SPECIAL LAND ACQUISITION OFFICER Vs. ANNAPPA

JUDGEMENT

(1.) On 25th of January 2003, a notification under Sec. 4 (1) of the Land Acquisition Act, 1894 (for short, "the 1894 Act") was issued. This was followed by a declaration and ultimately an award was passed on 22nd of July 2003.

(2.) By this award, the market value for the lands acquired was fixed at Rs.96,164.00 per acre for irrigated lands.

(3.) The land loser, being dissatisfied with determination of compensation by the Land Acquisition Officer, sought for reference under Sec. 18 of the 1894 Act and the Civil Court after considering the matter proceeded to enhance the compensation to Rs.6,75,000.00 per acre.