The Special Land Acquisition Officer vs Lakshmi B W/O N C Chandrashekaraiah on 25 August, 2010

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Karnataka High Court

The Special Land Acquisition Officer vs Lakshmi B W/O N C Chandrashekaraiah on 25 August, 2010

Bench: B.S.Patil

B? THE HIGH czxzxrm' OF' I(ARRA':'.'AI{A, BAKGALCBRE ht mum ms um 2513 my OF AIEGUSI' emct "

BEFCDRE mm HOBPBLE am. J£ISﬂCE...B_,S;P§i'I'ﬁ;;*.:7_';%. ' % k % % (By an-1. saxmm x Sm _' W'f::>.BI.C1;C1' _ ~ % med under swwn 54(1) of me Land L an L.A.C.Ha.13'?I20G6r on the me at' the Juégé (Sr. D11.) and JMFC, H partly « --. _ s;.11aawir:g~tI_m referw petiﬁon far mmpematﬁant mg is c:::m:ng' an ﬁn cram this day: the ._';€!::;.;rt the ﬁollowizg:

payable as additiesnal market vain»: at the rate of 12%. It Tn only aﬁzm a lapse of nearly 6 mnnths, on 1f2.08.2i3(19_, a requhitinn was made: ta the G for ~_, an appeal aga1ns' t the ' 1: am deczrea rmarzl. _ "

to of 12% additianal m&ri'aéat"va11i:¢. V was not mm 152:: be paid. 1: as 5 cf tin aﬁlavit that onijr' was rwvexd from the an ham baa-er: taken to prezﬁer delay is sought to be eJcp1a1nPsi' _.;. LA mﬁerx} .' to the adzzanns' ' trative 'vhave taiten place at various

3. I 1'. ia u:.:éIl.e9é.3fV£r£::n1t1zeavIer:x2am'tn made in the aﬁtiavit tgat or auﬁcisnt. cause is shown for tha _V innrdinahe delay in approachim tbﬁu Court. As to above, afber the execution ' were instituted by the Special Land Aczquiaitian Gﬁioer, tm Auﬂmxiﬁea have waited far Imariy E3 months that frag afeeer dawimg substantial amount to iniﬁatzz ., mung the appaal. «rhmfm they azwmcr 6 nwnths in ﬁljm tlfm a;;;pea1.. 'V % cm 19.02.2010 whereas gs Sp-anal' Land Acquisition ht:

rmwnitzion an for p:re.fwr1rag' an appeal.

perm n of the iﬁaf " in a sum of Rs.7,55,§_3§$VI-4~' = the mecution was ﬁled on No.634~923. nus clearly mat explaixwd keeping hr: mind the ends of I the Eeamsd Gomrwt Admmtn ' arguﬁts an maria of the matter {so as eat if them: E aay atoms azmum; cf nsatism awardﬁ in wlzéch the claimant was not X % 'gnumecz, 1%

5. It 'n aam1 from the judgmant passed mrm-arm Court that the marlmt value. h mm at gr Ra.2,0(},GBD[--- per axzzre for t11e;»}mx1 k am situated at K. Ma}lsmah.a]l1' = N Taluk for the purpoea ef ' ¢f"'ivIg§:x3..§u€ra*:1':§...f5',ana1 cef U by the ' ' year 2000-2001 for the 5-om paramph 11 appelJgnt ﬁanaue in the appeal this msthcd adopted by the the mm value.

'A T It " wen establiﬂtracl that if compaxzsaﬁon is E11 respect cf similarly aituatad Eanda acquired V» the aama purpose mgjaying aazm benafm for ' ' parity. the Courtwill bejuatiﬁed intaking A' 6 note of such award xzaada in rw-pact of camparablse hnda. ,ﬂmnnot&wM&mttm com has acwd wimaut any basis while c1e:t¢1'x*.:1i':3::i"1fr";_g ' the market value at the rate of Rs.2,BO,G0(§[ -~ 4_

7. In so far as the griem11m i'r1_«~V'-.:1':veij.a}1':p:»aaAV1 "

memo wmmg the award at' J mm of 12% per amnun 23(I~3{;H}': . Land Aequiaiﬁon Act i_f'ro:n or nnﬁficatinn ﬁll the caxmot have award of the lam ":':ﬁ::erV on 30.12.2002. Tm xzaonztmaﬁn mi based on the a,L..iAm(D) BY LRS. AWLLAKT 95 ms. §r§§'Je3,:' R2smHDEwm repomd in AIR 2004 L so has no mlmm to the facts ofthe ' ﬁg h as the reﬁax-mme Ccmrt has not awarded % amount undezr Section 23(1)(A) of the Act % ﬁ;ur..~§l:m pm» :1 a.nmr1t::' 1» to pnblicafrian af4{1}m11ﬁna' am VA gowmd that thc possession efthc law was takxm prior to the "$3113 of 4(1) notﬁwxﬁaam Na such dﬁmmainn is made £1: the hwy cfthe j11d@r1t ehalkmge mg' in th: award waad there in any ﬁr payment: of 12% additinnal '4 antcr1o'rtopubl1ea' tianor4(1)mmm"

judgment in R.L.Jm':n3s case ' % facts of the pram: cam'. this is ' . . _ :" '.

jmﬁmafiéﬁv  _     etc W1th' the

} '     h . 'I'hm'e:&:re, for tk

  Cv1.'?44-3I2€31O mm

  : ef delay 7» dismissed.

 appeal is also amassed.

sat-is.
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Karnataka High Court