- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) Notification under Section 4 (1 of the Land Acquisition Act, 1894 was published on 26/12/1985 acquiring land admeasuring 5 acres 21 gunthas for the purpose of formation of Hemavathi left bank canal. The Land Acquisition Officer awarded compensation on 23/2/1988 @ Rs. 4,800. 00 per acre. On reference, the Civil Judge relying upon Ex. P-3 awarded compensation @ Rs. 20,000. 00 per acre. He categorically rejected the contention of the claimant that he was growing sugarcane, hybrid jowar and mulberry getting a full yield of Rs. 25,000. 00 per acre. On appeal, the High court by impugned judgment dated 18/8/1994 in FA No. 1311 of 1994 confirmed the same. Thus this appeal by special leave.;