Swatanter Kumar, J. - (1.) LEAVE granted.
(2.) ALL the above appeals under Article 136 of the Constitution of India raise a common question of law based on somewhat similar facts and are directed against different Judgments of the Karnataka High Court and the Judgment of the Principal Civil Judge (Senior Division) and JMFC, Srirangapatna (hereinafter, referred to as the "Reference Court"). Civil Appeals arising out of SLP (C) Nos. 20767 of 2008 and 21730 of 2008 are directed by the Special Land Acquisition Officer (for short the "SLAO") and the Managing Director Irrigation Board (for short the "Board"), respectively, against the Judgment and Order dated, 23rd January, 2008 passed by the High Court in MFA No. 8544 of 2007, whereby the High Court enhanced the compensation of the acquired land to Rs. 5,00,000 per acre for the wet land (garden land). Civil Appeals arising out of SLP (C) Nos. 31096-31109 of 2009 are directed against the Judgment of the High Court dated, 22nd February, 2008 in MFA Nos. 6924 of 2007 (LAC) C/W Nos. 6925/2007, 7289/2007, 7290/2007, 7291/2007, 7292/2007, 7294/2007, 8541/2007, 8543/2007, 8545/2007, 8546/2007, 8549/2007, 8551/2007 and 8553/2007 (LAC), whereby the High Court while relying upon its Judgment in the earlier cases granted the compensation at a sum of Rs. 5,00,000 per acre for wet land (garden land) and Rs. 2,53,750 per acre for dry land.
(3.) APPEAL arising out of SLP (C) No. 31169 of 2008 is directed against the Judgment of the Reference Court dated, 16th March, 2007 in LAC No. 219/2006, vide which the learned Court granted compensation at Rs. 2,92,500 per acre in respect of wet lands (garden land). In other words, we will be dealing with the above appeals as well as other connected appeals, relating to the same acquisition, preferred by the State against the Judgment of the High Court as well as that of the Reference Court. At the very outset, we may also notice that objection was raised with regard to the maintainability of the appeal against the Judgment passed by the Reference Court.;