Karnataka Neeravari Nigam Ltd., vs The Special Land Acquisition ...
2021 Latest Caselaw 1662 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.100214/2018 (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.    SRI.BAPUSAB APPASAB PATIL
      AGE: MAJOR, OCC:AGRICULTURE,
      R/O:ATHANI DIST: BELAGAVI.
                                           ...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
07.01.2017 PASSED IN LAC No.442/2010 ON THE FILE OF THE
ADDITOINAL SENIOR CIVIL JUDGE AND JMFC, ATHANI
AWARDING COMPENSATION OF Rs.5,00,000/- PER ACRE.

     THIS MFA COMING ON FOR ORDERS, THIS DAY THE
COURT DELIVERED THE FOLLOWING:
                              2




                       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dismissed as withdrawn.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

deposited, 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

NAA