STATE Vs. T R MEETYA NAIKA

JUDGEMENT

(1.) These are three connected appeals by the Spl. Land Acquisition Officer, Dayanagere and they are directed against the common judgment of the Dist. Court, Chitradurga in MAs. 1, 2 & 3 of 1973 confirming the award dt.28-10-1972 made In LAs.255, 256 & 257 of 1972 on the file of the Court of the Civil Judga, Chitradurga.

(2.) Agricultural lands belonging to the claimants who are the respondents in these appeals were acquired far a public purpose pursuant to the preliminary notification published in the Mysore Gazette dt. 15-4-1971. Before the Land Acquisition Officer, the claimants put forward their claims for compensation at Rs.3,000 an acre. The LAO in his award made under S.11 of the Act fixed the compensation at Rs. 1,425 an acre. On reference made to the Court of the Civil Judge under S.18 of the Act, the compensation was enhanced to Rs.3,000 an acre which was affirmed by the Dist. Judge on appeal. Hence these second appeals.

(3.) The market value of the agricultural lands acquired in the instant caes has been determined by adopting the capitalisation of income method- The LAO computed the vield at three pallas of ragi an acre. Valuing the commodity at Rs.65 a palla he deducted Rs.100 an acre for the cost of cultivation. The net income derived was multiplied by 15 and the market value was determined at Rs. 1,425 an acre.