The Assistant Commissioner And ... vs Hanamant S/O Mallappa Nimbal
2021 Latest Caselaw 3518 Kant

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         IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH

     DATED THIS THE 25TH DAY OF OCTOBER, 2021

                      BEFORE

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

            MFA No.200814/2021 (LAC)

BETWEEN

1.    THE ASSISTANT COMMISSIONER
      AND LAND ACQUISITION OFFICER
      INDI, DIST VIJAYAPUR

2.    THE EXECUTIVE ENGINEER
      BHIMA LIFT IRRIGATION
      AFZALPUR, DIST: KALABURAGI

3.    THE CHIEF SECRETARY
      STATE OF KARNATAKA
      REPRESENTED, DEPURTY
      COMMISSIONER, VIJAYAPUR

4.    THE PRINCIPAL SECRETARY
      REVENUE DEPARTMENT
      M.S.BUILDING, BENGALURU-01
                                     ...APPELLANTS

(BY SMT. ARCHANA P. TIWARI, AGA)

AND

HANAMANT S/O MALLAPPA NIMBAL
AGE MAJOR, OCC: AGRICULTURE,
R/O MAILAR, TQ: INDI,
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DIST: VIJAYAPURA
                                             ...RESPONDENT

   THIS MFA FILED U/S 54(1) OF L.A.ACT, PRAYING THAT
THIS HONOURABLE COURT MAY BE PLEASED TO CALL FOR
THE RECORDS AND ALLOW THE ABOVE APPEAL AND SET
ASIDE THE JUDGMENT AND AWARD DATED 21.12.2019
PASSED BY THE SENIOR CIVIL JUDGE AND JMFC, INDI, IN
LAC NO.44/2008, IN THE INTEREST OF JUSTICE AND
EQUITY.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:-

                       JUDGMENT

The learned Additional Government Advocate

appearing for the appellants submits that the valuation of

subject matter of the appeal is less than rupees ten lakhs

and she seeks permission to withdraw the appeal with

liberty to approach the appropriate forum.

Hence, the appeal is dismissed as withdrawn with

liberty to the appellants to approach the appropriate

forum.

Sd/-

JUDGE

Srt