Karnataka High Court
Smt.Rekhabai W/O Vithalnaik Naik, vs The Special Land Acquisition Officer on 21 July, 2010
Author: H.S.Kempanna
Bench: H.S.Kempanna
V-¥.§ifim...:Tanus}iiFe'e"D'/0, Vithalnaik Naik,
-5. Klu;ni".,Visha1akshiD/0.Vithalnaik Naik,
A Kurnar. Venkat Rao S/0. Vithainiak Na.i}.<.,
@0121
IN THE HIGH COURT OF KARNATAKA""--_
CIRCUIT BENCH AT DHARWAD -
DATED THIS THE 21%' DAY OF JULY, 2_Q"1e
BEFORE WD*_ j 'A
me HON'BLE3 MR.JUsT1CeV.H*;' 'KEi§}.\/Eif?A:I\El\§.'Xl
M.F.A.No.234'77/2(}09:.'{LAC)°~. "
Between: '
1. Smt. Rekhabai W/o. Vithalnéiik Naik,.__ '
Age 37 Years, OCC.: Agricultiiite; _ ' - '_
R/0. Kovalli, Tq; Bil-agi, Dist;:..l3aga1kot, A'
Presently R/At Kanafiulr hi B:ij.aip«n:".VT'aluk,
Bijapur District. " =
Kum. Rajeshwari D-0 "'v'it.:lial'11¢ai.k Nailfiii
Age 15 years;.._Q";':c.: =Eflo1;1se:hol.d"Wo.,rk,Vf'
R/ 0. Kovaliii, Biiagi; Disfe.:f13agalil€ot,
Presently R_/"At l'Ka.n,aibif1-r' ln. apur Taluk,
Bijapg; D~i.sfrit3.;*..: ,, ~
3. Kum. Shfi'de_.vi_'D/o.--.Vitha1_naik Naik,
Age 3 'Yea_rs;' :HloL.isehO1d Work
R/o. f{Q\falli,' T'q.2..'Bil'a<g§,"'Diist.: Bagalkot,
Presenflgz R ,/ At Kanabptr ln Bijapur Taluk,
Bijapur Dlis.tri'et;i' A
Ex.)
V <.Age 11 yeiars, Occ.:Household Work,
R;'.0i.'~vKb'Jé11.li," 5rq.: Bilagi, Dist; Bagalkot,
._ ""}:?_rese}7i't1y P,/At Kanabur In Bijapur Taluk,
' Bij apfuf Disitrict.
A Age Years, Occ.:Househo1d Work,
A 'R/o. Kovalli, 'Tq_.: Bilagi, Dist.: Bagalkot,
* «Presently R/At Kanabur In Bijapur Taluk,
Bijapur District.
Age 7 years, OcC.: Household Work,
R/0. Kovalii, 'I"q.: Bilagi, Dist; Bagalkot,
l.7'resem,1y R/At Kanabur in Bijapuz' Taluk,
Bijapur Dist:rie4.'.
i.'§g_u5x\;/'"
fey p.}>ii;_oo:.i;hindi, H.C.G.P.)
Appeilants No. 2 to 6 being minors are
represented by their natural mother and
next": friend and guardian the Appellant no.l
(By Sri. A. T. Savanur, Advocate) ~
AND
I. The Special Land Acquisifioun~.Qfficie'r,.
Upper Krishan Project, (UKl3},_Eif,agi, '
Tq.: Bilagi, Dist; Ba_galkot:e.------- _
Veerbhadrappa ShiV'ap'pa .
Age Major Occ.: Agricul.ture',=" '
R/o. Kovallii, ATq.: Bi1ag.i,_ :oist~V.e:igaii§ev:".
3. Smt.Akkul:jai' :/0. V_enka'fan'a ai.1<.§
Age Maj or, 011.S§'h-Qld Twork, .
R/0. Suiigip-'l'o_: Bilagi;.l.'jDis't..:i'Bagalkot.
Ix.)
4. Prado-epkulrnar"EE.;,"'o. "V.e'nl<ata'r1aik Naik,
Age al\/Iaj or 'One , ; gTl€_Lflti_l1'€, [
R/o.7.Kova1lii, .Bi1a'g5_, 'o_ist.: Bagalkot.
Ramacizanldrariailkz, s,/5;. Venkatnaik Naik,
Age Major ~OCc.. ; Agri_cuiture,
R/go." E(oVallii',ii'Fq.: Bilagi, Dist: Bagalkot.
Us
: Respondents
filed under Section 54(1) of Land
Acc1uisuitionv_.A(::--§f,'i against' the judgment and award dated
25-073200-as passed in L.A.C.No.168/2005, on the file of the
.,3_:'}-'«._CV.I.'J1'l JL1d'g.e__t(Sr.Dn), Bilagi, reference petition is disposed off
case filed under Section 30 85 31 of Land Acquisition Act,
opponem" NOK1 is entitled to receive the 30% amount i.n
'the amoun.t, (ieposited in this case with propo.rtio.nate accrued.
teresi'.
This appeal coming on for orders '£'.h.i.s d.a_\;", Court:
cielivered. the following:
Ks: //
M3-
JUDGMENT
The behalf of respondent No}. He is perrnittede appearance within two weeks.
2. and Iearned counsel for the Va.-pp.ei3an~t_s praying «to dismiss the appeal as withdrawnugaés'tn*e_véi;ppe'iIei:mVs'are unable to pay the deficit Court fee
4. :':_The' as Withdrawn.
, Sd/.. 1y_x JUDGE ., Vnpgk ' " W
learned Government Advocate takes""noti.o'e:_.v_';jn_
-to, ':1"i1e"'~rnemo__ of , A memo is filed du»Iy:rsigned.V'by the No.