Karnataka High Court
The Executive Engineer vs The Spl. Land Acquisition Officer on 19 November, 2024
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NC: 2024:KHC-D:16838
MFA No. 103474 of 2023
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 19TH DAY OF NOVEMBER, 2024
BEFORE
THE HON'BLE MR. JUSTICE C.M. POONACHA
MISCELLANEOUS FIRST APPEAL NO. 103474 OF 2023 (LAC)
BETWEEN:
THE EXECUTIVE ENGINEER,
KARNATAKA NEERAVARI NIGAM LTD.,
HBC ATHANI,
DIST: BELAGAVI - 591 304.
...APPELLANT
(BY SRI SHARANABASAVA ANGADI, ADVOCATE)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER,
HBC ATHANI,
DIST: BELAGAVI - 591 304.
2. THE STATE OF KARNATAKA,
Digitally signed
by SAROJA
HANGARAKI REP. BY THE DEPUTY COMMISSIONER,
Location: High
Court of
Karnataka
BAGALKOT,
DIST: BAGALKOT - 587 101.
3. BASAPPA
S/O. KENCHAPPA VAKKANNAVAR,
DEAD BY HIS LRS
SHIVAKKA W/O. BASAPPA AVAKKANAVAR,
AGE: 58 YEARS, OCC: AGRICULTURE,
R/O: MADANAMATTI,
TQ: RABAKAVI - BANAHATTI,
DIST: BAGALKOT - 587 314.
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MFA No. 103474 of 2023
4. KENCHAPPA S/O. BASAPPA VAKKANAVAR,
AGE: 35 YEARS, OCC: AGRICULTURE,
R/O: MADANAMATTI,
Q: RABAKAVI-BANAHATTI,
DIST: BAGALKOT - 587 314.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1 AND R2)
THIS MFA IS FILED U/SEC.74 (1) OF RIGHT TO FAIR
COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION,
REHABILITATION AND RESETTLEMENT ACT, 2013, PRAYING TO,
CALL FOR THE RECORDS IN LAC NO. 931/2020 PASSED BY THE
I ADDITIONAL DISTRICT AND SESSIONS JUDGE, BAGALKOT TO SIT
AT JAMKHANDI AND THE LAND ACQUISITION, REHABILITATION AND
RESETTLEMENT AUTHORITY, JAMKHANDI, ALLOW THE APPEAL AND
SET ASIDE THE JUDGMENT DATED 08.11.2022 AND AWARD DATED
21.11.2022 IN LAC NO. 931/2020 PASSED BY THE I ADDITIONAL
DISTRICT AND SESSIONS JUDGE, BAGALKOT TO SIT AT JAMKHANDI
AND THE LAND ACQUISITION, REHABILITATION AND RESETTLEMENT
AUTHORITY, JAMKHANDI AND ETC.,
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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MFA No. 103474 of 2023
CORAM: THE HON'BLE MR. JUSTICE C.M. POONACHA
ORAL JUDGMENT
(PER: THE HON'BLE MR. JUSTICE C.M. POONACHA)
Learned HCGP takes notice for respondent Nos.1 and
2. Notice is not issued to respondent Nos.3 and 4 since
the appeal is disposed of on a question of law.
2. This appeal is filed under Section 74(1) of the
Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement Act, 20131
laying a challenge to the Judgment dated 08.11.2022 and
Award dated 21.11.2022 passed by the Reference Court in
LAC No.931/2020, whereunder enhancement of
compensation has been accorded. The above appeal is
filed beyond the prescribed period of 60 + 60 = 120 days
and there is a delay of 180 days in filing the appeal. An
application is filed seeking condonation of delay.
Hereinafter referred as "the 2013 Act"
NC: 2024:KHC-D:16838
3. Section 74(1) along with the Proviso thereto
(sub-section (2) not being relevant) of the 2013 Act is
noticed for ready reference:
"74. Appeal to High Court.
(1) The Requiring Body or any person aggrieved by the
Award passed by an Authority under section 69 may file an
appeal to the High Court within sixty days from the date of
Award:
Provided that the High Court may, if it is satisfied that
the appellant was prevented by sufficient cause from filing the
appeal within the said period, allow it to be filed within a further
period not exceeding sixty days."
4. The language of Sub-section (1) of Section 74
and the proviso thereof of the 2013 Act is clear. Further, a
Division Bench of this Court in the case of THE DEPUTY
COMMISSIONER AND SPECIAL LAND ACQUISITION
OFFICER, BENGALURU VS. M/S. S.V. GLOBAL MILL
LIMITED, CHENNAI2, has examined the matter in great
detail and held that Section 74 of the 2013 Act is
mandatory in nature and an application for condonation of
delay beyond the statutorily permissible time limit is not
ILR 2020 KAR 1897
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liable to be favourably considered. Further, a Division
Bench of this Court in the case of THE EXECUTIVE
ENGINEER VS. SPECIAL LAND ACQUISITION
OFFICER3 has declined the request for referring the
matter for reconsideration to a larger Bench.
5. In view of the aforementioned, the application
seeking condonation of delay is dismissed. Consequently, the
appeal is also dismissed.
6. It is made clear that this Court has not
examined the matter on merits with regard to the
sustainability of re-determination of market value and
consequent enhancement of compensation awarded by the
reference Court. The dismissal of this appeal is subject to
the decision in SLP Nos.215 -2016 of 2023 (M/s S.V
Global Mill Limited) pending before the Hon'ble Apex
Court.
7. In view of dismissal of this appeal, the Registry
to transmit the amount in deposit, if any, to the Reference
Order dated 23.09.2024 passed in MFA No.102543/2022
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Court immediately for being released in favour of
claimants in accordance with law.
SD/-
(C.M. POONACHA)
JUDGE
SH/CT-ASC
