Allisab S/O Ladlesab By Lrs vs The Slao And Anr
2021 Latest Caselaw 3558 Kant

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         IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH

     DATED THIS THE 28TH DAY OF OCTOBER, 2021

                      BEFORE

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

            MSA No.200151/2019 (LAC)

BETWEEN

ALLISAB S/O LADLESAB BY LRS.,

1.    RUKUMUDDIN S/O ALLISAB
      AGE:42 YRS, OCC:AGRICULTURE

2.    HUSSAINSAB S/O ALLISAB
      AGE:38 YRS, OCC:AGRICULTURE,

      BOTH R/O VAIJAPUR, TQ.ALAND,
      DIST.KALABURAGI.
                                        ...APPELLANTS

(BY SMT. ANITA M REDDY, ADVOCATE)

AND

1.    THE SLAO FOR MINOR IRRIGATION
      ROJECT, KALABURAGI.

2.    THE DEPUTY COMMISSIONER
      KALABURAGI
                                      ...RESPONDENTS
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   THIS MSA IS FILED U/S. 54(2) OF L. A. ACT BEING
AGGRIEVED BY THE JUDGMENT AND AWARD OF THE I
ADDL. SESSIIONS JUDGE AT KALABURAGI IN LAC APPEAL
NO.948/2017 DATED 07.07.2018.

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

                        JUDGMENT

This Court by order dated 23.09.2021 had granted

two weeks time finally to comply with the office objections

by making it clear that if the office objections are not

complied, appeal would be listed for dismissal after two

weeks.

Even till date office objections are not complied with.

Hence, the appeal is dismissed for non compliance of office

objections.

Sd/-

JUDGE

Srt