Karnataka Neeravari Nigam Ltd vs The Special Land Acquisition ...
2021 Latest Caselaw 1663 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.100127/2018 (LAC)

BETWEEN:

KARNATAKA NEERAVARI NIGAM LTD.
REP BY ITS EXECUTIVE ENGINEER
HBC, DIVISION NO-2, ATHANI DIST: BELAGAVI
                                             ...APPELLANT
(BY SRI.RAMESH N.MISALE ADV.)

AND

1.    THE SPECIAL LAND ACQUISITION OFFICER
      HIPPARAGI PROJECT, ATHANI-591304.
2.    PAYAPPA S/O PARIS BAIRANNAVAR,
      AGE: MAJOR, OCC:AGRICULTURE,
      R/O: HALINGALI.
      TRANSFERRED TO:
      SMT.SAVITA W/O ANIL ALAGUR,
      AGE: MAJOR, OCC: AGRICULTURE,
      HALINGALI, TQ.JAMAKHANDI, DIST: BAGALKOT.

                                            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
25.11.2015 PASSED IN LAC No.204/2013 ON THE FILE OF THE
ADDL. SENIOR CIVIL JUDGE & JMFC, JAMKHANDI AWARDING
COMPENSATION OF Rs.5,36,500/-.
                               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dismissed as withdrawn.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