B. Sreenivas Gowda, J. - (1.) THESE appeals are by the owners of the acquired lands seeking enhancement of compensation as against the market value determined by the Reference Court.
(2.) MFA Nos. 25301 to 25303 of 2012 are arising out of a common Judgment, but separate awards Dt. 24 -08 -12 passed in LAC Nos. 107, 106 and 108 of 2004 and MFA No. 25304 of 2012 is arising out of a separate judgment and award of even Dt. 24 -08 -12 passed in LAC No. 109 of 2004 by the Court of Senior Civil Judge, Mudhol. As the lands involved in all these cases came to be acquired pursuant to the common preliminary notification Dt. 25 -01 -03 issued under Section 4(1) of the Land Acquisition Act (herein after referred to as 'L.A. Act' for short) for the same purpose, all these appeals have been heard together, reserved for judgment and disposed of by this common judgment.
(3.) FACTS leading to these appeals are stated as under: "The respondent by preliminary notification Dt. 25 -01 -03 issued under Sec. 4(1) of the L.A. Act and followed by final notification Dt. 26 -03 -03 issued under Sec. 6(1) of the L.A. Act, has acquired the lands belonging to the appellants in Sy. No. 554/1 measuring 16 acres 27 guntas, Sy. No. 554/2 measuring 15 guntas, Sy. No. 555/2 measuring 3 acres 34 guntas and Sy. No. 553/A/1 measuring 9 acres 14 guntas 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. The respondent by awards Dt. 22 -07 -03 has determined the market value of the acquired lands at the rate of Rs. 96,164/ - per acre.";