- (1.) Leave granted.
(2.) We have heard the counsel on both sides.
(3.) Notification under Section 4(1) of the Land Acquisition Act 1 of 1894 (for short the 'Act') acquiring 13 acres 29 gunthas of land near Dharwad City for extension of the A.P.M.C. Yard, was published on December 20, 1979. The Land Acquisition Officer in his award dated September 23, 1986 determined the compensation at the rate of Rs. 18,000/- per acre. On reference, the civil Court, exhibiting its feats of imagination, and by award and decree dated April 24, 1992 determined the compensation at the rate of Rs. 12.90 per sq.ft., which worked out to Rs. 5,61,729/- per acre. On appeal, in MFA No.2455/92 by judgment and order dated March 4, 1994 the Karnataka High Court has reduced the compensation to Rs.65,000/- per acre. Thus this appeal by special leave.;