State Of Karnataka vs Manjegowda
2021 Latest Caselaw 1025 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.7669 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
       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.A.V, ADV.,)

AND:

MANJEGOWDA S/O
NINGEGOWDA
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AGED ABOUT 50 YEARS
R/O GANIGARAHOSALLI VILLAGE
SHANTHIGRAMA HOBLI
HASSAN TALUK AND DISTRICT.
                                             ... RESPONDENT
(BY SRI. H.PAVANA CHANDRA SHETTY, ADV.,)

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     THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION    ACT,     AGAINST     THE   JUDGMENT   dated
01.06.2016 and AWARD DATED 13.6.2016 PASSED IN LAC
NO.355/2014, ON THE FILE OF THE ADDITIONAL SENIOR
CIVIL JUDGE, HASSAN, ALLOWING THE CLAIM PETITION
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 appellants.

Mr.H.Pavana Chandra Shetty, learned counsel for

the 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