Abhay Manohar Sapre, J. - (1.) In Civil Appeal No.6057/2012 This appeal is directed against the final order/judgment dated 12.10.2007 passed by the High Court of Karnataka at Bangalore in M.F.A. No.594 of 2003 whereby the High Court allowed the appeal filed by the respondents herein and reduced the compensation awarded to the appellants herein by award dated 30.09.2002 passed by the Additional Civil Judge (Sr. Division) Hubli in LAC No.58/87.
(2.) In order to appreciate the controversy involved in this appeal, it is necessary to set out the facts of the case hereinbelow.
(3.) The appellants are the claimants (landowners) and the respondents are the State Authoritiesnonapplicants in the land acquisition reference proceedings out of which this appeal arises. The State of Karnataka in exercise of powers conferred under Section 28(1) of the Karnataka Industrial Areas Development Act, 1966 (hereinafter referred to as "the Act") acquired the land measuring 24 acres 15 guntas bearing Survey No. 44, Naruab Thimmasagar Village, Hubli Taluk District Dharwad. The land was acquired for Karnataka Industrial Areas Development Board, Bangalore for a public purpose "expansion of existing industrial estate in Tahsil Hubli".;