H.S.NAGARAJU Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Sri. Chandrashekar Patil , learned counsel for petitioner and Smt.Vishruti, learned counsel on behalf of Sri.Laksha Kalappa B., for respondents have appeared have in person.

(2.) For the sake of convenience, the ranking of the parties is referred to as per their ranking before the Trial Court. The petitioner filed a petition in Miscellaneous Case No.10094/2014 before V Additional District and Sessions Judge, Tiptur and sought for enhanced compensation. It is stated that the petitioner is the owner of the land bearing Survey No.142 situated at K.Mavinahalli Village, Dabbeghatta Hobli, Turuvekere Taluk. The KPTCL- respondents have drawn 220/110 KV Electricity Transmission Line from Nonavinakere to Gungurumale tapping point which passes through the petitioner's garden land. They have cut and removed various trees.

(3.) Sri. Chandrashekar P. Patil, learned counsel submits that the award is contrary to law and material evidence on record.