State Of Karnataka vs Ramegowda
2021 Latest Caselaw 1076 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.773 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 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, ADV.,)

AND:

RAMEGOWDA
S/O HANUMEGOWDA
AGED MAJOR
R/O HANUMANTHAPURA VILLAGE
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KASASBA 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

07.04.2016 AND AWARD DATED 20.04.2017 PASSED IN LAC

NO.434/2014 ON THE FILE OF THE ADDITIONAL SENIOR

CIVIL JUDGE, HASSAN, ALLOWING THE PETITION FILED

UNDER SECTION 18(1) OF THE LAND ACQUSITION 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