The National Highways Authority Of ... vs Sri N Kushal Raj
2024 Latest Caselaw 25504 Kant

Karnataka High Court

The National Highways Authority Of ... vs Sri N Kushal Raj on 25 October, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                           NC: 2024:KHC:43187
                                                         MFA No. 7133 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 25TH DAY OF OCTOBER, 2024

                                             BEFORE
                             THE HON'BLE MR JUSTICE H.P.SANDESH
                   MISCELLANEOUS FIRST APPEAL NO. 7133 OF 2021 (LAC)
                   BETWEEN:

                   1.    THE NATIONAL HIGHWAYS AUTHORITY OF INDIA
                         PROJECT IMPLEMENTATION UNIT
                         RAMANAGARA, BASAVANAPURA
                         (RAMADEVARAPADA)
                         RAMANAGARA-562 128
                         REP BY ITS PROJECT DIRECTOR
                                                               ...APPELLANT

                                (BY SMT. SHILPA SHAH, ADVOCATE)

                   AND:

                   1.    SRI N. KUSHAL RAJ

                   2.    SRI. N INDERCHAND

Digitally signed   3.    N PAWAN KUMAR
by DEVIKA M
Location: HIGH     4.    N. NIRMAL KUMAR
COURT OF
KARNATAKA                RESPONDENT NOS.1 TO 4 ALL ARE
                         RESIDING AT NO.16
                         MAIGUNDA DEVA MUDALIAR ROAD
                         FAZER TOWN
                         BENGALURU-560 005.

                   5.    THE SPECIAL LAND ACQUISITION
                         OFFICER AND ESTATE MANAGER
                         NATIONAL HIGHWAYS NH-7
                         K.R.CIRCLE
                         BENGALURU-560 001
                                                              ...RESPONDENTS
                               -2-
                                           NC: 2024:KHC:43187
                                         MFA No. 7133 of 2021




     THIS MFA IS FILED U/S.54(1) OF LAND ACQUISITION
ACT, AGAINST THE JUDGMENT AND AWARD DATED 19.02.2020
PASSED IN LAC NO.32/2008 ON THE FILE OF THE II
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
CCH-17, PARTLY ALLOWING THE REFERENCE PETITION
U/S.18(1) OF LAND ACQUISITION ACT.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE H.P.SANDESH

                         ORAL JUDGMENT

Learned counsel for the appellant has filed a memo for

withdrawal on the ground that the appellant has complied with

the judgment dated 19.02.2020 by depositing a sum of

Rs.15,65,039/- in Execution Case No.461/2021.

In terms of the memo, the miscellaneous first appeal is

dismissed as withdrawn.

Sd/-

(H.P.SANDESH) JUDGE

ST