Sri Prasad vs The Special Land Acquisiton ...
2021 Latest Caselaw 1212 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 19TH DAY OF JANUARY, 2021

                         BEFORE

     THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR

               M.F.A.NO.344 OF 2021(LAC)

BETWEEN

SRI PRASAD
S/O LATE H.C.VELAPURIGOWDA
AGED 50 YEARS,
R/AT HULIGERE VILLAGE, MATTANAVILE POST,
SHRAVANABELAGULA HOBLI,
CHANNARAYAPATNA ALUK,
HASSAN DISTRICT.
                                             ...APPELLANT
(BY SMT. VAIBHAVI, ADVOCATE FOR
    SMT. D.J. RAKSHITHA, ADVOCATE)

AND

1.    THE SPECIAL LAND ACQUISITON OFFICER
      BANGALORE HASSAN RAILWAY PROJECT, OFFICE OF
      DISTRICT OFFICER, 1ST FLOOR, HASSAN.

2.    THE DEPUTY ENGINEER
      (CONSTRUCTION) SOUTH WESTERN RAILWAY, NEAR
      MYSORE RAILWAY STATIONM MYSORE.

3.    THE DEPUTY CHIEF ENGINEER
      (CONSTRUCTION) SOUTH WESTERN RAILWAY MILLERS
      ROAD, CONTONEMENT, BANGALORE-560 046.
                                        ...RESPONDENTS

      THIS APPEAL IS FILED UNDER SECTION 54(1) OF LAC ACT,
SET ASIDE THE JUDGMENT AND DATED: 10.03.2020 PASSED IN
LAC APPEAL NO. 211/2018 ON THE FILE OF THE 4TH ADDITIONAL
DISTRICT   AND   SESSIONS     JUDGE,   HASSAN    DISTRICT,
CHANNARAYAPATNA AND ETC.
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     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to convert the Miscellaneous First Appeal

(MFA) into a Miscellaneous Second Appeal (MSA).

2. The aforesaid memo is placed on record.

3. Registry is directed to convert the Miscellaneous

First Appeal (MFA) into a Miscellaneous Second Appeal

(MSA).

Accordingly, the appeal is disposed off for statistical

purpose.

Registry is also directed to permit the learned counsel

for the appellant to carry out necessary corrections for the

purpose of enabling the Miscellaneous First Appeal (MFA) to

be converted into a Miscellaneous Second Appeal (MSA).

Sd/-

JUDGE

Bmc