Gangadhar S/O Basappa Meeshi vs The Deputy Commissioner/The ...
2021 Latest Caselaw 1700 Kant

              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

            DATED THIS THE 3RD DAY OF MARCH 2021

                          BEFORE

      THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

               MFA.CROB.NO.100070/2017 (LAC)
                   IN MFA NO.21991/2012
BETWEEN

1.    GANDADHAR S/O BASAPPA MEESHI,
      AGE: MAJOR, OCC: AGRICULTURE,
      R/O GANESHPETH, HUBLI.

2.    SHIVANAND S/O BASAPPA MEESHI,
      AGE: MAJOR, OCC: AGRICULTURE,
      R/O GANESHPETH, HUBLI.
                                        ... CROSS OBJECTORS

(BY SRI.SANTOSH D.NARGUND, ADV.)

AND

1.    THE DEPUTY COMMISSIONER/
      THE SPECIAL LAND ACQUISITION OFFICER &
      A.D.DHARWAD.

2.    THE GENERAL MANAGER,
      SOUTH CENTRAL RAILWAYS, SECUNDRABAD.
                                               ... RESPONDENTS
(BY SRI.V.S.KALASURMATH, HCGP FOR R1)

     THIS MFA CROB IN MFA NO.21991/2012 IS FILED UNDER
ORDER 41 RULE 22 OF CPC AGAINST THE JUDGMENT AND AWARD
DATED 01.08.2011 PASSED IN LAC NO.8/2009 ON THE FILE OF THE
PRINCIPAL SENIOR CIVIL JUDGE, HUBLI, PARTLY ALLOWING THE
REFERENCE PETITION FILED UNDER SECTION 18 OF LAND
ACQUISITION ACT.

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




                          JUDGMENT

Learned counsel appearing for the cross objector

placed on record the judgment rendered by this Court in

MFA Crob.100014/2017 and connected matters wherein

the present cross objector has undertaken to withdraw the

cross objection.

The same is taken on record.

Accordingly, the cross objection is dismissed as

withdrawn.

Learned High Court Government Pleader is directed to

take notice for respondent No.1 and he is permitted to file

memo of appearance within two weeks.

Sd/-

JUDGE MBS/-