Karnataka Neeravari Nigam Ltd., vs The Special Land Acquisition ...
2021 Latest Caselaw 1701 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.NO.101344/2016 (LAC)
BETWEEN

KARNATAKA NEERAVARI NIGAM LTD.,
REP.BY ITS EXECUTIVE ENGINEER,
HBC DIV., ATHANI, DIST: BELAGAVI,
                                                 ... APPELLANT

(BY SRI.RAMESH N.MISALE, ADV.)

AND

1.    THE SPECIAL LAND ACQUISITION OFFICER,
      HIPPARAGI PROJECT, ATHANI-591304.

2.    SRI.GULAPPA MALLAPPA MAGADUM,
      AGE: MAJOR, OCC: AGRICULTURE,
      R/O ATHANI, TAL: ATHANI, DIST: BELAGAVI-591304.

3.    SRI.BHIMA MALLAPPA MAGADUM,
      AGE: MAJOR, OCC: AGRICULTURE,
      R/O ATHANI, TAL: ATHANI, DIST: BELAGAVI-591304.

4.    SRI.SHEKHAR MALLAPPA MAGADUM,
      AGE: MAJOR, OCC: AGRICULTURE,
      R/O ATHANI, TAL: ATHANI, DIST: BELAGAVI-591304.

5.    SRI.BASAPPA MALLAPPA MAGADUM,
      AGE: MAJOR, OCC: AGRICULTURE,
      R/O ATHANI, TAL: ATHANI, DIST: BELAGAVI-591304.

                                              ... RESPONDENTS

(BY SRI.V.S.KALASURMATH, HCGP FOR R1
                                2




     THIS APPEAL IS FILED UNDER SECTION 54(1) OF THE L.A.ACT
AGAINST THE JUDGMENT AND AWARD DATED 26.06.2015 PASSED IN
LAC NO.872/2011 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
JUDGE, ATHANI AWARDING COMPENSATION OF RS.5,00,000/- PER
ACRE WITH STATUTORY BENEFITS.

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

                          JUDGMENT

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

Memo is taken on record.

The appeal is dismissed as withdrawn.

Registry is directed to refund the court fee in

accordance with law.

Sd/-

JUDGE MBS/-