Karnataka High Court
Smt Madamma vs The Special Land Acquisition Officer on 16 December, 2009
Bench: N.K.Patil, B.Sreenivase Gowda
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 16% DAY OF DECEMBER, 2009, PRESENT THE HON'BLE MR. JUSTICE N.K. PATIL AND THE HON'BLE MR.JUSTICE B.SREENIVASE GOWDA MISC..CIVIL 23005/2009 IN'M. iA. NO.6923/2007: MISC. CIVIL 2304672009 iN M-F.A, NO.8540/ 2007; MISC.CIVIL 23038/2009 IN: MLF.A. NO.8542 /2007: MISC.CIVIL 23039/2G609 IN M.F.A. NO-8554/2007: MISC.CIVIL 23040/2009. IN MLE A, NO. 8557 /2007 CW MISC.C} IVE. 220 4/2009 IN M, FE A "NO. 8984/2007, 7 AND © MISC CWI 32.02'5/2009 IN MAF.A. NO.9311/2007: MISC.CIVUL 23047/2009 IN M.F.A, NO.8988/2007: MISC.CIVIL 23025/2009 IN M.F.A, NO.9313/2007: MISC. CIVIL 2302.7 /2005 IN M.F.A. NO.93 16/2007: MISC. CIVIL 2202972009 IN M.F.A, NO.9322/ 2007: MISC. CIVIL 2303 1/2009 IN M.F.A. NO.9328/2007; MISC. CIVIL 23032/2009 IN M.F.A. NO.9329/2007 a AND MISC: C AVL 23033/2009 IN M.F.A. NO.9330/2007 LAC MISC.CIVIL 23005/2009 IN M.F.A. NO.6923/2007 Srit.Madamima, W/o. Narsegowda, Aged about 70 years, R/o.Sanaba Village. Chinakurali Holbli. Pandavapura, . Manidya District. . Appelant ~ (By Sri.Mahantesh.S,Hosmath, Advocate} ANE: I. The Special Land Ac quisidion Ollie er, Naganiangala, Mandya District. 2. The Executive Engineer. H.L.B.C.. # 6. Sub- Division, Pancdavapura, Mandva District..." Respondents
(By Sri.Zaheer Ahmed. AGA ior Rel 7 By SrLK.S, Bharath Kumar. Advocate for R-2) This Mise.c Civil. is. "ite d under Section 151 of CPC by the appellant, prar Jing do. direet_ the respondents to pay or deposit the > award. amount of the reference Court in. the interest of justices ee MISC, CML 230: 46/2 2008 IN M.FLA. NO.8540/2007 BETWEEN:
davaregowda, ~~ S/o-Berevowda.
Aged about 79 years, R/o-Sanaba Village, Chirakurali Hobli,
-Pandavapura Taluk, Mandya District.
Appellant (By Sri.Mahantesh.S.Hosmrath, Advocate}
1. The Special Land Acquisition Officer, Nagamangala, Mandya District.
2. The Executive Engineer.
H.L.B.C., # 6. Sub-Division, "
Paridavapura, Mandya District, Ce. "Respondents (By Sri.Zaheer Ahmed. AGA for Re 1 By Sri.K.S. Bharath Kesar, Adwocute tor R-2)) This Mise. Civil, is. tiled under Section 1S} of CPC by the appellant proving lo direct" Ue pespondents lo pay or deposit the awed anzount of the relerenee Court in the interest of ft: Lic e.
MISCLOW IL 23608412009 LN: M. rb A. NO. 8542/2007 Bi Wwe be IN:
Nimegow da, -
S/o.Ninge go: wd.
Aved about 8 lycars. w/olSa nabakoppalu Village. Chinakurali Lobli, Pandewapura Taluk Mandya District.
Appellant (By Sri Mahantesh,S.Hosmath. Advocate} | : | The Special Land Acquisition Officer. Nagamangala, Mandya District
2. The Executive Engineer, H.L.B.C.. # 6. Sub-Division. Pandavapura, Mandya District.
3. The Managing Director, Irrigation Board, Cauvery Neeravari Nigama. Saraswathipura, Mysore.
o Respondents | (By Sri.Zaheer Ahmed, AGA for Rb & 2 By Sri. M.R.C_ Ravi, Advocate for REQ) This Mise.Civil. is filed under-Seetion 1Sf of CPC by the appellant praying to direetthe respondents to pay or deposit the award amount of the reference Court in the interest of fustice | ;
MISC.CIVIL-23639/ 2009 IN-M.F.A. NO.8554/2007 BETWEEN: .
Nachammia. = W /o.davaregowda..
Agect about 45 years, R/o-Sanabakoppahi Village. Chinakawrali Hobli, Pandavapura Taluk.
Mandya District, J Appedkarit (By Sri. Mahantesh.S.Hosmath. Advocate) > AND:
1. The Special Land Acquisition Officer.
Nagamangala, Mandya District.
2. The Executive Engirteer, H.LB.C., # 6. Sub-Divisior, Pancdavapura,.
Mandya District.
3. The Managing Director, Irrigation Board, Cauvery Neeravart Nigama. . Saraswathiptura, Mysore.
» Respondents (By Sri.Zaheer Ahmed.-AGA for Rep 2 By Sri. M.R.C Ravi, Adyoe ate for. Re. ay This Mise. Civil. is 'fiied under Sex tion 151 of CPC the uppellan' praying to: direct the: respondents LO paly or cleposit the» award: araciitn of the refererice Court in the inferest of justice. Ta MISC CIVIL 28010/2009 | IN! M. RA NO.8557 (2007 MISC. CIVIL 23044/2009- IN M.FLA. NO.8984/2007, MISC. CIVIL 230; 12512009 IN M.F.A, NO.93 11/2007.
os MISCLINIL 23040/2009 IN M.F.A. NO.8557/2007 a RETWE nwe "EN:
Bet te cowda, S/o. Hanumanihegowda., "Aged about 61 years, . R/fo.Sanabakoppalu Village. © Chinakurati Hobti, Pandavaptura Taluk, Mandya District.
Appellant
-f-
{By Sri.Mahantesh.S.Hosmath, Advocate} AND:
l. The Special Land Acquisition Officer. Nagamanvala, Mandya District.
2. The Executive Engineer, H.LB.C.. # 6. Sub-Division, Pandavapura, i Mandya District.
3. The Managing Director." > Irrigation Board. © Cauvery Neeravart Nigam, Saraswathipura, | .
Mysore, © :
-- . Resporidents {I3y Sri.Zaneer Ahmed. AGA lor R- r& 2 By Sri.MLRC. Ravi. Adyceaic for eB} This.Mise Civil is. Hlecd under Section [51 of CPC by the appellant praviags:.to.direct the respondents to pay or deposit the: award amount of the reference Court in the interest.of justice, MISC. CIVIL. 23044/2009 IN M.F.A. NO.8984/2007 ' BETWEEN:
Ankanima, ~WY/o.Nanjegowda.. Aged about 61 years, R/o.Sanabakoppatu Village. Chinakurali Hoblii. Pandavapura Taluk, Mandya District.
. Appellarnt (By Sri.Mahantesh.S.Hosmath. Advocate} AND:
l. The Special Land Acquistion Officer, Nagamangala, Mandya Distriet.
2. The Executive Engineer.
HL... #6. Sub-Division, Pandavapura, Mandya District,
3. The Managing Director."
Irrigation Board.
Cauvery Neeravari Nigeune, Sarasw athipura.
Mysore, . Respondents (By Sri, Zahec r "Ahmed. AGA lor R-b & 2 By SriM, RE Ckavi, Advocate for Re3) 1 iis: Mise. Civil, is, Hed under Section 151 of CPC by the appeHant praying: to" direct the respondents to pay or deposit the: award amotint of the reference Court in. the interest-of justice,
- MISC. CIVIL-23025/2009 IN M.F.A, NO.93 11/2007 * BETWEEN:
Swamveowda, ~ S/o. Boregowda, Aged about 49 years.
R/o,Sanabakoppalu Village. Chinakurali Hobli.
Pandavapura Tahik, Mandya District.
Appellant (By Sri.Mahantesh.S.Hosmath, Advocate) AND:
The Special Land Acquisition Officer. Nagamanwvala, Mandya District.
The Executive Engineer, MH. L.B.C.. #6, Sub-Division, Pandavapura, a Mandya District.
The Managing Director. Irrigation Board.
Cauvery Neeravari Nigrun, Saraswathipura, .
Mysore, ~ -
[By Sri,Zal.eerAhmed. AGA lor R- Pw 2 By Sri.M.R.C Kavi, Advocate ior R-3) Respondents This Mise.Civil. is. Hled ander Section St of CPC by the appellant praying to-direct Ute respondents to pay or deposit thesaward. ainount of the reference Court in the interest-of justice. * BETWEEN J. Javarevowda.
-9/o,Singrigowda, Aged about 46 years. ~ Rfo.Sanabakoppalu Village. | Chinakurali Hobli, Pandavapura Taluk. Mandya District.
-MISC.CIVIL 23047/2009 IN M.F.A, NO.8988/2007 . Appellant ue ate (By Sri.Mahantesh.S.blosmath, Advocate) AND:
I. The Special Land Acquisition Officer. Nagzumarngala, Mandya District,
2. Phe Executive Engineer. H.L.B.C.. # 6. Sub-Division, Pandavapura, os Mandya District.
3. The Managing Director."
Irrigatiort Board... > oe Cauvery Neeravari N game, =. Saraswathipura, | .
Mysore, © :
--_ ... Respondents (By Sri.Zahieer Anmed, AGA for 2 1 By Srii.S.Bharath Kuniar, Advocate for R-2 & 3) This Mise.Civil. is. fled under Section 151 of CPC hy the appellant praying to-direct the respondents to pay or deposit ihe: AWe rch amount of the reference Court in the interest-of justice.
_ MISC. CIVIL 23026/2009 IN M.F.A. NO.9313/2007 Shanibulingaiah, "S/o.Nanjappa.
Aged about 61 years.
~~ R/o.Sanaba Village. | Chinakurali Hobli, Pandavapura Taluk.
Mandya District.
. Appellarit
-1i)-
(By Sri.Mahantesh.S.Hosmath, Advocate) AND:
1. The Special Land Aequisition Officer, Nagamangvada, Mandya District.
2. The Executive engineer, HLBC.. # 6. Sub-Division.
Pandavapura, Mandya District, CO . Respondents (By Sri.Zaheer Ahmed..AGA for R-To 0.
By Sri.k.S.Bharath Kumar, Advocate for 1-2) This Mise Civil. is Tied under-Seetion 151 of CPC by the appellant praying to direct the respondents to pay or deposit the award amount ol the reference Court in the interest of pstice: = MISC.CIVIL 2327/2009 IN M.F.A, NO.93 16/2007 BETWEEN:
Kalvananiia.
W./o-Papevowda, Aged about 61 years, ~~ Rfo-Sanabakoppalu Village, Chinakurali Hobli, Pandavapura Taluk, Mandya District.
. . Appellant 7 (By Sri.Mahantesh.S.Hosmath, Advocate} AND:
1, The Special Land Aequisition Olicer. Nagamangala, Mandya District.
bo The Executive Engineer, H.LBC.. # 6. Sub- Division, Pandavapura, Mandya District.
be The Managing Director, Irrigation Board.
Cauvery Neeravari Niger, Saraswathipura, .
Mysore, ----
Respondents (By Sri.Zaheer Ahmed. AGA lis R- | Ms By Sri.K.S.Bharath Kumar. Adlvac ate for Re 2 & 3) This Mise.ivil, is Aled tinder S section FST of CPC by the appellant' praying 10, direet the respondents io pay or deposit. the award amount ofthe refereriee Cour in the terest Ol ji sce:
MISC.CIVIL 2129/2009 ¥ iN M. FLA. NO.9322/2007 _ Rearigowde. | S/o. Vykuntesowda. Aged. ahout 66 years. ~ Ryo. Sanabakoppalu Village.
- Chinakurali Hobli, Paundavapura Taluk, Mandya District, sO Appellant (Bys Sri, Mahantesh.S.Hosmath, Adv ocate) AN D:
1, The Special Land Acquisttion Officer, Nagamanigala.
Mandya District.
2. The Executive Engineer, H.L.B.C.. # 6. Sub-Division, Pandavapura, Mancya District.
3. The Managing Director, 9 Irrigation Board.
Cauvery Neeravari Nigama, Saraswathipura, .
Mysore. CO Respondents (By Sri.Zaheer Ahmed. AGA for By. Pe By Sri.K.S.Bharath Kumar, Advocate tor ke 2 & 3) This Mise .@ivil. is fied vnder-Section 151 of CPC by the appellant! praying to. direct tne respondents to pay or deposit the award amount 6f the referenee Court in the interest of justice... ; : , MISC.CIVIL 2303.1 /2009:IN M.F.A. NO.9328/2007 BETWEEN: | _ Kempegowda, ~ S/o.dogigowda.
Aged anout 66 years.
Rfo.Sanabakoppalat Village, *. Chinakurali Hobli.
~ Pandavapura Taluk.
Mandya District.
. . Appellant Tea (By Sri.Mahantesh.S.Hosmath. Advocate) AND:
l. The Special Land Acquisition Officer, Nagamangala, 4 Wye Mandya District,
2. The Execulive Engineer, H.L.B.C., # 6, Sub-Division, Pandavapura., Mancya District.
The Managing Director, 9 Irrigation Boarel, Cauvery Neeravari Nigamia. Saraswathipura. -
Mysore.
Qe . _.. Respondents (By Sri.Zaheer Ahmed, AGA for Robe By Sri.K.S.Bharath Kumar. Advocate tor k2 & 3) This Misc-Civil, is fitéd vinder-Seetion LSL of CPC by the appellant praying do direct dhe respondents to pay or deposit the awerd amount ol the reference Court in. the inkerest ol justice, ; :
MISC. CIVIL 23082/2006-IN M.F.A.NO.9329/2007 BETWEEN:
Devarajuy S/o-Betleyowda, Aged aiaout 4b years. ~. Rfo-Sauabakoppahi Villave. Chinakuralt Hobli, Pandavapura Taluk. Manaya District.
. Appellant
- (By Sri Mahantesh.S.1 fosmath, Advocate) I. The Special Land Acquisition Olficer, Nagamangala, Mandya District.
2. The Executive Engineer, }ELBLC.. # 6. Sub-Division.
Pandavapura, Mandya District.
3. The Managing Director, Irrigation Board.
Cauvery Neeravari Nigama. Saraswathipura. .
Mysore, (By Sri.Zaheer Ahmec. AGA for R-P-
me .. Respondents By Sri.K.S. Bharath Kumar, Advoc ale tor Ie 2 & 3} This Mise-Civil. is filéd under Seet the appellant praying fo direst the resp deposit the award amount interest of justices, rc ion 151) of CPC by onderts to pay or of the reference Court in the 9330/2007 MISC.CIVIL 23033/2009 IN M.F.A. NO, BETWEEN:
Chaluvegewda, S/o. Bettegowda, Aged, about 46 years. ~~ R/o-Sanabakoppalu Village. Chinakurali Mobli, Pandavapura Taluk.
Mandya District.
mes (By Sri.Mahantesh.S.Hosmath, Advocate) AND:
I. . Appellant The Special Land Acquisition Ollicer. "Nagamangala, Mandya District.
2. The Executive Engineer.
H.L.B.C.. # 6. Sub-Division, Pandavapura, Mandya District.
3. The Managing Director, Irrigation Board, Cauvery Neeravari Nigann. Saraswathipura, Mysore. CO "Respondents (By Sri.Zaheer Ahmed. ACA for In. I ms _ By Sri.K.S. Bharath Kumar. Advocate for IR-2 & 3) This Misc.Cwil is filed under Section 151 of CPC by the appellant praying to, direet ihe respondents to pay or deposit' the award amotint of the reference Court in the interest.of, pistices., : . .
These Mrse-Civils coming on for orders this day. N.K.Patil, J. niade the following:
'Order:
These. Mise. Cvis. are filed by the appellants. "seeking a direction, directing the respondents to satisfy the. judgments and award af the Reference Court by depositing the award amount. on the groulid that. the said judgments and award have not been stayed and ee -16- there is no impediment for the beneficiary of the acquisition to satisfy the same,
2. We have head learned counsel appearing Tor tlie"
appellants, learned Additional Government Advocate far Land Acquisition Olficer and learned counsel appearing, lor Kaveri Niravari Nigam.
3. Aller careful perusal of the sit alemeints made im the affidavits accompanying the Mise. Cys. and taking into consideration thatthe" jadgnients and award passed by tite "Relfercniee C court have nol been stayed neither by tis Cou rt tior by the Apex Court and the extent of the lands of the claimants have beer: notified and acquired, ihe beneficiary: Kaveri Niravari Nigam is ~ bound to satisly the judgments and award passed by Une Reference Court by depositing the award amount.
Theretere, i view of the clarification given by the ~ Supreme Court by passing an interim order, we deen it Nitto direct the respondent - Kaveri Niravari Nigam to pay or deposit the amount due in terms of the award of ao the Reference Court, within a period of two months from today.
Further, it is also made clear that, if the respondent-Kaveri Niravari Nigsditi does. not "deposit: the amount in terms of the award of the Reierence Court, within two months from today, ihe appellamts are at liberty to file execution peiition' (or executing the said award. | With these observations, the instant Mise. Cvs. filed by Ihe appellant Sostand disposed of, Sd/-
JUDGE Sd/-
JUDGE tsa