RAGHAPPA Vs. EX-ENGINEER

JUDGEMENT

(1.) This appeal is filed by the claimants challenging the order dated 02.02.2010 passed by the I Additional District Judge, Gulbarga in LACA.No.84/2008 for further enhancement of compensation.

(2.) The land of the appellants bearing Sy.No.57/1 measuring 14 guntas situated in Jidaga Village Tq: Aland District Gulbarga was acquired by the respondents by issuing preliminary notification dated: 24.07.1997 for the purpose of construction of Amarja Project. The Special Land Acquisition Officer has awarded the compensation of Rs.15,500/- per acre. The claimants have filed the protest petition under Section 18 (1) of Land Acquisition Act. The Land Acquisition Officer has referred the petition to the Reference Court. The Reference Court has enhanced the compensation amount from Rs.15,500/- per acre to Rs.53,500/- per acre. Being dissatisfied with the award passed by the Reference Court, the claimants have filed LACA.No.84/2008 before the I Additional District Judge, Gulbarga. The Lower Appellate Court after hearing both the parties by judgment and award dated 02.02.2010 has modified the judgment and award passed by the Reference Court and re-determined the compensation at Rs.1,03,416/- per acre. Being aggrieved by the same, the claimants have preferred this appeal for further enhancement.

(3.) I have heard the learned counsel for the parties to the lis.