THE SPECIAL LAND ACQUISITION OFFICER Vs. HANUMANTHAPPA

JUDGEMENT

(1.) THIS appeal by the appellant is directed against the impugned judgment and award dated 21st May 2012, passed in LAC No. 135/2004, by the Principal Senior Civil Judge & CJM, Shimoga, (for short, 'Reference Court'), determining the market value of the land in question at the rate of Rs. 47/ - per sq. ft., with all statutory benefits, envisaged under Section 23 of the Land Acquisition Act.

(2.) THE appellant has filed this appeal for setting aside the impugned judgment and award passed by Reference Court on the ground that the compensation awarded is on the higher side and liable to be reduced.

(3.) THE said matter had come up for consideration before the Reference Court on 21st May 2012. The Reference Court, in turn, after assessing the oral and documentary evidence and other relevant material available on file, allowed the same in part, awarding compensation at the rate of Rs. 47/ - per sq.ft. with all statutory benefits envisaged under Section 23 of the Act. Being aggrieved by the enhancement of compensation, the appellant has filed the appeal seeking reduction of compensation.