State Of Karnataka vs Somashekararaju
2021 Latest Caselaw 1030 Kant

                               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.8342 OF 2019 (LAC)
BETWEEN:

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

2.     ASSISTANT COMMISSIONER
       HASSAN

2.     EXECUTIVE ENGINEER
       P.W.D. HASSAN.

3.     KARNATAKA ROAD DEVELOPMENT
       CORPORATION LIMITED
       EXECUTIVE ENGINEER
       SAMPARKA SOUDHA, NO.8
       BEP PREMISES, OPPOSITE ORION MALL

       PRESENT ADDRESS AT
       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:

1.     SOMASHEKARARAJU
       S/O EERARAJU
       AGED ABOUT 64 YEARS
       R/O KOMMANAHALLI VILLAGE
       DUDDA HOBLI
       HASSAN TALUK AND DISTRICT - 573 201.

2.     VEERABHADRARAJU
       S/O EERARAJU
       AGED ABOUT 62 YEARS
       R/O KOMMANAHALLI VILLAGE
       DUDDA HOBLI
       HASSAN TALUK AND DISTRICT - 573 201.
                                          ... RESPONDENTS
(SRI.CHETHAN B., ADV. FOR R1 AND R2)
                            ---
      THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT DATED 02.04.2016
PASSED IN MVC NO.389/2014, ON THE FILE OF THE PRL. SENIOR
CIVIL JUDGE, HASSAN ALLOWING THE CLAIM PETITION FILED
UNDER SECTION 18(1) OF THE 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.Chethan B., learned counsel for respondent

Nos.1 and 2.

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