Hanamanth S/O Appasaheb Zunjarakoppa vs Special Land Acquisition Officer
2024 Latest Caselaw 27859 Kant

Karnataka High Court

Hanamanth S/O Appasaheb Zunjarakoppa vs Special Land Acquisition Officer on 20 November, 2024

                                                 -1-
                                                          NC: 2024:KHC-D:16915
                                                  MFA.CROB No. 100032 of 2023




                                IN THE HIGH COURT OF KARNATAKA,
                                        DHARWAD BENCH

                          DATED THIS THE 20TH DAY OF NOVEMBER, 2024

                                           BEFORE
                            THE HON'BLE MR. JUSTICE C.M. POONACHA

                            MFA CROSS OBJ NO.100032 OF 2023 (LAC)

                   BETWEEN:

                   1.   HANAMANTH S/O. APPASAHEB ZUNJARAKOPPA,
                        AGE: 58 YEARS,
                        OCC: AGRICULTURE AND SERVICE.

                   2.   SHASAPPA S/O. APPASAHEB ZUNJARAKOPPA,
                        AGE: 48 YEARS, OCC: AGRICULTURE.

                        BOTH ARE R/O: OF METAGUDDA VILLAGE,
                        TALUK: MUDHOL, DISTRICT: BAGALAKOTE.
                                                             ...CROSS OBJECTORS
                   (BY SRI B. P. MATHAPATI, SRI K.L.PATIL,
                   SMT. P.S.TADAPATRI AND SRI B.V.PATIL, ADVOCATES)

                   AND:

                   1.   SPECIAL LAND ACQUISITION OFFICER,
                        3RD MALAPRABHA PROJECT, SECTOR NO.60,
Digitally signed
                        BAGALKOT
by SAROJA
HANGARAKI
Location: High     3.   THE STATE OF KARNATAKA,
Court of
Karnataka               REPRESENTED BY DEPUTY COMMISSIONER,
                        BAGALKOT - 587 101.
                                                                 ...RESPONDENTS
                   (BY SMT. KIRTILATA R. PATIL, HCGP)

                        THIS MFA CROB IS FILED U/SEC.74 (1) OF RIGHT TO FAIR
                   COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION,
                   REHABILITATION AND RESETTLEMENT ACT, 2013, CALL FOR
                   RECORDS IN LAC NO.1224/2018, ON THE FILE OF THE I
                   ADDITIONAL DISTRICT AND SESSIONS JUDGE, BAGALKOT SITTING
                   AT JAMKHANDI AND LAND ACQUISITION, REHABILITATION AND
                   RESETTLEMENT AUTHORITY, JAMKHANDI.     TO SET ASIDE THE
                   MODIFY THE JUDGMENT AND AWARD DATED 08.12.2021 PASSED BY
                                -2-
                                           NC: 2024:KHC-D:16915
                                MFA.CROB No. 100032 of 2023




I ADDITIONAL DISTRICT AND SESSIONS JUDGE, ENHANCE THE
COMPENSATION WITH ALL STATUTORY BENEFITS AND ETC.,

    THIS M.F.A. CROB, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:       THE HON'BLE MR. JUSTICE C.M. POONACHA

                          ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE C.M. POONACHA)

Learned HCGP takes notice for the respondents.

In view of dismissal of MFA No.102543/2022 vide order

dated 23.09.2024, the present cross-objection also stands

dismissed.

Sd/-

(C.M. POONACHA) JUDGE

YAN/CT-ASC