M. Boregowda vs The Special Land Acquisition ...
2022 Latest Caselaw 1391 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 04TH DAY OF SEPTEMBER, 2017

                       PRESENT

         THE HON' BLE MR. JUSTICE JAYANT PATEL

                            AND

           THE HON' BLE MR. JUSTICE B.A.PATIL

      MISCELLANEOUS FIRST APPEAL NO 8678 OF 2016

BETWEEN

1.    M. BOREGOWDA
      S/O LATE MARIYAPPA,
      AGED ABOUT 76 YEARS,

2.    SRI M NARAYANA
      S/O LATE MARIYAPPA,
      AGED ABOUT 68 YEARS,

3.    SRI M JAYARAM
      S/O LATE MARIYAPPA,
      AGED ABOUT 55 YEARS,

      ALL ARE RESIDING AT
      KAMANAKERE HUNDI,
      RAMMANAHALLI POST,
      MYSORE TALUK,
      MYSORE-570001.

                                        ... APPELLANTS

(By Sri. G BALAKRISHNA SHASTRY, ADVOCATE)
 MFA.No.8678/2016                 2
------------------------
AND

1.    THE SPECIAL LAND ACQUISITION OFFICER,
      MYSORE URBAN DEVELOPMENT AUTHORITY,
      J.L.B. ROAD,
      MYSORE-570001.

2.    SMT BHAGYAMMA
      W/O LATE MARIYAPPA,
      AGED ABOUT 68 YEARS,

3.    SRI SHIVANNA
      S/O LATE PUTTAIAH,
      AGED ABOUT 68 YEARS,

      S.NOS. 2 AND 3 ARE RESIDING AT:
      KAMANAKERE HUNDI,
      RAMMANAHALLI POST,
      MYSORE TALUK,
      MYSORE-570001.

                                               ... RESPONDENTS



       This Miscellaneous First Appeal filed U/S 54(1) of LAND

ACQUISITION        ACT,    against   the   judgment   and   award

dated:12.03.2013 passed in LAC.NO.347/2001 on the file of

the I ADDITIONAL SENIOR CIVIL JUDGE, MYSORE, partly

allowing the reference petition for enhanced compensation

and seeking further enhancement of compensation.
 MFA.No.8678/2016                3
------------------------
        This Miscellaneous First Appeal is coming on for orders

this day, the Court made the following:



                           ORDER

Two weeks time is granted to remove office objections,

failing which, the matter shall stand automatically dismissed

for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

NOTE: Vide Court Order dt. 04.09.2017, Office objections

are not complied with. Hence Appeal stands dismissed.

T By: DKS

R By: CS                                       COPY

C By: SL

                                            Sd/-

ASSISTANT REGISTRAR