BASKARSAB RAJESAB THATTIMANI Vs. THE SPECIAL LAND ACQUISITION OFFICER AND ASSISTANT COMMISSIONER AND ORS.

JUDGEMENT

(1.) The appellant is before this Court seeking enhancement of the market value as against the sum awarded in LAC No. 6/2001.

(2.) The land bearing Sy. No. 188/4+5A of Gopanakoppa village measuring 4 acres 1 gunta belonging to the appellant was acquired for the benefit of the respondents for setting up the electrical grid. The notification is dated 14.5.1992. As against the award passed by the Land Acquisition Officer, the appellant had sought for reference seeking enhancement of the market value. Accordingly, the same had been referred and registered in LAC No. 6/2001. At the first instance, the Reference Court had enhanced the market value to Rs. 9,000/ - per gunta. The appellant as well as the respondents were before this Court in MFA No. 5944/2008 and MFA. Crob. No. 701/2008. This Court having set -aside the judgment passed by the Reference Court had remitted the matter for reconsideration. The Reference Court on reconsideration has fixed the market value at Rs. 80,000/ - per acre with statutory benefits. The appellant land -loser claiming to be aggrieved is before this Court in this appeal.

(3.) Heard the learned counsel for the parties and perused the judgment passed by the Reference Court and also the records secured therefrom.