The Special Land Acquisition Officer vs Rangashetty on 4 July, 2011

[Cites 0, Cited by 0]

Karnataka High Court

The Special Land Acquisition Officer vs Rangashetty on 4 July, 2011

Bench: N.K.Patil

IN THE HIGH COURT OF KARNATAKA AT BANGALQRE

DATED THIS THE 4'?" DAY OF JULY 201; I

PRESENT

THE HONBLE MR. JDsr;€E4N.1<;}fié;iD'i--:;¢    A'

AND
THE: HONBLE MR.JUSi£fi'€E  
MFA NQ:663?""2(.5§j_€§V'(-Lg'-KC)   '
BETWEEN:  L V ' VA %
The Special   V' " 'V
Mysore UrbaD._?D§$Je1VDp:'nei1t ADt'nQfity"""'
J.L.B.R0ad=:      "  
Mysore. "
 ""   ;-V 'fl:    . . .AppeI1ant
[By StiffP_.'fiVei{a:}éLnd'z2a_fD1f_f3r.i P.S.1\/Ianjunath, Adv)
AND: V . A  

1.

R;2,§j1'ga%shettfyD;A V' z~&gE:;»_-Major. """

2: vad1a2.;§szi%eD::;.;, " _ Age §"?£{'§gD;*:;""

V . 3. \}"'€%n}{é1;'ﬁe'sD.a, Age': Major v Mégrisxaramy, Age : Majér " SDrnazm22, éxgéz ':'Vi;:je:>r.

2 All sons of Chewdashetty, All residents of Chlkkaili Viliage, Varuna Hebli, Mysore Taiuk and District.

(By Sri H.KaI1tharaja, Adv} . . . ~ This MFA is med U/3. 54(1) =«5f"{h"e' Lai1d Pxctﬁiieftiijti Act » against the Judgement and A\VaI'd'A;4da%j€d"08'.»O4';2GQ§ fpaéeved in LAC NO.:2.75/2005 on the file 0fIAdiI.1_. c1v:1',;_n;'d.ge (S>.4f.'Dn'.}, «S1 CJM, Mysore, partly allowing the-._refereneepéititicn f'c;r_V enhanced compensation.

This MFA Comma'. 1:1 'c?t.é'y*',"ANA;'E{.Pati1 J b§ delivered the following"---.__ _' _ the I b ' This common judgment and awatfcgi. in LAC No.27 5/ 2005 on file Judge (Sr.Dn.) and CJM, Mysorett 4' t «V 4. S Ieerned Counsel appearing for the .2tp.peﬂ_2:tr1.tA learned Counsei appearing for the 1~g$pQnd'e«1?1§sV.' V ' t Iittring the course of the submission, learned Ceuyxseti appearing for both the partiee, at the eutset AQ':§é}.t:}NII'1ii that, the eubjeet matter imzelved in the instant ease is ciireetiy severed by the juégment at the Di'%'iS§€3E§ Bench of thiS Court dated 24.2.2011 passed in MFA No.7'564/2008 (LAC) c/W MFA CROB. NO.258/2VO 0$'1{_the Special Land Acquisition Officer. Mysdre-«'..'_~A_ Development Authority V/s Shri. .. Therefore, the instant appeal 31:39? terms of judgment of Division' ..13ene}:,_ef

4. In the light the tee;f'r1ef(}i Counsel for both the parties," fiied by the appellant judgment and award of this Court dated 24.2.,::;b ii '.%th1§'¢:'§;7564/zoos (LAC) c /w MFA (the Special Land Acqnisitioti V.,Vu(Z)f1.'ice'r, éw.Mysore Urban Development 'Z/s Mahadevappa) on the ground that this IATi£3'.:'C?€n1' i's..--arising out 0f the common judgment and aVx?a:*d ..p'as,S5ed by the reference Court,

5. Aeeerdinglyt appeal is allewed. The impugned jiizdgement and award dated 8,-41.2009 passed in LAC E'$e.2?'5;"2%3€i5 an the {ﬁe ef the IS? Aﬁdi. Civii Juége 4 (Sr.Dn.) and CJM, Mysore, is hereby set aside. _ is remitted back to the jurisdictional reconsideration afresh in aCC01"d2_:':I1C€'_\&'i'[hH1é33;lV...._': .F"mfthe:éiIE" » is needless to clarity that the reépo;-:{idehtS:'e13i1ne.h'iSié1?1fe permitted to Withdraw the' appellant without f1,.yrnishj:1g:. "a191"y.. _ Seeiirity surety subject to the result 5:" T,he nt:O'he passed by the Reference Coyxrﬁ. _ the entire Court fee paid as provided under Seetioh" Court Fees and Suits vajgatian ,!;ct,.. A . . , .. ..... ..

§§§GE ee/M:

Eefﬁgg

Unlock Advanced Research with PRISMAI

Karnataka High Court