2007 (2) ABR (NOC) 277 (KAR) ::2006 (6) AIR Kant HCR 274 ::2006 (6) AIR Kar R 274 ::2007 AIHC 64 (Kar) ::(2006) ILR (Kant) 3922 ::2007 (2) Civil LJ 732 ::2006 (5) Kant LJ 656 ::(2007) 2 ICC 273

Karnataka High Court

Hon'ble Judge(s): N. K. Patil , J

( A ) Land Acquisition Act (1 of 1984) S. 18 — Enhancement of compensation — Award passed by Land Acquisition Officer within period of two years from date of final notification — Reference Court rejected application for enhancement without looking into original records of award passed by L.A.O. — Lack of application of mind on part of reference Court — Valuable lands of claimants have been notified and acquired by competent authority, not once, but twice for public purpose — Claimants entitled to just and reasonable compensation as envisaged under Art. 300-A of the Constitution. (Paras3)