Citation : 2024 Latest Caselaw 10122 Kant
Judgement Date : 8 April, 2024
-1-
NC: 2024:KHC-D:6246-DB
MFA No. 101727 of 2016
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 8TH DAY OF APRIL, 2024
PRESENT
THE HON'BLE MR JUSTICE M.I.ARUN
AND
THE HON'BLE MR JUSTICE UMESH M ADIGA
MFA NO.101727 OF 2016 (LAC)
BETWEEN:
KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD
REPRESENTED HEREIN BY ITS SECRETARY,
HEAD OFFICE, NO.49, 4TH AND 5TH FLOORS,
EAST WING, KHANIJA BHAVAN,
RACE COURSE ROAD, BENGALURU-560001.
...APPELLANT
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE)
AND:
1. SMT. B VAJAYALAKSHMI
W/O AND S/O LATE B BASAPPA,
OCC: AGRICULTURIST, AGE: 63 YEARS
(EXACT AGE NOT KNOWN TO THE APPELLANT)
R/O: "VISHNU PRIYA", 6TH CROSS, LEFT SIDE,
M.V. NAGAR, KOPPAGAL ROAD, BALLARI.
2. B RAVI PRAKASH S/O. LATE B BASAPPA,
OCC: AGRICULTURIST, AGE: 46 YEARS
VISHAL
NINGAPPA (EXACT AGE NOT KNOWN TO THE APPELLANT)
PATTIHAL BOTH R/O: "VISHNU PRIYA", 6TH CROSS,
Location: HIGH
COURT OF
LEFT SIDE, M.V. NAGAR, KOPPAGAL ROAD, BALLARI.
KARNATAKA
DHARWAD BENCH
Date: 2024.04.10
16:58:46 +0530 3. THE SPECIAL LAND ACQUISITION OFFICER
KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD, P B
ROAD, DAVANGERE-577002.
4. ARCELOR MITTAL INDIA PRIVATE LIMITED,
NO.21A, Y.NAGESH SHASTRI ROAD,
WARD NO.18, PARVATHI NAGAR, BALLARI,
R/BY MR. RAMESH KARANAM.
...RESPONDENTS
(BY SRI. T. HANUMAREDDY, ADVOCATE FOR R1 & R2,
SRI. P.N. HATTI, ADVOCATE FOR R3,
SRI. H.R. KAMBIYAVAR, ADVOCATE FOR R4)
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NC: 2024:KHC-D:6246-DB
MFA No. 101727 of 2016
THIS MFA IS FILED U/SE. 54(1) OF LA ACT AGAINST THE JUDGMENT
AND AWARD DATED 01.03.2016 PASSED IN LA.NO. 42/2013 ON THE FILE
OF THE FIRST ADDITIONAL SENIOR CIVIL JUDGE BALLARI, AWARDING THE
COMPENSATION OF RS. 30,20,270/- PER ACRE WITH SOLATIUM AT 30%
LESS THE AMOUNT ALREADY RECEIVED BY THE CLAIMANTS FROM THE
RESPONDENT NO. 1.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, M.I.ARUN, J.,
DELIVERED THE FOLLOWING:
JUDGMENT
1. Learned Advocate appearing for the appellant files a
memo seeking permission of this Court to withdraw the appeal.
2. The memo is taken on record. The appeal is
dismissed as withdrawn.
Sd/-
JUDGE
Sd/-
JUDGE
VNP/CT:VP
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