Citation : 2021 Latest Caselaw 1089 Kant
Judgement Date : 16 January, 2021
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.705 OF 2020 (LAC)
BETWEEN:
1. STATE OF KARNATAKA
REP. BY SPECIAL LAND
ACQUISITION OFFICER
HASSAN.
2. ASSISTANT COMMISSIONER
HASSAN-573021.
3. EXECUTIVE ENGINEER
P.W.D. HASSAN-573021.
4. 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, ADV.,)
2
AND:
NANJEGOWDA
S/O BALLARY NANJEGOWDA, 56 YEARS
R/O HANDRANGI VILLAGE, DUDDA HOBLI
HASSAN TALUK AND DISTRICT-573021.
... RESPONDENT
(BY MR. CHETHAN B, ADV.,)
---
THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT DATED 26.8.2016
PASSED IN LAC NO.11/2016, ON THE FILE OF THE II ADDITIONAL
SENIOR CIVIL JUDGE, AND JMFC, HASSAN, PARTLY ALLOWING
THE REFERENCE PETITION FILED UNDER SECTION 18(1) OF THE
LAND ACQUISITION 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.
Mr.Chethan B, 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
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