State Of Karnataka vs Sundaramma
2021 Latest Caselaw 1048 Kant

Citation : 2021 Latest Caselaw 1048 Kant
Judgement Date : 16 January, 2021

Karnataka High Court

State Of Karnataka vs Sundaramma 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.969 OF 2020 (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. R. MANJUNATH.
                                              ... APPELLANTS
(BY SRI. DHYAN CHINNAPPA, AAG A/W
    SRI. AJAY J. NANDALIKE A.V., ADV.,)
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AND:

SUNDARAMMA
S/O. MAHALINGEGOWDA,
AGED ABOUT 64 YEARS
R/O. HANDRANGI VILLAGE
DUDDA HOBLI
HASSAN TALUK AND DISTRICT.
                                                 ... RESPONDENT
(BY SRI CHETHAN B., ADV.)

                                ---

       THIS M.F.A. IS FILED UNDER SECTION 54(1) OF THE LAND
ACQUISITION ACT, AGAINST THE JUDGMENT DATED 18.04.2016,
AND AWARD DATED 28.04.2016 PASSED IN LAC NO.454/2014, ON
THE FILE OF THE ADDITIONAL SENIOR CIVIL JUDGE, HASSAN,
ALLOWING THE CLAIM PETITION FILED U/S.18(1) OF THE LAND
ACQUISITION 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