Sri.Venkata Mahipal S/O ... vs The Special Land Acquisition ...
2021 Latest Caselaw 2793 Kant

                                   1



             IN THE HIGH COURT OF KARNATAKA
                    KALABURAGI BENCH

           DATED THIS THE 13TH DAY OF JULY 2021

                            PRESENT
            THE HON'BLE MR.JUSTICE S.G.PANDIT
                               AND
           THE HON'BLE MR.JUSTICE M.G.S.KAMAL

MISCELLANEOUS FIRST APPEAL NO.201359/2014 (LAC)

Between:

Sri Venkata Mahipal S/o Sharanabasavaraj
Age: About 70 Years, Occ: Agriculture
R/o Gejjalagatta
Now residing at Bellary
                                                      ... Appellant

(By Sri Chaitanya Kumar Chandriki, Advocate)

And:

1.     The Special Land Acquisition Officer
       Assistant Commissioner
       Lingasugur-585 401

2.     The Executive Engineer
       Minor Irrigation Division
       Kustagi-585 401
                                                  ... Respondents
(Smt. Anuradha M. Desai, Govt. Advocate)

      This Miscellaneous First Appeal is filed under Section 54(1)
of the Land Acquisition Act, praying to allow the appeal and
consequently be pleased to modify the judgment and award dated
16.04.2014 passed by the learned Senior Civil Judge at
Lingasugur in LAC No.18/2012 and consequently be pleased to
enhance compensation from Rs.80,000/- to Rs.2,00,000/- per
acre with all statutory benefits.
                                2



        This appeal coming on for Hearing, this day, M.G.S.Kamal
J., delivered the following:

                         JUDGMENT

This court vide order dated 07.07.2021 passed the

following order:

"On 26.05.2021, there was no representation for the appellant. On 29.06.2021, at the request of learned AGA, the matter was adjourned to today. Today also, there is no representation for the appellant.

Hence, list the matter on 13.07.2021. If there is no representation for the appellant on that day, appropriate order would be passed."

2. Today also there is no representation for the

appellant. It appears that the appellant is not interested

in prosecuting the appeal. Hence, appeal is dismissed

for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE BL