SANTOSH Vs. DEPUTY COMMISSIONER, GULBARGA

JUDGEMENT

(1.) The land looser's have filed these above appeals seeking enhancement of the market value as against the sum awarded by the reference Court through its common judgment and award dated 20.04.2013 passed by Senior Civil Judge at Afzalpur.

(2.) The lands situated in Udachana Village were acquired by common preliminary notification dated 27.03.2008 for construction of ' Bhima Lift Irrigation Project" and award came to be passed on 25.04.2011 determining the market value of the lands acquired at Rs. 35,000.00 per acre for wet lands.

(3.) Appellants-land owners claiming to be aggrieved, filed protest petitions under Sec. 18(1) of the Land Acquisition Act seeking enhancement of market value, the same came to be referred to the reference Court. By common judgment and award dated 20.04.2013 in L.A.C.No.1007/2012 and connected cases, after taking into consideration the evidence tendered before it the reference Court fixed the market value at the rate of Rs. 3,98,250.00 per acre in addition to the statutory benefits. Now being aggrieved by the said award appellants are before this Court seeking enhancement of the said compensation.