Karnataka Neeravari Nigam Ltd., vs The Special Land Acquisition ...
2021 Latest Caselaw 1702 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.101339/2016 (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.

2.    SRI.BASAGOUDA MURAGEPPA MULLATTI,
      AGE: MAJOR, OCC: AGRICULTURE,
      R/O ATHANI, TAL: ATHANI, DIST: BELAGAVI.

3.    SRI.DUNDAPPA MURAGEPPA MULLATTI,
      AGE: MAJOR, OCC: AGRICULTURE,
      R/O ATHANI, TAL: ATHANI, DIST: BELAGAVI.
                                                 ... RESPONDENTS

(BY SRI.V.S.KALASURMATH, HCGP FOR R1,
    SMT.HEMALEKHA K.S., ADV. FOR R2 & R3)

      THIS APPEAL IS FILED UNDER SECTION 54(1) OF THE L.A.ACT
AGAINST THE JUDGMENT AND AWARD DATED 17.03.2015 PASSED IN
LAC NO.398/2014 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
JUDGE, ATHANI AWARDING COMPENSATION OF RS.5,00,000/- PER
ACRE.

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




                          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The appeal is dismissed as withdrawn.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/-