Karnataka Neeravari Nigam Ltd vs The Special Land
2021 Latest Caselaw 552 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 8TH DAY OF JANUARY 2021

                         BEFORE

      THE HON'BLE MR. JUSTICE ASHOK S. KINAGI


             M.F.A. NO.100159/2014(LAC)

BETWEEN:

KARNATAKA NEERAVARI NIGAM LTD.
REP BY ITS EXECUTIVE ENGINEER,
HBC, DIV., ATHANI, DIST: BELAGAVI.
                                           .....APPELLANT
(BY SRI. RAMESH N. MISALE, ADV.)

AND

1. THE SPECIAL LAND ACQUISITION OFFICER,
   HIPPARAGI PROJECT, ATHANI.

2. ADIVEPPA RANGAPPA SHIRAGUR,
   AGE: MAJOR, OCC: AGRICULTURE,
   R/O: AWARKOD, TALUK: ATHANI,
   DIST: BELGAUM.

3. SADASHIV TIMMANNA SHIRAGUR,
   AGE: MAJOR, OCC: AGRICULTURE,
   R/O: AWARKOD, TALUK: ATHANI,
   DIST: BELGAUM.

4. SANGAPPA TIMMANNA SHIRAGUR,
   AGE: MAJOR, OCC: AGRICULTURE,
   R/O: AWARKOD, TALUK: ATHANI,
   DIST: BELGAUM.

5. BASAPPA TIMMANNA SHIRAGUR,
                                2




  AGE: MAJOR, OCC: AGRICULTURE,
  R/O: AWARKOD, TALUK: ATHANI,
  DIST: BELGAUM.
                                             .....RESPONDENTS
(BY SRI V.S. KALASURMATH, HCGP FOR R-1
SRI R.M. KULKARNI, ADV. FOR R-2 TO R-5)


        THIS MFA IS FILED UNDER SECTION 54(1) OF THE LAND
ACQUISITION ACT AGAINST THE JUDGMENT AND AWARD
DATED 08.02.2013 PASSED IN LAC No.355/2010 ON THE FILE
OF THE ADDITIONAL SENIOR CIVIL JUDGE AND J.M.F.C,
ATHANI, AWARDING COMPENSATIN OF Rs.3,56,648/- PER
ACRE.


        THIS MFA COMING ON FOR FINAL HEARING, THIS DAY
THE COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

Learned counsel appearing for the appellant has filed

a memo seeking for withdrawal of the appeal.

2. Memo is placed on record. The appeal is

dismissed as withdrawn.

3. Registry is directed to refund the Court fee as per

Section 66 of the Karnataka Court Fees and Suits Valuation

Act, 1958.

4. Learned H.C.G.P. accepts notice for respondent

No.1. He is permitted to file memo of appearance within a

period of two weeks.

SD/-

JUDGE

NAA