Karnataka Neeravari Nigam Ltd., vs The Special Land Acquisition ...
2021 Latest Caselaw 1717 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.101416/2016 (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 Acquisition Officer,
     Hipparagi Project, Athani.


2.   Sri Venkappa Chinnaaappa Langoti @ Kurabar,
     Age : Major, Occ: Agriculture,
     R/o Athani, Dist: Belagavi.

3.   Sri Ummanna Venkappa Langoti @ Kurabar,
     Age : Major, Occ: Agriculture,
     R/o Athani, Dist: Belagavi.
                                                   .. Respondents

(By Sri V.S.Kalasoormath, HCGP for R.1.)
(Notice to respondent No.3 is served)

      This Miscellaneous First Appeal is filed under Section 54(1)
of the Land Acquisition Act against the judgment and award
dated 26.06.2015 passed in LAC.No.876/2011 and etc.
                              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 permission of this Court to withdraw

this appeal.

Memo is accepted. The appeal is dismissed as

withdrawn.

The Court fee to be refunded to the appellant in

accordance with law.

Sd/-

JU DGE EM /-