Fakiravva W/O. Nagappa Walikar vs The Union Of India,
2021 Latest Caselaw 96 Kant

             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

          DATED THIS THE 4TH DAY OF JANUARY 2021

                         BEFORE

         THE HON'BLE MR. JUSTICE ASHOK S. KINAGI


     MFA CROB NO.730/2012 IN MFA NO.26074/2011(LAC)

BETWEEN:

1.     FAKIRAVVA W/O. NAGAPPA WALIKAR
       AGE: 48 YEARS, OCC: AGRICULTURE,
       R/O. UGNIKERI, TQ: KALGHATGI,
       DIST: DHARWAR.

2.     BASAPPA S/O. NAGAPPA WALIKAR
       AGE: 45 YEARS, OCC: AGRICULTURE,
       R/O. UGNIKERI, TQ: KALGHATGI,
       DIST: DHARWAR.

3.    RAMESH S/O. NAGAPPA WALIKAR
      AGE: 40 YEARS, OCC: AGRICULTURE,
      R/O. UGNIKERI, TQ: KALGHATGI,
      DIST: DHARWAR.
                                    ...CROSS OBJECTORS
(BY SRI : B S SANGATI, ADV.)

AND:

1.     THE UNION OF INDIA,
       REP. BY ITS GENERAL MANAGER,
       THROUGH THE DEPUTY CHIEF ENGINEER(LAW)
       SOUTH WESTERN RAILWAY,
       CLUB ROAD, HUBLI.

2.     THE SPECIAL LAND ACQUSITION OFFICER,
       HUBLI ANKOLA BROADGAUAGE
       RAILWAY AUTHORITY, OFFICE AT KUMTA,
       DIST: UTTAR KANNADA
                              2




                                            .....RESPONDENTS
(BY SRI : R. RAVINDRA NAIK, HCGP FOR R2,
    SRI. AJAY U PATIL, ADV. FOR R1)

      THIS MFA CROB IS FILED UNDER ORDER 41 RULE 22 OF
CPC, AGAINST THE JUDGMENT AND AWARD DATED 12.04.2011
PASSED IN LAC No.58/2010 ON THE FILE OF THE II-ADDL.
SENIOR CIVIL JUDGE AT DHARWAD, PARTLY ALLOWING THE
REFERENCE PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

     THIS CROB COMING ON FOR ADMISSION, THIS DAY THE
COURT MADE THE FOLLOWING:

                           ORDER

Learned counsel appearing for the Cross

Objectors seeks permission to withdraw MFA Crob

with a liberty to file cross objection before appropriate

forum.

His submission is placed on record.

MFA Crob is dismissed as withdrawn with the

aforesaid liberty.

Sd/-

JUDGE MNS/