RAJASHEKARAPPA Vs. SPECIAL LAND ACQUISITION OFFICER; EXECUTIVE ENGINEER

JUDGEMENT

(1.) This appeal by the appellant is directed against the common judgment and award dated 03/04/2012, passed in L.A.C. No.152/2008, by the Senior Civil Judge, Harihar, (hereinafter referred to as ' Reference Court' for short).

(2.) The Reference Court, by its judgment and award, has fixed the market value at Rs. 1,25,000/- per acre in respect of the land in question with all statutory benefits as envisaged under Section 23 of L.A. Act.

(3.) Land bearing Sy.No.43/2, measuring 5 acres 33 guntas situated at Odeyara Hattur village, Belagutti Hobli, Honnali Taluk belonging to the appellant has been notified and acquired by the State through the Special Land Acquisition Officer for the purpose of 'Upper Tunga Project' vide Preliminary notification dated 26.7.2001 issued under Section 4(1) of L.A. Act, followed by Final Notification dated 19.9.2002 issued under Section 6(1) of L.A.Act and published in the Gazette on 24.10.2002.