State Of Karnataka vs Nagaraju
2021 Latest Caselaw 1001 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 16TH DAY OF JANUARY 2021

                         PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                              AND

     THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY

               M.F.A. NO.8337 OF 2019 (LAC)
BETWEEN:

1.     STATE OF KARNATAKA
       REP. BY SPECIAL LAND
       ACQUISITION OFFICER
       HASSAN.

2.     ASSISTANT COMMISSIONER
       HASSAN.

3.     EXECUTIVE ENGINEER
       P.W.D. HASSAN.

4.     KARNATAKA ROAD DEVELOPMENT
       CORPORATION LIMITED
       PRESENTLY AT
       SAMPARKA SOUDHA, NO.8
       BEP PREMISES, OPPOSITE ORION MALL
       DR. RAJKUMAR ROAD
       BANGALORE-576010
       REP. BY EXECUTIVE ENGINEER
       MR. R. MANJUNATH.
                                              ... APPELLANTS

(BY MR. DHYAN CHINNAPPA, AAG A/W
    MR. AJAY J. NANDALIKE, ADV.,)
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AND:

NAGARAJU
S/O YALAKKIGOWDA
SINCE DEAD BY LEGAL REPRESENTATIVES.

1.     BHAGYAMMA
       W/O LATE NAGARAJU
       AGED ABOUT 60 YEARS.

2.     RATHNAMMA
       W/O LATE NAGARAJU
       AGED ABOUT 55 YEARS.

3.     MANJUNATHA C N
       S/O LATE NAGARAJU
       AGED ABOUT 32 YEARS.

4.     PALLAVI
       W/O MANJUNATHA C N
       AGED ABOUT 30 YEARS.

5.     MURTHY C N
       S/O LATE NAGARAJU
       AGED ABOUT 30 YEARS.

6.     RANI
       W/O MURTHY C N
       AGED ABOUT 27 YEARS.

7.     KRUTHIKA
       MINOR
       AGED ABOUT 9 YEARS
       REPRESENTED BY HER
       NATURAL GUARDIAN.

       ALL R/O KOMMANAHALLI VILLAGE
       DUDDA BHOLI
       HASSAN TALUK AND DISTRICT.
                                       ... RESPONDENTS
(RESPONDENTS R1 TO R6 SERVED
R7 IS MINOR)

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      THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT DATED 14.11.2016
PASSED IN LAC NO.383/2014, ON THE FILE OF THE PRINCIPAL
SENIOR CIVIL JUDGE, HASSAN, ALLOWING THE CLAIM PETITION
FILED UNDER SECTION 18(1) OF THE L.A. ACT.

     THIS M.F.A. COMING ON FOR ORDERS,         THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                      JUDGMENT

Mr.Dhyan Chinnappa, learned Additional Advocate

General along with Mr.Ajay J. Nandalike, learned counsel

for the appellant.

None for the respondent though served.

For the reasons assigned by us in the judgment

passed today in M.F.A.No.6390/2019, this appeal stands

disposed of in same terms and with similar directions.

Sd/-

JUDGE

Sd/-

JUDGE

ss