AIROnline 2020 Kar 379

Karnataka High Court

Hon'ble Judge(s): R. Devdas , J

Karnataka Industrial Area Development Act (18 of 1966) , S.29— Compensation - Claim for - Grievance of petitioners that respondent-authority have passed general award while payment of compensation sought u/S.29 of Act - Directions issued on respondent-authority to consider case of petitioners for determination of compensation in terms of S.29(2) of Act. (Para 5)