State Of Karnataka vs Lakshmamma
2021 Latest Caselaw 1021 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.5464 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
       PRESENT ADDRESS:
       SAMPARKA SOUDHA, NO.8
       BEP PREMISES,
       OPPOSITE ORION MALL
       DR. RAJKUMAR ROAD
       BANGALORE-576 010
       REP. BY EXECUTIVE ENGINEER
       MR. RAGHUPATHY K.K.
                                              ... APPELLANTS
(BY MR. DHYAN CHINNAPPA, AAG A/W
    MR. AJAY J. NANDALIKE A.V., ADV.,)
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AND:

LAKSHMAMMA
W/O. MARIGOWDA,
AGED ABOUT 53 YEARS,
R/O. KOMMANAHALLI VILLAGE,
DUDDA HOBLI,
HASSAN TALUK AND DISTRICT.
                                                 ... RESPONDENT
(BY SRI. CHETHAN B., ADV.)

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       THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT DATED 30.01.2016
PASSED IN LAC NO.273/2014 ON THE FILE OF THE ADDITIONAL
SENIOR CIVIL JUDGE, HASSAN, ALLOWING THE CLAIM PETITION
FOR FILED BY THE CLAIMANT U/S.18(1) OF LA 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 A.V., learned

counsel for the appellant.

Mr.Chethan B., learned counsel for respondent.

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