PARVATHAMMA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THE appellants/claimants, assailing the correctness of the impugned judgment and award dated 08/11/2012 passed in LAC. No. 13/2006, by the Senior Civil Judge and JMFC, Devanahalli, ('Reference Court') have presented this appeal.

(2.) THE Reference Court, by its judgment and award, has fixed the market value of the land in question at Rs.4,45,500/ - per acre, with all statutory benefits as envisaged under Section 23 of L.A. Act. The market value fixed by the Reference Court is on the lower side and liable to be enhanced substantially, the appellants have presented this appeal.

(3.) WE have heard the learned counsel appearing for the appellants and learned Government Pleader appearing for first respondent and learned Central Government Standing counsel appearing for second respondent.