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State Of Karnataka vs Susheelamma
2021 Latest Caselaw 1053 Kant

Citation : 2021 Latest Caselaw 1053 Kant
Judgement Date : 16 January, 2021

Karnataka High Court
State Of Karnataka vs Susheelamma 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.5469 OF 2019 (LAC)
BETWEEN:

1.     STATE OF KARNATAKA
       REP. BY SPECIAL LAND
       ACQUISITION OFFICER,
       HASSAN-573 201.

2.     ASSISTANT COMMISSIONER
       HASSAN-573 201.

3.     EXECUTIVE ENGINEER
       P.W.D.
       HASSAN-573 201.

4.     KARNATAKA ROAD DEVELOPMENT
       CORPORATION LIMITED
       PRESENT AT:
       SAMPARKA SOUDHA, NO.8
       BEP PREMISES,
       OPPOSITE ORION MALL
       DR. RAJKUMAR ROAD
       BANGALORE-576 010
       REP. BY EXECUTIVE ENGINEER
       MR. RAGHUPATHY K.K.
                                              ... APPELLANTS
(BY SRI. DHYAN CHINNAPPA, AAG A/W
    SRI. AJAY J. NANDALIKE A.V., ADV.,)
                                  2



AND:

SUSHEELAMMA
W/O. HALAPPA
AGED ABOUT 47 YEARS
R/O. KOMMANAHALLI VILLAGE
DUDDA HOBLI
HASSAN TALUK AND DISTRICT-573 201.
                                                 ... RESPONDENT
(BY SRI CHETHAN B., ADV.)

                                ---

       THIS M.F.A. IS FILED UNDER SECTION 54 OF THE LAND
ACQUISITION ACT, AGAINST THE JUDGMENT DATED 30.01.2016,
PASSED IN LAC NO.397/2014, 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 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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