State Of Karnataka vs Subbaraju
2021 Latest Caselaw 1058 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.5457 OF 2019 (LAC)


BETWEEN:

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

2.     STATE OF KARNATAKA, REP
       BY ASSISTANT COMMISSIONER
       AND SPECIAL LAND ACQUISITION OFFICER
       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-576010
       REP. BY EXECUTIVE ENGINEER
       MR. R. MANJUNATH.
                                           ... APPELLANTS
(BY MR. DHYAN CHINNAPPA, AAG A/W
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   MR. AJAY J. NANDALIKE.A.V, ADV.,)


AND:

SUBBARAJU
S/O NANJARAJU,
AGED ABOUT 69 YEARS,
R/O KOMMANAHALLI VILLAGE,
DUDDA HOBLI,
HASSAN TALUK AND DISTRICT.
                                           ... RESPONDENT
(BY SRI. B. CHETHAN, ADV.,)
                          ---

        THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
DATED 01.9.2015 PASSED IN LAC NO.404/2014, ON THE
FILE OF THE II ADDITIONAL SENIOR CIVIL JUDGE AND
JMFC,     HASSAN,   PARTLY   ALLOWING    THE   REFERENCE
PETITION FOR COMPENSATION.


        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.B.Chethan, 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