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Karnataka Neeravari Nigam Ltd., vs The Special Land Acquistion ...
2021 Latest Caselaw 1705 Kant

Citation : 2021 Latest Caselaw 1705 Kant
Judgement Date : 4 March, 2021

Karnataka High Court
Karnataka Neeravari Nigam Ltd., vs The Special Land Acquistion ... on 4 March, 2021
Author: Sachin Shankar Magadum
              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

            DATED THIS THE 4TH DAY OF MARCH 2021

                           BEFORE

      THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                  MFA.NO.101422/2016 (LAC)
BETWEEN

KARNATAKA NEERAVARI NIGAM LTD.,
REPRESENTED BY ITS EXECUTIVE ENGINEER,
HBC DIV., ATHANI, DIST: BELAGAVI.
                                                ... APPELLANT
(BY SRI.RAMESH N.MISALE, ADV.)

AND

1.    THE SPECIAL LAND ACQUISTION OFFICER
      HIPPARAGI PROJECT, ATHANI.

2.    SRI.VENKAPPA CHINNAPPA LANGOTI @NKURABAR
      AGE: MAJOR, OCC: AGRICULTURE,
      R/O: ATHANI, DIST: BELAGAVI.

3.    SRI.SHIDALINGAPPA CHINNAPPA LANGOTI @ KURABAR
      AGE: MAJOR, OCC: AGRICULTURE,
      R/O: ATHANI, DIST: BELAGAVI.

4.    SRI.TAMMANNA CHINNAPPA LANGOTI @ KURABAR
      AGE: MAJOR, OCC: AGRICULTURE,
      R/O: ATHANI, DIST: BELAGAVI.

5.    SRI.UMMANNA CHINNAPPA LANGOTI @ KURABAR
      AGE: MAJOR, OCC: AGRICULTURE,
      R/O: ATHANI, DIST: BELAGAVI.
                                          ... RESPONDENTS
(BY SRI.V.S.KALASURMATH, HCGP FOR R1,
    R4 SERVED; R2 & R3 ARE DECEASED)

     THIS APPEAL IS FILED UNDER SECTION 54(1) OF THE L.A.ACT
AGAINST THE JUDGMENT AND AWARD DATED 26.06.2015 PASSED IN
                                2




LAC NO.882/2011 ON THE FILE OF THE PRL.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The appeal is dismissed as withdrawn.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.

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/-

 
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