Sri. Bagalaiah vs The Special Land Acquisition ...
2021 Latest Caselaw 1872 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. 62 OF 2018 (LAC)

BETWEEN:

SRI. BAGALAIAH
S/O LATE DYAVAIAH,
AGED ABOUT 65 YEARS
RESIDING AT RAJANAHALLI VILLAGE,
KASABA HOBLI, ALUR TALUK,
HASSAN DISTRICT - 573 213.
                                     ...APPELLANT
(BY SRI. SIDDAMALLAPPA P M., ADVOCATE)

AND:

1.     THE SPECIAL LAND ACQUISITION OFFICER
       H.R.P-2, HASSAN - 573 201.

2.     THE DEPUTY COMMISSIONER
       HASSAN DISTRICT,
       HASSAN - 573 201.
                                      ...RESPONDENTS

     THIS MSA IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION ACT, 1894 AGAINST THE JUDGMENT AND
AWARD DATED 29.10.2014 PASSED IN RA.NO.257/2014
ON THE FILE OF THE PRINCIPAL DISTRICT AND SESSIONS
JUDGE, HASSAN PARTLY ALLOWING THE APPEAL AND
MODIFYING THE JUDGMENT AND AWARD DATED
19.02.2012 PASSED IN LAC 181/12 ON THE FILE OF THE
PRINCIPAL SENIOR CIVIL JUDGE, HASSA, PARTLY
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ALLOWING THE REFERENCE PETITION FILED UNDER
SECTION 18(1) OF LAND ACQUISITION ACT FOR
ENHANCED COMPENSATION.

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

                        JUDGMENT

Learned counsel for the petitioner seeks time. No

grounds. In view of the peremptory order dated

27.11.2019, the appeal stands dismissed.

Sd/-

JUDGE

SA