Karnataka High Court
The State Of Karnataka vs Annawwa W/O Basappa Teli on 22 October, 2024
Author: H.T.Narendra Prasad
Bench: H.T.Narendra Prasad
-1-
NC: 2024:KHC-D:15263-DB
MFA No. 103689 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. 103689 OF 2024 (LAC)
BETWEEN:
1. THE STATE OF KARNATAKA
REPRESENTED BY DEPUTY COMMISSIONER,
BAGALKOTE-587301.
2. THE SPECIAL LAND ACQUISITION OFFICER
AND ASSISTANT COMMISSIONER,
JAMAKHANDI-587301.
...APPELLANTS
(BY SRI. PRAVEEN K.UPPAR, ADDL. GOVT. ADVOCATE)
AND:
Digitally signed
by MANJANNA E LAXMIBAI W/O. GANGAPPA TELI
Location: HIGH
COURT OF SINCE DECEASED BY HER LRs.,
KARNATAKA
DHARWAD
BENCH
Date: 2024.10.26 1. SMT. ANNAWWA W/O. BASAPPA TELI
10:33:33 +0530
AGE: 61 YEARS, OCC: HOUSEHOLD WORK,
R/O. TELI GALLI, MUDHOL, DIST: BAGALKOT.
2. SMT. PARWATI W/O. MAHADEV TELI
AGE: 45 YEARS, OCC: HOUSEHOLD WORK,
R/O. TELI GALLI, MUDHOL, DIST: BAGALKOT.
3. RAVI S/O. SHRISHAIL TELI
AGE: 34 YEARS, OCC: AGRICULTURE,
R/O. TELI GALLI, MUDHOL, DIST: BAGALKOT.
4. SMT. RENUKA W/O. NINGAPPA KADDI
-2-
NC: 2024:KHC-D:15263-DB
MFA No. 103689 of 2024
AGE: 38 YEARS, OCC: HOUSEHOLD WORK,
R/O. TELI GALLI, MUDHOL, DIST: BAGALKOT.
5. SMT. RAJESHWARI W/O. CHETAN TELI
AGE: 36 YEARS, OCC: HOUSEHOLD WORK,
R/O. TELI GALLI, MUDHOL, DIST: BAGALKOT.
6. BALAPPA S/O. GANGAPPA TELI
AGE: 56 YEARS, OCC: AGRICULTURE,
R/O. TELI GALLI, MUDHOL, DIST: BAGALKOT.
7. SMT. MAHANANDA W/O. BALAPPA APPANNAGOL
AGE: 43 YEARS, OCC: AGRICULTURE,
R/O. TELI GALLI, MUDHOL, DIST: BAGALKOT.
...RESPONDENTS
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 RECORDS ON THE FILE OF I ADDITIONAL DISTRICT AND
SESSIONS JUDGE BAGALKOT TO SIT AT JAMAKHANDI AND THE
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY JAMKHANDI LAC NO. 5274/2021 DATED 06.11.2023 BY
ALLOWING THIS APPEAL IN THE INTEREST OF JUSTICE AND ETC.
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)
This appeal is filed by the State under Section 74(1) of
the Right to Fair Compensation and Transparency in Land
Acquisition Rehabilitation and Resettlement Karnataka Act,
NC: 2024:KHC-D:15263-DB
2013 (hereinafter referred to as 'the Act', for short),
challenging the judgment and award dated 06.11.2023
passed by the learned I Additional District and Sessions
Judge, Bagalkot to sit at Jamkhandi, in LAC No.5274/2021.
2. There is a delay of 225 days in filing the appeal,
which is beyond the statutory permissible limit under the
provisions of the Act.
3. 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.
4. Accordingly, this appeal is dismissed in terms
of judgment of this Court in MFA No.102543/2022, dated
23.09.2024. As a consequence, pending applications, if
any, do not survive for consideration.
Sd/-
(H.T.NARENDRA PRASAD)
JUDGE
Sd/-
(VENKATESH NAIK T)
JUDGE
KMV
Ct:vh
