Karnataka Neeravari Nigam Ltd. vs The Special Land Acquisition ...
2021 Latest Caselaw 734 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.101451/2019 (LAC)

BETWEEN:
KARNATAKA NEERAVARI NIGAM LTD.,
REP BY ITS EXECUTIVE ENGINEER KNNL,
GRBC, DIVISION NO-2, HIDKAL DAM,
TQ: HUKKERI, DIST: BELAGAVI.
                                              ...APPELLANT
(BY SRI. RAMESH N. MISALE, ADV.)

AND
1.    THE SPECIAL LAND ACQUISITION OFFICER,
      HIDKAL DAM, DIVISION NO 2,
      TQ: HUKKERI, DIST: BELAGAVI.
2.    NAGAPPA DEVAPPA HUNKARI,
      AGE 42 YEARS, OCC: AGRICULTURE,
      R/O.: YADDALABAVIHATTI,
      TQ.: BELAGAVI, DIST.: BELAGAVI.
                                           ...RESPONDENTS
(BY SRI. V. S. KALASURMATH, HCGP FOR R1)


     THIS MFA IS FILED UNDER SECTION 74 OF THE LAND
ACQUISITION, R AND R ACT, 2013 AGAINST THE JUDGMENT
AND AWARD DATED 09.10.2018 PASSED IN LAC NO.157/2017
ON THE FILE OF THE I ADDITIONAL DISTRICT JUDGE,
BELAGAVI, AWARDING COMPENSATION OF RS.2,00,000/- PER
ACRE.

    THIS MFA COMING ON FOR ORDERS, THIS DAY THE
COURT DELIVERED THE FOLLOWING:
                                   2




                             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application is allowed and the appeal is dismissed as withdrawn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*