VIJAYALAXMI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) The present appeal is filed under Section 54(1) of the Land Acquisition Act, 1894 (hereinafter referred to as the "Act" for brevity). The appellant has sought for modification of the judgment and award dated 25.06.2007 passed by the Additional Civil Judge (Sr.Dvn.), Raichur in LAC No. 42/2006 for enhancement of compensation.

(2.) Brief facts of the case are that on 02.04.1998, 4(1) notification was issued in respect of acquisition of appellant's land in Sy.No.114(2) to an extent of 4 acres 21 guntas of Chikkasugur Village, Raichur Taluk and District. The award was passed on 15.11.2005 while assessing the amount of compensation at Rs.35,000/- per acre. Dissatisfied with the amount awarded under protest, the appellant has sought for a reference under Section 18(1)(a) of the Act. Reference Court enhanced the compensation amount from Rs.35,000/- to that of Rs.1,20,000/- per acre on 25.06.2007. Still being dissatisfied with the award of the Reference Court dated 25.06.2007, the appellant has presented this appeal.

(3.) Learned counsel for the appellant advanced three fold arguments: