State Of Karnataka vs Puttamma
2021 Latest Caselaw 1038 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.701 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
       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:

PUTTAMMA
W/O HELAGEGOWDA
52 YEARS, R/O HUNDRANGI VILLAGE
DUDDA HOBLI
HASSAN TALUK & DISTRICT-573021.
                                                 ... RESPONDENT
(BY MR. CHETHAN B, ADV.,)

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

ACQUISITION ACT, AGAINST THE JUDGMENT DATED 18.04.2016

PASSED IN LAC NO.457/2014, 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, learned counsel

for the appellant.

Mr. Chethan B, 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