Karnataka Neeravari Nigam Ltd., vs The Special Land Acquisition ...
2021 Latest Caselaw 646 Kant

              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

          DATED THIS THE 11TH DAY OF JANUARY 2021

                            BEFORE

          THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

                 W.P.NO.61929/2011 (LA-RES)
BETWEEN:

KARNATAKA NEERAVARI NIGAM LTD.,
THROUGH ITS EXECUTIVE ENGINEER,
MLBC DIVN.NO.2, NAVILUTEERTH,
DAM SITE, SAUNDATTI, DIST: BELGAUM.
                                                   .. PETITIONER
(BY SRI.RAMESH N.MISALE, ADV.)

AND:

1.     THE SPECIAL LAND ACQUISITION OFFICER,
       MALAPRABHA PROJECT, SAUNDATTI,
       NOW AT OPP: HINDI PRACHAR SABHA,
       U.B.HILLS,DHARWAD.

2.     SRI.DUNDAPPA S/O BHIMAPPA AGASAR,
       AGE: MAJOR, OCC: AGRICULTURE,
       R/O BADLI, TAL: SAUNDATTI, DIST: BELGAUM.

3.     SRI.MADIWALAPPA S/O BHIMAPPA AGASAR,
       AGE: MAJOR, OCC: AGRICULTURE,
       R/O BADLI, TAL: SAUNDATTI, DIST: BELGAUM.

                                               .. RESPONDENTS
(BY SRI.V.S.KALASURMATH, HCGP FOR R1,
    R2 AND R3 SERVED)

     THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI OR ANY OTHER APPROPRIATE WRIT OR
                                    2




ORDER OR DIRECTION QUASHING THE ORDER PASSED BY THE
LEARNED SENIOR CIVIL JUDGE COURT SAUNDATTI IN CIVIL
MISC.NO.47/2008 DATED 25.08.2009, UNDER ANNEXURE-B AND
CONSEQUENTLY MODIFYING THE AWARD OF STATUTORY INTEREST
PAYABLE U/SEC.34 OF THE L.A.ACT, AWARDED FROM THE DATE OF
NOTIFICATION U/SEC.4(1) TILL PAYMENT TO, FROM THE DATE OF
THE AWARD OF SLAO TILL PAYMENT, IN THE JUDGMENT AND AWARD
OF LAC No.27/2005 DATED 24.02.2007 AT ANNEXURE-A AND A1.

    THIS PETITION COMING ON FOR PRELIMINARY HEARING 'B'
GROUP THIS DAY, THE COURT MADE THE FOLLOWING:

                              ORDER

Learned counsel for the petitioner files a memo seeking

withdrawal of the writ petition.

Memo is placed on record.

Accordingly, the writ petition is dismissed as withdrawn.

SD/-

JUDGE MBS/-