ESHWARAPPA Vs. THE CHIEF OFFICER

JUDGEMENT

(1.) THIS is claimant's appeal. The appellant's land measuring 2 acres, 15 guntas of land in survey No. 7/1, of Neerkodu Village, Avinahalli Hobli, Sagar Taluk was acquired for the purpose of construction of a bus stand. The land was notified under Section -4(1) of the Land Acquisition Act and the final notification came to be issued on 18.03.1992. Being not satisfied with the award, the appellant sought for a reference under Section -18 of the Land Acquisition Act.

(2.) ACCORDINGLY , the matter was referred to the Civil Judge, Senior Division, Sagar in LAC No. 3/2006. The Reference Court by its judgment and award dated 16.07.2011, determined the market value of the appellant's property at Rs. 11/ - per sq.ft. Being not satisfied with the same, the present appeal is filed for enhancement.

(3.) THE main contention of the appellant's counsel is that the Reference Court without considering the evidence let -in by the parties erroneously determined the market value of the land at Rs. 11/ - per sq.ft. Therefore, he requests the Court to set aside the order and re -determine the value fixed by the Reference Court.