Karnataka High Court
Basawaraj vs The Special Land Acquisition Officer on 27 May, 2008
Author: H.G.Ramesh
Bench: H.G.Ramesh
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ALL ARER/O YADAGIR~~{§)
'IfQ:'vYg.I)AGI~2,V_I3IsT: GULBARGA ..A.PPELLAN'!'$
' _ ":3? SR! VEIERESIIIIIEIIPATIL, ADVOCATE.)
'1*HE'SPEc1AI,LAIIi3 ACQUISITION OFFICER
U. K. I'. I'BHE-EMARAYANAGU DUI . .RE8l'ONDEN'1'
A [THISVIXPPEAL IS FILED UNDER SECTION 54(1) OF THE
A I,.F«.N1J ACQUISITION ACT PRAYING TO ALLOW THIS APPEAL AND
CCINSEQUENTLY TO MODIFY THE JUDGMENT AND AWARD
-_DA'I'--ED 17.02.2007 PASSED BY THE CIVIL JUDGE {SFLDNJ A'?
" VYADAGIR IN L.A.C.NO.11/2006 AND CONSEQUENPLY TO
ENHANCE THE COMPENSATION TO R'S.1,10,000/- PER' ACRE
WITH ALL THE S'1'A'I'UTORY BENEFITS, IN THE INTEREST OF
I I" JUSTICE AND EQUITY.
THIS APPEAL COMING ON FOR HEARING ON LA. THIS DAY, THE COURT DELIVERED THE FOLLOWING:
Miscellaneous First Aggegal: . I . _ I.