SPECIAL LAND ACQUISITION OFFICER Vs. BASALINGAPPA PARAPPA ANGADI

JUDGEMENT

(1.) This is an appeal by the Land Acquisition Officer against the judgement and award dated 25-8 1983 passed by the Additional Civil Judge, Bijapur, in L.A.C. No. 732 of 1982 awarding compensation at the rate of Rs. 8,250/- per acre.

(2.) Survey No. 62/1 measuring 6 acres 14 guntas of Takkalki Village in Muddebihal Taluk, was acquired for Upper Krishna Project as per the preliminary Notification published on 11-2- 1971.

(3.) The climant stated that there was source of water for irrigating the land in question and that he was raising two crops in the land in question. There is no satisfactory evidence to show that there was any source of water to irrigate the land. He has not produced the record of rights to show that he was raising two crops. But for the tainted, interested and self-serving say of the claiment, there is no other evidence to show that two crops were being raised in the land in question. The Land Acquisition Officer also has stated that one crop alone was being raised in Takkalki Village. Therefore, under these circumstances, the Trial Court was justified in holding that one crop, that too, rabi crop alone was being raised in the land in question.