M. B. Shah, J. - (1.)Leave granted.
(2.)Question involved in these appeals is - whether award passed by the Land Acquisition Officer (hereinafter referred to as "LAO") is in conformity with the agreement between the parties. As such there is not much difference between the two but for one or the other reason parties including the LAO have taken unjustified stand. Hence this litigation.
(3.)Appellant Karnataka Electricity Board challenged the order dated 26-7-2000 passed by the learned single Judge rejecting its Writ Petition No. 4804 of 1999, before the Division Bench of the High Court of Karnataka at Bangalore by filing Writ Appeal Nos. 6027-35 of 2000 (LA). Those appeals were dismissed by the impugned judgment and order dated 10-1-2001. Hence these appeals.