Karnataka High Court
The Managing Director vs C Govindaraju on 28 June, 2024
Author: Ravi V Hosmani
Bench: Ravi V Hosmani
-1-
NC: 2024:KHC:24266
MFA No. 5878 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF JUNE, 2024
BEFORE
THE HON'BLE MR JUSTICE RAVI V HOSMANI
MISCELLANEOUS FIRST APPEAL NO. 5878 OF 2023 (LAC)
BETWEEN:
THE MANAGING DIRECTOR,
CAUVERY NIRAVARI NIGAMA LTD.,
ANANDA RAO CIRCLE, SHESHADRI CIRCLE,
LAXMANAPURI, GANDHINAGAR,
BENGALURU-560 001
(MANCHANBALLE PROJECT DIVISION)
REP BY EXECUTIVE ENGINEER.
...APPELLANT
[BY SRI PRASHANTH B.R., ADVOCATE (AB)]
AND:
1. C. GOVINDARAJU,
S/O CHIKKALINGAPPA,
AGED ABOUT 61 YEARS,
H.MOGENAHALLI VILLAGE,
CHANNAPATNA TALUK,
RAMANAGARA DISTRICT.
2. THE SPL. LAND ACQUISTION OFFICER,
Digitally signed by DC OFFICE COMPLEX,
GEETHAKUMARI BANGALORE-MYSORE ROAD,
PARLATTAYA S
RAMANAGARA.
Location: High
Court of Karnataka
3. DEPUTY COMMISSIONER,
RAMANAGARA DISTRICT, RAMANAGARA.
4. PRINCIPAL SECRETARY,
GOVERNMENT OF KARNATAKA,
REVENUE DEPARTMENT,
M.S. BUILDING, BENGALURU.
5. CHIEF SECRETARY,
GOVERNMENT OF KARNATAKA,
VIDHANA SOUDHA, BENGALURU.
...RESPONDENTS
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NC: 2024:KHC:24266
MFA No. 5878 of 2023
THIS MFA IS FILED U/S.74 OF RIGHT TO FAIR COMPENSATION
AND TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND
RESETTLEMENT ACT, 2013, AGAINST THE JUDGMENT AND AWARD
DATED 11.04.2022 PASSED IN LAC.NO.98/2018 ON THE FILE OF
THE I ADDITIONAL DISTRICT AND SESSIONS JUDGE, RAMANAGARA,
PARTLY ALLOWING THE REFERENCE PETITION FILED UNDER
SECTION 64 OF RIGHT TO FAIR COMPENSATION AND
TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND
RESETTLEMENT ACT, 2013.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
ORDER
Since matter was listed for non-compliance of office objections for 4th time, as a final opportunity, appellant was permitted to comply with office objections during course of day.
2. It is reported that appellant has not complied office objections. Hence, there is no other option than to conclude that appellant is not interested in pursuing this appeal.
3. Hence, appeal is dismissed for non-prosecution.
Sd/-
JUDGE Psg* List No.: 2 Sl No.: 31