ROOPLA NAIKA Vs. SPECIAL LAND ACQUISITION

JUDGEMENT

(1.) Heard learned counsel for the appellant Sri Patil Sanganagouda Guranagouda for Sri Sangamesh G Patil and learned counsel for the second respondent Sri Prashanth B R and learned Additional Government Advocate.

(2.) Present second appeal is filed by the claimant with the following prayer -

(3.) Facts in the nutshell which are utmost necessary for disposal of the present appeal as under: