Karnataka Neeravari Nigam Ltd., vs The Special Land Acquisition ...

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 7TH DAY OF JANUARY 2021

                        BEFORE

      THE HON'BLE MR. JUSTICE ASHOK S. KINAGI


            M.F.A. NO.104548/2019 (LAC)

BETWEEN:

KARNATAKA NEERAVARI NIGAM LTD.
REP BY ITS EXECUTIVE ENGINEER KNNL
GRBC, DIVISION NO-2, HIDKAL DAM
TQ: HUKKERI, DIST: BELAGAVI
                                              ...APPELLANT
(BY SRI. RAMESH N. MISALE, ADV.)

AND

1.    THE SPECIAL LAND ACQUISITION OFFICER,
      HIDKAL DAM, TQ: HUKKERI,
      DIST: BELAGAVI.

2.    THE PRL. SECRETARY
      REVENUE DEPT.,
      GOVERNMENT OF KARNATAKA,
      M.S. BUILDING,
      BENGALURU.

3.    ARJUN MAHADEV PATIL
      AGE: 49 YEARS,
      OCC: AGRICULTURE,
      R/O: KINAYE,
      TQ and DIST: BELAGAVI.
                                           ...RESPONDENTS
(BY SRI. V. S. KALASURMATH, HCGP FOR R1)
                                   2




        THIS MFA IS FILED UNDER SECTION 74 OF THE LAND
ACQUISITION, R AND R ACT, 2013 AGAINST THE JUDGMENT
AND AWARD DATED 30.03.2019 PASSED IN LAC No.62/2019
ON   THE    FILE   OF   THE   I   ADDITIONAL DISTRICT   JUDGE,
BELAGAVI, AWARDING COMPENSATIN OF Rs.7,75,000/- PER
ACRE.


        THIS MFA COMING ON FOR ORDERS, THIS DAY THE
COURT DELIVERED THE FOLLOWING:


                          JUDGMENT

Learned counsel appearing for the appellant has filed an application in I.A.No.1/2020 seeking for withdrawal of the appeal with liberty to file a Review Petition.

2. Accepting the reasons assigned in I.A.No.1/2020, the application is allowed and the appeal is dismissed as withdrawn with liberty to file a Review Petition.

3. Registry is directed to refund the Court fee as per Section 66 of the Karnataka Court Fees and Suits Valuation Act, 1958.

4. Learned Additional Government Advocate accepts notice for respondent No.1. He is permitted to file memo of appearance within a period of two weeks.

Sd/-

JUDGE NAA