ABHAY MANOHAR SAPRE,J. - (1.) These appeals are filed by the land owners against the final judgment and order dated 07.07.2014 passed by the High Court of Karnataka, Circuit Bench at Dharwad in M.F.A. No. 25301, 25302, 25303 and 25304 of 2012 whereby the High Court allowed the appeals in part and modified the Award dated 24.08.2012 passed in LAC Nos. 107, 106, 108 and 109 of 2004 by the Court of Senior Civil Judge, Mudhol and re-determined the compensation at Rs. 13,93,920/- per acre as against Rs. 6,75,000/- per acre with all statutory benefits as envisaged under Section 23 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act").
(2.) We herein set out the facts, in brief, to appreciate the issues involved in these appeals.
(3.) The respondent, by Notification dated 25.01.2003 issued under Section 4(1) of the Act followed by final Notification dated 26.03.2003 issued under Section 6(1) of the Act, acquired the lands belonging to the appellants in Survey No. 554/1 measuring 16 acres 27 guntas, Survey No. 554/2 measuring 15 guntas, Survey No. 555/2 measuring 3 acres 34 guntas and Survey No. 553/A/1 measuring 9 acres 14 guntas (total 30.8 guntas approx.) situated at Mudhol village and Taluk for the purpose of construction of Rehabilitation Centre in favour of the displaced persons of Gudadinni Village of Bilagi Taluk, whose properties came to be submerged under Upper Krishna project.;