The Executive Engineer vs The State Of Karnataka

Karnataka High Court

The Executive Engineer vs The State Of Karnataka on 7 November, 2025

                                                      -1-
                                                                 NC: 2025:KHC-D:15290
                                                               MFA No. 104673 of 2024


                             HC-KAR




                          IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                            DATED THIS THE 7TH DAY OF NOVEMBER 2025
                                                BEFORE
                          THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                       MISCELLANEOUS FIRST APPEAL NO. 104673 OF 2024 (LAC)


                            BETWEEN:

                            THE EXECUTIVE ENGINEER,
                            KARNATAKA NEERAVARI NIGAM LTD.,
                            DIVISION MUNDARAGI,
                            DIST: GADAG-582118.
                                                                           ...APPELLANT
                            (BY SRI. CHETAN MUNNOLI, ADVOCATE)


                            AND:

                            1.   THE STATE OF KARNATAKA,
                                 R/BY DEPUTY COMMISSIONER,
GIRIJA A.                        GADAG, DIST: GADAG-582101.
BYAHATTI
Digitally signed by         2.   THE SPECIAL LAND ACQUISITION OFFICER,
GIRIJA A. BYAHATTI
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH
                                 SINGATALUR LIFT IRRIGATION PROJECT,
DHARWAD
                                 HUVINAHADAGALI,
                                 DIST: BALLARI-583219.

                            3.   VASANT
                                 S/O. DODDABASAPPA HALEMANI,

                            4.   CHANDRU
                                 S/O. DODDABASAPPA HALEMANI,
                                 AGE: 44 YEARS,
                                 OCC: AGRICULTURE,
                            -2-
                                       NC: 2025:KHC-D:15290
                                   MFA No. 104673 of 2024


HC-KAR




   BOTH ARE R/O. HAITAPUR,
   TQ: MUNDARGI,
   DIST: GADAG-582 113.
                                             ...RESPONDENTS


       THIS MFA IS FILED UNDER SECTION 64 (1) OF RIGHT TO

FAIR     COMPENSATION    AND     TRANSPARENCY     IN   LAND

ACQUISITION,    REHABILITATION   AND   RESETTLEMENT     ACT,

2013, PRAYING TO CALL FOR THE RECORDS IN LAC NO.18/2020

DATED 06.02.2024 ON THE FILE OF LEARNED ADDITIONAL

DISTRICT AND SESSIONS JUDGE, GADAG; ALLOW THE APPEAL

AND SET ASIDE THE JUDGMENT AND AWARD PASSED BY THE

ADDITIONAL DISTRICT AND SESSIONS JUDGE, GADAG PASSED

IN LAC NO.18/2020 DATED 06.02.2024 AND ETC.



       THIS APPEAL COMING ON FOR ORDERS THIS DAY, ORDER

WAS PASSED THEREIN AS UNDER:
                              -3-
                                       NC: 2025:KHC-D:15290
                                    MFA No. 104673 of 2024


 HC-KAR




CORAM:       THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA

                        ORAL ORDER

(PER: THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA) The appeal was filed in the year 2024 and till now, office objections are not complied. Sufficient time already granted. This Court does not find any grounds to grant further time. Therefore, the appeal stands dismissed for non-compliance of office objections.

Sd/-

(CHILLAKUR SUMALATHA) JUDGE RH CT-MCK List No.: 2 Sl No.: 6