State Of Karnataka vs Karigowda
2021 Latest Caselaw 1066 Kant

                           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.7663 OF 2019 (LAC)

BETWEEN:

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

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

3.   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
    MR. AJAY J. NANDALIKE.A.V, ADV.,)

AND:
                               2



KARIGOWDA
S/O RAMEGOWDA
AGED ABOUT 79 YEARS
R/O MAREGODANAHALLI VILLAGE
KASABA HOBLI
HASSAN TALUK AND DISTRICT.
                                     ... RESPONDENT
(RESPONDENT SERVED)

                             ---

     THIS M.F.A. IS FILED UNDER SECTION 54(1) OF
LAND ACQUISITION ACT, AGAINST THE JUDGMENT
DATED 24.9.2016 PASSED IN LAC NO.136/2016, ON
THE FILE OF THE ADDITIONAL SENIOR CIVIL JUDGE,
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 appellant.

None 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