Karnataka Neeravari Nigam Ltd., vs The Special Land Acquisition ...
2021 Latest Caselaw 724 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

      DATED THIS THE 12TH DAY OF JANUARY 2021

                           BEFORE

      THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

              M.F.A. No.105112/2019 (LAC)

BETWEEN:
KARNATAKA NEERAVARI NIGAM LTD.,
REP BY ITS EXECUTIVE ENGINEER KNNL,
HIDKAR DAM, GRBC, DIVISION NO-3, GOKAK,
TQ: GOKAK, DIST: BELAGAVI.
                                                ...APPELLANT
(BY SRI. RAMESH N. MISALE, ADV.)

AND
1.    THE SPECIAL LAND ACQUISITION OFFICER,
      MALAPRABHA PROJECT NO.3,
      Tq.: SAVADATTI, DIST.: BELAGAVI.
2.    LOKESH HANUMANT MISHI,
      AGE 30 YEARS, OCC: AGRICULTURE,
      R/O.: HIREBUDNUR VILLAGE,
      TQ.: SAUNDATTI, DIST.: BELAGAVI.

3.    SAGAR HANUMANT MESHI,
      AGE 32 YEARS, OCC: AGRICULTURE,
      R/O.: HIREBUDNUR VILLAGE,
      TQ.: SAUNDATTI, DIST.: BELAGAVI.
                                              ...RESPONDENTS
(BY SRI. V. S. KALASURMATH, HCGP FOR R1)

     THIS MFA IS FILED UNDER SECTION 74 OF THE LAND
ACQUISITION, REHABILITATION AND RESETTLEMENT ACT, 2013
AGAISNT THE JUDGMENT AND AWARD DATED 07.03.2019 PASSED IN
LAC NO.375/2017 ON THE FILE OF THE I-ADDL. DISTRICT JUDGE,
BELAGAVI, AWARDING COMPENSATION OF RS.3,00,000/- PER ACRE.
                                   2




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

                             JUDGMENT

Learned counsel appearing for the appellant has filed an

application in I.A.No.1/2020 seeking for withdrawal of the appeal

with liberty to file a Review Petition.

2. Accepting the reasons assigned in I.A.No.1/2020, the

application is allowed and the appeal is dismissed as withdrawn

with liberty to file a Review Petition.

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 Additional Government Advocate accepts

notice for respondent No.1. He is permitted to file memo of

appearance within a period of two weeks.

SD/-

JUDGE

Vnp*