The Special Land Acquisition vs Sri T.B Jagadish
2021 Latest Caselaw 93 Kant

                             1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 4TH DAY OF JANUARY 2021

                         PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

        THE HON'BLE MR. JUSTICE V. SRISHANANDA

              M.F.A. NO.10491 OF 2013 (LAC)
BETWEEN:

1.     THE SPECIAL LAND ACQUISITION OFFICER
       UPPER TUNGA PROJECT
       SHIVAMOGGA-577201.

2.     THE EXECUTIVE ENGINEER
       UPPER TUNGA PROJECT
       SHIVAMOGGA-577201.
                                              ... APPELLANTS
(BY MR. JEEVAN J. NEERALAGI, AGA)

AND:

SRI. T.B. JAGADISH
S/O T.B. ESHWARAPPA
AGED ABOUT 63 YEARS
OCC: AGRICULTURE
R/AT. VINOBANAGAR
SHIVAMOGGA-577201.
                                           ... RESPONDENT
(BY MR. K.N. PUTTEGOWDA, ADV.,)
                           ---
      THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD DATED
01.04.2011 PASSED ON LAC NO.12/2004 ON THE FILE OF THE
PRINCIPAL SENIOR CIVIL JUDGE (SR.DN.) AT SHIMOGA, PARTLY
ALLOWING THE REFERENCE PETITION AND FOR ENHANCED
COMPENSATION.
                               2




     THIS M.F.A. COMING ON FOR FURTHER ORDERS, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                        JUDGMENT

This appeal under Section 54 of the Land Acquisition

Act, 1897 (hereinafter referred to as 'the Act' for short) has

been filed by the State against judgment passed by the

Reference Court dated 01.04.2011.

2. For the reasons assigned in the judgment passed

by us today in M.F.A.No.7455/2014, this appeal stands

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

ss