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Smt Yeshodamma vs The Special Land Acquisition ...
2021 Latest Caselaw 1364 Kant

Citation : 2021 Latest Caselaw 1364 Kant
Judgement Date : 22 January, 2021

Karnataka High Court
Smt Yeshodamma vs The Special Land Acquisition ... on 22 January, 2021
Author: S R.Krishna Kumar
                             1



     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.5162 OF 2020 (LAC)

BETWEEN

SMT.YESHODAMMA
W/O LATE.VASU
AGED ABOUT 65 YEARS
R/AT HOSAHALLI VILLAGE
SUNDAHALLI POST
SHRAVANABELAGOLA HOBLI
CHANNARAYAPATNA TALUK
HASSAN DISTRICT.
                                               ...APPELLANT
(BY SMT.D.J.RAKSHITHA, ADVOCATE)

AND

1.      THE SPECIAL LAND ACQUISITION OFFICER
        BANGALORE -HASSAN REILWAY 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 UNDER SECTION 54(1) LAND ACQUISITION
ACT, PRAYING TO MAY NOT BE MAINTAINABLE AGAINST ORDER PASSED
                                  2



    TH
BY 4   ADDITIONAL DISTRICT AND SESSION JUDGE HASSAN IN LAC
APPEAL 254/18 IN VIEW OF UNDER SECTION 54(1) OF LAND ACQUISITION
ACT SINCE FIRST APPEAL ALREADY EXHAUSTED.

      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

 
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