State Of Karnataka vs Manjamma
2021 Latest Caselaw 1027 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.763 OF 2020 (LAC)
BETWEEN:

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

2.     ASSISTANT COMMISSIONER
       HASSAN-573021.

3.     EXECUTIVE ENGINEER
       P.W.D. HASSAN-573021.

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:

MANJAMMA
W/O GIDDEGOWDA, 55 YEARS
R/O SINGAPATTANA VILLAGE
KASABA HOBLI
HASSAN TALUK & DISTRICT-573021.
                                                 ... RESPONDENT
(BY MR. H. PAVAN CHANDRA SHETTY, ADV.,)

                                ---

       THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND

ACQUISITION ACT, AGAINST THE JUDGMENT DATED 09.11.2015

PASSED IN LAC NO.372/2014, ON THE FILE OF THE ADDITIONAL

SENIOR CIVIL JUDGE, HASSAN, ALLOWING THE CLAIM PETITION

FILED 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, learned counsel

for the appellant.

Mr. Pavan Chandra Sehtty, learned cousel 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