KARNATAKA NEERAVARI NIGAM LTD Vs. SHRISHAIL

JUDGEMENT

(1.) Though these appeals are listed for hearing on Interlocutory Applications by consent of learned advocates appearing for the parties, they are taken up for final disposal.

(2.) I have heard the arguments of Sri.Ramesh N.Misale, learned counsel appearing on behalf of Karnataka Neeravari Nigama Ltd., (hereinafter referred to as the K.N.N. Ltd., ) and Sri.K.Anandkumar learned counsel appearing for the claimants and the learned HCGP appearing for the Special Land Acquisition Officer.

(3.) I have perused the judgment and awards passed by the Reference Court and the orders passed in M.F.A. Nos.23447/2010, 25182/2010, 23436/2010 relied upon by learned Advocates.