State Of Karnataka vs Dasegowda
2021 Latest Caselaw 1065 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.6382 OF 2019 (LAC)
BETWEEN:

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

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

3.     KARNATAKA ROAD DEVELOPMENT
       CORPORATION LIMITED
       PRESENTLY AT
       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.,)
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AND:

DASEGOWDA S/O
CHIKKEGOWDA ALIAS
KALEGOWDA
AGED ABOUT 78 YEARS
R/O MARGONDANAHALLI VILLAGE
THATTEKERE POST, KASABA HOBLI
HASSAN TALUK AND DISTRICT.
                                                 ... RESPONDENT
(RESPONDENT SERVED)

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       THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND

ACQUISITION ACT, AGAINST THE JUDGMENT DATED 2.6.2015

AND AWARD DATED 15.6.2015 PASSED IN LAC NO.426/2014, ON

THE FILE OF THE II ADDITIONAL SENIOR CIVIL JUDGE, AND JMFC,

HASSAN, PARTLY ALLOWING REFERENCE PETITION FILED UNDER

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, learned counsel

for the appellant.

None for the respondent though served.

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