MALLESHAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS Miscellaneous First Appeal is filed under Section 54 of the Land Acquisition Act challenging the judgment and award dated 20.09.2005 passed by the Reference Court in LAC No. 11/2000.

(2.) LANDS comprised in Sy. Nos. 590, 596 & 600 situated at Handanakere village, Kasaba Hobli, Hassan Taluk, totally measuring 6 acres 7 guntas were acquired by preliminary notification issued on 02.02.1995 for the purpose of Yagachi Reservoir Project. The Special Land Acquisition Officer passed an award determining the market value at Rs. 17,000/ - per acre. On reference, the learned Civil Judge has fixed the market value at Rs. 42,000/ - per acre and has awarded interest and other statutory sums payable. This appeal is filed seeking enhancement contending inter alia that the court below has not adopted the recognized methods of valuation for determining the market value of the acquired land.

(3.) THE records of the case having been called for are received. Learned Counsel for both parties have taken me through the evidence on record, both oral and documentary. The only point that arises for consideration is