Karnataka Neeravari Nigam Ltd., vs The Special Land Acquisition ...
2021 Latest Caselaw 1712 Kant

          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH
        DATED THIS THE 05TH DAY OF MARCH, 2021
                           BEFORE
 THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
               M.F.A.NO.101777/2019 (LAC)

BETWEEN :

Karnataka Neeravari Nigam Ltd.,
Rep. by its Executive Engineer,
KNNL, Markhandey Project GRBC,
Divn. No.3, Gokak, Tq.Gokak, Dist; Belagavi.
                                                  ... Appellant
(By Sri Ramesh N.Misale, Adv.)

AND :

1.   The Special Land Acquisition Officer,
     (Markanday Project) Hidkal Dam,
     Tq: Hukkeri, Dist: Belagavi.

Demappa R.manamainavar,
Madar Since deceased by his LRs.

2.   Chandrappa Demappa Hanamaianavar,
     Age : 47 years, Occ: Household.

3.   Mahadev Demappa AliasDyamappa hanamainavar,
     Age : 42 years, Occ: Agriculture.

4.   Shiddappa Ramappa Hanamainavar,
     Age : 51 years, Occ: Agriculture.

5.   Lakkappa Ramappa Hanamainavar,
     Age : 42 years, Occ: Agriculture.

     R/o Kabadi Village, Tq: Saundatti,
     Dist: Belagavi.
                                               ... Respondents
(By Sri V.S.Kalasoormath, HCGP for R.1.)
                                   2




      This Miscellaneous First Appeal is filed under Section 74 of
the Land Acquisition R & R Act, 2013 against the judgment and
award dated 03.12.2018 passed by the I Additional District
Judge, Belagavi in LAC.No.299/2017 and etc.

      This appeal coming on for orders this day, the Court
delivered the following:


                          : JUDGMENT :

Learned HCGP is directed to take notice for respondent No.1.

2. Learned counsel for the appellant has filed an application seeking permission of this Court to withdraw this appeal reserving liberty to the appellant to file review petition.

3. Memo is accepted. The appeal is dismissed as withdrawn reserving liberty to the appellant to file review before the appropriate Court.

4. The Court fee to be refunded to the appellant in accordance with law.

5. Learned HCGP is permitted to file memo of appearance within four weeks.

Sd/-

JU DGE EM /-