State Of Karnataka vs Venkategowda
2021 Latest Caselaw 1091 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.6378 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
       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 A.V. ADV.,)

AND:

VENKATEGOWDA
S/O MOODLIGIRIGOWDA
AGED ABOUT 74 YEARS
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R/O MARGONDANAHALLI VILLAGE
THATTEKERE POST, KASABA HOBLI
HASSAN TALUK AND DISTRICT-573201.
                                               ... RESPONDENT
(BY MR. M.N. MADHUSUDHAN, ADV.,)

                              ---

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

ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD DATED

25.8.2015 PASSED IN LAC NO.419/2014, ON THE FILE OF THE

ADDITIONAL SENIOR CIVIL JUDGE, HASSAN, 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, learned counsel

for the appellant.

Mr. MN Madhusudhan, 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