BASAPPA NEELAPPA SULIKERI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THE I. A.I and III are allowed, the delay of 143 (sic days) is condoned subject to the condition that the claimant is not entitled for interest for the period of delay.

(2.) THE land of the claimant bearing Sy.No.87/ 1B/2 measuring 2 acres 19 guntas is acquired for the purpose of UKP in which in 1 acre 20 guntas pomegrante trees are grown and the remaining land measuring 39 guntas is a wet land.. THE Trial Court has awarded the compensation of Rs.2,25,000 per acre for pomegrante trees and granted Rs.1,20,000 per acre for wet land. THE claimant is in appeal seeking enhancement of compensation.

(3.) IN the instant case it is indisputable fact that the land is a wet land and has potential of growing sugarcane crop. This Court for similarly placed lands growing sugar cane crop has awarded compensation at the rate of Rs.1,90,000/- per acre. Therefore, in this case also in respect of irrigated land the claimant is entitled to compensation at the rate of Rs.1,90,000/- p.a. with statutory benefits and interest. The appeal is allowed in part with costs.