Karnataka High Court
The Special Land Acquisition Officer vs The Assistant Executive Engineer on 6 January, 2009
Bench: K.L.Manjunath, B.V.Nagarathna
IE wag EIGE COURT 0? KAREATAKA AK ggfiégicagflfy mamas wazs wag 5"'nAx ogmqnfiuaaygfgéaay .' ;=REsEz~z::?'-._ wag HGfl'BLE MR. Jfififlfifi 'K.®.mA3駧A@g£ T. AEfi "~ 'q_=-g ' THE Hczsrgng 1-ms. JL:s::f_ms_ §,V.I%§Ga§RASEf}.¥1~iA 2%. F'. xaglggo .15 5s5a,i2.t;§6% BETWEEH: s. ~"»"=V 1 THE spE{:iALff:ggrzn': «2':.:':::§t.?I..1:..=:§:=:jé'.=:éitic:»¥§~'I""b2*1;*z<:ER vzswssfiakgisflwguignifig, 3"' Eff§{{3€;'i?=?..,""'E§«;'¥:C»i_is5~'I_x}€'31V:R'E3: ~ " '- .APPELIJ=sN'l' {By sz:;. ';_2§ ; Di . sow: §LEADER) AND :
" * 1 rjéfia Asa: S'1',E$19I*}3""'E§{EC."£}'I'IVE Euszxmm ' .31 1.34.1' 3932: saw z_=V3A§GLQR3 QREAK fi1S?RICT ". R$BGALQRm "
_ 2 $123: v--fa1'g2€JUNAppA s;'<:ALM*E BEIMAPPA = A. 33363; R/G HGSA RGAI3 _ CE $KAV I Eifififlfifififlflh POST aA:~zGALcRE---68 . . . RESPQRDEKTS sm; 3»; $HIVA?RAI{A.SK ma R2; R1»--- SERVEI3} guestzmn in thifi apjpeal by the Land Acxzgigjiéi-iiicyzz Off; car .
Q. '£9313 have heazrd the;§ mV3;?a3ari';;&d:' Advccata arm, the eounseia ffm: t41':,e:""97'%.ai2:;';=5;;";3t]'; ' V E: g i¥1'he learned 4_ ccntenais that the Raifergnga _ 3 garious &1'3:'Q2:' in dfe§§e§i§§:5;:;_:::;,:;5;gg value mi the acqaireé. "$3 'Rs.2G_,0$$;'- per gunta """ Agaaraiag tn: him, the s3:et£:;.,'3 $~fi:ic;9: ~--%:.';:~.§:_4"--gétéfiumed by tha claimant 3,3 yet E§_§;.--E; :?_:v3V-g1r2:"":i:£1§i::mi}.%x*ec:?; cane and that the lanai aifzzfgze §£*é$e:::t case is rm; abutting the 2§7a:;4:.i«::i«::l;i;;v. j~.,§;§h:§:ag 1~Ia(, 7? in between Gurifiafaattj. village Eagzdiganainalli {. 3% further cmntazafis " ' R;&f&::&n::& izaurt alsrizz cezmzitted, an errant '3;z51*.. 'x*:§3§§?:i,x1g LZQQIZ K3215: marxat value determiagzi in % f2~2..:§+.f§..2<:o.zssegés by this E-E521':-'file -Ifimzzrt, as the 6/ 8* 2:; is not in dzispzzte that }- '.;~:::::,=:
peaseasian (bf ting Lana was taken in t.h%&}S""'_}'ue&§;"":3'?'§0"% sectiazz 4(1) mtzgfzcatmn 2:as3'$e'ezx._ year mm.' The trial cauzt nag €3.€éC'i.'I.§¥?4ef1tS ta tfigeizazzaine thé'--v..§§iTa.;éke1 i P2-«- fine skater: §re§az*a$d, b;g- two Judgflsents sf this Ca:.:;;49t _'iz'§95 and 2133,/2Qi3!3 where" acquired was much in the §reser:t case', :1; ;?}_5._._Z'_7z§A".I{._ .'i:§<;:;;:A_{1§i.:2-Eégiislffié'"i;L*Za'i§;7: the lands covered. in M.}':'.A. 7zgra.s.1:.3s?:;;<9:s~_é;;~;é**---.21a3/2909 were aituated by the side sit -:;zr;e:""1§éL'a;§;«:::£1;;;: Highway Z'3$u.'?. § . " 4:::;e%. ;e2i'iz:2?§ef§ Qcmvamtgggzent mmcate 112321.321? Q€,V§:2'§;'?£$¢§"1§w'5';'!'i.;,1'Z::3;;*'§.?=. laggzfi in questicn 15 {got actuated; by aim :'.f?§a~::"£:icr;a3. fiighway :\¥¢U?;:'.,:1 arfiar ta ._iz?Eé';§.3r ufizcm &'ud;gmnt _:iz: ::v$.F.A.¢i$e.1383/'$5 9.22:2' ,2'.;£3§}'26$fi. fie disputea the caxzecfiness But it .215 unfaxtzzzzata that EELPQ is <9 gyregarazfi by cm Engineer {if the 2"' _ whasa favcsur the land is a.cqu:§.z*e<1.
10. when the claimant haés ;=:«.---s,s3;.;~;.és:;" 7 ficaguimnts af .. tag acquiring .br>_§:,1y, the~."E§:f§Vre_§;":.aVe Smith has ralied. 2:2§<:::n the this Seurt mag net see a;z";§;:j4'._"1;«*efa;%Q¢2j:_;é: . :*2W.':»:_:;§v. A'T:zT.'~3r:_»»'eeriA':e%*a with the findings cf __:?:-ea' Zt: is unfayrtunate imam': ta the acquixlrzg awn Gfficeri rm stepg any 9:33 at their respcnsible'A'<2:7:§ij.aez;%_.«/fig.'§;::;:§§£§§¢1.=*'e tha t'3¢EEfii'.";.tI1&$$ cf Ex.?2. 'E'«':*;:;a:1 t:2*;'§ fa.£:t1i<:r. af E:-::§.3?2 is mama ntizer fl'th$ L"§'§n%_;*é'§;227ea:;:' mi awaiting bady; we arm 23:5 the ebpi;1?::.;:I?.§;§:;..::¢'*§i*3;:¢tV".['-'time appeilani; rsanngt be yerzztitted canteaayd '§;'::3,iiF' Aticza' fiaici szietah is gnccrzgct Qrgei z 'V5515 said sicetah W33 inmrreatg the the res§¢nfier:'i:;-2 shtsuld. have mafia an 3::.3;r§E;§»Q?.%3iQfi £9: a§§v03;.1r;%t at" Caizmissianar ta mm the lecatian 91:' the lama acquired anfi (V 13* Even in ma instant case; _'.jsiT"'£"1'€"'.*?i"3V.:'~...__b'"§$~.?-a'_1j"f;A' xegaasteé. the Governzrerzt adimaate ts: t:z2;~:.+"' certzfzea copy Qf the dspas:g1an js£_°§w,i:;§n§ documents reiied ugmn, i:e.=«*?.>::;§§.1l§, l:jg<i>f3: 9:_¢:i§r.3;.2:;»§:aé same ané he submzttad that §$c§p:Vtfie §p§e§; Mama and the Judgment :32? 21.3 nest having any ather §a.pe3'::3,,... state of aifaira. when "*.2':_§;p»eal if'1'§.?'€>l"'ii"$$ laims and e;-',1*'_~'V:c:.sfV;f'%§;e':._"V;;~',;»_5£: 15223 appea; payegvzs are 1 _?;3:.:;£=zhazard manner; tha Gtuxgeznxrflnt. "A§'5v'o¢at?é:'%:V.AV' aasist the Cazzrt.
§r_§§er;¥ % .. fig ;;:é$u.i£t at' which; mast af the dlfiifiififiad far 13¢}: cf as$il$i;3;,.**:§: Aa".' '=., _ 'gfaéfi the apgfialiazzt. is uraabla to §$'Q<i'§.1Q& ""t:§§é'.':'.®p°i§3iti0F1 arr the cimcuzmzzts, ma "§:Q:z:1:*'£ tzauld came 'ism jzzat and prayer
--.V.'1cv:t;';j1{:3;:2VS3;*::3r1 whather the Rafaraance Qmurt. baa really ¢:.:§:1'?mi€:tec1 an er:1=:Q;:f in its Judment. «:23 met. In V§»%;2:1ax warm that the appeals aré filed by the g_/_ Gaverzirnemt in a casual manner Qniy far tha g?v:%§_é:'»:=:; *:}i"
filifig the agpaala and the gonémcté 5: nine . Gaverfint affirxial are :9 be j®¢pxea:a,te§::'_h§'v. tI§'fil2j3u Court 331% me sang Shall n:at'.._pei"'T:§;e;p57<.é;é;i::é'd; ffixthi 24; A5 a matterfi at _§§¢:» Gfi' §#Afiéarlie§ acmasicn, in one aifv gge had alscs brévixght 1:9 the ';°:¢'t:?.ae" Afivczaate General, the a§§§ea;s are filerfi.
ané. the C<2uz*'%:,, 512: we have :°:-sat.
15. 3gv:§g_'§§fi%;§§§é$ the asnduat Qf the Qtfiia'.-:f.ffi.Ti.Gé3.'Z°«;'3';':.'Z.7é'.;1?1:"~fi3..if;£:H3T'V:v%$h% agpeaifi in 3. easual imam"
:»zfi;é:E:€§1g2'E;.. _a:3_;§3;$t;i::t§' the Cmzirt and témrebg busrxiaening thg " .$:=';;v$:ér§£i:%r'~i;;"" .¢f the Gawernment; we are '7' Q:32::stx*a.:;i;:1e<:§ té dimzzisg this aggeal wgth 3&3: sf . §sf5§;s§§/¥ and the cast shall be dpasitefi negate Cmzrt Legal Semziaes Qamfiitteef 5:: that 8/ the 3ame ca be utilizd ffix the benef:§ ¢f§§fi¢ . pear 1itigants* VW_ la. in. the rasuitg tha afigeai is ;d15mi3§e§", with cast cf Rs.59,§0fi!~.'": The' €¢St }é?§ii' ha d&§fi$it$fl, by the gypél;ant" §£§$§n& t$%ée" month$ befcre the: Highk Caurta Lég%1::§$%§§§§$; fiQmmit§ea, faiiing which, §h§LHem§e% $e§$§ga%§fghali execute the Samfi and fi%$§v§fi§%§$Ifiaéiiéfipéndentfi. Sd/-
Judge ,, .....
Judge