EXECUTIVE ENGINEER Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) This appeal preferred by the beneficiary of acquisition namely the Karnataka Neeravari Nigam seeks to call in question the Judgment & Award dtd. 8/12/2021 rendered in Land Owners' LAC No.1224/2018 connected with LAC No.1223/2018 whereby the learned First Additional District Judge, Bagalkot, sitting at Jamakhandi being the ex officio Land Acquisition Rehabilitation and Resettlement Authority has enhanced the compensation granted by the SLAO, in multiples.

(2.) The operative portion of the award reads as under:

(3.) After service of notice, the respondents Land Owners have entered appearance through their private counsel and resist the appeal making submission in justification of the impugned award of the Court below. Their learned counsel raised the preliminary objection as to appeal being time barred and delay being in excess of condonable limit. Therefore, the matter is heard on the said question.