SPECIAL LAND ACQUISITION OFFICER Vs. MOHAMMED SARDAR

JUDGEMENT

(1.) "Whether the award of compensation of Rs.2,000/- per eucalyptus tree by the Trial Court was just and reasonable?"? is the question involved in this case.

(2.) The respondent is the owner of land bearing Sy.Nos.133/1, 133/5 of Ammanaghatta village of Gubbi Taluk. The appellants acquired 1 gunta out of Sy.No.133/1 and 10 guntas out of Sy.No.133/5 for the purpose of formation of Hemavathi Canal issuing 4(1) notification dated 24.08.1995 and 6(1) notification dated 19.09.1996. The Land Acquisition Officer passed award granting compensation of Rs.12,950/- and Rs.13,081/- respectively for the said lands.

(3.) On the application of the respondent, the matter was referred to the Senior Civil Judge and J.M.F.C., Gubbi which was registered in L.A.C. No.327/2006. The respondent contested the said case. The Trial Court on recording the evidence and hearing the parties, by the impugned award granted compensation of Rs.1,333/- per gunta.