Divakaraiah vs The Special Land Acquisition ...
2021 Latest Caselaw 1871 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 05TH DAY OF APRIL, 2021

                        BEFORE

      THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA

                  MSA No. 78 OF 2017
BETWEEN:

DIVAKARAIAH
S/O. SANNAKARIYAPPA,
AGED ABOUT 59 YEARS,
R/AT KODIGENAHALLI VILLAGE,
NITTUR HOBLI, GUBBI TALUK,
TUMKUR DISTRICT - 572 222.
                                    ...APPELLANT
(BY SRI. YOGESH V. KOTE MATH, ADVOCATE)

AND:

1.     THE SPECIAL LAND ACQUISITION OFFICER
       HEMAVATHI CANAL ZONE,
       TUMKUR - 572 101.

2.     THE CHIEF ENGINEER
       HEMAVATHI CANAL ZONE,
       TUMKUR - 572 101.
                                       ...RESPONDENTS

     THIS MSA IS FILED UNDER SECTION 54(2) OF THE
LAND ACQUISTION ACT, 1894 PRAYING TO MODIFY THE
JUDGMENT AND AWARD PASSED BY THE VI ADDITIONAL
DISTRICT AND SESSIONS JUDGE, TUMAKURU IN
R.A.NO.106/2015 DATED 21.03.2016 AND JUDGMENT AND
AWARD DATED 28.11.2012 IN LAC NO. 505/2006 PASSED
BY THE SENIOR CIVIL JUDGE & JMFC., GUBBI, BY
ENHANCING THE AMOUNT OF COMPENSATION AS
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CLAIMED HEREUNDER IN RESPECT OF ACQUIRED LANDS,
MALKIES, TREES ETC.

     THIS APPEAL COMING ON FOR FURTHER ORDERS,
THIS DAY, THE COURT DELIVER THE FOLLOWING:

                        JUDGMENT

Learned counsel for the appellant seeks time. No

grounds. In view of the peremptory order dated

27.11.2018, the appeal stands dismissed.

Sd/-

JUDGE

SA