DERRICK DSA Vs. THE SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THE Special Land Acquisition Officer and Asst. Commissioner These appeals arise out of the judgment and award passed by the IIIrd Additional Senior Civil Judge, Mangalore in LAC No. 7/2004, dated 26.08.2010.

(2.) MFA No. 10128/2010 is filed by the claimants being not satisfied with the determination of the market value by the Reference Court. MFA No. 25/2011 is filed by the Karnataka Housing Board contending that the determination of the market value by the Reference Court is on higher side. Therefore, these two matters are heard and disposed off together.

(3.) BEING not satisfied with the award of the Land Acquisition Officer, the claimants sought a reference under Section -18 of the Land Acquisition Act. Accordingly, the same was referred to the Reference Court. Both the parties have let -in evidence. Thereafter, the Reference Court determined the market value of the land acquired at Rs. 33,75,000/ - per acre. Thereafter, he has deducted 50% of the amount towards developmental charges and passed an award at Rs. 16,87,500/ - per acre, with other statutory benefits.