CHANDRAMMA Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the parties, I have taken up these appeals for final disposal, though they are listed for admission.

(2.) These appeals are directed against the common judgment, dated 15.11.2012 passed by the Court of the Presiding Officer, FTC-I, Raichur in Miscellaneous Appeal Nos.60 and 61 of 2011.

(3.) The facts of the case in brief are that the lands in question were notified for acquisition for the purpose of laying railway line from Raichur to Gadwal. The first respondent Assistant Commissioner and the Land Acquisition Officer passed the award on 03.12.2004 determining the market value at Rs.1,30,000/- per acre.