SHIVASWAMY Vs. SPL. LAO

JUDGEMENT

(1.) Petitioners are the land owners of different extent of agricultural lands situated at Mallenahalli Village, Dudda Hobli, Mandya Taluk and District, the details of which are as follows:

(2.) The petitioners have filed the present petition seeking for a direction to the Special Land Acquisition Officer, Hemavathi Left Bank Channel, to consider the petitioners' applications under Sec. 28-A of the Land Acquisition Act (for short 'the Act') and to re-determine the value of the lands as per the award passed by the Principal Senior Civil Judge & CJM, Mandya, in LAC No. 122/2007 dtd. 12/12/2022.

(3.) Petitioners state that their lands were notified for acquisition for formation of "Hemavathi Left Bank Channel" as per notification dtd. 17/8/2000. It is submitted that the similarly situated land owners in Mallenahalli Village, whose land was acquired under the same notification, had filed LAC No.122/2007 for enhancement of compensation and the said petition was allowed by fixing the compensation at Rs.8,820.00 per gunta, apart from extending other statutory benefits.