THE DEFENCE ESTATE OFFICER, KARNATAKA & GOA CIRCLE Vs. THE SPECIAL LAND ACQUISITION OFFICER, PROJECT SEA BIRD AND ORS.

JUDGEMENT

(1.) LEARNED AGA is directed to take notice for respondent No. 1.

(2.) SINCE this Miscellaneous Second Appeal is virtually covered by the judgment of the Hon'ble Supreme Court, this Court is of the considered opinion that the notice to private respondents has to be dispensed with to avoid unnecessarily driving them to Court.

(3.) THE appellant who was respondent No. 2 before the Reference Court and respondent No. 2 before the lower appellate court has filed this miscellaneous second appeal against the judgment and award dated 05.01.2013 made in RA (LAC Appeal) No. 114/2008 on the file of the learned District and Sessions Judge, Uttara Kannada, Karwar, confirming the judgment and award dated 16.08.2007 passed by the Additional Civil Judge (Sr. Dn.), Karwar, in LAC No. 34/2002, fixing the market value of Rs. 11,500/ - per gunta.