SUMALATHA NATH Vs. THE SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) APPELLANTS , being not satisfied with the determination of the market value of the land acquired by the respondent fixed by the reference court in LAC No. 35 of 1987, on the file of III Additional Senior Civil Judge, Mangaluru, by its judgment and award dated 21 -6 -2011.

(2.) HEARD the learned counsel for the parties.

(3.) THE appellants are the legal heirs of one M.H. Nath, who was the owner of 2 acres 14 cents of land comprised in SY Nos. 30/7B and 30/8B of Kanakanady, Mangaluru taluk in Dakshina Kannada district. The said lands were acquired for the formation of a layout under the provisions of the Karnataka Improvement Boards Act, 1976. The lands were notified for acquisition under preliminary notification dated 12 -8 -1981 and final notification came to be issued on 30 -9 -1982 followed by passing of an award by the land acquisition officer on 14 -5 -1987. fixing the market value of the land at Rs. 1,300/ - per cent. Being not satisfied with the award of the land acquisition officer, reference was sought under Section 18 of the Land Acquisition Act, 1894. Accordingly, the matter was referred to the court below for determination of the market value.