PARAPPA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THIS is a claimants' appeal seeking enhancement of compensation for acquisition of their lands.

(2.) THE subject matter of these proceedings is the land bearing Sy.No.30/2 measuring 2 acres 1 gunta situated in Budarasinghi Vi l lage, Hubli Taluk, Dharwad District. The said land was notified for acquisition under Section 4(1) of the Land Acquisition Act, for the purpose of Hubl i - Ankola broad -gauge rai lway l ine. The prel iminary notification is dated 18.04.2002. The f inal notification is dated 19.10.2002. Acquisition was not opposed. The Land Acquisition Off icer passed an award after holding an enquiry, awarding a sum of Rs. 4,250/ - per gunta. The appel lants being aggrieved by the said award, sought reference.

(3.) ON reference, the reference court enhanced the compensation payable to Rs. 6,000/ - per gunta by its judgment and award dated 20.11.2006. Aggrieved by the said award, the appel lants are before this Court.