KURIAN,J. - (1.) Leave granted.
(2.) The appellants are before this Court, aggrieved by the order dated 15.06.2011 in M.F.A.No. 20926 of 2008 and order dated 25.10.2016 in Review Petition No. 100027 of 2016 passed by the High Court of Karnataka, Circuit Bench at Dharwad.
(3.) The issue pertains to the land acquisition. The appellants were awarded the compensation at the rate of Rs. 5,00,000/- (Rupees Five Lakhs) per acre with statutory benefits. Though they attempted a review, it was dismissed.;