Sri H L Ravishankar vs The Special Land Acquisition ...
2021 Latest Caselaw 1361 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 22ND DAY OF JANUARY, 2021

                          BEFORE

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

                M.F.A.NO.5199 OF 2020 (LAC)
BETWEEN

SRI.H.L.RAVISHANKAR
S/O LATE H.C.LAKKAPPA
AGED ABOUT 39 YEARS
R/AT HULIGERE VILLAGE
MATTANAVILE POST
SHARAVANABELAGULA HOBLI
CHANNARAYAPATNA TALUK
HASSAN DISTRICT.
                                                ...APPELLANT
(BY SMT: D.J.RAKSHITHA, ADVOCATE)

AND

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

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

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

      THIS APPEAL IS FILED U/S 54(1) OF LAND ACQUISITION ACT
AGAINST THE JUDGMENT AND AWARD DATED 10.03.2020 PASSED
IN LAC.NO.213/2018 ON THE FILE OF THE 4TH ADDITIONAL DISTRICT
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AND SESSIONS JUDGE, HASSAN DISTRICT, CHANNARAYAPATNA,
DISMISSING THE PETITION FILED UNDER ORDER 43 RULE 1 OF
CPC, READ WITH SECTION 54 OF LAND ACQUISITION ACT, 1894.
     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