ANNARAO BY LRS Vs. SPL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) The review petitioners have filed present review petition against the judgment and award of this Court in MSA.No.754/2012 dated 02.04.2013 on the file of Single Judge of this Court awarding compensation of Rs.55,888/- per acre with all statutory benefits.

(2.) It is the case of the petitioners that, the land of petitioners bearing Sy.No.105 of village Harsur Tq and Dist: Kalaburagi measuring 07 acres 35 guntas was acquired by the respondents for construction of Bennitora Project vide preliminary notification dated 19.07.1990. The Land Acquisition Officer awarded compensation of Rs.9,000/- per acre for dry land. Aggrieved by the same the review petitioners have filed reference under Section 18 before the reference Court. The Reference Court has awarded compensation at the rate of Rs.28,000/- per acre for dry land. Aggrieved by the same the review petitioners have filed LACA.No.259/2010 before III Addl. District Judge Gulbarga, who after hearing both the parties passed judgment and award dated 16.03.2012 awarding compensation of Rs.32,000/- per acre with all statutory benefits.

(3.) Aggrieved by the said judgment and awarded the review petitioners have filed MSA.No.754/2012 before this Court. The learned Single Judge of this court after hearing both the parties passed judgment and award dated 02.04.2013 awarding compensation of Rs.55,888/- per acre for dry land with all statutory benefits. Hence, the present review petition is filed.