- (1.) This appeal is directed against the judgment and order passed by the High Court of Karnataka at Bangalore in Miscellaneous First Appeal No.594 of 2003, dated 12.10.2007.
(2.) Brief facts: State of Karnataka issued a notification under Section 28(4) of the Karnataka Industrial Areas Development Act, 1966 dated 27.05.1985 to acquire land measuring 24 acres, 15 guntas in Marian Timmasagar Hubli Taluka in HDMC area for the purpose of development.
(3.) The Land Acquisition Collector (for short, "the LAC"), determined the compensation payable for the acquired lands at Rs.20,200/- per acre, by award dated 12.02.1986.;