Gangappa S/O Tuljappa Lamani vs The Special Lland Acquisition ...
2021 Latest Caselaw 103 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

        DATED THIS THE 4TH DAY OF JANUARY 2021

                        BEFORE

       THE HON'BLE MR. JUSTICE ASHOK S. KINAGI


             MFA NO.101485 OF 2018 (LAC)
BETWEEN:

GANGAPPA
S/O TULJAPPA LAMANI,
AGE: 57 YEARS, OCC: AGRICULTURIST,
R/O MUTTALDINNI VILLAGE, TQ. BILAGI.
                                            ...APPELLANT
(BY SRI.RATNAMALA G.H., ADV. FOR
    SRI.B.M.ANGADI, ADV.)

AND:

1.     THE SPECIAL LAND ACQUISITION OFFICER,
       UKP, BILAGI.

2.     THE STATE OF KARNATAKA,
       REP.BY THE DEPUTY COMMISSIONER,
       NAVANAGAR, BAGALKOT.
                                     ...RESPONDENTS

      THIS APPEAL IS FILED UNDER SECTION 54(4) OF L.A.ACT
PRAYING TO MODIFY THE COMPENSATION AWARDED BY THE
COURT OF SENIOR CIVIL JUDGE & JMFC, BILAGI IN
LAC.NO.87/2011 DATED 25.04.2017 BY FIXING THE MARKET
VALUE AT THE RATE OF Rs.5,32,387-50 PER ACRE ALONG WITH
ALL STATUTORY BENEFITS AS CLAIMED BY THE APPELLANT IN
RESPECT OF ACQUIRED LAND BEARING SY.NO.50/2B/2
MEASURING 22 GUNTAS OF MUTTALDINNI VILLAGE, TQ.BILAGI.
                            2




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

                        JUDGMENT

Learned counsel for the appellant filed a memo

for withdrawal of the appeal with liberty to file an

appeal before the appropriate forum.

2. Memo is placed on record.

3. Appeal is dismissed as withdrawn with the

aforesaid liberty. Registry is directed to return the

original documents after obtaining copies thereof for

record purpose.

Sd/-

JUDGE

RD