition, the statutory benefits are also granted.

(2.) The appellants are seeking enhancement of compensation on the premise that the appellants used to harvest the crops twice a year. Learned counsel for the appellants also refers to the judgment of this Court in MFA No.100403/2015 and connected matters.

(3.) In terms of the judgment passed by this Court on 31/3/2023 in the aforementioned cases, this Court has fixed the marked value of Rs.8,00,000.00 per acre along with other statutory benefits. It is also submitted that the lands acquired in this case are located in the same village, as the lands acquired in MFA No.100403/2015 and connected matters. It is also submitted that the lands involved in both the cases are covered under the same notification. It is also contended by the learned counsel for the appellants that, in the aforementioned case, this Court has awarded Rs.50,000.00 towards bore well. Learned counsel further submits that, the ratio in the aforementioned case squarely applies to this case also.