The Special Land Acquisition ... vs The Manager
2021 Latest Caselaw 3134 Kant

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          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

      DATED THIS THE 10 T H DAY OF AUGUST, 2021
                        BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

                 MFA No.100457/2021


   BETWEEN:

   THE S PECIAL LAN D ACQUISITION OFFICER,
   NATIONAL HI GHW AY AUTHORIZED I NDIA
   OPP. LAXMI TALKI ES, PUNE,
   BENGALURU ROAD ,
   DHARWAD - 580008
                                         ...A PPELLANT

   (BY SRI. R. RAVIN DRA NAIK HCGP)

   AND:

   THE MANAGER,
   RAJA CERAMIC UN IT,
   RAJA TILES COM PANY, KHANAPUR,
   DIST. BELAGVI - 590001
                                       ... RES PONDENT

   (SRI. MALLIKARJUN S. HIREMATH, A DVOCATE)

        THIS MFA IS FILED UNDER SECTI ON 54( 1) OF
   LAND   ACQUISITI ON  ACT,     1894, AGAINST  THE
   JUDGMENT AND AWARD DATED 02.01.2019 PASS ED IN
   LAC N O.2/2008 ON THE FI LE OF T HE SENI OR CIVIL
   JUDGE AND JUD ICIAL MAGISTRA TE FIRST CLASS ,
   KHANAPUR,    AWA RDING    THE   COMPENSATION   OF
   RS.1,00,000/- PER GUNTA .

        THIS MFA COMING ON FOR ORDERS THIS DAY,
   THE COURT PASS ED THE F OLLOWING:
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                          JUDGMENT

Heard the learned HCGP for the appellant

and the learned counsel for the respondent.

2. The appeal is valued at Rs. 7,80,000/- .

As per Section 19(1) of Karnataka Civil Courts

Act, 1964, the District Court is having

pecuniary jurisdiction to entertain the appeal,

if the valuation of the subject matter does not

exceed Rs.10,00,000/-. In the present appeal,

the valuation is Rs.7,80,000/-. Hence, the

appeal has to be filed before the concerned

District Court.

3. In view of the above, the appeal is

disposed of with liberty to the appellant to file

appeal before the concerned District Court,

within one month from today.

4. Registry is directed to return the

documents to the learned HCGP.

5. There was an interim order dated

23.04.2021, staying the Judgment and award.

The same shall continue for a period of one

month from today.

6. In view of the disposal of the appeal,

I.A.No.1/2021, I.A.No.2/2021 and

I.A.No.4/2021 do not survive for consideration.

Sd/-

JUDGE

*Svh/-