The Special Land Acquisition ... vs Bhimshi S/O Davaji Busari
2021 Latest Caselaw 3519 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.200890/2020 (LAC)

BETWEEN

1.    THE SPECIAL LAND ACQUISITION OFFICER
      ASSISTANT COMMISSIONER,
      VIJAYAPURA-586101

2.    THE EXECUTIVE ENGINEER
      DEPARTMENT OF PWD, PWD DIVISION,
      STATION ROAD, VIJAYAPUR
                                     ...APPELLANTS

(BY SMT. ARCHANA P. TIWARI, AGA)

AND

BHIMSHI S/O DAVAJI BUSARI
AGE: 69 YEARS OCC: AGRICULTURE
R/O JUMANAL, TQ:DIST: VIJAYAPURA
                                     ...RESPONDENT

    THIS MFA IS FILED U/S. 54(1) OF LA ACT, PRAYING
THAT THIS HONOURABLE COURT MAY BE PLEASED TO
CALL FOR THE RECORDS IN L.A.C.NO.75/2013 PASSED BY
THE II ADDITIONAL SENIOR CIVIL JUDGE, VIJAYAPURA,
DATED 27.08.2018 AND ALLOW THE ABOVE APPEAL AND
SET ASIDE THE JUDGMENT AND AWARD DATED
27.08.2018 PASSED BY THE II ADDITIONAL SENIOR CIVIL
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JUDGE, VIJAYAPURA, IN LAC NO.75/2013,              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 appellant submits that 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Hence, the appeal is dismissed as withdrawn with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 appellant to approach the appropriate forum.

Sd/-

JUDGE

Srt