SPECIAL LAND ACQUISITION OFFICER KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD DHARWAD Vs. NINGAPPA SIDDAPPA CHIKKANNAVAR ALIAS SHEATSANADI

JUDGEMENT

(1.) THIS appeal is by the Special Land Acquisition Officer, Karnataka industrial Areas Development Board, Dharwad and the KIADB, appellants 1 and 2 respectively challenging the judgment and award passed by the Reference Court in LAC No. 41 of 1993, dated 20-3-2002.

(2.) THE entire grievance of the appellant is confined only to the question relating to award of additional amount at 12% per annum under Section 23 (1-A) of the Land Acquisition Act, 1894 from the date of preliminary Notification i. e. , 3-3-1975 to the date of passing of the award i. e. , 18-3-1992.

(3.) IN view of the narrow compass in which the matter lies, we do not consider it necessary to go into the details of the factual matrix of this case. However, essential facts sans unnecessary details required tor disposal of this appeal can be set out as under.