Karnataka Neeravari Nigam Ltd., vs The Special Land Acquisition ...
2021 Latest Caselaw 1706 Kant

               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.101420/2016 (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.SHIVAPPA BASAPPA NANDESHWAR,
       DEAD BY HIS LRS.

2A .   SMT.SIDDAWWA W/O SHIVAPPA NANDESHWAR
       AGE: MAJOR, OCC: AGRICULTURE,
       R/O: ATHANI, DIST: BELAGAVI.

2B .   SRI.MURIGEPPA SHIVAPPA NANDESHWAR
       AGE: MAJOR, OCC: AGRICULTURE,
       R/O: ATHANI, DIST: BELAGAVI.
                                              ... RESPONDENTS
(BY SRI.V.S.KALASURMATH, HCGP FOR R1,
    R2(A & B) ARE SERVED)

     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.880/2011 ON THE FILE OF THE PRL.SENIOR CIVIL JUDGE,
ATHANI AWARDING COMPENSATION OF RS.5,00,000/- PER ACRE
WITH STATUTORY BENEFITS.
                                2




     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The appeal is dismissed as withdrawn.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/-