The Land Acquisition Officer vs Kempanna Dead By Lrs Kempamma
2022 Latest Caselaw 3172 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 23RD DAY OF FEBRUARY 2022

                           BEFORE

         THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

              M. F. A. NO.6546 OF 2021 (LAC)

BETWEEN:

THE LAND ACQUISITION OFFICER
TUMAKURU
                                               ...APPELLANT

       (BY SRI.Y.DILIP KUMAR, GOVERNMENT ADVOCATE)

AND:

1.     KEMPANNA
       DEAD BY LRS

1(a) KEMPAMMA
     AGED ABOUT 70 YEARS

1(b) RENUKA PRASANNA
     AGED ABOUT 45 YEARS

1(c) PAVITHRA
     AGED ABOUT 43 YEARS

1(d) UMESHA
     AGED ABOUT 40 YEARS

1(e) NAVEENA
     AGED ABOUT 38 YEARS
     CLAIMANT NO.1(a) IS THE WIFE
     AND CLAIMANTS NO.1(b) TO (e)
                                  2



      ARE CHILDREN OF LATE KEMPANNA
      AND ALL ARE RESIDING AT MUDIGERE
      VILLAGE, BELLAVI HOBLI
      TUMKUR TALUK

                                               ...RESPONDENTS

     THIS MFA IS FILED U/S 54(1) OF LAND ACQUISITION ACT,
AGAINST THE JUDGMENT AND AWARD DATED 26.10.2016
PASSED IN LAC.NO.5/1995 ON THE FILE OF THE PRINCIPAL
SENIOR CIVIL JUDGE AND CJM, TUMAKURU, PARTLY ALLOWING
THE PETITION FILED UNDER SECTION 18 OF LAND ACQUISITION
ACT.

     THIS MFA COMING ON FOR ORDERS THIS DAY THROUGH
VIDEO   CONFERENCING/PHYSICAL HEARING, THE    COURT
DELIVERED THE FOLLOWING:

                              JUDGMENT

Learned Government Advocate has filed a memo seeking to

withdraw the appeal with liberty to file an appeal before the

District Court, Tumakuru.

2. The memo is placed on record.

3. Accordingly, the appeal is dismissed as withdrawn

with liberty as sought for.

SD/-

JUDGE

SKS