Bengaluru Water Supply And Sewerage ... vs The Special Land Acquisition Officer
2024 Latest Caselaw 25788 Kant

Karnataka High Court

Bengaluru Water Supply And Sewerage ... vs The Special Land Acquisition Officer on 30 October, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                         NC: 2024:KHC:43872
                                                       MFA No. 5566 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 30TH DAY OF OCTOBER, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO. 5566 OF 2022 (LAC)

                   BETWEEN:

                   1.    BENGALURU WATER SUPPLY AND SEWERAGE BOARD
                         OFFICE OF THE CHIEF ENGINEER (K)
                         V FLOR CAUVERY BHAVANA
                         K.G.ROAD, BENGALURU-560009.
                                                             ...APPELLANT

                             (BY SRI. MONESH KUMAR K.B., ADVOCATE)
                   AND:

                   1.    THE SPECIAL LAND ACQUISITION OFFICER
                         RAMANAGARA SUB.DIVISION
                         RAMANAGARA-562159.

                   2.    SMT. PADMAMMA
                         W./O LATE MARI GOWDA
Digitally signed
by DEVIKA M              AGED ABOUT 62 YEARS
Location: HIGH           JAKKEGOWDANADODDI VILLAGE
COURT OF                 SATHANUR HOBI,
KARNATAKA                KANAKAPURA TALUK
                         RAMANAGARA DISTRICT-562117.
                                                            ...RESPONDENTS

                        THIS MFA IS FILED U/S.54(1) OF LAND ACQUISITION
                   ACT, AGAINST THE JUDGMENT AND ORDER DATED 20.03.2020
                   PASSED IN LAC NO.39/2017 ON THE FILE OF THE SENIOR
                   CIVIL JUDGE AND JMFC, KANAKAPURA, PARTLY ALLOWING
                   THE REFERENCE PETITION U/S.18 OF LAND ACQUISITION ACT.

                       THIS APPEAL COMING ON FOR ORDERS THIS DAY,
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                              -2-
                                          NC: 2024:KHC:43872
                                        MFA No. 5566 of 2022




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

                        ORAL JUDGMENT

The learned counsel for the appellant is permitted to

file the appeal before the concerned Court.

The Registry is directed to return the certified copy of

the judgment passed by the reference Court by furnishing

zerox of the file.

In view of filing of appeal before this Court in the

year 2022, the Trial Court can consider the pendency of

this appeal while considering the grounds for delay in filing

the appeal. Accordingly, appeal is disposed of.

Sd/-

(H.P.SANDESH) JUDGE

RHS