STATE OF KARNATAKA Vs. MALLINATHLABIC

JUDGEMENT

(1.) This appeal and cross-objection is directed against judgment and award passed in LAC No.3/2008 by IIIAdditional Civil Judge (Senior Division), Gulbarga.

(2.) For the purpose of convenience, parties are referred to as per their rank in the reference Court.

(3.) Land bearing Sy.No.42/2 measuring 2 acres 36 guntas in Vakkalagera Village along with other lands came to be acquired by Preliminary Notification dated 17.11.2005 for the purposes of forming ring road. Pursuant to same, award came to be passed on 28.07.2007 by determining the compensation at Rs.3,30,000/- per acre by considering acquired lands as dry lands.