State Of Karnataka vs Manjamma
2021 Latest Caselaw 1028 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.604 OF 2020 (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 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 A.V. ADV.,)
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AND:

MANJAMMA
W/O LATE MANJEGOWDA, 60 YEARS
R/O SINGAPATTANA VILLAGE
KASABA HOBLI
HASSAN TALUK AND DISTRICT.
                                           ... RESPONDENT
(RESPONDENT SERVED)

                           ---

       THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION    ACT,    AGAINST     THE   JUDGMENT   DATED
12.01.2016 PASSED IN LAC NO.175/2015, ON THE FILE OF
THE ADDITIONAL SENIOR CIVIL JUDGE, JMFC, HASSAN,
PARTLY ALLOWING THE REFERENCE PETITION FILED UNDER
SECTION 18(1) OF THE LAND ACQUISITION 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.

None 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