SPECIAL LAND ACQUISITION OFFICER Vs. BINDU MADHAVA

JUDGEMENT

(1.) In this appeal, the acquiring body challenges the Judgment and Award dated 11.06.2014 made by the learned II Additional Senior Civil Judge, Bagalkote in Respondents LAC No.871 of 2013, whereby an Award is made enhancing the compensation amount from Rs.754/- to Rs.1,890/- per square meter.

(2.) Brief facts stated are: the house property in question along with other was comprised in the Preliminary Notification dated 19.11.2007 made under Section 4(1) of the erstwhile Land Acquisition Act, 1894 ( for short 'Act'). The First Appellate-Land Acquisition Officer had awarded a compensation at the rate of Rs.754/- per square meter vide Award dated 19.11.2010.

(3.) The Respondent-Claimants being aggrieved by the inadequacy of compensation had sought for reference under Section 18 of the Act, which was opposed by the Appellants herein. To prove their claim, the land losers had examined PW-1 who has deposed as to the location of the acquired properties, there proximity to the Basaveshwar Vidya Vardhaka Sangh's College of Nursing, Medical College and Engineering College and their nearness to the Belgaum-Raichur State Highway No.20.