State Of Karnataka vs Eeregowda
2021 Latest Caselaw 1095 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.8330 OF 2019 (LAC)
BETWEEN:

1.     STATE OF KARNATAKA, REP
       BY ASSISTANT COMMISSIONER
       AND SPECIAL LAND
       ACQUISITION OFFICER
       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.,)
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AND:

EEREGOWDA S/O MALLEGOWDA
AGED ABOUT 55 YEARS
R/O HANUMANTHPURA VILLAGE
KASABA HOBLI
HASSAN TALUK AND DISTRICT.
                                                 ... RESPONDENT
(RESPONDENT SERVED)

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

ACQUISITION ACT, AGAINST THE JUDGMENT DATED 11.1.2016

AND AWARD DATED 18.1.2016 PASSED IN LAC NO.6/2014, ON

THE FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE, HASSAN,

ALLOWING THE CLAIM PETITION FILED U/S 18(1) OF THE 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.

None 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