Bhabha Atomic Reserch Centre vs K Vijendra Rao
2021 Latest Caselaw 1863 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 31ST DAY OF MARCH 2021

                      PRESENT

        THE HON'BLE MR.JUSTICE ALOK ARADHE

                         AND

        THE HON'BLE MR.JUSTICE M.G.S.KAMAL

           M.F.A. NO. 7481 OF 2019(LAC)

BETWEEN:

BHABHA ATOMIC RESERCH CENTRE
RARE MATERIALS PROJECT,
RATNAHALLI,
YELAWALA HOBLI,
MYSURU TALUK.
                                    ...APPELLANT
(BY MS.SURABHI, ADVOCATE FOR
SRI.UNNIKRISHNAN M, ADVOCATE)

AND:

K VIJENDRA RAO
DEAD BY LRS.,

1.     USHAMANI,
       D/O LATE K VIJAYENDRA RAO,
       W/O MRUTHUNJAYA,
       R/O AYARAHALLI VILLAGE,
       BILIKERE HOBLI,
       HUNSUR TALUK.
                             2




2.     DR. SATISH
       S/O LATE K VIJAYENDRA RAO,
       R/O RAGIMUDDANAHALLI VILLAGE,
       KOTHATHI HOBLI,
       MANDYA TALUK,
       MANDYA

3.     MALINI
       W/O LATE D V SHIVAPRASAD

4.     SANDEEP
       S/O LATE D V SHIVAPRASAD

5.     NANDITHA
       D/O LATE D V SHIVAPRASAD,

       NO.3 TO 5 ARE
       R/AT KUVEMPUNAGAR, MYSURU.

6.     THE ASSISTANT COMMISSIONER
       HUNSUR SUB DIVISION,
       HUNSUR AND SPECIAL LAO,
       HUNSUR
                                      ...RESPONDENTS


       THIS MFA IS FILED UNDER SECTION 54(1) OF THE
LAND    ACQUISITION   ACT   1894,   JUDGMENT   DATED:
26.10.2018, PASSED BY THE HON'BLE PRINCIPAL SENIOR
CIVIL JUDGE & JMFC, HUNSUR IN LAC 191/2012.


       THIS MFA COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J.,DELIVERED THE FOLLOWING:
                              3




                          JUDGMENT

Ms. Surabhi, learned counsel for the appellant.

Learned counsel for the appellant submits that

the matter has been amicably settled between the

parties before the Lok Adalat. Therefore, she does not

want to press this appeal.

The aforesaid statement is placed on record.

Since the dispute between the parties has been

settled outside the Court, the amount of court fee

deposited by the appellant shall be refunded to him.

Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

CA