BASAPPA Vs. THE SPECIAL LAND ACQUISITION OFFICER, UKP

JUDGEMENT

(1.) The review petitioners being dissatisfied with the compensation awarded by the respondent - Special Land Acquisition Officer had filed Reference Application under Sec. 18(1) of the Land Acquisition Act, 1894 to refer the matter to the Reference Court for the determination of just and fair compensation. The Reference Court after considering the entire material on record by its judgment and award, dated 27.03.2001 made in LAC No. 1801/2000 allowed the Reference Application in part and enhanced the market value to Rs. 3,00,000/ - per acre.

(2.) Aggrieved by the said judgment and award, the review petitioners filed MFA No. 20932/2008 before this Court and this Court after considering the entire material on record has disposed of the above appeal raising the market value to Rs. 5,00,000/ - per acre, in view of the submission made by the learned counsel for the appellant that for the lands covered by the very same preliminary notifications, dated 11.2.1999 and 30.06.1999 situated in the very same Town (Mudhol), the Division Bench of this Court by its judgment, dated 26.11.2008 made in MFA Cross Objection 271/2007 determined the market value at Rs. 5,00,000/ - per acre.

(3.) The above review petition is filed to review the judgment, dated 23.06.2011. The learned counsel for the review petitioners has raised the solitary ground that subsequently the very respondent has enhanced the compensation to Rs. 6,50,000/ - per acre. Therefore she sought the review of the impugned order.