SPECIAL LAND ACQUISITION Vs. PUTTA REVAIAH

JUDGEMENT

(1.) The legality and correctness of the judgment dated 15.09.2009 passed in LAC No.2/2000 by the Additional Senior Civil Judge, Ramanagaram is called in question in this appeal.

(2.) The admitted facts are as hereunder: The respondent's land measuring 04 acres in Sy.No.78/3 and 15 guntas of land in Sy.No.78/2 situated at Shanmangala Village in Bidadi Hobli was acquired by the Government for formation of industrial area under Preliminary Notification dated 15.04.1997 and an award was passed determining the market value at the rate of Rs.1,17,000/- per acre. Being not satisfied with the same, at the request of the respondent, a reference was sent to the Reference Court both under Sections 17 & 30 of the Land Acquisition Act (for short, the 'Act').

(3.) In order to prove the market value, the respondent / claimant got himself examined Power of Attorney as PW-1 and relied upon Exs.P1 to P17. The Land Acquisition Officer was examined himself as RW-