State Of Karnataka vs Girish
2021 Latest Caselaw 1047 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.798 OF 2020 (LAC)
BETWEEN:

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

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

3.     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 A.V., ADV.,)

AND:

GIRISH
S/O JAVAREGOWDA
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AGE MAJOR
R/O BIDAREKERE VILALGE
KASABA HOBLI
HASSAN TALUK AND DISTRICT.
                                         ... RESPONDENT
(MR.RAJARAM SOORYAM BAIL, ADV.)

                          ---

     THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
DATED 15.09.2016 AND AWARD DATED 22.09.2016 PASSED
IN LAC NO.104/2015, ON THE FILE OF THE II ADDITIONAL
SENIOR CIVIL JUDGE, AND JMFC, HASSAN.


     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.Rajaram Sooryam Bail, 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