B. BYRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the matter is heard finally.

(2.) In this intra court appeal, the appellant has assailed the validity of the order dtd. 4/3/2011 passed by the learned Single Judge in W.P.No.26849/2010 by which the writ petition preferred by the appellant has been allowed in part and the appellant has been held entitled to payment of additional compensation at the rate of 12% p.a. on the market value.

(3.) The facts giving rise to filing of this appeal briefly stated are that the appellant is the owner of the land bearing Sy.No.52/3A measuring 2 acres and 11 guntas situated at Bommanahalli Village, Begur Hobli, Bengaluru South Taluk. The aforesaid land as well as other lands were required for the purpose of formation of HSR Layout.