Karnataka High Court
V N Jayaram vs The Assistant Commissioner Cum Land ... on 24 November, 2008
Bench: K. Sreedhar Rao, B. Sreenivase Gowda
a
CH AT
Hi THE HIGH OtTRT OP KARSATAKA CIRCUIT BEN
DHARWAD
DATED THIS THE 24k' DAY OP NOVEMBER 2008
PRESENT
THE HON SLE MR.JUSTICE KSREEDHAR RAO
AND
THE HON'BLE MRJUSTICE BSREENIVASE GOMA
4 FA No 4772 of 203 (LAfl
M
Between
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I'i\S E B\ ilk I KS
SiarItil] ri
late \LN.Jaxmaisu
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1
N JJaaajcshw an
/o. Shankaraja
r
(1 '0 law N Ja arani
age 33 as
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D
t N
inj a Ran] J,
Senthil Kumar,
iz/o,
i/o late V N Javarn i
11 Xi'4
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fl
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all are R/o. Contormient,
Ftdllary,
Appellants
(By Sri.. R\cLatil, Mv. Er appellant.
And:
1. The Assistan Coiumissioner,
Cuin-Land AcquIsition Officer,
Bellary,
Disc Beilary,
2. The Executive Engineer,
Kainataka Power Transmission
Corporation Ltd
Bellarv,
DisL i3ellary
Res.:..pon..d.en.t...s.
Shivaraj Mudhol,
(By SrLCSPatiL AGA fbr RNo. I and St
Adv, for FbNo2)
inst the
This MFA is flied U/ 5 54(1) cf LA. Act, aga
1.99 passed
6
order dated 11-4-2003 passed in LAC No30/
tly allowing the
by the En. Civil Judge (SrJD'rr) Beliary, par
pensation and
reforenee application for enhanced com
on.
seeking further enhancement of compensati
tb Is day.
Tins appeal coining on for Orders,
F ' H DuAN EtO o delivered the fbllowing
I
JUDGMNT
!hc Ian'i ' i1
r -';aJiL4li's ii' t('jil'iC'I in the
'rrOeOra Sr ill ; w tior I tic
j' md ut ni 'ii %psit ruth hi% ii uacd
urnp u%atrnl at the rsitc- ot iei
.
1 43,fl()O/- pet ant. Thi Pefezenes j 1 r Ibis c 1 cidia .I ii It U) Ns 2.1f'MOo/ pet r II 'ant S UT fl P1 ct'SC Xl', it K Ii lit 'It laiitts ilsuttiug lii' mailu road is ak'.n a.'q' nied for tb. 1 pur vnc of a nstruc tni of i u&tn tank. r' fir ii in 'tft't 'cite iit ' iitii A Ps 3 O(',OOO/ 'ci au in IS' Ni 1/ 1 YR 'liv Ia d u iu stiori is s ithout "ad a' ress. I lit irtow appl'iing th' tl1jn sstern I Yj, ci.. lit viii" i. dc durfrd 1 ui v rit1t1 )V trjl 1-hubic- Supn Pit "1)1 It in Lila Ghosh is 9tate of West Bengali' J ' '.1< ) ('4 (' 288 1 p, jieji, thu ii t.,* V 'i 3" -1 c .
T' • I ci
. 'Ii I I t 1'
-*41•
4
coroilan would be that when their is no road access the
reverse depreciation at the same rate to he granted. Ii I
that vlaw of the matfer clam units are entitled for
eompensa Ion nf Rs2,85 ,OOO/ per acre as against
N (cWtS
1
vtc-,o-&. awarded by ilie Reference Court. The
Efl appeal is allowed with costs arid all other statutory
henetits.
S
t '"
J UsuLoL
1
Sct/
3UDGE
HBJ & BSIJ: M.F.A.No.4772/2003
13.02.2013
It is noticed at page No.4 line No.5 of the judgment, the amount is mentioned as Rs.3,00,000/- instead of Rs.2,40,000/-. It is a mistake.
Office is directed to correct the figure as Rs.2,40,000/- instead of Rs.3,00,000/- and issue the certified copy.
L) JUDGE J Jm/