FATIMABEE Vs. SPECIAL LAND ACQUISITION

JUDGEMENT

(1.) The appellant has preferred this appeal against the judgment and award dtd. 4/3/2016 passed in LACA No.339/2015 by the IV Additional District and Sessions Judge, Kalaburagi [for short, 'the first appellate Court'].

(2.) Heard the learned counsel for the appellant and the learned High Court Government Pleader for the respondents.

(3.) The brief facts of the case leading to this appeal are that the appellant is the owner of land bearing Sy.Nos.71/3C and 70/3C measuring 1 acre 17 guntas and 5 acres 29 guntas respectively totally measuring 7 acres 6 guntas situated at Yalwar village, Taluk Jewargi, District Kalaburagi. This land was acquired by the respondents by issuing 4(1) notification dtd. 25/5/1989. The SLAO has passed an award on 6/4/1991 by fixing the market value at Rs.3,000.00 per acre for dry land. Upon reference, the Principal Civil Judge (Jr.Dn.) Kalaburagi [for short, 'the Reference Court'] has enhanced the market value at Rs.15,300.00 per acre. Being aggrieved by the award passed by the Reference Court, the appellant preferred an appeal before the first appellate Court and the first appellate Court enhanced the market value at Rs.1,03,577.00 per acre. Being dissatisfied with the award passed by the first appellate Court, the appellant has preferred this appeal.