Sri T Rame Gowda S/O Thimmegowda vs The Special Land Acquisition Officer on 28 March, 2008

[Cites 3, Cited by 4]

Karnataka High Court

Sri T Rame Gowda S/O Thimmegowda vs The Special Land Acquisition Officer on 28 March, 2008

Bench: Ram Mohan Reddy

BETWEZE-N v %fj: . ;. % ﬁnd III THE HIGH oomrr or KAIINATAKA.

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n:."w.A.ﬁca.7*a9a,*?gafr. 7":i,f'i'=s'ig"i:':'. "l"""'uou', 7937. 7033; 7c~s9.jV7o9aJo94 mm ' ' iii(1;ﬁfA_'3'=::w'*:°éaMu';V 5 SMT LAKKAMMA'w'j~Q KESHAVEGOWDA AGED MAJoR;«vrjqov4:;ixMf£.sAMUDRA HALEKOTE HOBL1 ..

H_0LENARASIPUR)=§ TALUK __l_£_A'SSAN I)iS'_I_fRVIC]'' 1;

APPELLANT ,' NAGARA-.JA, Sr 12. _JA_SHE!{.AR & A' " _ 'S D{)DDEGOWDA, ADV ) " . [F "iii n}mé;';;i.§'7o9e or 2006 SMWUTTALAKSHMAMMA .A T WJQIVENKATEGOWDA ~ ' 'AGED MAJOR * R'/0 KAMASAMUDRA I-EALEKOTE H031.-I HOLENARASIPU RA TALUK HixSS:*\h' msTRim . . . APPELLANT M s DODDEGOWDA, ADV (By Sri : K NAGARAJA, ST' RMASHEKA" 65 ) WK ' V \ K3 SR1 RANGE GOWDA SIG KARIGGWDA SINCE DECEASED BY LR'!-3 .

1 MUDALAGIRIGOWDA A LATE RANGEQLJWEA AGED ABOUT 61 YEARS 2 RANGASWAMY S/0 LA'rE'RANGEC%OwDA'; AGED ABO'u"'i'-:51 ALL R10 HANZ.IN}ANAHALLE.__ A . _ ' '- A . A HALEKOTE HOBLL _ HQLENARASIPIJRRTALIEVK ' ;V .. HASSALN' D_IsT;R1c'I'- _ - * APPELLANT (By Sri K 'TNAé.<M7?AJ;A,.L_ST RMASHEEAR 35 Fri 3 ix:-..DEEEG".J.'3A;-- AD';-1 "} In,iiEA"i€¢€»fi2:i"§,6E'awn?' I sRIV' i2AMAN.--JE' Ego VEN KA'T'EGO"W"A MA.JoR_ * _ * ' Ego KAMASA.MUI3'RA'"

, }}lALE1"""'E5 HQBL! 1'8'-I I ~ -1-i'0LENARASIPU"§EA' TALUK % 2 , HASSi'xN'-... AP- ELLA .T '*i(;3y'si~i,,; E5E'AGARAJA, 'ST RAJAEHEKAE as _ .M':_s*DoDDEGowDA, ADV ) !!vE Lug; no 7035 or 2006 V I ER: HARADUREGDWDA ' .3/0 SANNAMARIGOWDA SENSE DECEASEE BY LR 1 SR1 H. SHIVASWAMY S] O HARADURE" ""vv"'A AGED ABOUT '71 YEARS I53 1:1 RAMASWAMY hi 7 H {IO 3,' 0 LATE HAEADURECJJWDA AGED ABOUT 57 YEARS

3 SRIHKRISHNAMURTHYV-""""~. s/0 LATE HAREDUREGGWDAT j; ' AGED ABOUT 51 YEARS ~ "

ALL 12,10 1£AMASAMUl:')R.A, HALEKOTE HOBLI, HOLENARASIPURA HASSAN Drsmicr ...APPELLAN'I'S {By Sri : K NAGARAJA. A M s n9DpEGe3w'DA, Ar)? 1; A * IN SR1 S__LAKKM'éNA GOWDA S/0 SANNEGOWDA AG,-ED }.m.;'a3-R. 0' i§£*.L?%.%SAE&UDRA HALEKOTE*HQBi.»I,"'«v__ _ ' H0LENARA:~§i Tﬁiﬁd 5+:

HASSAN ms'FRI'C:1° _ ' APPELLANT (By Sn' : K 'NAGARAJA; 31' RMASHEKAR 85 Ms DODEIEGOWDA, ADV ) A ] an a:ﬁA':§§ 7037 or 2005 * . V "sR1JAiEAi?:§iGowDA s10 KULLEGOWDA IEECEASED 'BY ms _ T 1 " ZEKSHIGOWDA, s/0 LATE JAVAREGOWDA AGED ABOUT 57 YEARS J . A s:.,Io LATE JAVAREGOWDA AGED ABOUT 52 YEARS"

3 J UTTARAJU s/o LATE JAVAREGOWD \ AGED -sou? 5:»: ':1-zaas ~ 4 J VENKATESH s/0 LATE JAVAREGOWIM.-.'44' ~ V, AGED ABOUT 49 YEARS " ' ALL R [0 KAMASAMUDRA, HALEKOTE H-DBL}; , '- HOLE-NAR.A.S!P1.1RATAl_»Ul£, ' ._ V HASSAN DISTRICII' .. Af'PEi.LAN"*i'S (By Sri : K NAGARAJA, sr 'R1MASHEI{AR a.-,=%j%4 M s DODDEGGWDA, %.a:W ; _ 1!! MFA No 7038 on --

SR! '1' RAME Gowm L350 TH.iMMﬁéownA AGED 1~.4.A.=1oI=r ago KAMASAMEJDRA ; = HALEKOTE HQBLI . _ ' HGLE}€ARé'_%SI}?~"RA TALUK "

HAssAri"D:s'rR:c;r _ APPELLANT (_By.~Sriv :.,iK"j!$iA(ie%§RAJJ:\;«.:'.§f RA_.1A£3HEKAR 85 L M SADQW-'EG9W.PA= ADV ) m I lFf§\"!§o 'air-*«~ $31 T TH'ﬁ.MMANN}i GOWDA .. ; 0 "~FHEh1;'§'EEGG%'%'}")A % %1V%1AGEDMMOR% .....

. Q %. _F:,"() =m3:i:3SAMUDRA,HA' E"G'i'E 1-i(':Bi..i, " HOLENARASIPURA TALUK ' 'HA3sAN'D13rR1m AF'PTJLLFL""T' "'%"{135,i.;;};";:i%:"%'°1< NAGARAJA. 31* RAJASI-IEKAR 85 'i. M S DODDEGOWDJL ADV ) tr 7392 as' 9.w..M= I SR} DODEAPAPAIAH 0 GUN"'!'\it'\ ' MAJOR, R] QKAMASAMUDRA HALEKOTE HOBLI HQLENARASIPURA TALUK \ k HASSAN APPELLANT AD-<Y\ .»'~'.

U1 (By Sri: K reaaaaasa, Mm RAJASHEKAR 3.-. M S DODDEGOWDA, ADV ) IN MFA No 7094 OF' 2006 SRIRANGECQWDA 3;oTHIMMEQ0wDAT"'%.V% . SINCE DECEASED BY ms' 1 HAN 1.-.*:.->¢.4:~.n..---=. W/O LATE RANGEGOWDA _ AGED Aﬁouffm 2 SR1 MELEGOWDﬁ_." L s_/0 LATE RANQ_EGo1v_nA ;V 'A AGED4ABQUT;_'57%Y1:ARs.#'V>--_V_ ~ «V 3 Sm' §ANAé5su'Am.. A sis If.A"l'F,, ;'¥.*AP{GECr{}£'¥DP;; H %%AQE:)%'A1apuT%s3__vEa.R$% ALi;Am§: R /'0. i{§MA3.4:§M.U'DRA HALEKQTE , 'H__0LE.NARASIPURA 'TAL_ _K HASSM DIS'I'R_IC"[' M APPELLANTS my : K 1~;A:=A12A.;1A, RAJASHEKAR as , M. 3 DODEEGOWDA, ADV ) ' E fir: mﬁanﬁ 1936 on 2006 " A "S}\NIiE§§3t{§;§\fDA "AGED ABOUT 56 was S JAVAREGOWDA .. R] AT KAMASAMUDRA V .uo.a:..: HDLENARAEJPLIRA TQ A HASSAN mgr - 573211 APPELLANT (By Sr}. : A v GANGADHARAPPA, RAVISHANKARX J) 85 M G Doﬁbﬁaowﬁa, ADV') ~"~ <71 SFE('.:i'isL LAND :'\CQU'1'Si'i'i'G:'u' 1% ' HEMAVATHI RESERVOIR PROJJIKIT'-«. D.C.0FFICE BUILDING HSSAN 573201 " _RESE?ON'D_E'NT . (coggamom (By Srti: M NARAYANAPPA, AGA" )_ 4 THESE MFAS _Fi~LEI:; ujs s=_.4(1;_oF LA ACT AGAINST 'THE JUDGMENT ﬁﬁﬁ i3'R:.3'E:'s- :23i1r.:-,'o5 PASSED IN LAC NO.-3.116, 113, 137, 104,-j1_~o5., 93, 134, 126, 97, 135 AND 133-09 199'i,-- ..REs?ECTivienv cm FTLE 01-» THE CIVIL" JU13GE:=._(SR.--DN)*&'JMFF3» HOLENARASIPURA, PAR'I'LY__ .VALuLQ_w:ING< _'l"-HE .._«-REFERENCE PETITION FOR ENHANCEE: *cQ§sqREr--I:::~A'r:QN "RAND SEEKING FURTHER ENHANCEMERT OECQMPENSATION. T}£I?SE~.At5PEA<I¥S;vv--.C0MING ON F R FINAL HEARING, THiS DAY 'THEGfiiiﬁff--:)i:§LiV"ERED F6' LG"w'iNG:

% V°fehneuEHj jfr1;e mm the land with building (residential), V the common Judgment and Awards dated 28"' t' . "V in LAC 97/1997 and connected matters (ex¢e;;t%' 4' use 103,114 and 117/1997) of the Civil Judge At 'T I-lolenarasipura, ﬁn' short Reference Court, have prefe-.-'red these apge.9.}s.= :1-. .--;3l1.=,-.1.1-..r_n..--t -1' -_._pe_satie11.

2. The relevant material particulars in each of the appeals are as follows: ' yak ab' \ \ W .. . . . . U DH: 3.5.? Ernao. ....___£.bml..ﬂ. Qua ﬂaw $4.35. HEM: Wbuﬁﬂ .D.3._iMU aasgnu me. me. . . . _. .... on EU 9 can _w4 :5 um. 03:.

. . .. _ .. W mg? 33:... mm... .Eu__un .1... w unﬁom _,w96..u m~m:_.__..mH--._.n.QG£ﬁm.... .. . _ ._....6 mm MOmbA. u_~.mom.oo .:....o..n_.oo _ M. ._Smm,\om eQ.¢_..m_.N $mHmwQEHw_Q»u4.qm@..ﬁ...... .. Hmmbm mwhm :m.amm_oo ww.m.E.oo Saw . . _. ..

m .._.omm.3m =o.n<m,.u W .. . mm. . Sm. :.w..«m u_~.o.~m.oc warm H900 A 3m.w_..om m_m.B._V Lm4mndmQ8&m.mmM..E~W 3&6 .. Em moﬁwm m~.o$.oo .Nmr~H.A_,..OO m qommacm H33.» A. . an %._._....#.Np ﬁm. R §m+5.m.~ Hm....£m mr.2._.oo 3..m H900 m ..dmm._8m 59.3 ._..q.Umu.:u_m.4.Emm,@..%nw Hm. mm. . mw .. Emma m_.omm.oo u_.mwm.oo N q_.oon_5m min...' Uoaamum_um$r__, . WW .. Hewmu m___wOw.OO ﬂmmwoo m g.ow.:'om ﬁwmxoﬂ Wmﬂmwuaqnuﬂ S.H..m_,w. . dud. .. . .n..u.w.mo _._nm..a_.oo Dm_.MOm_.O0 0 uommaom Saxon rm.Ww..mn.ndN nxwww p H ._mo._.:. mnw.m3.oo A.m..N.......--.OO HO aommaom Sm_§.. _vCwﬂm.~m.Wm~.nﬂwaBm_ am wmmymo nwLmm__oo mm.n.&.oo S uomﬂdm :w3.¥. _mm:mmmos.am 3 WWW mm u mm ...wnm.u H. ..:rum__oo wrw3.oo ~w $mm\.om nwmxmq uwmbhﬁ ocean ...ul..MH__. ._ . . m:w.3 uw.wmm.oo :wmm_m.oo

3. The State through its Spl. !...nd ..r:1.I,;ii;i_.i;_n..__Gﬂieer

- n._' 3.-

(for short SLA'"}, Hemavathi Reseiﬁroir ject. of eminent domain power, the '' residential structures, ,»3's'11_0v%st».V_i\otheI'Si"'i' Kamasamudm village, 'iﬂolenaiasipma taluk. Hassan by notiﬁcation dated 6.3.19$6 Land Acquisition Act, 1894;' 1,5; of water and dwapness ad;*::tuntﬁ.'j..f' ﬁ.rr.__na__n ,1' left bank canal of I--ie1nairathi.{5. The S1.-..A.0 ﬁxed R-s.3,l-- per _'l_'l.:.......

squaze Metre asvﬁiie.._n1ari:et vaiue of the bmmmg, w"it.'n'-at disclosing the when not accepted by the

---- -«reference of their claims for higher V by ﬁling petitions under Sec. 18(1) of the LA ii A "V 'hot on Ieferenoe, the Reference Court, clubbed the held a common trial, recorded the evidence of two it 'iiwfitnesses for the clainlants as P'Ws.l and 2, viz., S Lakkan:'.agJwda. skin-.ant in LAC 105,19? and another Shivaswaniy. claimant liﬁ in {AC 10'--'1r,'l99. and m;-..:'%.

- . an. 1 six documents as F}xts.F'-1 to U3 SLAO, neither era} nr-1" dmumentaoﬁ .-- e.'i;;en=r_,e' i.-was tendered.

- '. IO Reference mu... ﬁt-omed wn1t_,e*~_.9- "jplacingi Ieiiance upon Ex.}'-,-=53 a df ' Cevt. of Karnataka die 'to effect deduction towards depiecinﬁoii; of structures, set. aside depreciation and over and above the value by nnpugned Judgment and Award. ~lndisputAab»nlVy';"iiVthe determination of Rs.3 per sqant. s._t:tnctiuens'mai'ket value by the SLAO is not based on ' :sales:_:'stﬁtieﬁes or any other known legal method. The ﬁne' V is evident from the general award Ex.P-1 to have made a guess work without taking into " Vi°mneLd.e1..t1L..n :11... mini: of the land. The SLAO did not step intro ':33 witness box bef.-nae the R.ef'n:_n establish either the 1net'r1odo"gjy' "er ti? 'aa""s $' arﬁving at pwciseiy What ﬂie R'fere"ce uni-rt ob-serv'u._-.. 11 of the impugned Judment gpd Aw9a'ti.»-- .. Court further noticed that the iv - produce and place befolefne the "mes, maintained by the FWD in 'of oﬁisgeﬁcuon 51' building and in that of ﬁ§efefenm Court recorded a ﬁnqing tl1e_t_§§ee by the SLAO we... r_1_t es »No exception can be takers E ""¥"';"'"5'," ' V V """ H *3f1_' "at produce accc-p*.9...le evidenee- fuhe iand and structule but placed re]iance~uV_ponV t:.'._1eV'ji:1dg1nent dated 1911- April, 2003 in V-iIjhQ;:32OA[97'aﬁii"32l/97 of the Civil Judge (Sr. D11.) iIole1ia1§a9§pm*, Ex.P--3 and the judgment dated 13*'-' V'F¢bﬁniiy,2oO4 in LAC 170/2003 and connected claims

7. An examination of Ex.P-3 discloses acquisition of lands with building in Hanganahani village of Holenarasipula taluk, I-Iassan District, for the very same purpose i.e, due to seegage of water from I-lernavathi Leﬁ M \ 11 Bank Canal, whence, the Reference Court value of the site and building at Rs.50[.¢__:"per' Rs.4»30,1-

"E5 Lrniu u'rr§r'-r the Réfei,.ei_l__ rq_-_uIa. 4.... .......--e...'..'.L..'.«L:.'»...-. 'I.-.'1-. '. 'S 1 " iix_uJ uu man with building at Maragowdanazraur" Vt taluk, for the very value at Rs.60[- per sq.rntr per sq. mtr for the *_~Thu:s' market value was ﬁxed by the reference Court. " tltireeqtmperties acquired are at at a distance of more than 1% Fires. and being 9 litﬂe ____..1__1'l_'. 4.1.... ..-:.l.. .»i'.éa;rt'r1er away" fdanguxaumu, Kamasarnudra by u.|.c mm:

.. from Hassan to Holenarasipura. in the 2 __ relevant material constituting substantial legal way of contemporaneous documents of sale, or es en ether" dependable basis. over the value of the land at V' Kumasanrudm village, the Reference Court enhanced the market value by 25% over and above Rs.3]- per sqantr.

ﬁxed by t.h_e SLAO, without deducting 25°/6 towards M p\ mt.-., mmrery, l"i:::-:¢P'«-.4 t1i_e:_judgrI.¢entV"« -1' F depreciaﬁon of the vahie of the sh"-actums. ""*"'V'f='* f_V*"'-'-'%f__"V"'.-%=_, the Reference Court enititieci the enhancement over and above '' LAO.

.."..._.. :.. 491'...

I11 1 'S "T="i'1'"'ﬂ6ifa?L33E$i'f€':1\.:I; .Ll.l use-.. the iearned counsei 'for the Refelence Court without assigning atntttegal basis enhanced .oompensattﬁ;; "QV_Ie:¢.- ahotle, what was ﬁxed by as me uely ought to have E the of justice. According to ' Reference Court ought to have by 100% as what was awaltled gas a. was. not just compensation, or 5" 1:: ti .115-n n bani.

we snvruianununnrn .111"

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._ ' ran an. Inn ....1..a..:..... .l'O as l"l', 15:31 3 In t;'i.i*' 'T: nxcu u 'i'.'I"1' UCI'l.i'.i.'t E E1} "site 'ings at Maragowdanallalll' and it AA _is "stated at the Bar that the SLAO. Hassan having V " upon similar such claims of the losers of the immovable properties in Hangarahalli village, in a pzroceedingj under Sec.28A of the LA Act, accepted the market value ﬁxed in Ex.P--3 of the Refemence Court and accordingly, M \ enhanced the eermr-=n%..Lo..i -...1'.»_ -111 .r 91' {'a'ndz:1* I-I-I1.r\rJ.l _ 'Sec.2"A of the LA 'ct having not be-'n "2. Ha' "_4..4..Z'_1H_ Reference Court, did not have " .Il0'--.CU v J9 {F-e ' SEIIIC.

19. The amuired pmpeﬁ:.ie:;"--i1.1. 6; P4 jndnment are not shown in be _1nau.et value is the same as ﬂleﬂof the nh"nee 'f evidence ». eensﬁmte a dependabie basis nf9r_

11. any angle. the enhancement of Jihe Reference Court wholly on the VI':-gaa.-*.ie.of the gnees ﬁt-'oric is unjusﬁﬁecl and unsustainable. In "'z_>onf5ic'ier3' it appmpﬁaie 'to set "me uh t_- «.19 cjonxplete justice to the parties and for a _'_1 4. ...:.....

A ? in so tar as it Ieiates to enhancing compe1'1sa"'n V * 25% and Iemit the proceedings to the Reference Court for re-determination of compensation after extending Ieasonable opportunity of hearing to the parties including adducing additional evidence. if any. put A

12. Undoubtedly, the owners were "of their site bi.Ii_1d_i_;;g during the year 193('sgn&».has:e mt' 'near: paid just wmﬁnwtion for1;wa'22.v yr_;1_i-; a.___".c1_VV141.§:1oe the need to direct the Ref€i7T::l"'l.Gi§ m eeiéence, hear and conclude the 'oh expeditiously as possible, day-to-day basis. provided the a period of 3 months daiae of h Summer Vacation. " he jhesent before the Reference '1='_.3-V'''~V:''.e. 51 "without any further notice from m R"i'*~.'_'"%'-"'" %eg_1'§,.. ..'I'ue ..eg,i-..*:I.§,r i... to forthwith to an: aeeoxdingly allowed in part. Sci!-

Judge csg

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