Manjegowda vs Special Land Acquisition Officer
2021 Latest Caselaw 7066 Kant

                                   M.F.A.NO.7017/2021

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 22ND DAY OF DECEMBER 2021

                       BEFORE

        THE HON'BLE MRS JUSTICE K.S.MUDAGAL

 MISCELLANEOUS FIRST APPEAL NO.7017/2021(LAC)

BETWEEN:
MANJEGOWDA
S/O CHIKKEGOWDA
AGED ABOUT 55 YEARS
BYADARAHALLI
SALUKOPPALU GRAMA
KATTAYA HOBLI
HASSAN
                                          ... APPELLANT
(BY SRI JAYANTH V., ADVOCATE)

AND:
1.     SPECIAL LAND ACQUISITION OFFICER
       HRP-II, HASSAN

2.     CHIEF SECRETARY
       GOVERNMENT OF KARNATAKA
       VIDHANA SOUDHA

3.     EXECUTIVE ENGINEER
       YAGACHI PROJECT
       HASSAN
                                      ... RESPONDENTS
     THIS MFA IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
DATED 05.01.2015 PASSED IN LAC NO.32/2014 ON THE FILE
OF THE ADDITIONAL SENIOR CIVIL JUDGE, HASSAN,
ALLOWING THE REFERENCE PETITION U/S.18(1) OF LAND
ACQUISITION ACT FOR ENHANCEMENT OF COMPENSATION.

     THIS MFA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                       M.F.A.NO.7017/2021

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                   JUDGMENT

Learned counsel for the appellant seeks

permission for withdrawal of the appeal for presentation

before the appropriate Court.

2. Recording the submission, the appeal is

dismissed as withdrawn with liberty to file an appeal

before the appropriate Court.

Sd/-

JUDGE pgg