The Karnataka Neeravari Nigam Ltd vs Special Land Acquisition Officer
2021 Latest Caselaw 1657 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

      DATED THIS THE 26TH DAY OF FEBRUARY 2021

                        BEFORE

      THE HON'BLE MR. JUSTICE ASHOK S. KINAGI


           M.F.A. NO.104236/2018 (LAC)

BETWEEN:

KARNATAKA NEERAVARI NIGAM LTD.
REP BY ITS EXECUTIVE ENGINEER
HBC, DIVISION, ATHANI DIST: BELAGAVI
                                             ...APPELLANT
(BY SRI.RAMESH N.MISALE ADV.)

AND

1.    THE SPECIAL LAND ACQUISITION OFFICER
      HIPPARAGI PROJECT, ATHANI.
2.    SMT.SHAKUNTALA W/O CHANDRAKANT KAMBLE,
      AGE: 52 YEARS, OCC:AGRICULTURE & HOUSEHOLD
      R/O: HULAGABALI, ATHANI-591304.

3.    SRI.SADASHIV S/O (MOTHER) SUNDRAWWA KAMBLE,
      AGE: 23 YEARS, OCC:AGRICULTURE & HOUSEHOLD
      R/O: HULAGABALI, ATHANI-591304.

                                           RESPONDENTS
(BY SRI. V. S. KALASURMATH, HCGP FOR R1)

      THIS MFA IS FILED UNDER SECTION 54(1) OF THE
L.A.ACT AGAINST THE JUDGMENT AND AWARD DATED
01.03.2018 PASSED IN LAC No.141/2015 ON THE FILE OF THE
PRL. SENIOR CIVIL JUDGE, ATHANI, PARTLY ALLOWING THE
REFERENCE PETITION FILED UNDER SECTION 18 OF L.A.ACT.
                               2




      THIS MFA COMING ON FOR ORDERS, 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 and the appeal is

dismissed as withdrawn.

Registry is directed to refund the Court fee, if any, as

per Section 66 of the Karnataka Court Fees and Suits

Valuation Act, 1958.

Learned H.C.G.P. accepts notice for respondent No.1.

He is permitted to file memo of appearance within a period

of two weeks.

Sd/-

JUDGE

MBS