THE KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD Vs. KARIMSAB

JUDGEMENT

(1.) THE delay of 74 days in filing the writ appeals is condoned and I.A. No. 1/2014 is accordingly allowed. I.A. No. 3/2014 for dispensation and I.A. No. 4/2014 for production of additional documents are allowed.

(2.) HEARD the writ appeals on merits.

(3.) INDISPUTABLY , the compensation in respect of acquired land, as agreed under the agreement of July 2008, was paid to the respondents by KIADB, as per the agreement within the reasonable period. However, the compensation relating to malkies and building was not paid from 2008 till 2011/2012. There is nothing on record to show that the KIADB had issued notice to the land -losers for receiving the compensation in respect of malkies and buildings. Subsequently, in the month of May -2012, one more agreement came to be entered into between the parties agreeing to pay and receive certain amount of compensation in lumpsum in respect of malkies and buildings. Such compensation is paid.