INDIAN COUNCIL OF MEDICAL RESEARCH Vs. T.N. SANIKOP
LAWS(SC)-2014-11-27
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on
November 12,2014
INDIAN COUNCIL OF MEDICAL RESEARCH
Appellant
VERSUS
T.N. Sanikop
Respondents
Referred Judgements :-
LAL CHAND V. UNION OF INDIA [REFERRED TO]BRIG SAHIB SINGH KALHA VS. AMRITSAR IMPROVEMENT TRUST [REFERRED TO]
CHIMANLAL HARGOVINDDAS VS. SPECIAL LAND ACQUISITION OFFICER POONA [REFERRED TO]
KASTURI VS. STATE OF HARYANA [REFERRED TO]
LA P HOUSING BOARD VS. K MANOHAR REDDY [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER VS. M K RAFIQ SAHEB [REFERRED TO]
CHANDRASHEKAR VS. LAND ACQUISITION OFFICER [REFERRED TO]
Cited Judgements :-
SHANKARRAO BHAGWANTRAO PATIL AND ORS. VS. THE STATE OF MAHARASHTRA AND ORS. [LAWS(BOM)-2016-3-122] [REFERRED TO]STATE OF H.P. AND OTHERS VS. LEKH RAM (DIED) THROUGH LRS & OTHERS [LAWS(HPH)-2017-12-179] [REFERRED TO]
STATE OF H P & ORS VS. GEETA RAM [LAWS(HPH)-2017-7-65] [REFERRED TO]
STATE OF H.P. AND OTHERS VS. MADAN LAL AND OTHERS [LAWS(HPH)-2017-12-181] [REFERRED TO]
CENTRAL COALFIELDS LIMITED VS. KURBAN MIAN [LAWS(JHAR)-2019-7-30] [REFERRED TO]
SUWALAL S/O DAGDULAL KOTECHA VS. STATE OF MAHARASHTRA [LAWS(BOM)-2022-4-150] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)These appeals arise out of judgment dated 23.03.2007 passed by the High Court of Karnataka at Bangalore in MFA Nos. 5723/2005, 5722/2005, 6332/2005 and 6868/2005 which arise out of award dated 31.03.2005 passed by the III Addl. Civil Judge (Sr. Dn.), Belgaum in L.A.C. Nos. 11/1999, 12/1999, 13/1999 and 14/1999.
(3.)By the impugned judgment/decree, the Division Bench of the High Court partly allowed the first appeals filed by the Respondents herein (land owners) and while modifying the award of the Addl. Civil Judge, Belgaum in Respondents' favour enhanced the quantum of compensation payable to the Respondents for their lands which were acquired by the State under the Land Acquisition Act, 1894 (hereinafter referred to as "the Act"). Feeling aggrieved by the judgment passed by the High Court, the Appellant (Central Government Organization) for whose benefit the lands in question are acquired has filed these appeals by way of special leave.
(2.)These appeals arise out of judgment dated 23.03.2007 passed by the High Court of Karnataka at Bangalore in MFA Nos. 5723/2005, 5722/2005, 6332/2005 and 6868/2005 which arise out of award dated 31.03.2005 passed by the III Addl. Civil Judge (Sr. Dn.), Belgaum in L.A.C. Nos. 11/1999, 12/1999, 13/1999 and 14/1999.
(3.)By the impugned judgment/decree, the Division Bench of the High Court partly allowed the first appeals filed by the Respondents herein (land owners) and while modifying the award of the Addl. Civil Judge, Belgaum in Respondents' favour enhanced the quantum of compensation payable to the Respondents for their lands which were acquired by the State under the Land Acquisition Act, 1894 (hereinafter referred to as "the Act"). Feeling aggrieved by the judgment passed by the High Court, the Appellant (Central Government Organization) for whose benefit the lands in question are acquired has filed these appeals by way of special leave.
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