C.M. Siddalingappa vs State Of Karnataka By
2025 Latest Caselaw 929 Kant

Karnataka High Court

C.M. Siddalingappa vs State Of Karnataka By on 10 July, 2025

                                                    -1-
                                                                NC: 2025:KHC:25156
                                                             MFA No. 2689 of 2019


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 10TH DAY OF JULY, 2025

                                              BEFORE
                    THE HON'BLE MR. JUSTICE RAMACHANDRA D. HUDDAR
                   MISCELLANEOUS FIRST APPEAL NO. 2689 OF 2019 (LAC)
                   BETWEEN:

                   C.M. SIDDALINGAPPA
                   S/O C.R. MALLAPPA
                   AGED ABOUT 68 YEARS
                   R/O CHANNAPATNA VILLAGE
                   KASABA HOBLI
                   HASSAN TALUK & DISTRICT-573 201
                                                                         ...APPELLANT
                   (BY SRI. GIRISH B. BALADARE, ADVOCATE)

                   AND:

                   1.    STATE OF KARNATAKA BY
                         SPECIAL LAND ACQUISITION OFFICER
                         AND ASSISTANT COMMISSIONER
                         HASSAN SUB-DIVISION
Digitally signed         HASSAN-573 201
by ANJALI M
Location: High
Court of           2.    THE EXECUTIVE ENGINEER
Karnataka
                         P.W.D. HASSAN DIVISION
                         HASSAN-573 201
                                                                    ...RESPONDENTS
                   (BY SMT. CHANDINI S, HCGP)

                          THIS   MFA   IS   FILED     U/S   54(1)   OF   THE   LAND
                   ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
                   DATED 13.11.2017 PASSED IN LAC NO.35/2015 ON THE FILE
                   OF THE II ADDITIONAL SENIOR CIVIL JUDGE AND JMFC,
                               -2-
                                            NC: 2025:KHC:25156
                                         MFA No. 2689 of 2019


HC-KAR



HASSAN,        PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION        AND      SEEKING      ENHANCEMENT          OF
COMPENSATION.

     THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR. JUSTICE RAMACHANDRA D. HUDDAR


                      ORAL JUDGMENT

Heard both the counsels.

2. Learned counsel for the appellant submits

that, in the similar connected Miscellaneous First Appeals

arising out of the same Notification of Acquisition, the Division

Bench of this Court in MFA.No.2497/2019 clubbed with

MFA.No.2527/2019 and 2621/2019 passed an order on

21.04.2025 remanding the said appeals to the Reference Court

for fresh consideration as per law.

3. As the similarly connected Miscellaneous First

Appeals are remanded to the Reference Court for fresh

consideration as per law, as this appeal also arises under the

same Notification, in view of the judgment of the Division

NC: 2025:KHC:25156

HC-KAR

Bench of this Court dated 21.04.2025 passed in the aforesaid

MFA's, this appeal is allowed.

4. This appeal is remitted back to the Reference

Court for fresh consideration as per law. As ordered by the

Division Bench of this Court, the learned Reference Court is

directed to expedite the matter and conclude the proceedings

within an outer limit of six months from the date of receipt of

certified copy of this order.

5. All the contentions are left open.

6. The Court fee paid by the appellant shall be

refunded to him digitally.

Sd/-

(RAMACHANDRA D. HUDDAR) JUDGE

AM