Vishwanath S/O Krishnaji vs The Special Land Acquisition Officer on 19 March, 2010

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Karnataka High Court

Vishwanath S/O Krishnaji vs The Special Land Acquisition Officer on 19 March, 2010

Bench: Huluvadi G.Ramesh

IN THE Hlcm COUR"l' <_'>r«' KA_RNA'1'A1<;x, -f  Q

CI RC U IT P3{i',1\§C PI AT G-U LI%AI;{C.':A

{)A'I'ED THIS THEE; 19m DAY OF MARC?!--3 ..2.rj_f:Vv<)V A 

B EFORES

'£'I~iE HON'E3L]Ei3 MR. JUSTICE) I»»IU1_,1j'vVAii§I*'C. :1-'?A.AVA§..\xE~_I..*.,ZtZ~.'.»Iw---I 

M.F.A.NO.4616/'20--Q'7(IQAC)V  

B BTW [C EN

Vishwanath, T '  ;
S/0. Krishnaji, V   V
Age: Major, Occ: Ag§1'Vi<:i1'ii;.L_11"c>;_' '

R/0. D01'1g:;1pu1'\ri1}a.};§@.'}B' V   V  '

Tq. Bhalki, {)is{11'i§.:i . }T3.iV(i'a'193;_V__ V   _   Appe1Ia111.

(By Sri. Vee'r:me1goud'é2.,"*-.Adyt3<fV;1E':e]' '

AND: ' V - V  "   

1.

The Special Léxi-1_Vc.M1 A(rq:_1iSi_t.1o131' Officer, Vhar_a11V]'a P1fcjjE.*t:1:, V"

2. V" TI": E3«>V<;é'(.:1.1{"i*-.dV*c:t VF;j'raV_,<_f3;i:1ce1"

KPC §.;)i"\-*'iv.:s1iO-1;1V'NU.

Bh gi'i1_{iV'.'T.__".{:'3..i cf 211*' ~I)iS;1.. : f{c?.s }.')01 Mk: 1' It Sri. ?'/A[Et41Ii§<;&V':'Ij1-1n}:"E' S21I11,1}§a11". I---ICGP) W (\ '4-J (?(>mpez'1sation. from R8,] ':..650/» to Rs.b'E3.0("){)/-- gm)' ;,.z(.*1"c. I'3ei11gg ciis:"sat:isfic(i wiijh the q1.:a11i:u1n of compexrsaixli('>1z_: me c:121:'_ma111'. / E2111c10\v1'1e.1' fried {:11 i z1pp<;=.:«;11 sec 1<i1r;; _": M1' <=3.nhaI1cement. ofthe c:0mpensa1'i011. é . A V

3. Heard learned Counsel for resp()I1dents. V . . V

4. The Eearrred ' f()1" the appellant. / landowner _ A 1' I1 (2 J z.1(Egmc}_'1E.. rerrcierecl by this Court in MFA :I':€c3."1.r0BE';,}'2(:)C14 disp()Sed of on 12.09.2006'subirrLt'§.(3d :":;h'at. th_'is court, fixed the market \/€111.16'. of the dry kind' at RS;-:E5'8,VOQO',/5 per acre in respect. of the adjacent 1511151 urﬁi«3I{1 x'v:is écquired for the very sarne pL1rp(_)se:

éuild sarne c:()rnpensati0z1 may be awarcied.

5. E3eTz':VCQ'r11,'i*a_, the learned HCGP, Com;cnd<:d £11211". as the / E°"('i!}1'np€I1Er}E1'[iOI1. é1'x§.2211'c1s:cE by the Re:_fe1'c%rr1c:e court jusi amcl 1'ca-1sc)1'1z1}..)1e. 110 mt€>1"Iké1'c:."i(?c: is ("z.'111c-id {car amcl 11:: pl';-1f\'>% 101"

(1isz';'1iss211 of 1.110 appeal.

(5. Ac1111i1I"e(i1_v, the-_> 1a1'1ci in q11cs+t'io:'1 is 2.1_cilfﬁ"~1;;1.:_'§(1'.: I;'1"

View of 1'.1'1e J11cig111e11i, pa.se'ec:c1 by,' ».,_{.1'j:ié;._ { (Af()-i__141"..j,_b'i§'}_ E\/EFA.No.1066/20()4 (iisp(.)sc:d on.71-i2f.O9.V2Q'OB \.\r}r1'E>1A:<-Vi:;:1«. vourt (:<)1'1sici(:1'i£1g the £2101 that. tl':'1L%:"g;:i[Q1i': \\'Lf§1'0 m'<:') Crops lzmd. by app1yi1'1g capivt£ﬂ.iiZe1I.iA01';s{_1'1€c§'t:liiﬁﬁii'~hb2':1.$ (.1t?E(?I"l1]iI'1(':?.C1 {"110 n1a1'1<et. v21.111<: 211 f.i"{;.s;)c><_*t <")f clry land which x.\Te1"c} 1)l'(.')_j('('Tt but however, 1997 \-'ix.._ 'two years prior to the ﬁ1i1'C11:11st.z1r1L*c:, t:1'1c1'€ is no rc21s(:m for me Eivlidtg \-'iC\V than t.hc-é one a.11*c:a<1y t'e1j_Ej<Lé11.by[finie§., :c2()1.}rt' (E2130 citeci s1.1pm. but }'1owc\-Am'. apply-'i_11§g c$xr:,z§1'}afii'5'1=1_at'. 5% t[1'1c&: (.112-1i11'1:[11'11_ WOU1('.1 ix: c--tr1tii'1(:(1 to I pass the I:k)11<)\-'vi11;g;:

O R 1.) E) R _ K.) ?1"1'1L> appeal is 2-Llloxvcci in part w1'1':1"1 1)1"<)pm"'£'1<_>1"1are cc)s~sts.

V {:_1' " «

iii) 111 mo<_§ii'i(rz--:1ion (..)§"£'11c:}L1(%g:11('-1'21' znui 2-m-'2-11'd <1:1§£i."c:{i 2E3.02.200(:'a the <'*<.)1m_;)c:1'1sdiion (*1z1.in:1ar1t_~appc11a1:11 in this z:11')pc=-12:1} is * from] Rs.(:'S6.()OC)/r to I"{e_;.7E~}.2_(;),(.1/_--_ (Ry1{)C'L'--é§' $(_§Vm'1§:y u z'1ia"1e U'1(')Ll.'5£IE.1}(I1 two }'114]11{§1'€'(.1Vfj)1}1}I}._P131":;f1Cf'11?"-XVi'§i"!.._£L1.§_7A' S1.E1I1.11'(..)1'y bc1'1c:1'it .

The 21pp<:1%e11"1t. 511311 c.i<.>}'3<)5.sf:iuI'-.V1:'i14; ('i('I§;i.{'i.1j.:{';()1l1Vf1. fut-=-z' if any. on t;h(': 0:'11V1:e1_.17ir:c(§T_ c':g)11jf}.gr:_[1§:*a1.t'§<.)13 wit1'1'm six vvccks from tuclay. V L pa1_\4-'21§'.)§<--r :°:--} 1.55

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Karnataka High Court