AIR 2015 SUPREME COURT 2908 ::2015 AIR SCW 4662 ::2015 (4) AIR Kant HCR 53 ::2015 (4) AKR 53 ::2015 (10) SCC 469 ::(2015) 8 Scale 569 ::(2015) 6 Mad LJ 216 ::(2015) 154 AllIndCas 186 (SC)

Supreme Court Of India

(From : Karnataka)

Hon'ble Judge(s): V. Gopala Gowda, C. Nagappan , JJ

(A) Land Acquisition Act (1 of 1894) , S.3(b), S.3(f)(viii)— Karnataka Industrial Areas Development Act (18 of 1966) , S.2(11), S.28— (Karnataka amendment) - Compensation - Determination of market value - Hearing to beneficiary or interested person - Acquisition of land for development of Industrial Estate at instance of Industrial Area Development Board (KIADB), by State Govt. -Land vests absolutely in State Govt. - Land transferred to KIADB for its development by State Govt. after taking possession - Land allotted to cement company by KIADB under lease - Beneficiary of acquired land is only KIADB and not the allottee company - Acquisition of land is under provision of S. 28 of KIAD Act - Provisions of S. 3 (f) (viii) of L.A. Act, not applicable. (Para 48 49) (B) Land Acquisition Act (1 of 1894) , S.4— Karnataka Industrial Areas Development Act (18 of 1966) , S.28— ' Public purpose' - Definition of - Cannot be imported to acquisition of land by State Government for Industrial Development under provisions of KIAD Act. (Para 55) (C) Karnataka Industrial Areas Development Act (18 of 1966) , S.30— Land Acquisition Act (1 of 1894) , S.23— Compensation - Market val....