VIJAYADEVI Vs. SPECIAL LAND ACQUISITION OFFICER (REHABILITATION)

JUDGEMENT

(1.) The claimants are in appeal before this Court seeking enhancement of compensation awarded by the reference Court.

(2.) The case of the appellants is that their land bearing Sy.No.103/3 of Kumbarhalla village, Jamakhandi Taluk measuring 2 acres 10 guntas were acquired by the respondents, for the purpose of grave yard for the people of Rehabilitation Centre of Kunchanur village, vide notification dated 30.07.2003. The SLAO, UKP, Jamakhandi by his award dated 14.06.2005 fixed the market value of the acquired lands at Rs.87,677-54 per acre taking into consideration the sale statistics of the area.

(3.) Aggrieved by the said award, the claimants sought for reference under Section 18 of the Land Acquisition Act, 1894, on the ground that the land of the claimants is within Municipal limits with NA potentiality and TMC, Jamakhandi has acquired the surrounding lands to make plots to sell the same to public at the rate of Rs.60/- per sq.ft. The reference Court based on the material both oral and documentary has enhanced the compensation from Rs.87,677-54 per acre to Rs.2,81,250/- per acre with all statutory benefits. The claimants not being satisfied with the same are before this Court in this appeal.