State Of Karnataka vs Siddegowda
2021 Latest Caselaw 992 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.5544 OF 2019 (LAC)
BETWEEN:

1.     STATE OF KARNATAKA, REP
       BY SPECIAL LAND
       ACQUISITION OFFICER
       HASSAN.

2.     ASSISTANT COMMISSIONER
       HASSAN.

3.     EXECUTIVE ENGINEER
       P.W.D. HASSAN.

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. RAGHUPATHY K.K.
                                           ... APPELLANTS

(BY MR. DHYAN CHINNAPPA, AAG A/W
    MR. AJAY J. NANDALIKE A.V. ADV.,)
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AND:

SIDDEGOWDA
SINCE DEAD BY LRS.

1.     SUDHA
       W/O LATE SIDDEGOWDA
       AGED ABOUT 51 YEARS
       R/O HANDRANGI VILLAGE
       DUDDA HOBLI
       HASSAN TALUK AND DISTRICT.

2.     ASHOK
       S/O LATE SIDDEGOWDA
       AGED ABOUT 34 YEARS
       R/O HANDRANGI VILLAGE
       DUDDA HOBLI
       HASSAN TALUK AND DISTRICT.

3.     SHAKUNTHALA
       D/O LATE SIDDEGOWDA
       AGED ABOUT 32 YEARS
       R/O HANDRANGI VILLAGE
       DUDDAHOBLI
       HASSAN TALUK AND DISTRICT.

4.     SHOBHA
       D/O LATE SIDDEGOWDA
       AGED ABOUT 31 YEARS
       R/O HANDRANGI VILLAGE
       DUDDA HOBLI
       HASSAN TALUK AND DISTRICT.

5.     MANJULA
       S/O LATE SIDDEGOWDA
       AGED ABOUT 28 YEARS
       R/O HANDRANGI VILLAGE, DUDDAHOBLI
       HASSAN TALUK AND DISTRICT.
                               3



6.   YATHISH
     S/O LATE SIDDEGOWDA
     AGED ABOUT 27 YEARS
     R/O HANDRANGI VILLAGE, DUDDAHOBLI


     HASSAN TALUK AND DISTRICT.
                                          ... RESPONDENTS
(NOTICE TO R1 TO R6 SERVED)

                             ---

     THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION    ACT,   AGAINST      THE   JUDGMENT   DATED
7.11.2015 AND AWARD DATED 20.11.2015 PASSED IN LAC
NO.447/2014, ON THE FILE OF THE II ADDITIONAL SENIOR
CIVIL JUDGE AND JMFC, HASSAN, PARTLY ALLOWING THE
REFERENCE PETITION FOR COMPENSATION.


     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 respondents.

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