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PETITIONER: THE SPL. LAND ACQUISITION OFFICER

       Vs.

RESPONDENT: VIRUPAX SHANKAR NADAGOUDA

DATE OF JUDGMENT:       21/08/1996

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

CITATION:  1996 SCALE  (6)288

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      The  Land   Acquisition  Officer  awarded  compensation Rs.3,500/- per acre for bagayat land and for the rest of the land (jirayat  dry) at  Rs.960/- per acre. On reference, the civil Judge  enhanced the  compensation to  Rs.10,000/-  per acre for bagayat lands in which sugar cane was grown and for the rest  of the  land he granted at Rs.4000/- per acre. The High Court  of Karnataka  in  the  impugned  judgment  dated September 9,  1988 confirmed the same. Thus these appeals by special leave.      Two contentions  have been  raised  by  Shri  Veerappa, learned counsel  for the  appellant. The reference Court had wrongly applied  multiplier of  15 years  in  computing  the annual yield.  This Court in Land Acquisition Officer vs. P. Veerabhadrappa etc.etc. [(1984) 2 SCR 386] followed in other judgments, had  held that  10 years’ multiplier would be the proper method of calculation of the compensation.      Accordingly 10  years’ multiplier  should be applied in determining compensation  under Section  23 (1)  of the Land Acquisition Act,  1894.  He  also  contended  that  separate compensation granted  the well in the sum Rs.13,000/- is not valid in  law. When  the owner  of the  land is  getting the water drawn  from the  well to  raise the  crops and when he claims compensation  for the land on the basis of the yield, he  cannot  separately  claim  compensation  for  the  well. Therefore, the  reference Court  obviously was  in error  in granting compensation  for the  well at  Rs.13,000/-. It  is accordingly set aside. 10 years multiplier should be applied to  the  annual  value  of  The  yield  for  calculation  of compensation under  Section 23 (1) of the Act. The reference Court   accordingly   is   directed   to   recalculate   the compensation   under    these   principles   and   determine compensation and pay over the respondents. If the amount has already been  recovered it would be open to the appellant to recover the balance amount.      The appeals are accordingly allowed. No costs.

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