Karnataka High Court
The Assistant Commissioner Cum vs Smt.S. Hampamma W/O Dodda Sharanappa on 1 December, 2023
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NC: 2023:KHC-D:14027
MSA No. 100068 of 2020
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 1ST DAY OF DECEMBER, 2023
BEFORE
THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
MISCELLANEOUS SECOND APPEAL NO.100068 OF 2020 (LA)
BETWEEN:
1. THE ASSISTANT COMMISSIONER CUM
LAND ACQUISITION OFFICER,
BALLARI-583101.
2. THE EXECUTIVE ENGINEER, Z. P.
PWD ENGINEERING DIVISION,
BALLARI-583101.
...APPELLANTS
(BY SRI. V.S. KALASURMATH, HCGP)
AND:
SMT.S. HAMPAMMA W/O. DODDA SHARANAPPA,
AGED ABOUT 85 YEARS, OCC: AGRICULTURIST,
R/O: SANGANAKALLU VILLAGE,
TALUK AND DISTRICT BALLARI,
NOW RESIDING AT BALLARI-583103.
Digitally ...RESPONDENT
signed by
VISHAL
VISHAL NINGAPPA (BY SRI. ANIL KALE, ADVOCATE)
NINGAPPA PATTIHAL
PATTIHAL Date: THIS MISCELLANEOUS SECOND APPEAL IS FILED UNDER
2023.12.06
12:50:21 SECTION 54(2) (KARNATAKA AMENDMENT) OF THE LAND
+0530
ACQUISITION ACT, 1894, AGAINST THE JUDGEMENT AND DECREE
DATED 25.03.2019 PASSED IN LACA.NO.60/2018 ON THE FILE OF
THE II ADDITIONAL DISTRICT AND SESSIONS JUDGE, BALLARI,
ALLOWING AND SETTING ASIDE THE JUDGEMENT AND DECREE
DATED 31.07.2017 PASSED IN LAC NO.58/2013 ON THE FILE OF THE
PRINCIPAL SENIOR CIVIL JUDGE AND CHIEF JUDICIAL MAGISTRATE,
BALLARI, PARTLY ALLOWING THE PETITION FILED UNDER SECTION
18 OF LAND ACQUISITION ACT, 1894.
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NC: 2023:KHC-D:14027
MSA No. 100068 of 2020
THIS MISCELLANEOUS SECOND APPEAL, COMING ON FOR
ORDERS, THIS DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
Learned High Court Government Pleader for appellants
submits that the appellants have satisfied the amount awarded
by the First Appellate Court, in the execution petition initiated
by the respondent to execute the decree impugned in the
present appeal and files a memo to that effect.
2. A memo reads as under:
"Herein the counsel for the Appellants/State
begs to submit as under:
That the top noted Miscellaneous Second
Appeal the State has challenged the order passed by
the Reference Court in an appeal in LAC Appeal
No.60/2018. Pursuant to the said appeal having
been filed before this Hon'ble Court the Respondent /
claimants have initiated execution petition before the
executing court and now inview of the subsequent
development having been taken that the appellants
Assistant Commissioner and Land Acquisition Officer
and Public Works Department, Ballari have taken
steps and on instructions has submitted that the
steps have been taken to make payment of the
claimant before the executing Court and same would
NC: 2023:KHC-D:14027
be result in their favour. Inview of the above fact the
Hon'ble court be pleased to dispose of the appeals.
Inview of the under taking given by the Appellant in
the interest of justice and equity."
3. The memo is taken on record.
4. Accordingly, in view of the submission and memo
filed, the appeal stands disposed of.
In view of the disposal of the appeal, pending application,
if any, would not survive for consideration.
Sd/-
JUDGE
PJ, CT: UMD
