EXECUTIVE ENGINEER Vs. V.T.SHARMA

JUDGEMENT

(1.) The State has preferred this appeal challenging the judgment and award dtd. 10/12/2020 passed in LAC No.76/2018 by the Principal Senior Civil Judge, Shivamogga (for short "the Reference Court"), whereby the Reference Court has allowed the claim petition filed under Sec. 18 of the Land Acquisition Act, 1984 (hereinafter referred to as "the Act") by the claimant/respondent No.1.

(2.) For the sake of convenience, the parties are referred to as they referred before the Reference Court.

(3.) The claimant was the owner of the property bearing Sy.No.75/2 measuring 5.10 acres situated at Anupinakatte Village, which was acquired for the purpose of Upper Tunga Project. The Special Land Acquisition Officer - respondent No.2 has awarded compensation of Rs.6,93,055.00 along with statutory benefits. It is stated that since the award notice was not served to the claimant, he preferred LA.Misc.No.24/2016 under Sec. 18 of the Act seeking reference for award of compensation. Subsequently, the Reference Court, in its judgment in LAC No.76/2018 has awarded compensation at Rs.105.00 per sq. feet along with statutory benefits.