Karnataka High Court
Basawaraj By Lrs Ors vs Spl.Land Acquisition Officer on 11 April, 2011
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This MSA is filedA1;1v1fi'v;}e1"."S<2§*t.ii"is'1f; V.':"§??{{--$'} 9f the me Act,
against: the }12_d,2§n:--§;nt jand "a1va3ir~:ii'-:1atC':fl: ' 16.6.2010 passerd
in LACA No.55/EZEJQQ ?rm3_thr3 _'fi3._e"df-----the IV Addl, District,
Judge at C'-§--'s;:.V1'E:"§argm'_V__ai1Qj§x;i:':g_ appeal and setting aside
the judgeme.11i:'v».a.;j_d aW'a..rCIvvL_dai:€:d 1f6.01.199'?' passed in LAC
N0.89~1'998_Q':-1 'f,1'}é"§)'f'-fhE* 'P1*1--.{3iV'i1 Judge at GL11bargar.
ThiS'TR'/£815; Vis'._cAc:f:§«:.":g on for admissian this day, {he
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JUDGMENT
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-- aiiezé' <>§"" §'1T<:".Vshor€ QHf3S"{li0'i1 .i1'1v'<>}.\-red in '£.%:11$ 8zP§>€aL it 318 K '"_'L t:*si«;;:::::.1 155': Ema} déspasal and the argumantés af boih {he gggdesé am: heezrd an zneriigs P€:r'us€3,d thaé imgsugned " jzzgiggmezzéga and gzwzzrzis $213-$556; by $121.5'. Reifsrémze C9112? and E.E'.1€i Fimi; z%.p§€:i§'5:E.€ Caéufl, 1.4.} 2, "figs: s:::.nE'«;' gg;'{nmd- an wiaiiih efm§1z::1{:€n1€:nt {>5 <':0m.§3»e}:1$21E',i<m is s;:mg'E1'i', f{:er by iize app€:fi_2m'€:-§:§z;.:.1%r3;i;?;%s is gm; ihc R€?f€§"'€;".§'E{,';€ Cmzrt as 'WQH as the 1?':'é:{i4--.I§:;.:f:pVééE§é:'é%:% Caurt did :10: €J:€3fiSidEff the vaiue, (sf _§f21$>Va1:f._':§1r>{i%c§;e:3:<. Whéiieb determining; '€216 market Vaiue of 3;_;2.4rA1;{*Z and éherefore Jihé' Same Ezrezs f§}'§?.:€ {:£V)"1;.;<j~;'i dez°€:7s.'.v: '
8. It is net in di$pu_§;€ jVf'2V:?é:1";§K?8.;§f§ gmwr: by the appe11ar1ts~<:1aimaizifiias p€ru:3.i:E 0f impugned jufigm.;e1'tf;s a;i:d. _e;wa§_§dQ3 By the Reference Court ;1§'iifeE} a$ tfifz-5'F'i'I"3i"Ap;§éi'i'aie Caurt, it Cauid be seen 3395i i§';€--. '§?"a§ii€'-- 057'»:j~aW3{f'-..'fG--dder is not cansiéered Whiie daiflfirmining' tfi.:1rkét vaiue ef the kind uzzder '"vaCq':i§:3i%.§'a§1,'v~--ffhégéibré, the ap;>e}iants~c1aim3.ms shafi be §réz,f£?£13§le=:*iVV:"$.:}% =f"iz:7€:.Ef;,.e:" anhancamenf in file csmgensaiésn by {3{)fAiETauid€f§.~1?§b'jihiffi '$213136 01' jawar fczfidar. Hav31:ng regarfl $10 tha " §~12;{',i ihéi Eand in qusfiaéan vs.--'a.s acquireé £3": "aha j§€Ei.F {mi §:h:;e:': €:::i:~i~; Sf §L;S§§:::§=: zvmgid 'Ba mei; wiih if faur = .233": iczaéss 0%' gawar i1:>dds5:° per a<:r{2 £55 c{3ns§_d€_refi and its '$212.5: _i:a: Eiaégrzézi at. E7-"<i::';,2§S/k pa?' <:3..1"i: Eaad. "Phi: é.<}'i'.::2.§ 'iéiiiléif 0? smHw§:" "'*v'~»--«-~»«-,»v'i:
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{.":8;§'E', Eaad <:e§ja'wa.3* fgécééar {§{'}§}'3€S ii} /-- per £iC:§'€. if this
21.r:{2:::eu:}':. is: mu§:'.:p§ie:»:i by I'1'1u}.§.ip§i€E" 'ES'? aiidiiisznzzl ameuizé'.
0f§:0z:1p€:1s:ao{.i{>§1 '£10 wi3.:i.<th the 219136}!a.r;€,--z;:iai:;221:":i:3 ghaii be zzmitied to arames '€19 R:=s.8,0GG/-- per acre fifliah aii Csgisecgzzentiaé S€Ei§C.LE§l€)f3! b€:n<3fii:.s;.
5%. Fm" the reasensg afar'esa:;d§ the 333°:-s:ent"'~}a;pp;ea,:I is allowed. with proportianate casts,'».Ap3;::{3Eiari'£5t:19;im::'%§-E5 ':%i*:c1§} ' be: eni:it.3&ci to emhazzced c:e:ém;)_€:n$3.'£,E0'1"; Qf acre with 21%} £?{:=r:sequ_€nt.iaE _si:é1t.L:§:s)V:'y §3?€:r:efitS ihezaan in additian $0 the c0§Iip$j'm.5aiic{z:1:V '{é'1j}1§i:;ced by the First:
Appeilaie C0i;frt.._ --
fig }If_a*h2 ¢€>'r:z_1f'a by {ha appeilants is 110%. a&;1;i.§;i;i.f:'§»é%:1*g;';._ {hazy Siégzil éefiqfi, Court Fee xvfihin eighi 1E'&%€kS--.§?;T§)'£§.§{}{iEij§{"~..f3§\W&'1}'C§ $133} be madified aimjareiingiy 'V . V é »- u «*'L;~"§3',.-»' --
éfter the i;i;€fi€.f'l1,":: C?"ii§'"E1 F95? ES paid, 3&2"
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