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

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           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 11th DAY OF JANUARY 2021

                        BEFORE

       THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

               MFA No.101138/2015 (LAC)

BETWEEN:

KARNATAKA NEERAVATI NIGAM LTD.,
REPTD. BY ITS EXECUTIVE ENGINEER,
HBC DIV., ATHANI, DIST:BELAGAVI

                                           .. APPELLANT
(BY SRI.RAMESH N.MISALE, ADV.)

AND:

1.     THE SPECIAL LAND ACQUISITION OFFICER
       HIPPARAGI PROJECT, ATHANI,

2.     SRI. DHANAPAL S/O MADAVARAV DESAI
       AGE:MAJOR, OCC:AGRICULTURE
       R/O HALINGALI-587 315,
       TQ:JAMAKHANDI, DIST:BAGALKOT

3.     SRI. APPASAB S/O MADAVARAV DESAI
       AGE:MAJOR, OCC:AGRICULTURE
       R/O HALINGALI-587 315,
       TQ:JAMAKHANDI, DIST:BAGALKOT

                                           .. RESPONDENTS
(BY SRI.V.S.KALASURMATH, HCGP FOR R1,
    SRI.HARISH S.MAIGUR, ADV. FOR R2 & R3)

      THIS APPEAL IS FILED UNDER SECTION 54(1) OF THE
L.A.ACT AGAINST THE JUDGMENT AND AWARD DATED
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24.07.2014 PASSED IN LAC No.167/2013 ON THE FILE OF THE
ADDL. SENIOR CIVIL JUDGE COURT, JAMAKHANDI AWARDING
THE COMPENSATION OF Rs.5,36,500/- PER ACRE.

     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned counsel appearing for the appellant has filed a memo seeking for withdrawal of the appeal.

Memo is placed on record. Accordingly, the appeal is dismissed as withdrawn. Registry is directed to refund the Court fee as per Section 66 of the Karnataka Court Fees and Suits Valuation Act, 1958.

SD/-

JUDGE MBS/-