SIDRAMAPPA Vs. CHIEF ENGINEER, KNNL IPC ZONE, GULBARGA

JUDGEMENT

(1.) The learned AGA is directed to take notice for respondents No.3 and 4. Sri.Gourish.S.Kashampur, learned counsel is directed to take notice for respondents No.1 and 2.

(2.) Though the matter is posted for admission, by consent of both the parties, this matter is taken up for final disposal.

(3.) The present appeal is filed against the judgment and award dated 20.09.2016 made in LACA.No.469/2013 dismissing the appeal filed by the State and allowed the appeal of the claimant in part and enhanced the compensation at Rs.2,64,640/- per acre.