State Of Karnataka vs Kumararaju
2021 Latest Caselaw 1029 Kant

Citation : 2021 Latest Caselaw 1029 Kant
Judgement Date : 16 January, 2021

Karnataka High Court

State Of Karnataka vs Kumararaju on 16 January, 2021

Author: Alok Aradhe Rangaswamy

                               1



     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.5465 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-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.,)
                                  2



AND:

KUMARARAJU
S/O.KALARAJU,
AGED ABOUT 47 YEARS,
R/O. KOMMANAHALLI VILLAGE,
DUDDA HOBLI,
HASSAN TALUK AND DISTRICT.
                                                 ... RESPONDENT
(BY SRI. CHETHAN B., ADV.)

                                ---

       THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT DATED 30.01.2016
AND AWARD DATED 11.02.2016 IN LAC NO.393/2014 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 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