Karnataka High Court
The Executive Engineer vs Slao Mp(1) Saundatti, on 9 November, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 9TH DAY OF NOVEMBER, 2012
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
W.P.Nos.65548/2011 C/W 66172/2011, 66173/2011,
66174/2011, 66237/2011, 66440/2011, 66441/2011,
66442/2011, 66443/2011, 66444/2011, 66446/2011, 65802/2011,
65803/2011, 66123/2011, 66632/2011, 66633/2011,
66635/2011, 66637/2011, 66641/2011, 66655/2011,
66653/2011, 66654/2011, 66656/2011, 66657/2011,
66658/2011, 66660/2011, 66121/2011, 65804/2011,
65791/2011, 65549/2011, 65752/2011, 65784/2011, 65754/2011,
65751/2011, 65750/2011, 65785/2011, 65790/2011,
65792/2011, 65793/2011, 65801/2011, 65805/2011,
66014/2011, 66171/2011, 66661/2011 (LA-RES)
A/W W.P.Nos.62126/12 C/W 62128/12, 62130/12, 62143/12,
62199/12, 62200/12, 62201/12, 62202/12,
62207/12, 62300/12, 62301/12, 62302/12,
62303/12, 62401/12, 62402/12, 62403/12,
62404/12, 62405/12, 62406/12, 62407/12,
62408/12, 62409/12, 62410/12,
A/W W.P.Nos.62127/12 C/W 62223/12, 62224/12, 62225/12,
62129/12, 62131/12, 62134/12, 62139/12, 62140/12, 62394/12,
62395/12, 62396/12, 62133/12, 62397/12, 62398/12,
62399/12, 62400/12, 62220/12, 62208/12, 62209/12,
62210/12, 62211/12, 62215/12, 62216/12, 62217/12,
62218/12, 62219/12, 62221/12, 62222/12
A/W W.P.NOS.62132/12 C/W 62135/12, 62136/12, 62137/12,
62141/12, 62142/12, 62195/12, 62196/12, 62197/12,
62203/12, 62304/12, 62205/12, 62306/12, 62307/12,
62308/12, 62309/12, 62305/12, 62299/12, 62298/12,
62206/12, 62204/12, 62198/12, 62138/12 (LA-RES)
A/W W.P.NOS.62212/12 C/W 62214/12, 62387/12, 62388/12,
62389/12, 62390/12, 62391/12, 62392/12, 62393/12, 62411/12,
62412/12, 62413/12, 62213/12 (LA-RES )
A/W W.P.Nos.66170/11 C/W 68553/11, 66659/11,
68552/11, 66638/11
2
IN W.P.No.65548/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP(1) SAUNDATTI
PRESENT AT OPP HINDI PRACHARSABHA
UBHU, DHARWAD-580 001.
2. HANAMAPPA TIPPANNA KALASAGAR,
R/O NANIDESHWAR VILLAGE,
TQ. BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT BADAMI IN
CIVIL MISC.NO.41/2007 DTD.3.09.2009 UNDER ANNEXURE-A AND
CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.52/2005 DTD.27.09.2006
PASSED BY CIVIL JUDGE (SR.DN.) BAGALKOT ANNEXURE-B & C.
IN W.P.No.66172/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
3
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
APRESENTLY AT OPP. HINDI PRACHAR SABHA,
UBHU, DHARWAD-580 001.
2. NINGABASAPPA HONNAPPA HALIGERI
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT.
3. DEVENDRAPPA HONNAPPA HALIGER,
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.44/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.224/2005
DATED:31/10/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66173/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
4
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
APRESENTLY AT OPP. HINDI PRACHAR SABHA,
UBHU, DHARWAD-580 001.
2. HANAMAPPA MALLAPPA HANAPUR
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT.
3. BALAPPA MALLAPPA HANAPUR
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT.
4. YAMANAPPA MALLAPPA HANAPUR
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT.
5. NEELAPPA MALLAPPA HANAPUR
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.44/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.285/2005
DATED:31/10/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
5
IN W.P.No.66174/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
APRESENTLY AT OPP. HINDI PRACHAR SABHA,
UBHU, DHARWAD-580 001.
2. BASAPPA GURAPPA MOOJI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.44/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.262/2005
DATED:31/10/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66237/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
6
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP. HINDI PRACHAR SABHA,
UBHU, DHARWAD 580 001
2. CHANAVEERAYYA MALIYAYYA KATRAL,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: PATTADAKAL, TQ: BADAMI,
DIST: BAGALKOT.
3. KALAKAYYA MALIYAYYA KATRAL,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: PATTADAKAL, TQ: BADAMI,
DIST: BAGALKOT.
4. KALAKANAGOUDA MALLANAGOUDA GOUDRA,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: PATTADAKAL, TQ: BADAMI,
DIST: BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.44/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.286/2005
DATED:31/10/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
7
IN W.P.No.66440/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA,
UBHU, DHARWAD-580 001.
2. KELUDEPA RANGAPPA MUGGAJOLAD,
AGE: MAJOR, OCC: AGRICULTURE,
R/O HANSANUR, TQ. BADAMI,
DIST. BAGALKOT.
3. TIPPANNA PARASAPPA MUGGAJOLAD,
AGE: MAJOR, OCC: AGRICULTURE,
R/O HANSANUR, TQ. BADAMI,
DIST. BAGALKOT.
4. RANGAPPA YANKAPPA MUGGAJOLAD
AGE: MAJOR, OCC: AGRICULTURE,
R/O HANSANUR, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT
IN CIVIL MISC.NO.25/2007 DTD.12.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
8
JUDGMENT AND AWARD OF LAC NO.174/2005 DTD.24.08.2006
PASSED BY IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B & C.
IN W.P.No.66441/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA,
UBHU, DHARWAD-580 001.
2. KELUDEPPA BHIMAPPA MUGGAJOLAD,
AGE: MAJOR, OCC: AGRICULTURE,
R/O HANSANUR, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT
IN CIVIL MISC.NO.25/2007 DTD.12.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.175/2005 DTD.24.08.2006
PASSED BY IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B & C.
9
IN W.P.No.66442/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA,
UBHU, DHARWAD-580 001.
2. NAGVAVVA W/O HANAPPA ANGADI
AGE: MAJOR, OCC: AGRICULTURE,
R/O HANSANUR, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT
IN CIVIL MISC.NO.25/2007 DTD.12.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.176/2005 DTD.24.08.2006
PASSED BY IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B & C.
IN W.P.No.66443/2011:
BETWEEN
10
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA,
UBHU, DHARWAD -580 001.
2. LANKEPPA BASAPPA KURBAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O HANSANUR, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT
IN CIVIL MISC.NO.25/2007 DTD.12.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.177/2005 DTD.24.08.2006
PASSED BY IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B & C.
IN W.P.No.66444/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
11
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA,
UBHU, DHARWAD-580 001.
2. HANAMAPPA ADIVEPPA NEKKARAGUNDI
AGE: MAJOR, OCC: AGRICULTURE,
R/O HANSANUR, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT
IN CIVIL MISC.NO.25/2007 DTD.12.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.178/2005 DTD.24.08.2006
PASSED BY IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B & C.
IN W.P.No.66446/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP HINDI PRACHAR SABHA,
12
UBHU, DHARWAD -580 001.
2. RANGAPPA BHIMAPPA KUTAKANKERI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O HANSANUR, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT
IN CIVIL MISC.NO.25/2007 DTD.12.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.180/2005 DTD.24.08.2006
PASSED BY IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B & C.
IN W.P.No.65802/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. NEELAPPA SIDDAPPA AGASAR
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
13
DIST. BAGALKOT.
3. NAGAPPA SIDDAPPA AGASAR
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
4. HUCCHAPPA SIDDAPP AGASAR
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.37/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.208/2005
DATED:30/10/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.65803/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA
14
UBHU, DHARWAD-580 001.
2. RUDRAYYA SUNGAYYA HIREMATH
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.37/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.209/2005
DATED:30/10/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66123/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP. HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. PARASURAM RAMAPPA JALIHAL,
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
15
DIST. BAGALKOT.
3. YALLAPPA HANAMAPPA JALIHAL,
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT.
4. BASAPPA HANAMAPPA JALIHAL
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT.
5. BHASJARRAO BHIMAPPA DESAI
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT.
6. SHIVARAO BHIMAPPA DESAI
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT.
7. PANDURANGARAO DESAI
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.44/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.223/2005
DATED:31/10/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
16
IN W.P.No.66632/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD - 580 001.
2. BASAYYA MAGUNDAYYA GUDISAGAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: NANDIKESHWAR, TQ: BADAMI,
DIST: BAGALKOT.
3. SHIVAPUTRAYYA MAGUNDAYYA GUDISAGAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: NANDIKESHWAR, TQ: BADAMI,
DIST: BAGALKOT.
4. MALLAYYA MAGUNDAYYA GUDISAGAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: NANDIKESHWAR, TQ: BADAMI,
DIST: BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.40/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
17
JUDGMENT AND AWARD OF LAC.NO.119/2005
DATED:28/09/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66633/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD - 580 001.
2. SHANKARAYYA PARAYYA BHIKSHAYAPATI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: NANDIKESHWAR, TQ: BADAMI,
DIST: BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT
IN CIVIL MISC.NO.40/2007 DTD.5.10.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.120/2005 DTD.28.09.2006
PASSED BY IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B & C.
18
IN W.P.No.66635/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD - 580 001.
2. BALAPPA BHIMAPPA KUTANAKERI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HASANUR, TQ: BADAMI,
DIST: BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.25/2007 DATED:12/08/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.181/2005
DATED:24/08/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66637/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
19
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD - 580 001.
2. RANGAPPA BHARAMAPPA GOUDRA,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: BEDAR-BUDIHAL, TQ: BADAMI,
DIST: BAGALKOT.
3. KRISHNAPPA BHARAMAPPA GOUDRA,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: BEDAR-BUDIHAL, TQ: BADAMI,
DIST: BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.25/2007 DATED:12/08/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.183/2005
DATED:24/08/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66641/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
20
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD - 580 001.
2. RANGAPPA BHIMAPPA MUGGAJOLAD,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HANSANUR, TQ: BADAMI,
DIST: BAGALKOT.
3. KELUDEPPA BHIMAPPA MUGGAJOLAD,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HANSANUR, TQ: BADAMI,
DIST: BAGALKOT.
4. SANNARANGAPPA BHIMAPPA MUGGAJOLAD,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HANSANUR, TQ: BADAMI,
DIST: BAGALKOT.
5. LAXMAPPA BHIMALPPA MUGGAJOLAD,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HANSANUR, TQ: BADAMI,
DIST: BAGALKOT.
6. SHIVANAND BHIMALPPA MUGGAJOLAD,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HANSANUR, TQ: BADAMI,
DIST: BAGALKOT.
7. KELUDEPPA BHIMAPPA PIDANNAVAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HANSANUR, TQ: BADAMI,
DIST: BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
21
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.25/2007 DATED:12/08/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.187/2005
DATED:24/08/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66655/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PERSENTLY OPP HINDI PRACHAR SABHA,
UBHU, DHARWAD-580 001.
2. MAHAGUNDA AYYANGOUDA GOUDAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O NANDIKESHWAR, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.40/2007 DATED:05/10/2009 UNDER ANNEXURE-
22
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.125/2005
DATED:28/09/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66653/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD - 580 001.
2. IRAPPA SHIVANAPPA DABAGAL,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: NANDIKESHWAR, TQ: BADAMI,
DIST: BAGALKOT.
3. MAGUNDAPPA SHIVANAPPA DABAGAL
AGE: MAJOR, OCC: AGRICULTURE,
R/O: NANDIKESHWAR, TQ: BADAMI,
DIST: BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
23
CIVIL MISC. NO.40/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.121/2005
DATED:28/09/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66654/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD - 580 001.
2. ISHAPPA PADIYYAPPA HARIJAN,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: NANDIKESHWAR, TQ: BADAMI,
DIST: BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.40/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
24
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.123/2005
DATED:28/09/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66656/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1), SOUNDATTI,
PRESENTLY AT OPP. HINDI PRACHAR SABHA,
UBHU, DHARWAD-580 001.
2. CHAMBAYYA BASAYYA MATHAPATI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O NANDIKESHWAR, TQ. BADAMI,
DIST. BAGALKOT.
3. BASAVANTAYYA BASAYYA MATHAPATI
AGE: MAJOR, OCC: AGRICULTURE,
R/O NANDIKESHWAR, TQ. BADAMI,
DIST. BAGALKOT.
4. SHAMBAYYA BASAYYA MATHAPATI
AGE: MAJOR, OCC: AGRICULTURE,
R/O NANDIKESHWAR, TQ. BADAMI,
DIST. BAGALKOT.
5. SHARANAYYA BASAYYA MATHAPATI
AGE: MAJOR, OCC: AGRICULTURE,
R/O NANDIKESHWAR, TQ. BADAMI,
25
DIST. BAGALKOT.
6. SRISHAILAYYA AMARAYYA MATHAPATI
AGE: MAJOR, OCC: AGRICULTURE,
R/O NANDIKESHWAR, TQ. BADAMI,
DIST. BAGALKOT.
7. BASAYYA AMARAYYA MATHAPATI
AGE: MAJOR, OCC: AGRICULTURE,
R/O NANDIKESHWAR, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.40/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.127/2005
DATED:28/09/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
W.P.No.66657/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
26
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. KAMATAR SHANKRAPPA SHIVAMURTYAPPA
AGE: MAJOR, OCC: AGRICULTURE,
R/O TEGUNASHI VILLAGE, TQ. BADAMI,
DIST. BAGALKOT.
3. BALAPPA BHIMAPPA AKKARAGAL,
AGE: MAJOR, OCC: AGRICULTURE,
R/O TEGUNASHI VILLAGE, TQ. BADAMI,
DIST. BAGALKOT.
4. YALLAPPA BHIMAPPA AKKARAGAL,
AGE: MAJOR, OCC: AGRICULTURE,
R/O TEGUNASHI VILLAGE, TQ. BADAMI,
DIST. BAGALKOT.
5. AKKARAGAL HULIYAPPA YAMANAPPA
AGE: MAJOR, OCC: AGRICULTURE,
R/O TEGUNASHI VILLAGE, TQ. BADAMI,
DIST. BAGALKOT.
6. AKKARAGAL YAMANAPPA BASAPPA
AGE: MAJOR, OCC: AGRICULTURE,
R/O TEGUNASHI VILLAGE, TQ. BADAMI,
DIST. BAGALKOT.
7. AKKARAGAL HANAMAPPA HULIYAPPA
AGE: MAJOR, OCC: AGRICULTURE,
R/O TEGUNASHI VILLAGE, TQ. BADAMI,
DIST. BAGALKOT.
8. AKKARAGAL HANAMAPPA RANGAPPA
AGE: MAJOR, OCC: AGRICULTURE,
R/O TEGUNASHI VILLAGE, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
27
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.28/2007 DATED:13/08/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.358/2004
DATED:23/06/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66658/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP. HINDI PRACHAR SABHA,
UBHU, DHARWAD-580 001.
2. SHAVANTRAYYA
AGE: MAJOR, OCC: AGRICULTURE,
R/O TEGUNASHI VILLAGE,
TQ. BADAMI, DIST. BAGALKOT.
3. HUCHCHAYYA
AGE: MAJOR, OCC: AGRICULTURE,
R/O TEGUNASHI VILLAGE,
TQ. BADAMI, DIST. BAGALKOT.
4. IRAYYA MGM PARVATEWWA BASAYYA HALYAL,
AGE: MAJOR, OCC: AGRICULTURE,
R/O TEGUNASHI VILLAGE,
28
TQ. BADAMI, DIST. BAGALKOT.
5. KIDIYAPPA SHIVAMURTEPPA SHIRUR @ KAMATAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O TEGUNASHI VILLAGE,
TQ. BADAMI, DIST. BAGALKOT.
6. GULAPPA SHIVAMURTEPPA SHIRUR @ KAMATAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O TEGUNASHI VILLAGE,
TQ. BADAMI, DIST. BAGALKOT.
7. SHANKRAPPA SHIVAMURTEPPA SHIRUR @ KAMATAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O TEGUNASHI VILLAGE,
TQ. BADAMI, DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.28/2007 DATED:13/08/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.359/2004
DATED:23/06/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66660/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
29
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD - 580 001.
2. SHVANTRAYYA MGM PARVATEWWA BASAYYA HALYAL,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: TEGUNASHI VILLAGE,
TQ: BADAMI, DIST: BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.28/2007 DATED:13/08/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.361/2004
DATED:23/06/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66121/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP HINDI PRACHAR SABHA,
30
UBHU, DHARWAD-580 001.
2. CHANNAVVA BASAPPA SHANTAGERI
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT.
3. BASAPPA BASAPPA HANTAGERI
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.44/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.221/2005
DATED:31/10/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.65804/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
31
2. NEELAPPA FAKKIRAPPA SANGATI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: B.N.JALIHAL,
TQ: BADAMI, DIST: BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.37/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.198/2005
DATED:30/10/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.65791/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. SIDDALINGESHWAR BASAPPA HANCHINAL
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
32
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.37/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.193/2005
DATED:30/10/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.65549/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP(1) SAUNDATTI
PRESENT AT OPP. HINDI PRACHARSABHA
UBHU, DHARWAD-580 001.
2. SHIVALINGAYA KUDLYAYA SANGAM,
R/O NADIKESHWAR VILLAGE,
TQ. BADAMI, DIST. BAGALKOT.
3. SANGANBASAYYA KUDLYYA SANGAM
R/O NADIKESHWAR VILLAGE,
TQ. BADAMI, DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
33
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT BADAMI IN
CIVIL MISC.NO.41/2007 DTD.3.09.2009 UNDER ANNEXURE-A AND
CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.51/2005 DTD.27.09.2006
PASSED BY CIVIL JUDGE (SR.DN.) BAGALKOT ANNEXURE-B & C.
IN W.P.No.65752/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. RACHAPPA BASAPPA MOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
3. MAGUNDAPPA BASAPPA MOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
4. BASAPPA RACHAPPA MOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
34
5. PARAPPA SIDDAPPA MOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
6. VOORAPPA VEERAPPA MOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
7. BASAPPA VEERAPPA MOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
8. PARAVVA VEERAPPA MOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
9. MUTTAPPA VEERAPPA MOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
10. BASALINGAPPA VEERAPPA MOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
11. BASAVANTEPPA SIDDAPPA MOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT
IN CIVIL MISC.NO.35/2007 DTD.5.10.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
35
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.276/2005 DTD.28.11.2006
PASSED BY IIND ADDITIONAL CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B & C.
IN W.P.No.65784/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. VEERAYYA RACHAYYA GURUSHANTANAVAR
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
3. MUTTAPPA
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
4. VEERAPPA
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
5. BASAVARAJ F/O SIDDAPPA MOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
36
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.35/2007 DATED:05/10/2009 UNDER ANNEXRUE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.283/2005
DATED:28/11/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.65754/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. PANGAYYA ADIVEPPA GURUSHANTANAVAR
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
3. PALAKSHAYYA ADIVEPPA GURUSHANTANAVAR
AGE: MAJOR, OCC: AGRICULTURE,
37
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
4. VIRUPAKSHAYYA ADIVEPPA GURUSHANTANAVAR
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
5. SHANKRAYYA ADIVEPPA GURUSHANTANAVAR
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.35/2007 DATED:05/10/2009 UNDER ANNEXRUE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.277/2005
DATED:28/11/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.65751/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA
38
UBHU, DHARWAD-580 001.
2. RACHAPPA BASAPPA MOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT
IN CIVIL MISC.NO.35/2007 DTD.5.10.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.275/2005 DTD.28.11.2006
PASSED BY IIND ADDITIONAL CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B & C.
IN W.P.No.65750/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA
UBHU, DHARWAD
2. VEERAPPA SIDDAPPA MOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
39
DIST. BAGALKOT.
3. MUTTAPPA SIDDAPPA MOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
4. BASAVARAJ SIDDAPPA MOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.35/2007 DATED:05/10/2009 UNDER ANNEXRUE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT OF FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.278/2005
DATED:28/11/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.65785/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA
40
UBHU, DHARWAD-580 001.
2. YALLAWWA YALLAPPA MEDAR
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.35/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.280/2005
DATED:28/11/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.65790/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP. HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. TIPPUSAB
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
41
DIST. BAGALKOT.
3. JAYASAB S/O YAMNURSAB NADAF,
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.37/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.191/2005
DATED:30/10/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.65792/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. RUDRAPPA A/F FAKIRAPPA MOOKASHI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
42
DIST. BAGALKOT.
3. YALLAWWA W/O YELLAPPA MEDAR
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.35/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.282/2005
DATED:28/11/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.65793/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. SHIVALINGAYYA SIDDALINGAYYA ANGADI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
43
DIST. BAGALKOT.
3. BASAVARAJ SIDDALINGAPPA ANGADI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
4. SIDDAPPA SIDDALINGAPPA ANGADI
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.35/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.279/2005
DATED:28/11/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.65801/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA
44
UBHU, DHARWAD-580 001.
2. FAKKIRAPPA DEVENDRAPPA BADIGER,
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.37/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.201/2005
DATED:30/10/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.65805/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP. HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. SARAWWA W/O. VEERBHADRAGOUDA PUTTAKKANAWAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
45
DIST. BAGALKOT.
3. SHIVANAGOUDA S/O. VEERBHADRAGOUDA
PUTTAKKANAWAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
4. RUDRAGOUDA S/O. VEERBHADRAGOUDA
PUTTAKKANAWAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
5. ISHWARGOUDA S/O. VEERBHADRAGOUDA
PUTTAKKANAWAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
6. SURESHGOUDA S/O. VEERBHADRAGOUDA
PUTTAKKANAWAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
7. MALLANGOUDA S/O. VEERBHADRAGOUDA
PUTTAKKANAWAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O B. N. JALIHAL, TQ. BADAMI,
DIST. BAGALKOT.
8. BASANAGOUDA,
R/O. B.N. JALIHAL, TQ:BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.37/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
46
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.200/2005
DATED:30/10/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66014/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP. HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. MAGUNDAPPA MALLAPPA DANAKSHIRUR
AGE: MAJOR, OCC: AGRICULTURE,
R/O B.N. NANDIKESHWAR VILLAGE,
TQ. BADAMI, DIST. BAGALKOT.
3. MAGUNDAPPA SHIVAPPA DANAKSHIRUR
AGE: MAJOR, OCC: AGRICULTURE,
R/O B.N. NANDIKESHWAR VILLAGE,
TQ. BADAMI, DIST. BAGALKOT.
4. BASAYYA VEERBHADRAYYA DANAKSHIRUR
AGE: MAJOR, OCC: AGRICULTURE,
R/O B.N. NANDIKESHWAR VILLAGE,
TQ. BADAMI, DIST. BAGALKOT.
5. YAMANAPPA MAGUNDAPPA TALAWAR
AGE: MAJOR, OCC: AGRICULTURE,
R/O B.N. NANDIKESHWAR VILLAGE,
TQ. BADAMI, DIST. BAGALKOT. ... RESPONDENTS
47
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.36/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.226/2007
DATED:26/03/2007 PASSED BY CIVIL JUDGE (SR.DN.) BADAMI
ANNEXURES-B AND C.
IN W.P.No.66171/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
APRESENTLY AT OPP. HINDI PRACHAR SABHA,
UBHU, DHARWAD-580 001.
2. HANAMAWWA W/O BHIMAPPA BAIRAGI @ SHANKARAGUDI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT.
3. BASAPPA SHANKARAPPA BHIMAPPA BAIRAGI
AGE: MAJOR, OCC: AGRICULTURE,
48
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.44/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.260/2005
DATED:31/10/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66661/2011:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PERSENTLY OPP HINDI PRACHAR SABHA,
UBHU, DHARWAD-580 001.
2. YALLAPPA HONNAPPA BASARKOD,
AGE: MAJOR, OCC: AGRICULTURE,
R/O TEGUNASHI VILLAGE, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
49
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.28/2007 DATED:13/08/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.363/2004
DATED:23/06/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62126/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. MALLAPPA
OCC: AGRICULTURE, AGE: MAJOR,
R/O. NANDIKESHWAR, TQ: BADAMI
3. YAMANAPPA
OCC: AGRICULTURE, AGE: MAJOR,
R/O. NANDIKESHWAR, TQ: BADAMI
4. MAGUNDAPPA S/O. RANGAPPA BUTALI
OCC: AGRICULTURE, AGE: MAJOR,
R/O. KENDUR, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
50
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC. NO.20/2007 DATED: 29.06.2009 UNDER
ANNEXURE-A AND CONSEQUENTLY MODIFYING THE AWARD OF
STATUTORY INTEREST PAYABLE U/S 34 OF THE LA ACT
AWARDED FROM THE DATE OF NOTIFICATION U/S 4(1) TILL
PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO. 116/2005
DATED 12.10.2006 PASSED BY THE II ADDL. CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURE-B AND C.
IN W.P.No.62128/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT:
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. BASANAGOUDA,
OCC: AGRICULTURE, AGE: MAJOR,
R/O. NANDIKESHWAR,
TQ: BADAMI.
3. MANAGOUDA S/O. MAGUNDAGOUDA GOVANAKI
OCC: AGRICUTLURE, AGE: MAJOR,
R/O. NANDIKESHWAR,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
51
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING T OQUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC. NO.20/2007 DATED: 29.06.2009 UNDER
ANNEXURE-A AND CONSEQUENTLY MODIFYING THE AWARD OF
STATUTORY INTEREST PAYABLE U/S 34 OF THE LA ACT
AWARDED FROM THE DATE OF NOTIFICATION U/S 4(1) TILL
PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO. 118/2005
DATED 12.10.2006 PASSED BY THE II ADDL. CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURE-B AND C.
IN W.P.No.62130/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. SIDDAPPA BASAPPA ANGADI
R/O. KENDUR,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC. NO.42/2007 DATED: 03.09.2009 UNDER
ANNEXURE-A AND CONSEQUENTLY MODIFYING THE AWARD OF
52
STATUTORY INTEREST PAYABLE U/S 34 OF THE LA ACT
AWARDED FROM THE DATE OF NOTIFICATION U/S 4(1) TILL
PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO. 250/2005
DATED 30.11.2006 PASSED BY THE II ADDL. CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURE-B AND C.
IN W.P.No.62143/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. VEERAYYA
R/O. NANDIKESHWAR, TQ: BADAMI
3. MALLAYYA
R/O. NANDIKESHWAR, TQ: BADAMI
4. KUMARAYYA
R/O. NANDIKESHWAR, TQ: BADAMI
5. SADASHIVAYYA
R/O. NANDIKESHWAR, TQ: BADAMI
6. SHIDDARAMAYYA
S/O. ADAVAYYA MUCHAKHANDI
R/O. NANDIKESHWAR, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
53
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.20/2007 DATED:29/06/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.122/2005
DATED:12/10/2006, PASSED BY THE 2nd ADDITIONAL CIVIL
JUDGE (SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62199/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT:
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. YALLAPPA PADAPPA DAMBLUR
R/O. HANSANUR,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC. NO.18/2007 DATED: 29.06.2009 UNDER
54
ANNEXURE-A AND CONSEQUENTLY MODIFYING THE AWARD OF
STATUTORY INTEREST PAYABLE U/S 34 OF THE LA ACT
AWARDED FROM THE DATE OF NOTIFICATION U/S 4(1) TILL
PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO. 252/2005
DATED 31.07.2006 PASSED BY THE II ADDL. CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURE-B AND C.
IN W.P.No.62200/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT:
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. BHIMAWWA W/O. NAGAPPA IRAGAR
R/O. HANSANUR,
TQ: BADAMI.
3. BHARAMAWWA W/O. NAGAPPA MUTTALAGERI
R/O. HANSANUR,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC. NO.18/2007 DATED: 29.06.2009 UNDER
ANNEXURE-A AND CONSEQUENTLY MODIFYING THE AWARD OF
55
STATUTORY INTEREST PAYABLE U/S 34 OF THE LA ACT
AWARDED FROM THE DATE OF NOTIFICATION U/S 4(1) TILL
PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO. 255/2005
DATED 31.07.2006 PASSED BY THE II ADDL. CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURE-B AND C.
IN W.P.No.62201/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT:
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. LAXMAPPA ARJUNAPPA KAMBAR
R/O. HANSANUR,
TQ: BADAMI.
3. RUDRAPPA
R/O. HANSANUR,
TQ: BADAMI.
4. MARUTI,
R/O. HANSANUR,
TQ: BADAMI.
5. JAYANT S/O. NAGAPPA KAMBAR
R/O. HANSANUR,
TQ: BADAMI.
56
6. MALLAPPA TIPPANNA MUTTALAGERI
R/O. HANSANUR,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC. NO.18/2007 DATED: 29.06.2009 UNDER
ANNEXURE-A AND CONSEQUENTLY MODIFYING THE AWARD OF
STATUTORY INTEREST PAYABLE U/S 34 OF THE LA ACT
AWARDED FROM THE DATE OF NOTIFICATION U/S 4(1) TILL
PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO. 253/2005
DATED 31.07.2006 PASSED BY THE II ADDL. CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURE-B AND C.
IN W.P.No.62202/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT:
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. TIRAKAPPA YALLAPPA KORI
R/O. KUTAKANAKERI VILLAGE
TQ: BADAMI.
57
3. KELUDEPPA S/O. YALLAPPA KORI
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC. NO.31/2007 DATED: 19.08.2009 UNDER
ANNEXURE-A AND CONSEQUENTLY MODIFYING THE AWARD OF
STATUTORY INTEREST PAYABLE U/S 34 OF THE LA ACT
AWARDED FROM THE DATE OF NOTIFICATION U/S 4(1) TILL
PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO. 723/2003
DATED 13.09.2004 PASSED BY THE II ADDL. CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURE-B AND C.
IN W.P.No.62207/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. YALLAWA KOPPADALEPPA KURABAR
R/O. HANSANUR,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
58
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC. NO.18/2007 DATED: 29.06.2009 UNDER
ANNEXURE-A AND CONSEQUENTLY MODIFYING THE AWARD OF
STATUTORY INTEREST PAYABLE U/S 34 OF THE LA ACT
AWARDED FROM THE DATE OF NOTIFICATION U/S 4(1) TILL
PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO. 228/2005
DATED 31.07.2006 PASSED BY THE II ADDL. CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURE-B AND C.
IN W.P.No.62300/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. TIMMANNA GOVINDAPPA BALIGER
R/O. HANSANUR, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.27/2007 DTD.13.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
59
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.243/2005 DTD.27.07.2006
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62301/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. MAHADEVAPPA BHIMAPPA IRAGAR
R/O. HANSANUR, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC. NO.27/2007 DATED: 13.08.2009 UNDER
ANNEXURE-A AND CONSEQUENTLY MODIFYING THE AWARD OF
STATUTORY INTEREST PAYABLE U/S 34 OF THE LA ACT
AWARDED FROM THE DATE OF NOTIFICATION U/S 4(1) TILL
PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO. 241/2005
60
DATED 27.07.2006 PASSED BY THE II ADDL. CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURE-B AND C.
IN W.P.No.62302/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. YAMANAPPA PADAPPA IRAGAR
R/O. HANSANUR, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC. NO.27/2007 DATED: 13.08.2009 UNDER
ANNEXURE-A AND CONSEQUENTLY MODIFYING THE AWARD OF
STATUTORY INTEREST PAYABLE U/S 34 OF THE LA ACT
AWARDED FROM THE DATE OF NOTIFICATION U/S 4(1) TILL
PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO. 240/2005
DATED 27.07.2006 PASSED BY THE II ADDL. CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURE-B AND C.
IN W.P.No.62303/12:
BETWEEN
61
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. YALLAPPA YAMANAPPA GEDDANAIKANAL
SINCE DECEASED BY HIS LRS
2.A YAMANAPPA YALLAPPA GEDDANAIKANAL
R/O. HANSANUR, TQ: BADAMI.
3. RANGAPPA CHANDAPPA KURABAR
R/O. HANSANUR, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.27/2007 DTD.13.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.239/2005 DTD.27.07.2006
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62401/12:
BETWEEN
62
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP(1) SAUNDATTI
PRESENTLY AT OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. VENKATESH RAMACHANDRA PATIL
R/O KARLKOPPA VILLAGE,
TQ. BADAMI, TQ: BAGALKOT
3. CHIDAMBAR RAMACHANDRA PATIL
R/O KARLKOPPA VILLAGE,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.48/2007 DTD.29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.82/2002 DTD.29.06.2006
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62402/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
63
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP(1) SAUNDATTI
PRESENTLY AT OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. NINGANAGOUDA
R/O B.N.JALIHAL, TQ: BADAMI
3. RUDRAGOUDA
S/O MALLANAGOUDA MAJIGOUDRA
R/O B.N.JALIHAL, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.23/2007 DTD.29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.411/2004 DTD.10.08.2006
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62403/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
64
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT: OPP: HINDI PRACHAR
SABHA, UBHU, DHARWAD-580 001.
2. KARIGOUDA
R/O.B.N. JALIHAL
TQ: BADAMI.
3. MARIGOUDA F. SANNAVEERANAGOUDA
HIREGOUDRA @ PATIL
R/O.B.N. JALIHAL
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.23/2007 DTD.29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.410/2004 DTD.10.08.2006
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62404/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
65
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT: OPP: HINDI PRACHAR
SABHA, UBHU, DHARWAD-580 001.
2. SHIVAPPA TEERTHAPPA KAREGOUDRA
R/O. KUTAKANKERI VILLAGE,
TQ: BADAMI.
3. HUCHCHAPPA
R/O. KUTAKANKERI VILLAGE,
TQ: BADAMI.
4. IRAPPA S/O. MAGUNDAPPA KAREGOUDRA
R/O. KUTAKANKERI VILLAGE,
TQ: BADAMI.
5. SHIVAKKA VEERABHADRAPPA KAREGOUDRA
R/O. KUTAKANKERI VILLAGE,
TQ: BADAMI.
6. MAGUNDAPPA
R/O. KUTAKANKERI VILLAGE,
TQ: BADAMI.
7. SOMAPPA
R/O. KUTAKANKERI VILLAGE,
TQ: BADAMI.
8. SOMANNA
R/O. KUTAKANKERI VILLAGE,
TQ: BADAMI.
9. IRAPPA
R/O. KUTAKANKERI VILLAGE,
TQ: BADAMI.
10. HUCHCHAPPA
R/O. KUTAKANKERI VILLAGE,
TQ: BADAMI.
11. NIMBANNA S/O. BASAPPA KAREGOUDRA
R/O. KUTAKANKERI VILLAGE,
TQ: BADAMI. ... RESPONDENTS
66
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.3/2008 DTD.11.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.277/2007 DTD.30.08.2007
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62405/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT: OPP: HINDI PRACHAR
SABHA, UBHU, DHARWAD-580 001.
2. MUCHAKANDEPPA
R/O. KUTAKANKERI VILLAGE,
TQ: BADAMI.
3. IRAPPA S/O. MAGUNDAPPA KAREGOUDRA
R/O. KUTAKANKERI VILLAGE,
TQ: BADAMI.
4. IRAWWA W/O. MAGUNDAPPA KAREGOUDRA
R/O. KUTAKANKERI VILLAGE,
67
TQ: BADAMI.
5. VEERABHADRAPPA IRAPPA KAREGOUDRA
R/O. KUTAKANKERI VILLAGE,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.3/2008 DTD.11.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.276/2007 DTD.30.08.2007
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62406/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT: OPP: HINDI PRACHAR
SABHA, UBHU, DHARWAD-580 001.
2. SHANTAWWA W/O. SHANKARAGOUDA PATIL
R/O. B.N. JALIHAL,
TQ: BADAMI.
68
3. KARIGOUDA
R/O. B.N. JALIHAL,
TQ: BADAMI.
4. MARIGOUDA S/O. SANNAVEERANAGOUDA HIREGOUDRA
@ PATIL, R/O. B.N. JALIHAL,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.23/2007 DTD.29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.409/2004 DTD.10.08.2006
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62407/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT: OPP: HINDI PRACHAR
SABHA, UBHU, DHARWAD-580 001.
2. YALLAWWA W/O. BASAPPA NILUGAL
SINCE DECEASED BY HIS LRS
69
2.A NEELAKANTHAPPA
R/O. B.N. JALIHAL,
TQ: BADAMI.
2.B BASAVANTAPPA
R/O. B.N. JALIHAL,
TQ: BADAMI
2.C VEERABHADRAPPA
R/O. B.N. JALIHAL,
TQ: BADAMI.
R.2A TO 2.C ARE CHILDREN OF
SRI. BASAPPA NILUGAL. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.23/2007 DTD.29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.407/2004 DTD.10.08.2006
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62408/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
70
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT: OPP: HINDI PRACHAR
SABHA, UBHU, DHARWAD-580 001.
2. BASAPPA MALLAPPA MANAGULI
SINCE DECEASED BY HER LRS
2.A KUMAR S/O. BASAPPA MANAGULI
R/O. B.N. JALIHAL, TQ: BADAMI
2.B SUBHASH S/O. BASAPPA MANAGULI
R/O. B.N. JALIHAL, TQ: BADAMI
2.C MANJUNATH S/O. BASAPPA MANAGULI
R/O. B.N. JALIHAL, TQ: BADAMI
2.D NEELAWWA W/O. BASAPPA MANAGULI
R/O. B.N. JALIHAL,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO GRANT INTERIM
ORDER, STAY THE EXECUTION AND OPERATION OF THE AWARD
PASSED IN LAC NO.408/2004, DTD.10.08.2006 PASSED BY IIND
ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT AS PER ANNEXURE-B
AND C, SO FAR AS IT RELATED TO PAYMENT OF STATORY
INTEREST FROM THE DATE OF NOTIFICATION U/SEC.4(1) I.E.,
24.08.2000 TILL PAYMENT GRANTING LIBERTY TO THE
PETITIONER TO PAY THE STATUTORY INTEREST FROM THE DATE
OF AWARD I.E., 04.06.2003 PASSED BY SLAO, TILL THE DISPOSAL
OF THIS WRIT PETITION.
IN W.P.No.62409/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
71
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT: OPP: HINDI PRACHAR
SABHA, UBHU, DHARWAD-580 001.
2. MARIBASAPPA SANKAPPA MADDENAVAR
R/O. B.N. JALIHAL,
TQ: BADAMI.
3. BASAVARAJ
R/O. B.N. JALIHAL,
TQ: BADAMI.
4. MALLAPPA S/O. KIDIYAPPA MADDENNAVAR
R/O. B.N. JALIHAL,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.23/2007 DTD.29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.406/2004 DTD.10.08.2006
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62410/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
72
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT: OPP: HINDI PRACHAR
SABHA, UBHU, DHARWAD-580 001.
2. NEELAPPA NINGAPPA NILUGAL
R/O. B.N. JALIHAL,
TQ: BADAMI.
3. BASAPPA NINGAPPA NILUGAL
R/O. B.N. JALIHAL,
TQ: BADAMI.
4. SHANKRAWWA HUVAPPA MASAGI
R/O. B.N. JALIHAL,
TQ: BADAMI.
5. NEELAWWA NINGAPPA NILUGAL
R/O. B.N. JALIHAL,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.23/2007 DTD.29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.413/2004 DTD.10.08.2006
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
73
IN W.P.No.62127/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. DYAMANNA, OCC: AGRIL., AGE: MAJOR,
R/O. NANDIKESHWAR,
TQ:BADAMI
3. NAGAPPA, OCC: AGRIL, AGE: MAJOR,
R/O. NANDIKESHWAR
TQ:BADAMI
4. BASAPPA S/O MAGUNDAPPA HULLUR
OCC: AGRIL., AGE: MAJOR,
R/O. NANDIKESHWAR,
TQ:BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TOQUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.20/2007 DATED:29/06/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
74
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.124/2005 DATED:
12/10/2006, PASSED BY THE 2nd ADDITIONAL CIVIL JUDGE
(SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62223/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. MAGUNDAPPA LAXMAPPA MUGALI
R/O. KUTAKANAKARI VILLAGE,
TQ: BADAMI.
3. BASAPPA BASAPPA ULLAGADDI
R/O. KUTAKANAKARI VILLAGE,
TQ: BADAMI.
4. HUCHCHAPPA BASAPPA ULLAGADDI
R/O. KUTAKANAKARI VILLAGE,
TQ: BADAMI.
5. MALLAPPA BASAPPA ULLAGADDI
R/O. KUTAKANAKARI VILLAGE,
TQ: BADAMI.
75
6. MAGUNDAPPA BASAPPA ULLAGADDI
R/O. KUTAKANAKARI VILLAGE,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.31/2007 DATED:19/08/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.710/2003 DATED:
13.09.2004, PASSED BY THE 2nd ADDITIONAL CIVIL JUDGE
(SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62224/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. SHANKRAPPA HANAMAPPA CHITRA
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
76
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.31/2007 DATED:19/08/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.711/2003 DATED:
13.09.2004, PASSED BY THE 2nd ADDITIONAL CIVIL JUDGE
(SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62225/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. TIPPANNA BHIMAPPA DYAVANAL
R/O. HANSANUR,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
77
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.18/2007 DATED:29/06/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.227/2005 DATED:
31.07.2006, PASSED BY THE 2nd ADDITIONAL CIVIL JUDGE
(SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62129/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. MUTTAPPA MAGUNDAPPA HARADOLLI
R/O. NANDIKESHWAR, TQ: BADAMI ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.20/2007 DATED:29/06/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
78
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.117/2005 DATED:
12/10/2006, PASSED BY THE 2nd ADDITIONAL CIVIL JUDGE
(SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62131/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. FAKIRAPPA MAGUNDAPPA HARDOLLI
R/O. NANDIKESHWAR,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.20/2007 DATED:29/06/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.130/2005 DATED:
79
12/10/2006, PASSED BY THE 2nd ADDITIONAL CIVIL JUDGE
(SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62134/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. LIMBAWWA W/O. HANAMAPPA MULLUR
R/O. KENDUR, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.42/2007 DATED:03/09/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.234/2005
DATED:30/11/2006, PASSED BY THE 2nd ADDITIONAL CIVIL
JUDGE (SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62139/12:
80
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. VASEPPA BALAPPA NEELAGUND
R/O. KENDUR, TQ: BADAMI
3. BASAPPA KANTEPPA MAALANGEE
R/O. KENDUR, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.42/2007 DATED:03/09/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.249/2005
DATED:30/11/2006, PASSED BY THE 2nd ADDITIONAL CIVIL
JUDGE (SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62140/12:
BETWEEN
81
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. YAMANAPPA KONAPPA BANDARAGALL
R/O. KENDUR, TQ: BADAMI
3. SIDDAPPA MASAPPA BANDARAGALL
R/O. KENDUR, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.42/2007 DATED:03/09/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.236/2005
DATED:30/11/2006, PASSED BY THE 2nd ADDITIONAL CIVIL
JUDGE (SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62394/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
82
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT: OPP: HINDI PRACHAR
SABHA, UBHU, DHARWAD-580 001.
2. BASANAGOUDA FAKIRAGOUDA MAJIGOUDRA
R/O. B.N. JALIHAL,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.22/2007 DTD.29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.416/2004 DTD.26.07.2006
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62395/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
83
1. SLAO MP(1) SAUNDATTI
PRESENTLY AT OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. MALLANAGOUDA BASANAGOUDA DEVARAMANI
R/O NANDIKESHWAR, TQ. BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.19/2007 DTD.29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.318/2003 DTD.31.07.2006
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62396/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP(1) SAUNDATTI
PRESEENTLY AT OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
84
2. MAGUNDAPPA MALLAPPA DHANAKASHIRUR
R/O NANDIKESHWAR, TQ. BADAMI
3. MAGUNDAPPA SHIVAPPA DHANAKASHIRUR
R/O NANDIKESHWAR, TQ. BADAMI
4. HANAMAPPA MAGUNDAPPA TALAWAR
R/O NANDIKESHWAR, TQ. BADAMI
5. HANGARAGI KUMARAYYA VEERAYYA
R/O NANDIKESHWAR, TQ. BADAMI
6. HANGARAGI MAGUNDAYYA BASAYYA
R/O NANDIKESHWAR, TQ. BADAMI
7.i MALLAPPA S/O SHIDDAPPA BASARI
R/O NANDIKESHWAR, TQ. BADAMI
7.ii YAMANAPPA S/O SHIDDAPPA BASARI
R/O NANDIKESHWAR, TQ. BADAMI
7.iii NEELAPPA S/O SHIDDAPPA BASARI
R/O NANDIKESHWAR, TQ. BADAMI
7iv. BASAVARAJ S/O SHIDDAPPA BASARI
R/O NANDIKESHWAR, TQ. BADAMI
8. MALLAPPA MAGUNDAPPA DHANAKASHIRUR,
R/O: NANDIKESHWAR,
TQ: BADAMI,
DIST: BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.19/2007 DTD.29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
85
JUDGMENT AND AWARD OF LAC NO.290/2003 DTD.31.07.2006
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62133/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. MARABASAPPA
R/O. KENDUR, TQ: BADAMI
3. GURALINGAPPA
R/O. KENDUR, TQ: BADAMI
4. MAGUNDAPPA S/O. DODDABASAPPA ANGADI
R/O. KENDUR, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.42/2007 DATED:03.09.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
86
JUDGMENT AND AWARD OF LAC.NO.220/2005 DATED:
30.11.2006, PASSED BY THE 2nd ADDITIONAL CIVIL JUDGE
(SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62397/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP(1) SAUNDATTI
PRESENTLY AT OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. BASANAGOUDA VEERANAGOUDA
GOUDAPPAGOUDA
R/O B.N.JALIHAL, TQ: BADAMI
3. BHADRAGOUDA VEERANAGOUDA GOUDAPPAGOUDA
R/O B.N.JALIHAL, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.22/2007 DTD.29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.418/2004 DTD.26.07.2006
87
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62398/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP(1) SAUNDATTI
PRESENTLY AT OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. SANGAYYA
R/O B.N.JALIHAL, TQ: BADAMI
3. DUNDAYYA S/O CHANNAYYA HIREMATH
R/O B.N.JALIHAL, TQ: BADAMI
4. GURULINGAYYA CHANNAYYA HIREMATH
R/O B.N.JALIHAL
TQ: BADAMI
5. CHANNAYYA SANGAYYA HIREMATH
R/O B.N.JALIHAL
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.22/2007 DTD.29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
88
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.419/2004 DTD.26.07.2006
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62399/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP(1) SAUNDATTI
PRESENTLY AT OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. SHEKARAGOUDA RAMANAGOUDA HIREGOUDRA
R/O B.N.JALIHAL, TQ: BADAMI
3. ANNAWWA W/O VEERAYYA MUCHAKHANDI
R/O B.N.JALIHAL, TQ: BADAMI
4. SHANTAWWA W/O MARIGOUDA
R/O B.N.JALIHAL, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.22/2007 DTD.29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
89
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.420/2004 DTD.26.07.2006
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
IN W.P.No.62400/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP(1) SAUNDATTI
PRESENTLY AT OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. VEERANAGOUDA BASANAGOUDA YADAPPANAVAR
R/O B.N.JALIHAL, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
ORDER PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT
IN CIVIL MISC.NO.22/2007 DTD.29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/SEC.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/SEC.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC NO.421/2004 DTD.26.07.2006
PASSED BY THE IIND ADDL. CIVIL JUDGE (SR.DN.) BAGALKOT
ANNEXURE-B AND C.
90
IN W.P.No.62220/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. RANGAPPA
R/O. HANSANUR, TQ: BADAMI.
3. BHIMAPPA
R/O. HANSANUR, TQ: BADAMI.
4. BALAPPA S/O. HANAMAPPA DYAVANAL
MGM BASAVVA
R/O. HANSANUR, TQ: BADAMI.
5. BASAWWA W/O. HANAMAPPA DYAVANAL
R/O. HANSANUR, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.18/2007 DATED:29/06/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
91
JUDGMENT AND AWARD OF LAC.NO.226/2005
DATED:31/07/2006, PASSED BY THE 2nd ADDITIONAL CIVIL
JUDGE (SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62208/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. MAKTUMSAB IMAMSAB BUKKITGAR
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI,
3. HUSAINSAB IMAMSAB BUKKITGAR
MINOR, REPTED. BY HIS MOTHER
AMMENBI
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI,
4. JANGLISAB MALAKSAB BUKKITGAR
MINOR, REPTED. BY HIS MOTHER
AMMENBI
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI,
5. PEERSAB MALKSAB BUKKITGAR
MINOR, REPTED. BY HIS MOTHER
AMMENBI
R/O. KUTAKANAKERI VILLAGE,
92
TQ: BADAMI,
6. TIPPUSULTAN MALSAB BUKKITGAR
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI,
7. TAJANBI W/O. MALIKSAB BUKKITGAR
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI,
8. MALLAPPA KARBASAPPA ULLAGADDI
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI,
9. SHIVAPPA KARBASAPPA ULLAGADDI
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI,
10. NAGAPPA KARBASAPPA ULLAGADDI
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.31/2007 DATED:19/08/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.712/2003
DATED:13/09/2004, PASSED BY THE 2nd ADDITIONAL CIVIL
JUDGE (SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62209/12:
BETWEEN
THE EXECUTIVE ENGINEER,
93
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. BHIMAPPA YALLAPPA PEDDAR
MINOR, REPTED. BY HIS MOTHER
MAHADEVI W/O. YALLAPPA PEDDAR
R/O.B.N. JALIHAL VILLAGE,
TQ: BADAMI,
3. MALLAWWA D/O. YALLAPPA PEDDAR
MINOR, REPTED. BY HER MOTHER
MAHADEVI W/O. YALLAPPA PEDDAR
R/O.B.N. JALIHAL VILLAGE,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.04/2008 DATED:11.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.280/2007 DATED:
29.08.2007, PASSED BY THE 2nd ADDITIONAL CIVIL JUDGE
(SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62210/12:
94
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. MARIYAPPA SANNABASAPPA BEERANNAVAR
R/O.B.N. JALIHAL VILLAGE,
TQ: BADAMI,
3. YAMANAPPA SANNABASAPPA BEERANNAVAR
MINOR, REPTED. BY HIS MOTHER
PARVATEVVA W/O. SANNABASAPPA BEERANNAVAR
R/O.B.N. JALIHAL VILLAGE,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.04/2008DATED:11/08/2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.281/2007 DATED:
29.08.2007, PASSED BY THE 2nd ADDITIONAL CIVIL JUDGE
(SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62211/12:
95
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP(1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. SANNABASANAGOUDA AYYANAGOUDA GOUDRA
R/O: B.N. JALIHAL VILLAGE,
TQ: BADAMI,
3. VEERAWWA W/O. VEERANAGOUDA GOUDRA
MINOR, REPTED. BY HER FATHER
BASANAGOUDA AYYANAGOUDA GOUDRA
R/O: B.N. JALIHAL VILLAGE,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.04/2008 DATED:11/08/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.283/2007 DATED:
29.08.2007, PASSED BY THE 2nd ADDITIONAL CIVIL JUDGE
(SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62215/12:
96
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT:
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. MAGUNDAPPA SANGAPPA ULLAGADDI
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI.
3. HUCHACHAPPA SANGAPPA ULLAGADDI
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI.
4. MALLAPPA SANGAPPA ULLAGADDI
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI.
5. VEERUPAXAPPA SANGAPPA ULLAGADDI
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI.
6. IRAPPA SANGAPPA ULLAGADDI
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.31/2007 DATED:19/08/2009 UNDER ANNEXURE-
97
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.720/2003
DATED:13/09/2004, PASSED BY THE 2nd ADDITIONAL CIVIL
JUDGE (SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62216/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT:
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. TIPPAVVA W/O. BASAPPA KONNUR
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI.
3. JAGAPPA S/O. IRAPPA KONNUR, MGM GANGAVVA,
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.31/2007 DATED:19/08/2009 UNDER ANNEXURE-
98
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.721/2003
DATED:13/09/2004, PASSED BY THE 2nd ADDITIONAL CIVIL
JUDGE (SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62217/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT:
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. HANAMAPPA RANGAPPA KURABAR
R/O. HANSANUR,
TQ: BADAMI.
3. RAMAPPA HANAMAPPA KURABAR
R/O. HANSANUR,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.18/2007 DATED:29/06/2009 UNDER ANNEXURE-
99
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.229/2005
DATED:31/07/2006, PASSED BY THE 2nd ADDITIONAL CIVIL
JUDGE (SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62218/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. YAMANAPPA DYAVAPPA TURAYAD
R/O. HANSANUR, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.18/2007 DATED:29/06/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.230/2005
100
DATED:31/07/2006, PASSED BY THE 2nd ADDITIONAL CIVIL
JUDGE (SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62219/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. MARABASAPPA SANKAPPA MADDENNAVAR
R/O. B.N. JALIHAL VILLAGE,
TQ: BADAMI
3. BASAVARAJ KIDIYAPPA MADDENNAVAR
R/O. B.N. JALIHAL VILLAGE,
TQ: BADAMI
4. MUTTAPPA KIDIYAPPA MADDENNAVAR
R/O. B.N. JALIHAL VILLAGE,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.04/2008 DATED:11/08/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
101
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.279/2007
DATED:29/08/2007, PASSED BY THE 2nd ADDITIONAL CIVIL
JUDGE (SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62221/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. RUDRAPPA KOPPADALEPPA REVADI
R/O. HANSANUR, TQ: BADAMI.
3. NEELAVVA KOPPADALEPPA REVADI
R/O. HANSANUR, TQ: BADAMI.
4. RANGAPPA
R/O. HANSANUR, TQ: BADAMI.
5. GOVINDAPPA
R/O. HANSANUR, TQ: BADAMI.
6. BASAPPA S/O. KELUDEPPA MULIMANI
R/O. HANSANUR, TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
102
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.18/2007 DATED:29/06/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.225/2005
DATED:31/07/2006, PASSED BY THE 2nd ADDITIONAL CIVIL
JUDGE (SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.No.62222/12:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. HANAMAPPA LAXMAPPA KORI
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI
3. MUDAKAPPA MARAPPA KORI
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI
4. RANGAPPA TIRAKAPPA KORI
R/O. KUTAKANAKERI VILLAGE,
103
TQ: BADAMI
5. BHIMAPPA TIRAKAPPA KORI
R/O. KUTAKANAKERI VILLAGE,
TQ: BADAMI. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.31/2007 DATED:29/08/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A. ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.709/2003
DATED:13/09/2004, PASSED BY THE 2nd ADDITIONAL CIVIL
JUDGE (SR.DN.), BAGALKOT ANNEXURES-B AND C.
IN W.P.NO.62132/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. BASAYYA VEERABHADRAYYA
104
MUCHAKHANDI,
AGE: 50, OCC: AGRICULTURE,
R/O NANDIKESHWAR,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.20/2007 DATED 29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.129/2005
DATED 12.10.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62135/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. APPANAGOUDA MALIYAPPAGOUDA
105
GOUDRA, AGE: 60, OCC: AGRICULTURE,
R/O KENDUR, TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.42/2007 DATED 03.09.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.233/2005
DATED 30.11.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62136/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. MARABASAPPA,
3. GURALINGAPPA
106
4. MAGUNDAPPA,
S/O DODDABASAPPA ANGADI,
R.2 TO 4, R/O KENDUR,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.42/2007 DATED 03.09.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.219/2005
DATED 30.11.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62137/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. TIPPANNA HANAMAPPA PAROOTI,
R/O KENDUR,
107
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.42/2007 DATED 03.09.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.248/2005
DATED 30.11.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62141/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. SHIVAPPA SANGAPPA ANGADI,
3. IRAWWA NINGAPPA MITTALAKOD,
4. NAGAPPA DYAMAPPA NELUGALL,
5. YALLAPPA MARETAMAPPA HANJE,
6. PATRAYYA SANGAYYA HIREMATH,
7. LAXMAPPA HANAMAPPA HOSAMANI,
108
8. MAHADEVAPPA BHIMAPPA GODAMMANAVAR,
9. PARASHURAM HALURAPPA BHARANNAVAR,
10. HANAMAPPA,
11. BASAWWA, D/O HULAGAPPA BILLARI,
R.2 TO R11 R/O KENDUR,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.42/2007 DATED 03.09.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.235/2005
DATED 30.11.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62142/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
109
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. SHIVAPUTRAPPA,
3. SHIVANAND,
4. MALLAPPA,
S/O DODDABASAPPA YALIGAR,
R.2 TO R4 R/O KENDUR,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.42/2007 DATED 03.09.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.218/2005
DATED 30.11.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62195/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
110
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. PAREPPA BALAPPA NEELGUND,
3. HANAMANTAPPA BALAPPA NEELGUND,
4. BHIMAPPA BALAPPA NEELGUND,
5. RACHAPPA BALAPPA NEELGUND,
6. BASAPPA BALAPPA NEELGUND,
R.2 TO R6, R/O KUTAKANAKERI VILLAGE
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.31/2007 DATED 19.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.724/2003
DATED 13.09.2004, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62196/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
111
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. NAGAPPA MALLAPPA ULLAGADDI,
R/O KUTAKANAKERI VILLAGE,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.31/2007 DATED 19.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.725/2003
DATED 13.09.2004, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62197/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
112
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. RACHAPPA PARAPPA MOKASHI,
3. MAGUNDAPPA PARAPPA MOKASHI,
BOTH MINORS REPRESENTED BY MGM
SYAVAKKA, W/O PARAPPA MOKASHI,
R.2 AND 3 R/O B.N.JALIHAL VILLAGE,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.4/2008 DATED 11.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.282/2007
DATED 29.08.2007, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62203/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
113
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. FAKIRAPPA FAKIRAPPA DAMBUR,
R/O HANSANUR,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.18/2007 DATED 29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.254/2005
DATED 31.07.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62304/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
114
PRESENTLY AT OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. HANAMAWWA,
W/O BALAPPA BANDIWADDAR,
3. YANKAPPA YAMANAPPA BANDIWADDAR,
4. BHARATI, W/O BALAPPA ALADAKATTI,
R.2 TO R4 ARE R/O HANSANUR,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.27/2007 DATED 13.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.246/2005
DATED 27.07.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62205/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
115
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. VEERANAGOUDA AYYANAGOUDA PATIL
R/O B.N.JALIHAL VILLAGE,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.4/2008 DATED 11.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.284/2005
DATED 29.08.2007, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62306/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
116
UBHU, DHARWAD-580001.
2. KELUDEPPA,
S/O HANAMAPPA MUTTALAGERI,
3. PANDAPPA,
4. YAMANAPPA,
5. FATHER GADIGEPPA MUTTALAGERI,
ALL R/O HANSANUR,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.27/2007 DATED 13.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.237/2005
DATED 27.07.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62307/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
117
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. SIDDAPPA SANGAPPA PUJAR,
R/O HANSANUR,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.27/2007 DATED 13.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.232/2005
DATED 27.07.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P NO. 62308/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
118
2. ALLISAB DODDATANSAB VALLADSABAR,
3. HANAMANT
4. BHIMAPPA,
R.3 AND R4 ARE S/O BASAPPA
MUTTALAGERI, R/O HANSANUR,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.27/2007 DATED 13.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.244/2005
DATED 27.07.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62309/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
119
UBHU, DHARWAD-580001.
2. YAMANAPPA HANAMANT MUTTALAGERI,
3. YAMANAWWA TIMMANNA BALIGER,
R.2 AND R.3 R/O HANSANUR,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.27/2007 DATED 13.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.242/2005
DATED 27.07.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62305/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
120
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. RANGAPPA,
3. KANAKAPPA,
4. MARATEPPA,
5. MANJUNATH,
R.2 TO R.5 ARE S/O AMRUTAPPA WALIKAR,
R/O HANSANUR, TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.27/2007 DATED 13.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.238/2005
DATED 27.07.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62299/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
121
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. MUTTAPPA MALLAPPA UNDI,
3. BELAVANAKI MUDAKAPPA IRAPPA
R.2 AND R.3 R/O HANSANUR,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.27/2007 DATED 13.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.245/2005
DATED 27.07.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62298/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
122
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. KELUDEPPA,
3. TOTTALAPPA,
4. SIDDAPPA,
R.2 TO R.4 ARE S/O HANAMAPPA
MUCHALAGUDDA, R/O HANSANUR,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.27/2007 DATED 13.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.231/2005
DATED 27.07.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62206/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
123
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. CHINNAPPA HANAMAPPA BANDIWADDAR,
3. RAMASWAMI YAMANAPPA BANDIWADDAR,
4. DYAMANNA YAMANAPPA MUTTALAGERI,
R.2 TO R.4 R/O HANSANUR,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.18/2007 DATED 29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.247/2005
DATED 31.07.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62204/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
124
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. YADAPPAGOUDA VEERANAGOUDA
YADAPPANAVAR, R/O B.N.JALIHAL
VILLAGE, TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.4/2008 DATED 11.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.285/2007
DATED 29.08.2007, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62198/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
125
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. NINGAPPA SAKARAPPA CHAVARAD,
R/O HANSANUR, TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.18/2007 DATED 29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.251/2005
DATED 31.07.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62138/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
126
2. SHANTAWWA MANAGOUDRA HOSAGOUDRA,
3. MAGUNDAPPA HULIYAPPA ADAGAL,
4. SHIVANNAD MAGUNDAPPA ADAGAL,
MGM DEVAKKEWWA,
5. MAGUNDAPPA HULIYAPPA ADAGAL,
6. RAMASWAMI HULIYAPPA ADAGAL,
R2. TO R.6 R/O NANDIKESHWAR,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.20/2007 DATED 29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC NO.128/2005
DATED 12.10.2006, PASSED BY THE 2ND ADDITIONAL CIVIL
JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62212/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
127
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. MAGUNDAPPA CHANNABASAPPA KONNUR,
3. BASETAPPA CHANNABASAPPA KONNUR,
R2 AND 3 R/O KUTAKANAKERI VILLAGE,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.31/2007 DATED 19.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO
TILL PAYMENT, IN THE JUDGMENT AND AWARD OF LAC
NO.715/2003 DATED 13.09.2004 PASSED BY THE II ADDITIONAL
CIVIL JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62214/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
128
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. YALLAPPA LENKAPPA NADAKATTIN,
R/O KUTAKANAKERI VILLAGE,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.31/2007 DATED 19.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO
TILL PAYMENT, IN THE JUDGMENT AND AWARD OF LAC
NO.719/2003 DATED 13.09.2004 PASSED BY THE II ADDITIONAL
CIVIL JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62387/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. ANADANAYYA BASANAGOUDA NADAMANI,
SINCE DECEASED BY HIS L.RS.
129
2A. SANGAWWA, W/O ANDANAYYA NADAMANI,
2B. BASAVARAJ,
2C. PRAKASH,
2D. SHAILAJA,
R.2B TO 2C ARE CHILDREN OF
SRI.ANDANAYYA NADAMANI,
R.2A TO 2D ARE R/O B.N.JALIHAL,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.22/2007 DATED 29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO
TILL PAYMENT, IN THE JUDGMENT AND AWARD OF LAC
NO.414/2004 DATED 26.07.2006 PASSED BY THE II ADDITIONAL
CIVIL JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62388/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
130
UBHU, DHARWAD-580001.
2. HUGAR GADDEPPA DYAVAPPA,
3. SHIRARASANGI YALLAVVA BHARAMAPPA
R/O MUTTALAGERI,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.29/2007 DATED 13.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO
TILL PAYMENT, IN THE JUDGMENT AND AWARD OF LAC
NO.213/2001 DATED 07.03.2006 PASSED BY THE II ADDITIONAL
CIVIL JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62389/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. TIPPANAGOUDA,
131
3. NAGAPPA,
4. SRISHAILAGOUDA,
S/O MADIWALGOUDA HIREGOUDRA,
MGM GANGAWWA,
W/O MADIWALAGOUDA HIREGOUDRA,
R2. TO R4 R/O B.N.JALIHAL,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.22/2007 DATED 29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO
TILL PAYMENT, IN THE JUDGMENT AND AWARD OF LAC
NO.415/2004 DATED 26.07.2006 PASSED BY THE II ADDITIONAL
CIVIL JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62390/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
132
2. BASAPPA YAMANAPPA HADAPAD,
3. VEERAPPA BASAPPA HADAPAD,
4. VIRUPAXAPPA BASAPPA HADAPAD,
5. MALAKAJAPPA BASAPPA HADAPAD,
R2 TO 5 ARE R/O NANDIKESHWAR,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.19/2007 DATED 29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO
TILL PAYMENT, IN THE JUDGMENT AND AWARD OF LAC
NO.292/2003 DATED 31.07.2006 PASSED BY THE II ADDITIONAL
CIVIL JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62391/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
133
2. SHANKRAPPA,
S/O RUDRAPPA BADIGER,
R/O KARLKOPPA VILLAGE,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.49/2007 DATED 29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO
TILL PAYMENT, IN THE JUDGMENT AND AWARD OF LAC
NO.83/2002 DATED 11.07.2006 PASSED BY THE II ADDITIONAL
CIVIL JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62392/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. SHIVARAYAPPA CHANNAPPA GANGAL
134
3. MAHESH SHIVAPPA GANGAL,
R/O CHOLACHAGUDDA,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.32/2007 DATED 20.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO
TILL PAYMENT, IN THE JUDGMENT AND AWARD OF LAC
NO.212/2001 DATED 10.01.2006 PASSED BY THE II ADDITIONAL
CIVIL JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62393/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. SATTYANGOUDA BASANAGOUDA
HIREGOUDRA, R/O B.N.JALIHAL,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
135
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.22/2007 DATED 20.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO
TILL PAYMENT, IN THE JUDGMENT AND AWARD OF LAC
NO.417/2004 DATED 26.07.2006 PASSED BY THE II ADDITIONAL
CIVIL JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62411/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. SMT. SHANKRAWWA,
W/O HUVAPPA MASAGI,
R/O B.N.JALIHAL,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.23/2007 DATED 29.06.2009 UNDER ANNEXURE-A
136
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO
TILL PAYMENT, IN THE JUDGMENT AND AWARD OF LAC
NO.412/2004 DATED 10.08.2006 PASSED BY THE II ADDITIONAL
CIVIL JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62412/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. BHARAMAPPA,
3. PARIWALAPPA,
4. YALLAPPA,
S/O SANNAYAMANAPPA UNDI
5. HONNAPPA MALLAPPA UNDI,
R/O HANSANUR VILLAGE,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
137
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.21/2007 DATED 29.06.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO
TILL PAYMENT, IN THE JUDGMENT AND AWARD OF LAC
NO.474/2004 DATED 10.08.2006 PASSED BY THE II ADDITIONAL
CIVIL JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62413/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. KULUDEPPA BASAPPA KITTUR,
R/O KUTAKANKERI VILLAGE
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.3/2008 DATED 11.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
4(1) TILL PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO
TILL PAYMENT, IN THE JUDGMENT AND AWARD OF LAC
138
NO.278/2007 DATED 30.08.2007 PASSED BY THE II ADDITIONAL
CIVIL JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.NO.62213/2012:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. G.K HIREGOUDAR, ADVOCATE)
AND:
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT
OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD-580001.
2. BABUSAB MAKTUMSAB BUKKITGAR,
3. MAKTUMSAB MAKTUMSAB BUKKITGAR,
4. YAMANURAPPA MAKTUMSAB BUKKITGAR,
5. RAJESAB MAKTUMSAB BUKKITGAR,
6. FAKIRAVVA W/O RAJESAB BUKKITGAR,
R2 TO 6 R/O KUTAKANAKERI VILLAGE,
TALUKA. BADAMI. ...RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT, BAGALKOT IN
CIVIL MISC. NO.31/2007 DATED 19.08.2009 UNDER ANNEXURE-A
AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE UNDER SECTION 34 OF THE L.A. ACT
AWARDED FROM THE DATE OF NOTIFICATION UNDER SECTION
139
4(1) TILL PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO
TILL PAYMENT, IN THE JUDGMENT AND AWARD OF LAC
NO.717/2003 DATED 13.09.2004 PASSED BY THE II ADDITIONAL
CIVIL JUDGE (SR. DN.), BAGALKOT, ANNEXURES-B AND C.
IN W.P.No.66170/11:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
APRESENTLY AT OPP. HINDI PRACHAR SABHA,
UBHU, DHARWAD-580 001.
2. JEEVABAI W/O VEERABHADRAPPA KAMBAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O PATTADAKAL, TQ. BADAMI,
DIST. BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.44/2007 DATED:05/10/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
JUDGMENT AND AWARD OF LAC.NO.224/2005
DATED:31/10/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
140
IN W.P.No.68553/11:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP HINDI PRACHAR SABHA
UBHU, DHRWAD-580 001.
2. ADIVEPPA FAKIRAPPA GARIMANTI
AGE: MAJOR, OCC: AGRICULTURE,
R/O. NANDIKESHWAR, TQ: BADAMI,
DIST: BAGALKOT.
3. HANAMAPPA FAKIRAPPA GARIMANTI
AGE: MAJOR, OCC: AGRICULTURE,
R/O. NANDIKESHWAR, TQ: BADAMI,
DIST: BAGALKOT.
4. TIPPAVVA MAGUNDAPPA GARIMANTI
AGE: MAJOR, OCC: AGRICULTURE,
R/O. NANDIKESHWAR, TQ: BADAMI,
DIST: BAGALKOT.
5. HANAMAPPA MAGUNDAPPA GARIMANTI
AGE: MAJOR, OCC: AGRICULTURE,
R/O. NANDIKESHWAR, TQ: BADAMI,
DIST: BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE CIVIL JUDGE COURT (SR.DN.) BADAMI IN CIVIL
141
MISC. NO.40/2007 DATED:05/10/2009 PRODUCED AT
ANNEXURE-A AND CONSEQUENTLY MODIFYING THE AWARD OF
STATUTORY INTEREST PAYABLE U/S.34 OF THE L.A ACT
AWARDED FROM THE DATE OF NOTIFICATION U/S.4(1) TILL
PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC.NO.131/2005
DATED:28/11/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.66659/11:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD - 580 001.
2. BASARKOD YALLAPPA HONNAPPA,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: TEGUNASHI VILLAGE,
TQ: BADAMI, DIST: BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.28/2007 DATED:13/08/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
142
JUDGMENT AND AWARD OF LAC.NO.360/2004
DATED:23/06/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
IN W.P.No.68552/11:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI
PRESENTLY AT OPP HINDI PRACHAR SABHA
UBHU, DHARWAD-580 001.
2. ANASARWWA KRISHNAPPA MUGAJOLAD
R/O. HANSANUR, TQ: BADAMI,
DIST: BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE CIVIL JUDGE COURT (SR.DN.) BADAMI IN CIVIL
MISC. NO.25/2007 DATED:12/08/2009 PRODUCED AT
ANNEXURE-A AND CONSEQUENTLY MODIFYING THE AWARD OF
STATUTORY INTEREST PAYABLE U/S.34 OF THE L.A ACT
AWARDED FROM THE DATE OF NOTIFICATION U/S.4(1) TILL
PAYMENT TO FROM THE DATE OF THE AWARD OF SLAO TILL
PAYMENT, IN THE JUDGMENT AND AWARD OF LAC.NO.186/2005
DATED:24/08/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
143
IN W.P.No.66638/11:
BETWEEN
THE EXECUTIVE ENGINEER,
KNNL MLBC DN. NO.3,
BADAMI, DIST: BAGALKOT. ...PETITIONER
(BY SRI. M.B KANAVI, ADVOCATE)
AND
1. SLAO MP (1) SAUNDATTI,
PRESENTLY AT OPP: HINDI PRACHAR SABHA,
UBHU, DHARWAD - 580 001.
2. BASAPPA SANGABASAPP ANGADI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HANSANUR, TQ: BADAMI,
DIST: BAGALKOT.
3. VEERAPPA SANGABASAPPA ANGADI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HANSANUR, TQ: BADAMI,
DIST: BAGALKOT.
4. SANGAPPA SANGABASAPPA ANGADI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HANSANUR, TQ: BADAMI,
DIST: BAGALKOT. ... RESPONDENTS
(BY SRI. MAHESH WODEYAR, AGA FOR R.1)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
PASSED BY THE SENIOR CIVIL JUDGE COURT BAGALKOT IN
CIVIL MISC. NO.25/2007 DATED:12/08/2009 UNDER ANNEXURE-
A AND CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY
INTEREST PAYABLE U/S.34 OF THE L.A ACT AWARDED FROM
THE DATE OF NOTIFICATION U/S.4(1) TILL PAYMENT TO FROM
THE DATE OF THE AWARD OF SLAO TILL PAYMENT, IN THE
144
JUDGMENT AND AWARD OF LAC.NO.184/2005
DATED:24/08/2006 PASSED BY II ADDITIONAL CIVIL JUDGE
(SR.DN.) BAGALKOT ANNEXURES-B AND C.
THIS PETITION COMING ON FOR ORDERS, THIS DAY, THE
COURT, MADE THE FOLLOWING:
ORDER
Since common questions of law and facts arise for decision making, with the consent of the learned counsel for the parties, the petitions are clubbed together, finally heard and disposed of by this order.
2. The grievance of the petitioners as aired by their learned counsel is that though large tracts of lands belonging to the respondents when acquired for a public purpose and petitions under Section 18 of the Land Acquisition Act for enhancement of compensation were referred, the Reference court, by judgment and award directed payment of interest at 12% p.a. on the enhanced market value from the date of notification under Section 4 (1) of the Land Acquisition Act, till the date of dispossession or the award, whichever is earlier and also 145 directed the Special Land Acquisition Officer to determine the rent or damages payable to the claimants in respect of the acquired lands for the period anterior to the preliminary notification from the date of possession, the same is being contrary to the decision of the larger bench in R.L.JAIN VS. DDA AND OTHERS (2004 (4) SCC 79). Learned counsel for the petitioners submit that the judgment and awards in so far as the direction to pay interest on additional market value under Section 23 (1A) of the Act, from the date of taking possession (admittedly prior to notification under Section 4 (1), upto the date of 4 (1) notification calls for interference.
3. Paragraphs 3 and 6 of the order passed by the Reference Court in all the cases read thus:
"3. The claimants are entitled to additional market value under Section 23 (1A) of Land Acquisition Act at the rate of 12% p.a. on the enhanced market value from the date of notification under Section 4 (1) of Land 146 Acquisition Act, till date of dispossession or the award, whichever is earlier."
"6. The Special Land Acquisition Officer is directed to determine the rent or damage payable to the claimants in respect of the acquired lands for the period anterior to preliminary notification from the date of possession."
4. It is no doubt true that the larger bench of the Apex Court in R.L.Jain's case while holding that taking of possession of immovable properties much before the issue of preliminary notification under sub Section 1 of Section 4 of the land Acquisition Act is illegal nevertheless directed that no interest would be paid on additional market value under Section 23 (1A) of the Land Acquisition Act for the period from the date of possession if anterior to the date of issue of preliminary notification under Section 4 (1) and in addition observed that the landlosers are entitled to rent or damages in respect of the 147 acquired land for the period anterior to the preliminary notification from the date of possession.
5. Regard being had to the order of the Reference Court supra, it is needless to state that the Reference Court did not direct payment of interest at 12% p.a. on additional market value under Section 23 (1A) of the Land Acquisition Act from the date of taking possession as it is anterior to the date of 4 (1) notification. Though learned counsel submits that the use of the word "whichever is earlier" means the date of possession, in my opinion is misconstrued since the words used are "till the date of dispossession" which would mean possession taken after 4 (1) notification and not before. This is amply made clear by the Reference Court in paragraph 6 of the order supra directing the determination of the rent or damage payable to the landlosers in respect of the acquired lands for the period anterior to the preliminary notification from the date of possession.
148
6. With this clarification, nothing further survives for consideration in these petitions and are accordingly disposed of.
SD/-
JUDGE jm/-