LAND ACQUISITION OFFICER & ASST. COMMISSIONER Vs. REV. FR. RONALD D. SOUZA

JUDGEMENT

(1.) Though these matters are posted today for orders, with the consent of learned counsel appearing for both the parties, the same are taken up for final disposal.

(2.) These appeals by the Land Acquisition Officer & Assistant Commissioner, Mangalore Sub-Division, Mangalore, are directed against the impugned common judgment and award dated 30/03/2010 passed in LAC Nos.9/1998, 12/1997, 23/1998, 14/1997, 77/1997, 38/1997, 94/1997, 84/1997, 12/1998, 63/1997, 18/1997, 8/1997 & 96/1997 respectively by the II Additional Senior Civil Judge & CJM, Mangalore, Dakshina Kannada.

(3.) The Reference Court, by its common judgment and award, has fixed the market value in respect of the lands in question at Rs. 8,000/- per cent with all statutory benefits as envisaged under Section 23 of L.A. Act. Being aggrieved by the said judgment and award, the appellant has presented these appeals, on the ground that, the market value fixed by the Reference Court at Rs. 8,000/- per cent is on higher side and is liable to be reduced by modifying the same.