Smt B P Indramma vs The Special Land Acquisition ...
2022 Latest Caselaw 5316 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 23RD DAY OF MARCH, 2022

                         BEFORE

        THE HON'BLE MR. JUSTICE B. M. SHYAM PRASAD

        WRIT PETITION NO.13961 OF 2021 [LA-RES]

BETWEEN :

1 . SMT. B. P. INDRAMMA
    W/O B T CHANDRASHEKAR,
    AGED ABOUT 47 YEARS,
    R/AT HALEBOODANURU VILLAGE,
    KASABA HOBLI, MANDYA TALUK,
    MANDYA DISTRICT - 571401.
                                          ...PETITIONER
(BY SRI.P.MAHESHA ADVOCATE)

AND :

1.      THE SPECIAL LAND ACQUISITION OFFICER
        DISTRICT COMMISSONER BUILDING,
        MANDYA - 571401.

2.      THE DEPUTY COMMISSIONER
        MANDYA DISTRICT,
        MANDYA - 571401.

3.      THE MANAGING DIRECTOR
        KARNAAKA ROAD DEVELOPMENT CORPORATION
        LIMITED, 3RD FLOOR, SAMPARKA SOUDHA,
        OPP. ORION MALL, RAJAJNAGAR,
        BENGALURU, KARNATAKA - 560 010.

4.      THE STATE OF KARNATAKA
                             2



      BY IT'S SECRETARY,
      LAND ACQUISITION DEPARTMENT,
      M.S.BUILDING,
      BENGALURU - 560001.


                                    ... RESPONDENTS
(BY SRI.C.N.MAHADESHARA, A.G.A. FOR R1, R2 AND R4;
     SRI.VIJAY KUMAR BAJANTRI, ADVOCATE FOR R3)

    THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT    THE   RESPONDENT      No.2-AUTHORITY  TO
CONSIDER THE APPLICATION DATED.10.03.2011 FILED
BY THE PETITIONER FOR RE-DETERMINATION OF THE
COMPENSATION VIDE ANNEXURE-B, MAKE THE AWARD
AS PER THE JUDGMENT PASSED VIDE ANNEXURE-A.
CONSEQUENTLY DIRECT THE RESPONDENT AUTHORITY
TO MAKE PAYMENT TO THE PETITIONER AND ETC.

    THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:-

                       ORDER

The learned counsel for the parties submit that

the petition is rendered infructuous because the

parties have settled the dispute in the concerned Lok

Adalat.

In view of this unanimous submission, the writ

petition stands disposed of as having become

infructuous.

SD/-

JUDGE

RK/-