R Lakshman vs The Special Land Acquisition ...
2022 Latest Caselaw 11241 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 1ST DAY OF AUGUST, 2022

                         BEFORE

        THE HON'BLE MS. JUSTICE JYOTI MULIMANI

 MISCELLANEOUS FIRST APPEAL No.3218 OF 2022 (LAC)

BETWEEN :

R. LAKSHMAN
S/O RAMAIAH
AGED ABOUT 43 YEARS
R/AT MAMBALLI VILLAGE
YELANDUR TALUK
CHAMARAJANAGAR DISTRICT
KARNATAKA - 571442.                      ... APPELLANT

(BY SRI.SACHIN R.R., ADVOCATE)

AND:

1.     THE SPECIAL LAND ACQUISITION OFFICER
       AND COMPETENT AUTHORITY OF INDIA
       NATIONALHIGHWAY - 209,
       MALAVALLI MANDYA DISTRICT - 571 430.

2.     T.S.VISHWANATHA
       S/O LATE T.S.SHIVASWAMY
       AGED ABOUT 44 YEARS

3.     T.S.NAGARAJU
       S/O LATE T.S. SHIVASWAMY
       AGED ABOUT 42 YEARS

4.     T.S.MALLIKARJUNASWAMY
       S/O LATE T.S.SHIVASWAMY
       AGED ABOUT 47 YEARS
       RESPONDENT NO.2, 3 AND 4
       ARE R/AT MAMBALLI VILLAGE,
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     YELANDUR TALUK,
     CHAMARAJANAGAR DISTRICT,
     KARNATAKA - 571 442.               ...RESPONDENTS


     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 54 OF THE LAND ACQUISITION ACT, 1894.

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


                      JUDGMENT

Sri.Sachin.R.R., learned counsel for appellant has

appeared in person.

Counsel submits that in view of the decision

reported in ILR 2010 KAR 4186, appellant may be

permitted to withdraw the appeal with a liberty to file a

Regular First Appeal under Section 96 of CPC.

Submission is noted.

Permission is granted.

Liberty is reserved for appellant to file a Regular

First Appeal.

Office is directed to return the originals of the

documents by replacing the same with certified copies.

For statistical purpose, the Miscellaneous First

Appeal is disposed off.

Sd/-

JUDGE

TKN