Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Karnataka High Court

Girimallappa, S/O Gurushantappa vs The Spl.Land Acquisition Officer on 12 September, 2011

Author: D.V.Shylendra Kumar

Bench: D.V.Shylendra Kumar

-}w IN THE HIGH COURT or % CIRCUIT BENCH AT GULB_A.'£§GAf_ '.

Baéfigi this the E2?" day sf _:fS;@;3.{V_:fz:11;:'{>.:3;2%§.§»E ' ' BEFGREV _ 4' V $33 £~£QN'BLE MR JESTIQE 3 *;%'$§i'%fLE§%'n};:_:g;'£+::::is§§;i2;V "

fVf§SC£%§lcii3"i€G{£S Secend Ii} 0*? ;§é%_§ }'§;«,i»"§€'§ Misc. cm. :~;sc.:s§';'%%~: 52-$35,' i5--2':7i3"e:*o '29: 2 Misceéianeagzs Secand :1. 'a:*gg.§§§2;'§E i:;fL'2QZ 5) {LIECQ BETWEEN: - ' G§RI?vi%{,L5;PPA;--__ _. _ am GUR$3§éA§€¢_::a§:*A.V_ * ' age: 85 YEARS ' ' QCC; A{ER§--{2E3£;§URE;i;;:_ R/G GC§BBUR"{§{3.. , _ .
'Q. 3: %f}'1f_S'"i';.{}$LB:%i73_{};i15-§§3§ :~<i.>2. - .. ?:??EI.LAN"§' {E57811-'EI1!'I{}1'%§ EN E-"xP§3'EZs%i, ARE?) ER/EESC. €""§f§,S.) ~ . gB'::*v_'5~i:2,:,g%;Es;:V€v:»:*:' 3:2; :v:s_:s,3 .2; §$3§§AN§>2:, ABif{}CA'E'€} g, ACQU§S§;'§'ISE'E €}FE'§€iE:?R A V 3; 2:22:25: GEJEEARGE; » 535 ms, .;E:XEZCi§'i'Tv'E §:E'~€G§E'=sEEZE:R W A :a;:¢:,_::vm$:§:%s* G%;§LBfiE€€3A-- 53:3 23:3. . 9% §'%§iZE§§3{}?€§}§§LN'§"S §{Té3ix'§§¥'§.{}?€ $5 :%P?E1.!%§_; 5~"Qf§E} ?%E?§S{ff»éT'¥'I,Z*=3} W3»

2. While the ap;:>€£§az:i: £3 sseeking €n§:a:1<:%6m€r:'i if <:{>:::p€::saii<:m i':1z1i 'L3e<:a.:":f:,€:_ 'w»<i'i,:w$' :0 'C315; Subjiéfii 'ianci of ihe a§p€11a::t f<::<é{§;:i:*€:<:%; f{.;: --;a{iT¢ii:€'§:;»:.;§9pg;sg3, 12333633}. '£8 farm 3. iizarzk iirgsawr: aéeA.VG{>b'b:T;*r'M' f::w:.,:f:k £3.35': 3:}, naiéficatisarz unfier S€{T:'{i€)§§ 4 §%_:v§;::'§:§§i€,i0n fict, 1894 £50? gheri 'I316 islggged by 816 Siaie GQV€1"'I}3€I'}§:§"§' an vaiua 0? the sabjact 'fi;<ed by $13 iand acre by {fling an appE§c%:;:ia:1'ufidé:"~- Sf ihs Act.

Si '§"::::;;gE1 i'§i:.i_:: ---3ig::§Ei;;§é;§§'én anfier sacfian 28*-93 of '$316 $9: cams ta $33 hafiiiiwegi Gwners scsughi fer F€f€F€i'}C€ {Q ihe V"<;::5.a;§ :%Q'%;:i'£: iizgdez' an appiicaiisrg 11%, iermsg <35 S:€C§fi€",§;'f} Zgafiififi A 'Qf ;"':{{§'i<. 'V n 'E'he" §i§%%5r€i::c5 {:8*::§i:;,, an ax: axagsénaiiera fzirihaz' f§3;§S€{i {E22 failéfi {;§if'<:a>§::¥ée:1$3_i;;%9:: 352$ iixed 83:; ?E5,{}{}@ ~ 6; _ . :2 P éE.Ci"é"_"§§} :'as§:2€c*%; 9? air}? largfis. E3. T118 Zzmci Owners were still 139% €f€I}£"1i€I'1?i-A"'2fi:};"1{i__§3§;€f§i'ZT€*Ci 3:': appeaé 1:13 the zirivéi mzzirt i13}€iE3.§'~i%}€%{j1:ié:}:'1. {$256 gicfi.' . -- in 'this appaal ap§:e§a:1::@ pi2=:i:edV:':€1i*;t§'z1<E{:

sf ibis <:s::a:::': in MFA -'iii C0§1t€1"}€i€d that the Land sf n2§fi:;§é_:§o<:3}£ed ii} thé victiziiiy acquired by _ :«.pri§é'i--§:r::;:ai§r gzetifisatian zmder sect/:ie::V4[1} hafi sammazxded - per acre and theréfere further e:1%1a.r1<:€:I1€::t sf {hes gram the Qwnerghig G5 the ;:§;:»€§§3;'::f;.° 4' §. Eiflgziis :5€éI'f); €§ ;§udg€ af '£313 102%/£3: a§p5E1a*{,e sear:
'é1:>:;%}§; i'a':f'§:_"0";;§:}_€1* :3 app}; the *:§v€1*$$ §"€d1E{'§.§{}f: I11€fE§.S§ as ¥;1;éz:éf€;f §§{5:»;:.V:é:% of p:*€§§:1*;§narj; :zc>i.ifi€at§Gr: izzgafar as $33 ap§3.a:§1a::é'$ .E'5s§:::i wag {':OEE{3€E'I}€§ was €,}§ ':;E1£t §?'€23;E7 Egéiflg gné. u "':§:€§ C0.§§,3;-§3'8;f§S€)fi was G? filfif Eazsé aztquiied ii} §§":€ yea; §9§E a:'":<§...~;é2; i"f$§i,3C§§Q1"3 2:? §% gs}: 33:23:32 wzzs 'féégfiéffifi :9 %:>% _ 5 » applied? the Cour: '§¥E}fE§€§ ":0 re-deaterniénaa '£h__t_3 Value $i:a:'§iz:g wifih {E26 §}F€£1"i§S€ 3: ?337}Q£3Q;'~ Q91' S1": 2?.§5§9§} by zgsrkizsg ii E::2:{éEw5z2r{3s 2:r:<i'"-~w21S'a E--n:"-.._7¢LE3,% §I'{§{:?€\/'88? Gr; behaif 3? 131% app€iEan»%»wii';f=.:éa:é ag§;5:*1rs--»i%:-s:§ V}i',§ fs§~:.f93V*e ' 318 Saws: zxpissééaée sourt that is cteniezjzi if vaéue Of the §.a1:r.:1 *~i;3 932:1:-image}-.1é{§ié'"EiX€d"31:
?f24~,QQQ,/- psfirr acre a3,-ggerhaps'ii"L_w2is2LAf0und'::1~::+>zi oihemrise 2%: weuid not Cmss U11i$_}"é§iE3.§L1f}J{_ "b§'.,.'1'€3V€FS€ reduction metheda 7'. Learf:§jd~ii_J@:dg'é E'<;'vv'é';' Vapgefiaie <:0u:f°": yasaeé 'zhé Jzzdgméigf.'-Vin EEIES cizaim anti resiriciafi 'ihs amGun:";:§§€;f és::§'9::;§:ig._>f§:% insrdinaia §%:?§€§3QfI}€§E8§ dfiiéijg' sf 1?E"':'? £iéi};8"»§:fi';$f€§;€?tE'£";éL§i§ {he first agpeai bi}: deaéineé 'é;:'j§é'?:'s%s%i §c:::f':;'1§}a}g€é §€E~§@&€ .':éE;;V":':.'?i:_;:4fg§§./§.§§~i éhig §:;£ig'm:3::1f: rgmé Axvaré daiefi ._2?IE{};2{IéG§§ {he §:'€;<3€::t St?.Ci"}f:§ sipgpiegzé; Vzzgdsr sscéieiz
- 5 4» "
54$} sf tbs A3': as ame:%::d€dV by Eigmxaéaka fici;M$;§,%3§{i'::§§~,is 0:1 '£316 S'§.£i'£'i;2*{€ beéii frag: ihif }?€E'i1" E98}. <>mxz21:{e:is-«;._"

9. Afier Ezeziring' Sm. Ameet K:::§;:::* E}é3ssf§p'8;i?:dé';'~. E§3:.ar':*:z3Q'?_V 89313831 far the appsfiam, whe has 12_;'*'g-afité 2§i§i:aé~, _iiE":€ ' :}5*::.~;::"'":=,T';':}::V::'1§'~. "

sf $24,830/» gar acré dc>€S'é;1§§:._;'epft-éézzfifiiizié vahze; that, {hem was §0ns§d<:f_;aLb}:$ aemérzi etc", E find that thsré abi;:21L%:;:;--:-i§q*.'L':3.«f:§i'scape ':9 eriteriairz this appsai, pariiéulalf-1?';-»:ég$ never Claim to have '::=<.::%t1"§;: ifiiément of thug lswar appeiiavt¢:_V:%3':1ar%,* the Ciairr: ifiwarég e::ha:{é:§d._ zéespscii of aciguired Eand 3;:
?2fL<C%SG'f whc; has restricifid 31:8 siaiiigii '€923 p3.:*i:§;a::uEa: axzzouréi caiizaai: Eatsr an turf: é£1"Géi§E§ .a*22gi ::"s.::§;_:.':*{a: iha Gear? has {:<}::r::mi:i£€d 2:3: €:"'r*<::>»3:* er a ":;%f:i§i:~;§,;1}:%§T::_§2;§;x;"ii: aaargrdimg such s:';<>§::p<=:::s2:éie:': a35§:3§{:h ii: faCi"Wa='§ Efliié {E33323 0%" {Ex :;':§ps:F:2::3*éi §":ims;:%,f vsshe gzegiafi Rs} ifs V ::%>.n.t{er:Vii":>aséi.h {his 6::§:a::c€:n€13§, F-.
- i' ..
38. 'E'E':€re is absoéuieéy EEG SCO§sE? tare éinifertaiiz this appeal 21$ 23;§;:€§a:1i {:2:I::'1:}§ Swen Cizfsiim {£3 'i?{'i' v§3;_:"-..}1}K€3fSGI} aggrievezi by iii': J:2:1g§::1e2"::: ami gxwszréi 332233 1 QEEQQEIE/1§€ Ctaurt I _ I L it is fgr this :*€21::s0n, tE:e_app;€t'ez} :é;s dis:I§.§'s;.éé§,'gE:
f1 Aj§@§§E ;&\§/~