Karnataka Neeravari Nigam Ltd vs The Special Land Acquisition ...
2022 Latest Caselaw 236 Kant

                           :1:


            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

        DATED THIS THE 6TH DAY OF JANUARY, 2022

                         BEFORE

           THE HON'BLE MR. JUSTICE R. NATARAJ

                MFA NO.101672/2016 (LAC)

BETWEEN:

1 . KARNATAKA NEERAVARI NIGAM LTD.,
    REPRESENTED BY ITS EXECUTIVE
    ENGINEER,
    HBC DIV., ATHANI,
    DIST: BELAGAVI.
    PIN:591 304

                                    APPELLANT

(BY SRI : RAMESH N MISALE, ADVOCATE)

AND

1.    THE SPECIAL LAND ACQUISITION OFFICER,
      HIPPARAGI PROJECT, ATHANI-591 304
      DIST: BELAGAVI

2.    SRI RAMAPPA BASAPPA ITNAL,
      AGE:54 YEARS, OCC:AGRICULTURE,
      R/O: ATHANI, TAL: ATHANI,
      DIST: BELAGAVI.
      PIN:591 304

3.    SRI DASHRATH BASAPPA ITNAL,
      AGE:52 YEARS, OCC:AGRICULTURE,
      R/O: ATHANI, TAL: ATHANI,
      DIST: BELAGAVI.
      PIN:591 304
                               :2:



4.   SRI ALAGOUDA BASAPPA ITNAL,
     AGE:50 YEARS, OCC:AGRICULTURE,
     R/O: ATHANI, TAL: ATHANI,
     DIST: BELAGAVI
     PIN:591 304

5.   SRI KALLAPPA BASAPPA ITNAL,
     DECEASED BY HIS L.RS.,

5A. SRI BASAVARAJ KALLAPPA ITNAL,
    AGE:34 YEARS, OCC:AGRICULTURE,
    R/O: ATHANI, TAL: ATHANI,
    DIST: BELAGAVI.
    PIN:591 304

5B. SRI SHRISHAIL KALLAPPA ITNAL,
    AGE:30 YEARS, OCC:AGRICULTURE,
    R/O: ATHANI, TAL: ATHANI,
    DIST: BELAGAVI,
    PIN:591 304

                                         RESPONDENTS

(SRI SHIVAPRABHU S. HIREMATH, ADDITIONAL GOVERNMENT
ADVOCATE FOR RESPONDENT NO.1)

     THIS APPEAL IS FILED UNDER SECTION 54(1) OF THE
LAND ACQUISITION ACT, 1894 AGAINST THE JUDGMENT AND
AWARD DATED 27.07.2015 PASSED IN LAC NO.381/2014 ON
THE FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE, ATHANI,
AWARDING THE COMPENSATION OF Rs.5,00,000/- PER ACRE
WITH STATUTORY BENEFITS.

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

                          JUDGMENT

The learned Additional Government Advocate is directed to

accept notice for the respondent No.1.

2. The learned counsel for the appellant has filed a

memo seeking leave of this Court to withdraw this appeal.

3. Memo is placed on record.

4. The Appeal is dismissed as withdrawn.

5. The Court fee shall be refunded to the appellant in

accordance with law.

6. The learned Additional Government Advocate is

permitted to file his memo of appearance for the respondent

No.1 within 10 days from today.

The pending interlocutory applications stand disposed off.

Sd/-

JUDGE

sma