State Of Karnataka vs Annegowda
2021 Latest Caselaw 1079 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.6385 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
       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:

ANNEGOWDA S/O
APPAJIGOWDA
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AGED ABOUT 61 YEARS
R/O MARGONDANAHALLI VILLAGE
KASABA HOBLI
HASSAN TALUK AND DISTRICT.
                                              ... RESPONDENT
(BY SRI. M.N. MADHUSUDHAN, ADV.,)

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     THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION    ACT,   AGAINST       THE   JUDGMENT       DATED
02.06.2015 AND AWARD DATED 15.6.2015 PASSED IN LAC
NO.425/2014, ON THE FILE OF THE ADDITIONAL SENIOR
CIVIL JUDGE, HASSAN, PARTLY ALLOWING THE CLAIM
PETITION 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 appellants.

Mr.M.N.Madhusudhan, learned counsel for

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