State Of Karnataka vs Ganesha
2021 Latest Caselaw 1071 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.945 OF 2020 (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
       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:

GANESHA, S/O
HONNEGOWDA, AGED MAJOR
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R/O SINGAPATTANA VILLAGE
KASABA HOBLI
HASSAN TALUK AND DISTRICT.
                                              ... RESPONDENT
(BY SRI. GIRISH B. BALADARE, ADV., )

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

ACQUISITION ACT, AGAINST THE JUDGMENT DATED 07.04.2016

PASSED IN LAC NO.432/2014, ON THE FILE OF THE ADDITIONAL

SENIOR CIVIL JUDGE, HASSAN, ALLOWING THE CLAIM 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.

Mr.Girish B. Baladare, 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