EERAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner Eeramma seeking for quashing of the order at Annexure-J rejecting the representation dtd. 20/12/2022 submitted by the petitioner whereby the request for interest has been rejected.

(2.) It is to be noticed that compensation has been paid to the petitioner in terms of the order passed in W.P.No.51524-51525/2017 disposed off on 24/1/2019. In terms of the said order, the Government was directed to deposit the compensation amount with KIADB and KIADB was inturn directed to disburse the compensation to the petitioner. The only grievance that is finally made out by the petitioner is that interest on the said amount ought to be paid and reliance is placed on the order passed in W.P.No.46860/2018 dtd. 12/4/2022.

(3.) Learned Counsel Sri.H.L.Pradeep has filed his statement of objections and raised various contentions. However, in light of the orders passed by the Coordinate Bench, petitioner is entitled on the basis of parity to the same relief and accordingly, the contention of learned counsel for respondent is rejected.