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The Land Acquisition Officer vs Sri Sharanya D Chowta
2021 Latest Caselaw 1472 Kant

Citation : 2021 Latest Caselaw 1472 Kant
Judgement Date : 28 January, 2021

Karnataka High Court
The Land Acquisition Officer vs Sri Sharanya D Chowta on 28 January, 2021
Author: Alok Aradhe Rangaswamy
                                    1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 28TH DAY OF JANUARY 2021

                             PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                               AND

  THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY

               M.F.A. NO.277 OF 2015 (LAC)


BETWEEN:

THE LAND ACQUISITION OFFICER
MYSORE URBAN DEVELOPMENT AUTHORITY
MYSORE-570001.
                                                        .... APPELLANT
(BY MR. HARISCHANDRA M, ADV., FOR
    MR. B.S. GAUTHAM, ADV.,)


AND:

SRI. SHARANYA D. CHOWTA
AGED ABOUT 43 YEARS
NO.138, AHIMSA MARGA
SIDDARTHANAGAR 1ST STAGE
MYSORE-570001.
                                                       ... RESPONDENT
(BY MR. VEERABHADRAIAH, ADV., FOR
    MR. C.M. JAGADEESH, ADV.,)
                           ---

       THIS   M.F.A.   IS   FILED       UNDER   SEC.   54   OF   LAND

ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD DATED

31.01.2013 PASSED IN LAC NO.250/2005 ON THE FILE OF THE I
                                    2



ADDITIONAL     SENIOR     CIVIL    JUDGE,     AT   MYSORE,     PARTLY

ALLOWING      THE      REFERENCE       PETITION    FOR   ENHANCED

COMPENSATION U/S.18 OF THE LAND ACQUISITION ACT.



      THIS    M.F.A.   COMING     ON    FOR   ORDERS,    THIS    DAY,

ALOK ARADHE J., DELIVERED THE FOLLOWING:


                           JUDGMENT

Mr.Harishchandra M., learned counsel for the appellant.

Mr.Veerabhadraaih, learned counsel for the

respondent.

Learned counsel for the appellant submits that the

matter has been amicably settled before the Lok Adalat.

Therefore, he seeks leave of this Court to withdraw the

appeal.

2. In view of the aforesaid submission, the appeal is

dismissed as withdrawn.

Registry is directed to refund the Court fee which has

been paid by the appellant, on proper identification.

3. In view of dismissal of the appeal, the pending

interlocutory applications do not survive for consideration

and are accordingly dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RV

 
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