State Of Karnataka vs Revanna
2021 Latest Caselaw 1057 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.5459 OF 2019 (LAC)
BETWEEN:

1.     STATE OF KARNATAKA, REP.
       BY SPECIAL LAND
       ACQUISITION OFFICER
       HASSAN-573201.

2.     ASSISTANT COMMISSIONER
       HASSAN-573201.

3.     EXECUTIVE ENGINEER
       P.W.D. HASSAN-573201.

4.     KARNATAKA ROAD DEVELOPMENT
       CORPORATION LIMITED
       PRESENT ADDRESS:
       SAMPARKA SOUDHA, NO.8
       BEP PREMISES, OPPOSITE ORION MALL
       DR. RAJKUMAR ROAD
       BANGALORE-576010
       REP. BY EXECUTIVE ENGINEER
       MR. RAGHUPATHY K.K.
                                              ... APPELLANTS

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

REVANNA S/O
CHANNABASAVEGOWDA,
AGED ABOUT 58 YEARS,
R/O CHIRANAHALLI VILLAGE,
DUDDA HOBLI,
HASSAN TALUK AND DISTRICT-573 201.

.
                                           ... RESPONDENT
(BY SRI. CHETHAN.B, ADV.,)

                              ---

     THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT DATED 01.09.2015
PASSED IN LAC NO.405/2014, ON THE FILE OF THE II
ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, HASSAN, PARTLY
ALLOWING THE REFERENCE 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.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