CHANNAMALLAPPA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THIS appeal by the appellant -claimant is directed against the judgment and award, dated 01.04.2010, passed by the reference Court in LAC No.116/2006.

(2.) BY the impugned judgment and award, the reference Court has fixed the market value of the acquired land at Rs.1,90,000/ - per acre and has awarded statutory benefits and interest.

(3.) AGGRIEVED by that, the appellant -claimant has filed this appeal.