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State Of Karnataka vs Manju Alias Manjegowda
2021 Latest Caselaw 1040 Kant

Citation : 2021 Latest Caselaw 1040 Kant
Judgement Date : 16 January, 2021

Karnataka High Court
State Of Karnataka vs Manju Alias Manjegowda 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.6391 OF 2019 (LAC)
BETWEEN:

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

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

3.     KARNATAKA ROAD DEVELOPMENT
       CORPORATION LIMITED
       PRESENT ADDRESS:
       SAMPARKA SOUDHA, NO.8
       BEP PREMISES,
       OPPOSITE ORION MALL
       DR. RAJKUMAR ROAD
       BANGALORE-576 010
       REP. BY EXECUTIVE ENGINEER
       MR. R. MANJUNATH.
                                              ... APPELLANTS

(BY MR. DHYAN CHINNAPPA, AAG A/W
    MR. AJAY J. NANDALIKE A.V., ADV.,)
                                  2



AND:

MANJU ALIAS MANJEGOWDA
S/O. LATE RANGEGOWDA,
AGED ABOUT 44 YEARS,
R/O. MARGONDANAHALLI VILLAGE,
KASABA HOBLI,
HASSAN TALUK AND DISTRICT.
                                                 ... RESPONDENT
(BY SRI M.N. MADHUSUDHAN, ADV., &
      SRI. CHETHAN B., ADV.,)

                                ---

       THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD DATED
25.08.2015 PASSED IN LAC NO.414/2014 ON THE FILE OF THE
ADDITIONAL SENIOR CIVIL JUDGE, HASSAN, ALLOWING THE
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 appellants.

Mr.M.N.Madhusudhan & 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

 
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