The Commissioner vs Sri Hanumappa H M
2022 Latest Caselaw 2119 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 09TH DAY OF FEBRUARY 2022

                        BEFORE

        THE HON'BLE MR.JUSTICE ASHOK S. KINAGI

            M.F.A.NO.2397 OF 2018 (LAC)

BETWEEN:

THE COMMISSIONER,
CITY MUNICIPAL COUNCIL,
SAGAR - 577 401.
SHIVAMOGGA DISTRICT.
                                         ...APPELLANT
(BY SRI. VISHWANATH R HEGDE, ADVOCATE)

AND:

1.     SRI. HANUMAPPA H.M.,
       S/O MANJAPPA,
       AGED ABOUT 56 YEARS,

2.     SRI. NAGARAJA M,
       S/O MANJAPPA,
       AGED ABOUT 50 YEARS,

3.     SMT. KERIYAMMA,
       D/O MANJAPPA,
       AGED ABOUT 58 YEARS,

4.     SMT. NAGAMMA,
       D/O MANJAPPA,
       AGED ABOUT 51 YEARS,

       ALL RESIDING AT
       MARASA VILLAGE,
       KASABA HOBLI, SAGAR TALUK.
                             2



5.   THE CHIEF ENGINEER,
     KARNATAKA URBAN WATER
     SUPPLY AND DRAINAGE BOARD,
     KAVERI BHAVAN, BANGALORE - 560 009.

6.   ASSISTANT EXECUTIVE,
     KARNATAKA URBAN WATER
     SUPPLY AND DRAINAGE BOARD,
     KAVERI BHAVAN, SHIVAMOGGA - 577 401.

7.   ASSISTANT COMMISSIONER
     AND LAND ACQUISITION OFFICER,
     SAGAR, SHIVAMOGGA DISTRICT - 577 401.

                                          ...RESPONDENTS

     THIS MFA IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION ACT, 1894 AGAINST THE ORDER DATED
27.06.2017 PASSED IN LAC.NO.2/2012 ON THE FILE OF THE
ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, SAGAR,
PARTLY ALLOWING THE REFERENCE PETITION FILED UNDER
SECTION 34 OF THE LAND ACQUISITION ACT.


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


                       JUDGMENT

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal.

2. Memo is placed on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

SD/-

JUDGE

GRD