SARASWATHAMMA Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

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

(2.) A general award in respect of lands bearing Sy. No. 20/2 measuring 2 acres and in respect of certain other survey numbers of Jakkasandra Village, Kasaba Hobli, Malur Taluk, Kolar District, was passed by the third respondent as per Annexure-E, date 23-10-2013. A title dispute in relation to the said properties between the parties was pending in O.S. No. 46 of 2014. The said suit has now been compromised between the parties before the Lok Adalat. The award of the Lok Adalath date 7-7-2015 is at Annexure-D.

(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 respondents 2 and 3 in terms of Sec. 29(2) of Karnataka Industrial Areas Development Act, 1966 ('KIAD Act' for short).