Karnataka High Court
Karnataka Neeravari Nigama Limited vs The Special Land Acquisition Officer on 22 October, 2024
Author: H.T.Narendra Prasad
Bench: H.T.Narendra Prasad
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NC: 2024:KHC-D:15177-DB
MFA No. 102515 of 2024
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 22ND DAY OF OCTOBER, 2024
PRESENT
THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
AND
THE HON'BLE MR. JUSTICE VENKATESH NAIK T
MISCELLANEOUS FIRST APPEAL NO. 102515 OF 2024 (LAC)
BETWEEN:
KARNATAKA NEERAVARI NIGAMA LIMITED,
BY ITS EXECUTIVE ENGINEER, KNNL,
ATHANI-591304, TQ. ATHANI, DIST. BELAGAVI.
...APPELLANT
(BY SRI. CHETAN MUNNOLI, ADVOCATE)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER,
ATHANI-591304, TQ. ATHANI, DIST. BELAGAVI.
2. SURAGONDA BANDU PATIL,
AGE. 59 YEARS, OCC. NOT KNOWN,
Digitally signed by R/O. MANGASULI-591234,
JAGADISH T R
Location: High TQ. KAGAWAD, DIST. BELAGAVI.
Court of
Karnataka, ...RESPONDENTS
Dharwad Bench
(BY SRI. PRAVEEN K. UPPAR, AGA FOR R1)
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.36/2021 DATED 15.11.2023 ON THE
FILE OF LEARNED I ADDITIONAL DISTRICT JUDGE, BELAGAVI AND
THE LAND ACQUISITION, REHABILITATION AND RESETTLEMENT
AUTHORITY, BELAGAVI AND ALLOW THE APPEAL AND SET ASIDE
THE JUDGMENT AND AWARD PASSED BY THE I ADDITIONAL
DISTRICT JUDGE, BELAGAVI AND THE LAND ACQUISITION,
REHABILITATION AND RESETTLEMENT AUTHORITY, BELAGAVI
PASSED IN LAC NO.36/2021 DATED 15.11.2023 AND ETC.
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NC: 2024:KHC-D:15177-DB
MFA No. 102515 of 2024
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
AND
THE HON'BLE MR. JUSTICE VENKATESH NAIK T
ORAL JUDGMENT
(PER: THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)
Learned AGA is directed to accept notice for
respondent/State.
2. This appeal is filed by the Beneficiary of
acquisition under Section 64(1) of the Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act, 20131 challenging the
judgment and award dated 15.11.2023 passed in LAC
No.36/2021 by the learned I Addl. District and Sessions
Judge, Belagavi & the Land Acquisition, Rehabilitation &
Resettlement Authority, Belagavi2, whereby the Reference
Court fixed market value of the acquired land at the rate
of Rs.6,45,750/- per acre.
'Act, 2013' for short
'Reference Court', for short
NC: 2024:KHC-D:15177-DB
3. There is a delay of 50 days in filing the appeal,
which is beyond the statutory permissible limit under the
provisions of Act, 2013.
4. In view of the judgment of co-ordinate Bench of
this Court in MFA No.102543/2022, disposed off on
23.09.2024, the present appeal is not maintainable.
Accordingly, this appeal is dismissed in terms of
judgment of this Court in MFA No.102543/2022, dated
23.09.2024.
Sd/-
(H.T.NARENDRA PRASAD)
JUDGE
Sd/-
(VENKATESH NAIK T)
JUDGE
JTR/ct-an
