Karnataka High Court
The Special Land Acquisition Officer vs The Official Liquidator Of on 5 April, 2023
Author: Krishna S Dixit
Bench: Krishna S Dixit
-1-
CA No. 385/2022
IN COP No.166/2001
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF APRIL, 2023
BEFORE
THE HON'BLE MR JUSTICE KRISHNA S DIXIT
CA NO.385/2022
IN
COP NO.166/2001
BETWEEN:
THE SPECIAL LAND ACQUISITION OFFICER,
DAVANAGERE DISTRICT,
KOTHANUR HARIHAR RAILWAY,
B G LINE, DAVANAGERE
...APPLICANT
(BY SRI. R SRINIVASA GOWDA.,AGA)
AND:
1. THE OFFICIAL LIQUIDATOR OF
MYSORE KIRLOSKAR LTD (IN LIQN)
ATTACHED TO HIGH COURT OF KARNATAKA
Digitally signed
by SHARADA CORPORATE BHAVAN, NO 26-27, 12TH FLOOR
VANI B RAHEJA TOWERS, M G ROAD,
Location: BENGALURU 560 001.
HIGH COURT
OF
KARNATAKA 2. THE DEPUTY CHIEF ENGINEER,
SOUTH WESTERN RAILWAY
CONSTRUCTION / NORTH
BANGALORE CANTONMENT.
...RESPONDENTS
(BY MISS.KRUTIKA RAGHAVAN.,ADVOCATE FOR OL)
THIS APPLICATION IS FILED UNDER SECTION 432(2)(A)
(B) R/W RULE 6 & 9 OF COMPANIES (COURT) RULES, 1959,
PRAYING TO DIRECT THE OFFICIAL LIQUIDATOR TO SELL
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CA No. 385/2022
IN COP No.166/2001
LAND MEASURING 0 ACRES 32 GUNTAS IN SY.NO.16, 20 AND
21 REQUIRED FOR FORMATION OF HUBLI-CHIKKAJAJUR
DOUBLING PROJECT RAILWAY TO DEPUTY CHIEF ENGINEER,
SOUTH WESTERN RAILWAY THROUGH SLAO BY DIRECT SALE
AND ETC.,
THIS APPLICATION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
The SLAO in terms of the proceedings dated 02.11.2022 offers to pay the compensation amount with the statutory interest accruing thereon within a period of two months for getting the property in question, the South Western Railway being the beneficiary of acquisition.
2. Learned counsel appearing for the Official Liquidator in the presence of him be accepts this offer and submits that this has to be done within the shortest possible time as indicated above.
Ordered accordingly and CA No.385/2022 is disposed off.
-3-CA No. 385/2022 IN COP No.166/2001
In view of the disposal of the Application in CA No.385/2022, the OLR No.87/2022 does not survive for consideration and accordingly it also stands disposed off.
Sd/-
JUDGE Bsv