Smt Haseena Begum vs The Special Land Acquisition ...
2021 Latest Caselaw 5245 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 01ST DAY OF DECEMBER, 2021

                        BEFORE

           THE HON'BLE MR. JUSTICE R. NATARAJ

 MISCELLANEOUS SECOND APPEAL NO.97 OF 2016

BETWEEN:

SMT. HASEENA BEGUM
W/O ANWAR SAB,
39 YEARS,
R/O TANK MOHALLA,
SHIMOGA - 577201.                          ... APPELLANT

(BY SRI.K.V. SATEESH CHANDRA, ADVOCATE-ABSENT)

AND:

1 . THE SPECIAL LAND ACQUISITION
    OFFICER, UPPER THUNGA
    PROJECT,
    SHIMOGA SUB DIVISION,
    SHIMOGA - 577201.

2 . THE EXECUTIVE ENGINEER
    UPPER THUNGA PROJECT,
    SHIMOGA SUB DIVISION,
    SHIMOGA - 577201.                   ... RESPONDENTS

     THIS MISCELLANEOUS SECOND APPEAL IS FILED UNDER
SEC.54(2) OF LAND ACQUISITION ACT., AGAINST THE
JUDGMENT AND DECREE DATED 15.02.2012 PASSED IN
MA.NO.14/2009 ON THE FILE OF THE ADDL. DISTRICT JUDGE,
SHIMOGGA, REJECTING THE APPEAL AND CONFIRMING THE
JUDGMENT AND DECREE DATED 19.03.2009 PASSED IN
LAC.NO.52/2003 ON THE FILE OF THE IST ADDL. SENIOR CIVIL
JUDGE COURT SHIMOGA, REJECTING THE REFERENCE FILED
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UNDER SEC.18 OF L.A ACT FOR FIXATION OF THE REASONABLE
COMPENSATION FOR THE ACQUIRED LANDS.

     THIS MISCELLANEOUS SECOND APPEAL COMING ON FOR
ORDERS THIS DAY, THE COURT DELIVERED THE FOLLOWING:


                     JUDGMENT

This Court in terms of the order dated 31.03.2021,

had passed a peremptory order that the appeal would

stand dismissed, if the office-objections are not complied.

2. There is no representation on behalf of the

appellant.

3. In view of the peremptory order, the above

appeal is dismissed.

Sd/-

JUDGE NR/NM