VARIJA Vs. INDIAN COUNCIL OF AGRICULTURAL RESEARCH

JUDGEMENT

(1.) These two appeals arise out of land acquisition notification dated 29.03.1990 issued under Sec. 4(1) of the Land Acquisition Act, 1894 for acquiring the lands for the purpose of establishment of National Research Centre for Cashew. The said notification was issued in respect of land in Sy.No.203/2A of Kemminje Village measuring 4 acres 5 cents and the land bearing Sy.No.262/2A2 of Kemminje Village measuring 2 acres 66 cents and they were acquired.

(2.) Appellants in M.S.A.No.8/2014 are the owners of the land bearing Sy.No.203/2A and respondent No.1 in M.F.A.No.9405/2010 is the owner of the land bearing Sy.No.262/2A2.

(3.) The land acquisition officer passed common award in No.1/1991-92 dated 27.07.1991 fixing the compensation at the rate of Rs.350.00 per cent in respect of Sy.Nos.262/2A2 and 203/2A.