UTTAM GALVA FERROUS LIMITED Vs. VENKATAPPA

JUDGEMENT

(1.) Heard the counsel for the petitioner and the learned counsel appearing for contesting respondent No.1.

(2.) The order under challenge is squarely covered by the order of this Court in W.P.No.101507/2023. An identical issue had arisen for consideration in the above cited writ petition. This Court while examining the order under challenge was of the view that the operative portion of the order under challenge runs contrary with the findings and conclusions recorded by the Reference Court. Therefore, this Court while setting aside the said order held that the Reference Court has jurisdiction to entertain the review petition and therefore, operative portion in awarding compensation needs to be rectified by bringing it in consonance with the conclusions and findings recorded by the Reference Court and the enhanced amount has to be added to the award already determined by the land acquisition officer. The present captioned petitions are also identical and therefore, the petitioners in the instant cases are entitled to succeed in the captioned petitions.

(3.) For the foregoing reasons, I pass the following: