Karnataka High Court
Karnataka Neeravari Nigama Limited vs The Special Land on 23 October, 2024
Author: H.T.Narendra Prasad
Bench: H.T.Narendra Prasad
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NC: 2024:KHC-D:15345-DB
MFA No. 103915 of 2024
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 23RD 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.103915 OF 2024 (LAC)
BETWEEN:
KARNATAKA NEERAVARI NIGAMA LIMITED
BY ITS EXECUTIVE ENGINEER,
SINGATALURU LIFT IRRIGATION PROJECT,
KNNL, NO.1, MUNDARAGI-582 118.
...APPELLANT
(BY SRI. CHETAN MUNNOLI, ADVOCATE)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
KNNL, SINGATALURU LIFT IRRIGATION PROJECT,
HUVINHADAGALI-583 219, DIST: BALLARI.
2. THE STATE OF KARNATAKA
REP. BY DEPUTY COMMISSIONER
Digitally signed
by MANJANNA E GADAG, MINI VIDAN SOUDHA (DC OFFICE),
Location: HIGH HUBBALLI ROAD, GADAG-582 103.
COURT OF
KARNATAKA
DHARWAD
BENCH
Date: 2024.10.26
MALLAPPA S/O. NEELAPPA SASIVIHALLI
10:33:33 +0530 SINCE DEAD. BY HIS LRs.,
SMT. NEELAWWA W/O. FAKKIRAPPA KURADAGI
3.
AGE: 85 YEARS, OCC: AGRICULTURE,
R/O. SAMBHAPUR-581 111, TQ. DIST: GADAG.
4. SMT. SHIVAVVA
W/O. SANNAKENCHANAGOUDA MALIPATIL,
AGE: 81 YEARS, OCC: AGRICULTURE,
R/O. SAMBHAPUR-581 111, TQ. DIST: GADAG.
5. KUBERAPPA S/O. MALLAPPA SASIVIHALLI
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NC: 2024:KHC-D:15345-DB
MFA No. 103915 of 2024
AGE: 61 YEARS, OCC: AGRICULTURE,
R/O. SAMBHAPUR-581 111, TQ. DIST: GADAG.
6. BASAPPA S/O. MALLAPPA SASIVIHALLI
AGE: 55 YEARS, OCC: AGRICULTURE,
R/O. SAMBHAPUR-581 111, TQ. DIST: GADAG.
7. ASHOK S/O. MALLAPPA SASIVIHALLI
AGE: 53 YEARS, OCC: AGRICULTURE,
R/O. SAMBHAPUR-581 111, TQ. DIST: GADAG.
8. SMT. GANGAMMA W/O. NINGAPPA SASIVIHALLI
AGE: 51 YEARS, OCC: AGRICULTURE,
R/O. SAMBHAPUR-581 111, TQ. DIST: GADAG.
NINGAPPA S/O. MALLAPPA SASIVIHALLI
SINCE DEAD. BY HIS LRs.,
9. SMT. DEVAKKA W/O. NINGAPPA SASIVIHALLI
AGE: MAJOR, OCC: AGRICULTURE,
R/O. SAMBHAPUR-581 111, TQ. DIST: GADAG.
10. GANESH S/O. NINGAPPA SASIVIHALLI
AGE: 20 YEARS, OCC: STUDENT,
R/O. SAMBHAPUR-581 111, TQ. DIST: GADAG.
11. DINESH S/O. NINGAPPA SASIVIHALLI
AGE: 15 YEARS, OCC: STUDENT,
R/O. SAMBHAPUR-581 111, TQ. DIST: GADAG.
...RESPONDENTS
(BY SRI. PRAVEEN K.UPPAR, ADDL. GOVT. ADVOCATE FOR
RESPONDENT Nos.1 and 2.)
THIS MFA IS FILED U/SEC.64 (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. 39/2019 DATED 23.09.2023 ON
THE FILE OF LEARNED PRINCIPAL DISTRICT AND SESSIONS JUDGE,
GADAG AND THE LAND ACQUISITION, REHABILITATION AND
RESETTLEMENT AUTHORITY 2013 AND ETC.
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NC: 2024:KHC-D:15345-DB
MFA No. 103915 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 accepts notice for respondent Nos.1
and 2.
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, 2013 (hereinafter
referred to as 'the Act', for short) challenging the
judgment and award dated 23.09.2023 passed in LAC
No.39/2019 by the learned Principal District and Sessions
Judge, Gadag, whereby the Reference Court fixed market
value of the acquired land at the rate of Rs.6,52,500/- per
acre.
NC: 2024:KHC-D:15345-DB
3. There is a delay of 283 days in filing the appeal,
which is beyond the statutory permissible limit under the
provisions of the Act.
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.
5. 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
kmv
CT:VH
