Citation : 2021 Latest Caselaw 519 Kant
Judgement Date : 8 January, 2021
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 8TH DAY OF JANUARY 2021
BEFORE
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
M.F.A. NO.102092/2019 (LAC)
BETWEEN:
KARNATAKA NEERAVARI NIGAM LTD.
REP BY ITS EXECUTIVE ENGINEER KNNL
MARKHANDEY PROJECT, GRBC,
DIVISION NO-3, GOKAK,
TQ: GOKAK, DIST: BELAGAVI
...APPELLANT
(BY SRI. RAMESH N. MISALE, ADV.)
AND
1. THE SPECIAL LAND ACQUISITION OFFICER
HIDKAL DAM, DIVISION NO 2,
TQ:HUKKERI, DIST:BELAGAVI
YALLAPPA SHIVAPPA NADUVIN,
SINCE DECEASED BY HIS LR'S
2. ULAVAPPA YALLAPPA NADUVIN,
AGE: 47 YEARS, OCC: AGRICULTURE,
3. SHIVAPPA YALLAPPA NADUVIN,
AGE: 54 YEARS, OCC: AGRICULTURE,
4. BALAPPA YALLAPPA NADUVIN,
AGE: 50 YEARS, OCC: AGRICULTURE,
5. DURGAPPA YALLAPPA NADUVIN,
AGE: 45 YEARS, OCC: AGRICULTURE,
2
6. MAHADEVI RAYAPPA POLICE,
AGE: 52 YEARS, OCC: AGRICULTURE,
7. HANAMAVVA W/O YALLAPPA NADUVIN,
AGE: 74 YEARS, OCC: AGRICULTURE,
8. FAKIRAWWA W/O PRAKASH TALAWAR,
AGE: 40 YEARS, OCC: AGRICULTURE,
9. FAKIRAPPA YALLAPPA NADUVIN,
AGE: 50 YEARS, OCC: AGRICULTURE,
10. MALLAPPA LAXMAN NADUVIN,
AGE: 78 YEARS, OCC: AGRICULTURE,
11. SHIVAPPA LAXMAN NADUVIN,
AGE: 50 YEARS, OCC: AGRICULTURE,
12. BASAPPA LAXMAN NADUVIN,
AGE: 42 YEARS, OCC: AGRICULTURE,
13. KAREPPA LAXMAN NADUVIN,
AGE: 47 YEARS, OCC: AGRICULTURE,
ALL ARE R/O KADABI VILLAGE,
TQ.SAUNDATTI, DIST: BELAGAVI.
...RESPONDENTS
(BY SRI. V. S. KALASURMATH, HCGP FOR R1)
THIS MFA IS FILED UNDER SECTION 74 OF THE LAND
ACQUISITION, R AND R ACT, 2013 AGAINST THE JUDGMENT
AND AWARD DATED 06.12.2018 PASSED IN LAC No.310/2017
ON THE FILE OF THE I ADDITIONAL DISTRICT JUDGE,
BELAGAVI, AWARDING COMPENSATIN OF Rs.3,00,000/- PER
ACRE.
3
THIS MFA COMING ON FOR ORDERS, THIS DAY THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
Learned counsel appearing for the appellant has filed
an application in I.A.No.1/2020 seeking for withdrawal of
the appeal with liberty to file a Review Petition.
2. Accepting the reasons assigned in I.A.No.1/2020,
the application is allowed and the appeal is dismissed as
withdrawn with liberty to file a Review Petition.
3. Registry is directed to refund the Court fee as per
Section 66 of the Karnataka Court Fees and Suits Valuation
Act, 1958.
4. Learned HCGP accepts notice for respondent
No.1. He is permitted to file memo of appearance within a
period of two weeks.
SD/-
JUDGE
MBS/-
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!