Karnataka Neeravari Nigam ... vs The Special Land Acquisition ...
2021 Latest Caselaw 3384 Kant

              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

     DATED THIS THE 23RD DAY OF SEPTEMBER, 2021

                          PRESENT

     THE HON'BLE MR. JUSTICE P.B.BAJANTHRI
                            AND
       THE HON'BLE MR. JUSTICE M.G.S. KAMAL
                 M.F.A.No.103527/2015 (LAC)

BETWEEN:

KARNATAKA NEERAVARI NIGAM LIMITED,
REP. BY ITS EXECUTIVE ENGINEER,
GLBC DIV. NO.1, GHATAPRABHA
TQ:GOKAK, DIST:BELAGAVI.                     ... APPELLANT

(BY SRI.RAMESH N.MISALE, ADVOCATE)

AND:

1.     THE SPECIAL LAND ACQUISITION OFFICER,
       HIDKAL DAM PROJECT, HIDKAL DAM,
       TQ:HUKKERI, DIST:BELAGAVI.

2.     SRI.HALAPPA SIDDAPPA WANTMURE,
       SINCE DECEASED BY HIS LRS.

       2A)    SRI.SULTAN HALAPPA WANTMURE,
              AGE:MAJOR, OCC:AGRICULTURE,
              R/O:RAIBAG, DIST:BELAGAVI.

       2B).   SRI.KENCHAPPA HALAPPA WANTMURE,
              AGE:MAJOR, OCC:AGRICULTURE,
              R/O RAIBAG, DIST:BELAGAVI.

       2C)    SRI.BHIMAPPA HALAPPA WANTMURE,
                                2


            AGE:MAJOR, OCC:AGRICULTURE,
            R/O:RAIBAG, DIST:BELAGAVI. ... RESPONDENTS

(BY SRI.G.K.HIREGOUDAR, GOVT. ADVOCATE FOR R1,
    SRI LAXMAN T.MANTAGANI, ADV. FOR R2 (A TO C))

     THIS APPEAL IS FILED UNDER SECTION 54 (1) OF LA ACT,
AGAINST THE JUDGMENT AND AWARD DATED 09.04.2015,
PASSED IN LAC No.157/2014 ON THE FILE OF THE SENIOR CIVIL
JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS, RAIBAG,
AWARDING THE COMPENSATION AT RS.12,58,400/- PER ACRE
AND ETC.,

     THIS APPEAL COMING ON FOR ADMISSION, THIS DAY,
P.B.BAJANTHRI J., DELIVERED THE FOLLOWING:

                        JUDGMENT

The order dated 07.09.2021 is not complied despite

giving sufficient time on 16.09.2021.

Accordingly, appeal stands dismissed for

non-compliance of the order dated 07.09.2021.

Sd/-

JUDGE

Sd/-

JUDGE

Jm/-