SHIVABASAPPA Vs. LAND ACQUISITION

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award, dated 13-4-2005 passed by the Court of Civil Judge, Sr. Division, Gangavati in LAC No. 5/2003.

(2.) THE brief facts of the case are that the lands measuring 16 guntas at Sy. No. 2/e of Singanala Village of Gangavati Taluk, Koppal District were notified for acquisition on 6-9 - 2001 for forming the road from Hanaval to Singanal. The respondent Land Acquisition Officer passed the award, dated 31-10-2002 determining the market value at the Rs. 19,600.00 per acre. It is worthwhile to notice in this context that along with the appellant's lands, other lands totally measuring 1 acre 4 guntas were acquired.

(3.) THIS appeal arises from LAC No. 5/ 2003.