KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD Vs. J HANUMAKKA

JUDGEMENT

(1.) Since common questions are involved in these matters, the same are heard together and disposed of by this common Judgment.

(2.) The present appeals are filed by Karnataka Industrial Areas Development Board ['KIADB', for short], calling in question the Judgment and Award dated 1.3.2016 passed by the Court of I Additional Senior Civil Judge, Ballari, at Ballari, in L.A.C. No.32/2013 and connected matters, whereby the compensation fixed by the Special Land Acquisition Officer, KIADB has been enhanced from Rs.1,50,000/- per acre together with statutory benefits thereon as applicable, to Rs.30,20,270/- per acre together with solatium at 30% additional market value and interest as directed therein.

(3.) The KIADB has filed these appeals along with applications seeking permission of the Court to prosecute the appeals, contending that the Secretary, KIADB, a necessary party to the proceedings was not arrayed as party/respondent in the proceedings before the Reference Court. It was only the Special Land Acquisition Officer and the beneficiary i.e., M/s. Arcelor Mittal India Private Limited have been arrayed as party/respondents.