Revanappa S/O Ningappa vs The Special Land Acquisition Officer on 12 April, 2011

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Karnataka High Court

Revanappa S/O Ningappa vs The Special Land Acquisition Officer on 12 April, 2011

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FARTIES IN MSA;:NQ.5'?:6"0§::$O.1£}%,__  V V.
BETWEEN: :__   ' 4' §  4' " Q 
Revanappa, _
S/0 Nir:5_gapp a',5.L'v__V H  .4  _
Age:t':35 yaars, f3c'::*;';2'3~, +'i;c:é;":-l¥:}§}'i;2--z*¢g

R/0 Ye§ma,:ﬁaﬁi'V_ﬂ1ag€;"~.___  ~
'E'q.Chi:1cE':GL1--i: Dist;Gu§_E5a_1jga. , . .A_ppeE§am

 '~ ._{By  :Bir§2{ﬁ'a?'.__::1ﬂvd Sré ,K.¢S€Sakry9 Advsj

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T Léiézd Acquigitiozl Gfficei"
1'vE&F%'ﬁP,v--._'CsuE*'aarga,
*  ,g.Res;§0:':é€r:?:

 ' '§TE':éS MSA is fikzé Eiiidéif Sectﬁen 54$} :3? the: Lané

 mA:€;qLaisiii0n Act againat iihs éudgmen.t and Award paﬁsed
 in IAC E'§@wEEg'2:€3G5 an {ha fi§€ 01" the EV Add}. Bisérict
Judge at Guibargga paﬁiy aﬁgwéng '(E13 appeai and

m<>dify§z1g the': judgm_e:1€: and am-*;1§d siaisii 25.'§E.2§G4«



2

peigasd is {AC E\I0x:§§G§,;'2GG2 an iihés féie 0? 'ilhﬁi Civil? phxﬁggeé
{Sr.B}::.E at:  A

FA.R'i'iES EN Mﬁﬁ §@s5'?'? SF 331%

BETWEEE:

Beémppa S/0 Baddappa

Since de<:6as€d by his LE3

Rajkumar S/0 Bﬁearappa.   
Agevﬁéﬁ years. QcC:A.gricui€ure, : '
R/Q Yelmamaéi Kfiliageg

Tq,.Chim*;h01L Disstzﬁulbarga.  _4  

{By S:°i.A.M.B§:'adar arm  }\§'dx._rg:#,f;§ :
AND: V -- ' V '
The Special Land_A(":quisi.13i:§n.VQffi£§:g3~"'._ ~ . 1 

M&MER Gu1ba_rfg3.,_   
   ,..ReSp0nd€3ni;

[By Sr"i.Ev»;/Ea1I§i§2i':7j.i:;EI.::V_  HCSP}

This" MSA   :s§§*§;:e:% 'u_%:;1§:;iér Seciien 5442) of the Land
Acquisition Eicit; ag::~1ir:,s'€<.--'%;he Judgment and Awaifd dated
19.08:{25{';'038 paSs.e_,¢i in EAC N012,/2005 on the file :31" the: IV

A' :'--\,dd}L__ '*E):;s::i.¢.:§: &::(7Eg:<:Vat Guébarga, partiy a,E2:3w'§ng the
 ap'pea.£ _an§;E. :110difyir1g the judgment and award daisd
"'2_5";EZ.'2.0Q{; »v;37'a_5;:s=§%=.d in LAC N941 1/2382 an the fﬁe 0f ihe

C1*Jﬁ--q?uﬁgé_"'v{SE§,i¥:1.E at Seﬁam.

T§;.<:s%: ii':/ISA are €:<::mi'ng {>21 fer admissien this dayx the

u u " v{:m1V;*?;:4_<:ie§1?.*:re*z°€ﬁ "she faéiowingz

CQMMSK $Lf§§ﬁ§EF¥T
Bath é;he::sé3 1V'HSC:€§§a§"1€{}1£E~3 Sezrémd Appcais have

ariaam {mm éhe Séiiﬁﬁ Comma: Judgrmim, Eaiiﬁé



'§§,G8,28QE§ §)E"iS8{'€§ "iii EAC ékyyeai Ne§g};i{2Q§§ and

Eﬁxﬁﬁﬁﬁ 0:: '£316 £138 0:" iezgrned. EV Aédiiienzﬁ E3isgi:ri{:f£VT§I_'§1zfj;g§s%g

€:L:Ebarg;a {heremafter ':*e:fe:":'e& €10 as 'First .§&§p£§é_:fE'af}$e: _

for Shari}, The r€.:~:§€ctiv€ a1pp€1ianfi.s;V in b(>iﬁ"§5}$Sé"'21pp€:2ﬁS 

am Cﬁaimants-3 in LAC Nos§4G9f2Gé2 éiiiikiilv4'}L1'f'2§€3§V:€}.:j;_'ilhé

file: 0f the Eearried Cifsii JL1dgé_ {'$:"-§3ri';-E  ;i§;<:r;<:§:3:aff.erV:%'

referred {Q as &R.6f€31"8Ii€}®  Cauxtt?-VVV§Q.3: 'E3_(3§Or"£.)§_\__%§fh$ R€3f€I"€£§"1{:€
Cam": awaréed c0mpen;_<-slagiaii pf %'33,0{)0,'»~ pets:
acre sf the §a:}dS:A:vi§-ns:{_.§' étansequential
statuiory béﬁéfitg  VV_F":i'.'%VSt Appeiiajte Court
e§ahaz§Q£éé1"i'}:§;:.:i0  3.c.re sf {he Eandg wﬁh
aﬁ  benefita t.h&:rer:>r:, The

ap'pe§1ant?~cL1é;ir;ian?tIs £22: biiih these appeals have seughi for

"'§7:1'rt}*:e§"' ?<~:'nh3:1sem€§?f1'i:)'En the {'iOI'ﬂ§€ff1S8Jf,iG1"}..

''   ?::>0'th thesse appaais are Eisieé ieéaja fﬁéf

'.Vadm§s:3i3t;:a, having rsgard H} the sham: questigm inveéveé in

» é.:%:e'S€..'ap§€a.§$ ass ia the quantum of cempensaizéeng éhey aye

 téiiriﬁzé. Emgeiha? far ﬁnal d§E§§GSEiL ﬁrgumenia 9%'

 S:r;:,A.i\zE.BEras:Ea3; Eearyzizéai {:01m::;€E for iihe 3.ppe§a.m--

atiaimaiztg zméi Sri.§'a/£ai§§E:a:"§u§1 S2:ha1_E<;a::, Eszzﬁled Eiigh



4

Cigar? ':}{?V€jfT}f§1€1'§§ ?E<«":ader are imam. Péimisa'-Ercﬁ ihg-3:
imgugneé Jagﬁggfments of R€f€E§"'€E3{f€ C<m':°": and Fi.r*st

Agpeiéaia Qeurig

3. The Eandgs bzzaring Sy.N0aE5'? 

claimant in LAC Appeai N(}'4G9/2.962..3.n€§VSj§;E§E'0f2';5_§ 

be};c3ngir1g to ciaimant, in  i%'§':..}e-'%T1V

respecttaivaiy nleaguying 1 acr:e.._i%.5 gu.r.:;tas-..A3;i*1ﬁV"~--,i"'22;€éé*é: 22?

guﬂats ware acquired Liizder pit-éiiﬁfnifiayy noﬁficaifion dated
29.05.1995

fer the pur§;T«:§$éL'V'v<5f'V s_a;Lbf§;éfgence 0f Leaver Mullamari PrejeC«L .'* Bbihg were situate in same Yg}m\arf:a£*3ai--«V.§r'"i2*;A1.e":g§§§"-Qf -Cfiﬁnchoh. Taluk in Guibarga E}§sa'i:ri£:~';..

?iacingi"€§ia::Ce an {he dﬁciaien of this Ceurt in :n;,sif:?;%i;"'2§;sv;,}:;:;.!4;:#;g4;;§2e0ir {RAE} ﬁispcseé af mt xsgmgem i€21:"ﬁ%d V.€T§§§gn'i;SeE far the a§peEia:§:€:.--<t§aimam%';S Sfmngiy ' '*._ ":?.{mte§id.§'3"é.ha{4 the iazidss airqumzé in {he said cage: and £1130 _ '$.h€:..ia;i::d8 in ihﬁ §3:*'<:s%3:1'£. éialsées '&z'€§"€it 312$ 33;'£.ua§:€ in §1§'}€ 33.1326 % ..Y3:1ma;ma.di 1-Fiiiagﬂge and they 21$} {game is be a<:qz,:i:'e§. far the E-:":=Ei.?.'Ei€3 §3::_:"p<}ss<% {Ef gaibnaizrgenate in L{T}'§?€€3"{' fvmiiazziézré P:*o3?€:{:t Enid iherefare, the appe}.§;:«mE_--::éE.aémani:§ hﬁféiifi are ﬁniiiissci ti} compensaiian aé: the SB;f1'1{f mte Sf %"9L8®®/-- ,§€»:jj ';;1_V<:re axvarded in the Said £23186, 3 ?er eentra, iearnssd §§ig§h'"C..0ur't;' {}:t>a?ern:9:1ef;.E. Pieader .S"{r0'ngE§; Cﬂﬁtﬁﬂdﬁ that the"1;aii1ds i11 £:h:'e" s7aiVd, «i:;§S'e, were acquired under Preiifiiiﬁary fw_t'ifi.r§fati:9nVVV dated' 17.10.1996 anﬁ the in azasés {t am€ to be acquired unciep the .A'_'1_;;{v_;:ya_7t.%ficatio3'1 datsd 2935,1995 3f§';;3§1t..v;éné*;_ montha préor :0 the acquj$.:j'£€if1;:1'?:_4;§§'ﬂé1;i:1'» digs and therefare, the ckaimarits hef€i::V...<;an:1a_i;""he.g1*anted the same: amount 0f c0mpensa:Ei§x1 :?.91,000,/~ per 30:6 3.8 awarded in Sai,d géententian of iearned High Cam":

€3r{0w*.e_r11m€r1f §'$sadesr dasenras acceptancs. A ~':: §;§v.{:0u1d be Seen from the capy Qf judgment in E§;¢:;x_:"$'3424 9:? 209:? daiéd 35.11.2310 pmduced by the:

" , 'ieéirnéﬁ cezmssai fer the app€iia:§i--c3aimanf:s.; in regpest. Qf ianda in Sy,E'~k>98§/2 m€as'u;:"§ng 9 aerea 2? guntas 0f éhe Same Y21§::{:am£«ﬁ% 'xfﬁézzge invﬁvesi in féhe gaié MFEE; 6 Na.£3ﬁ:22§~;'2§§"T:Z "a.§'1;%s C<}z1§i: gawardéaé €C?3E"I.1p€Z}S»:~1'{§{)}"; at 7i',§'iE* :'3;€.€ sf ?9LOGé},/» ﬁéff' acre with 211% cansﬁquentiaai s.:ai;:i?:;c:ry benefﬁis thsreéazn, §<}§E{>w§r;§.g; earlier §u.dgment 93 Mm; Na;'?'436f2ﬂ()'?.

391 In MFA Nek743o/V2«:";i07§ §':'i§§';£}QO/§'..§;~féf:f'€{£::;¥e§ mh% 3.1} <:0ns€qu€1'1t,ia}. $£21mf;0ry bé';€::_ﬁt$ avﬁs. é;W'éYCi§é as the Compensatien in ra3Sp@V<;;::?,._":;i"'tE--i_;ﬁ§ wevxgé acquired in the year 1991. This §§%%§fH'iiﬁé'§'j rf@mpen$ati0n in reaped of the 1342-ii/200'? by taking and escaiating it at the 3:até_ of_ __a,-31:}. awarded Cempensation at the rate Gf__ %'9i1V;{}Q5€}g ;¥ acre with an consequential sta::.;«:§;@fyL'~ben€§;'i"é;a:..AV €s<:::1ia*'€.i0n was taken at 11:11.6 rate sf 8% V"._vA;;6::"a§'1:::,};vr;i:% if7r.;rVA:*'*i:Vi_1€ perioé of O5 yaargg as the lands involved é:1"Ei}§i?;5& were a$quir€d in ﬁthﬁ year $991 and 'ﬁche 1&'ﬁ":.d;"'i.}?E'.'§'f8§Kr'8€§; in MFA Nc).E3r-42%/2807 wag acquiyed in A Ci*§1{¢ jg;"z::a:* 19%'. Sines: the iands :25: the: 3Z2":s»;3:a:3i appeab Cafilﬁ U} bi? acquiraﬂ in the 35532:}: E§§§, €:$<':aiaii<>'r§ 21:: the rate af 8% per azamzzing as €.aE<:<;*n by this £50211"? in MFA ?'~E@f';3%84;"2@@? hzagg :10 hi? f:'aEiee:"; fag' Ehéi perigd. $4 yearg "I7 mnﬁy. ii: £f{§,EE}€S ii} %':2';ﬁ,§§GG,f~E329'>/E: 0? €'§i':§,0Q@,/--}. Thaisg Eff zxﬁdézzgg this amaunt Of $262880/V 1:0 ?8§,G€}G/-- 21.5.-"s awardszgf in MFA I'«;f0.74~30;'2G®'?I the 2111191111? :3? c0mpe.ns2»;ati0r2__.c0me$ ':3 3851889,' k ' er a€:r{: 0}' the lands under ac ui$ié.ii;2é':--«. "°£'_he E3 G: .9 A4 I:1pp€}§&':I1'5[~C1ELif}1EH11iS in thege appésais; shaﬁ. ihis; amount sf €:G1'I1p€§1S£i'{iO1'} "Jif§'Lh .E1'§ _c€§:'1¢j,aqu.6'n§§:a.I ' statutory benefitg iheresorz. Henca, :%§gé..fé§£0§%%;:§g.;_ _ ORDER "

Bath these §'xz'EiS;_<:<ai.121I:Ac:sf>_2:i_s.._ '-S,feC0§éc§_'._A.§§f}e3.1s are aliowed with prop0r{i.'o%'f2at£;__vf'}.{;é)sii&§:{ .. jfhe respective appei1a£§gt~{:§aiiiffi£1.::*:$'~s;h'a.iiI'be entitled to compensaiion at the rage cf'?Sf:§8GO Sf the respective lands undar acquiigiiiorg w§;1ﬁ:__ aﬁv cansequeniiaé stammry b€1'1€ﬁ€S "£:hV}<2*reV€;::.,A_E<?s'::::ﬁ1e amount ef C,0mp€nsa:i0n which they have a1:'=f::~a:i3f F:{':§:i%:V;(x'§_/"iY\%EE;:£ in Eerms sf §.h¢ Juéigmenis and Awards paS;§é:i. {ﬁe Eiefereméez Caurt 212% First Appeﬁate Cgurt. v~ E§§::&,-?%*é:z:§§9 {he §"€3pee.::§i'a2"e app~2:£§am.«C§aimaz1?.s sshafii :10': be e:'i;t:§.€E<zﬁ E9 irztézrest an tbs &:2.hanc{-:~d ameuniz. of c<}§::p<:r:ssa€i<3:1 592"' £136 piifiiﬁeﬁ sf sieiaay af 7%} dagxxa gang-:~;-eﬁ in {ﬂing 211%: §3E"§iS€fE'EE', a§3;}€23§s_-3.

'/N»---u."--,__"_v"'_,m E-X'%?*SE"iE'CiS ;%ha1_"E be-: m:}d§.f§@{i as:£:0§"£E§n.g3yﬁ Q:'igina'E aéf {his Jucigmésrii, shaii béi pi2§'é:éd'M_ f\Ee'5'7@/ESEQ and 3., {':Op§;* §h€f€0f.JSh&f§1 bf:

i'€&§'§7'?/2930.


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Karnataka High Court

Revanappa S/O Ningappa vs The Special Land Acquisition Officer on 12 April, 2011