SPECIAL LAND ACQUISITION OFFICER Vs. AYYAPPA YAMANAPPA KIRASUR

JUDGEMENT

(1.) All these appeals by the claimants are directed against the common judgment and awards dated 31-8-1982 passed by the Civil Judge Jamakhandi, in L.A.C. Nos. 39/82, 44/82, 43/82, 48/82, 46/82, 41/82, & 40/82, awarding a compensation of Rs.16,750/- per acre in respect of irrigated land and awarding Rs.9975/- per acre in respect of dry land.

(2.) Sy. No. 24 measuring 18 acres and 13 guntas and 17 guntas of phot karab, and Sy. No. 35/2A measuring 4 acres, and Survey No. 35/2B measuring 4 acres and 35 guntas are involved in Misc. First Appeal 551/83. Sy. No. 39/1 + 2AB measuring 7 acres and 27 guntas is involved in M.F.A. 545/83. Sy. No. 36/2 measuring 8 acres and 25 guntas is involved in M.F.A.547/83, Sy. No. 23/2B measuring 3 acres and 37 guntas + P.K.O-3 guntas is involved in M.F.A.548/83. Sy. No. 27/1A measuring 1 acre and 14 guntas and 6 guntas of phot karab is involved in M.F.A.549/83. Sy.No. 43/2 measuring 5 acres and 33 guntas is involved in M.F.A.550/83. Sy.No. 32/1 + 2 measuring 7 acres 27 guntas and 1 acre and 20 guntas of phot karab is involved in M.F.A. 552/83, and Sy. No. 29/1A + B/2 + 3 measuring 15 acres, 15 guntas and 1 acre and 20 guntas phot karab is involved in M.F.A. 553/83. The said lands was acquired by the Government for the purpose of Upper Krishna Project and also on account of submersion of these lands in respect of a reservoir, in pursuance of the preliminary notification issued under Section 4(1) of the Land Acquisition Act, published in the Government Gazette dated 11-2-1980. Thereafter, the final notification was also issued under Section 6 of the Land Acquisition Act.

(3.) The L.A.O. after enquiry awarded compensation at Rs.3,000/- per acre for medium lands and Rs.3,200/-per acre for good dry lands. He awarded compensation at the rate of Rs.4,400/- per acre of good irrigated land and at Rs.4,200/-per acre of the medium type of irrigated land and at Rs.4,000/-per acre for inferior irrigated land.