SPECIAL LAND ACQUISITION OFFICER Vs. RAVI

JUDGEMENT

(1.) THE learned Government Pleader had argued that the Reference Court had added a sum of Rs. 1,000/- for fodder. Since the acquired land is 10 acres, a sum of Rs. 10,000/- (Rs. 1,000 x 10) has been taken and therefore, it added a sum of Rs. 10,000/- while fixing the market value of the acquired land. Having been aggrieved by the same, the appellant had preferred an appeal before the First Appeal Court and the First Appellant Court did not consider that point and therefore, the instant MSA had been filed.

(2.) THE learned Government Pleader, Sri M. Narayanappa, had produced before me a Division bench ruling of this Court in MFA No. 881 to 884/1976 (DD 21-11-1977 ). The Division Bench while disposing off the common appeals had observed as hereunder: