The Managing Director vs B C Devananda
2021 Latest Caselaw 104 Kant

    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 04TH DAY OF JANUARY, 2021

                         BEFORE

    THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

                M.S.A.No. 39 OF 2016 (LA)


BETWEEN:

THE MANAGING DIRECTOR,
KARNATAKA ROAD DEVELOPMENT
CORPORATION LIMITED,
1ST FLOOR,16TH "J"MILLERS,
TANK BED AREA,
DR. THIMMAIAH CROSS ROAD,
BENGALURU-560 052.

                                       ...APPELLANT

(BY SRI. VIJAYA KUMAR, ADVOCATE AND
BY SRI. B.B. BAJENTRI, ADVOCATE AND ASSOCIATES)
(THROUGH VIDEO CONFERENCE)

AND:

1. B C DEVANANDA,
S/O PUTTASWAMY,
AGED ABOUT 35 YEARS
R/O HALEBUDANUR GRAMA
KASABA HOBLI,
MANDYA TALUK- 571 421.
                                          M.S.A.No.39/2016

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2. THE SPECIAL LAND ACQUISITION
OFFICER, MANDYA DISTRICT,
MANDYA - 571 401.

3. EXECUTIVE ENGINEER
P.W.D.
MANDYA - 571 401.

4. THE PRINCIPAL SECRETARY
REVENUE DEPARTMENT,
BANGALORE - 560 001.

                                    ...RESPONDENTS
                             ****

     THIS MSA FILED UNDER SEC.54(2) OF THE LAND
ACQUISITION ACT., R/W SEC.100 OF CPC., AGAINST THE
JUDGMENT AND DECREE DATED 19.12.2015 PASSED IN
MA.NO.73/2011 ON THE FILE OF THE PRL.DISTRICT JUDGE,
MANDYA, DISMISSING THE APPEAL AND CONFIRMING THE
JUDGMENT AND DECREE DATED 10.02.2011 PASSED IN L.A.C.
NO.13/2006 ON THE FILE OF THE ADDL. CIVIL JUDGE, MANDYA.
PARTLY ALLOWING THE REFERENCE PETITION FOR ENHANCEMENT
OF THE COMPENSATION.


     THIS MSA IS COMING ON FOR NON-COMPLIANCE OF OFFICE-
OBJNS FOR 2ND TIME THIS DAY, THE COURT DELIVERED THE
FOLLOWING:
                                                        M.S.A.No.39/2016

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                           JUDGMENT

Learned counsel for the appellant appearing through video

conferencing submits that in view of the settlement of the main

matter between the parties, present appeal has become

infructuous. He prays to take his oral submission made through

video conferencing on record and dispose of the present appeal as

having become infructuous.

In view of the said submission, the present appeal stands

disposed of as having become infructuous.

However, learned counsel for the appellant is directed to file a

memo to that effect in the registry within two days from today.

Sd/-

JUDGE

Psg*