The Land Acquisition Officer And ... vs Hanamanth Somanna Kannur
2021 Latest Caselaw 3532 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH
      DATED THIS THE 26TH DAY OF OCTOBER, 2021
                      BEFORE
        THE HON'BLE MR.JUSTICE M.G.S.KAMAL
             MFA.No.200851/2021 (LAC)
BETWEEN:
01.    THE LAND ACQUISITION OFFICER AND
       ASSISTANT COMMISSIONER
       VIJAYAPURA-586 101.

02.    UNDER SECRETARY
       LAND ACQUISITION,
       REVENUE DEPARTMENT
       BENGALURU-560 001.           ... APPELLANTS

(BY SMT. ARCHANA P. TIWARI, AGA)
AND:
HANAMANTH SOMANNA KANNUR
AGE: MAJOR OCC: AGRICULTURE
R/O: BABALESHWAR TQ: VIJAYAPURA
DIST: VIJAYAPURA - 586 101.         ... RESPONDENT

     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 54 (1)OF THE LAND ACQUISITION ACT,
PRAYING TO CALL FOR THE RECORDS IN LAC.NO.02/2015
PASSED BY THE LEARNED II ADDL. SENIOR CIVIL JUDGE,
AT VIJAYAPURA DATED 13.06.2019 AND ALLOW THE
ABOVE APPEAL AND TO SET ASIDE THE JUDGMENT AND
AWARD DATED 13.06.2019 PASSED BY THE LEARNED II
ADDL. SENIOR CIVIL JUDGE AT VIJAYAPURA IN
LAC.NO.02/2015.

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

The learned Additional Government Advocate seeks

withdrawal of the appeal to present the same before the

appropriate forum, in view of valuation of the property is

less then Rs.10,00,000/-.

The said submission is placed on record.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE

KJJ