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PETITIONER: THE SPECIAL LAND ACQUISITION OFFICER,SRIRANGAPATNAM

       Vs.

RESPONDENT: NAGEGOWDA

DATE OF JUDGMENT:       23/08/1996

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. G.B. PATTANAIK (J)

CITATION:  JT 1996 (7)   659

ACT:

HEADNOTE:

JUDGMENT:                 THE 23RD DAY OF AUGUST, 1996 Present:           Hon’ble Mr. Justice K. Ramaswamy           Hon’ble Mr. Justice G.B. Pattanaik K.R.Nagaraja, Adv. for the appellant Shanta Kr. and K.K. Gupta, Advs. for the Respondent                          O R D E R The following order of the Court was delivered: The Special Land Acquisition Officer, Srirangapatnam V. Nagegowda                          O R D E R      Leave granted.      We have heard learned counsel on both sides.      Notification  under   Section  4   [1]  of   the   Land Acquisition Act,  1894 was  published on  December 26,  1985 acquiring land  admeasuring  5  acres  21  gunthas  for  the purpose of  formation of Hemavathi left bank canal. The Land Acquisition Officer  awarded compensation  on  February  23, 1988 @  Rs. 4800/-  per acre.  On reference, the civil Judge relying upon  Ex.P-3 awarded  compensation @ Rs. 20000/- per acre.  He  categorically  rejected  the  contention  of  the claimant that  he was  growing sugarcane,  hybride jowar and mulberry getting  a full  yield  of  Rs.  25000/-  acre.  On appeal, the High Court by impugned judgment dated August 18, 1994 in  FA No. 1311/94 confirmed the same. Thus this appeal by special leave.      Having considered  the facts  and circumstances in this case, we  think that  reasonable compensation  would be  Rs. 10000/- per  acre. The  judgement   referring to Ex. A-3 has been placed  before us  and it  indicates that it related to land with  coconut trees.  Even the  amount awarded  by  the civil judge in that case is now subject matter in the appeal before the District Judge filed under Section 54 of the Act. Under these  circumstances, Ex. A-3 is absolutely irrelevant

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for determination  of  the  compensation.  Accordingly,  the respondent  is  entitled  to  enhanced  compensation  @  Rs. 10000/- per  acre with solatium at 30% under Section 23 [2], interest under Section 28 9% for one year from the taking of possession and  at 15%  thereafter on  enhanced compensation till date  of deposit into court and additional amount under Section 23  [1-A] at 13% per annum from the date of issue of Section 4 [1] notification till date of the award.      The appeal is accordingly allowed. No costs.