SECRETARY, BELGAUM MANUFACTURERS CO-OP INDUSTRIAL ESTATE LTD Vs. STATE OF KARNATAKA SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) The present miscellaneous first appeal is filed by the appellant-Secretary, Belgaum Manufacturers Co-Op Building Association Ltd., Industrial Estate, 700, Udyambag, Belgaum-08 against the judgment and award dated 31.08.2012 made in LAC No.212/1988 on the file of the II Additional Senior Civil Judge, Belgaum awarding the compensation of Rs. 2,000/- per gunta with all statutory benefits in respect of properties involved in the appeal.

(2.) The respondent Nos.1 to 11 who are the claimants before the Land Acquisition Officer being aggrieved by the award passed by the Land Acquisition Officer dated 28.05.1985 made in No.LAQ.SR.53 granting total Rs. Rs. 5,26,810.40 paisa filed a Reference Petition under Section 18 of Land Acquisition for enhancement of the compensation.

(3.) It is the case of the claimants before the Land Acquisition Officer that they were tenants in respect of agricultural lands bearing R.S.No.669 measuring 10 acre 19 guntas, R.S. No.670 measuring 9 acres 33 guntas and R.S. No.680/2 measuring 8 acres, in all 28 acres 12 guntas situated at Anagol Village, Belgaum District. It is the further case of the claimants that the present appellant, the Belgaum Manufacturers Co-Op Building Association was the original owner of the lands. Upon the application in Form No.7 filed by them (Tenants), the Land Tribunal by its order dated 0012.1981 conferred the occupancy rights and Tahasildar, Belgaum issued Form No.10 on 012.1981.