NINGARAJU ALIAS C.K. LINGARAJU AND OTHERS Vs. THE SPECIAL LAND ACQUISITION OFFICE, KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD, BANGALORE

JUDGEMENT

(1.) I have heard the learned Counsel for the parties.

(2.) A general award in respect of lands bearing Sy. Nos. 419/1 measuring 33 guntas and 419/2 measuring 22 guntas of Cheelur Village, Maralavadi Hobli, Kanakapura Taluk was made by the respondent as per Annexure-D, dated 30-12-2013. A title dispute in relation to the said properties between the parties was pending in O.S. No. 288 of 2013. The said suit has now been compromised between the parties before the Lok Adalath. The award of the Lok Adalath dated 8-1-2016 is at Annexure-F.

(3.) Learned Counsel for the parties submit that since the dispute between the parties has been settled, they are agreeable to receive the compensation in respect of the aforesaid lands from the respondent in terms of Sec. 29(2) of Karnataka Industrial Areas Development Act, 1966 ('KIAD Act' for short).