The National Highways Authority ... vs Sri M R Renukappa
2022 Latest Caselaw 256 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 6TH DAY OF JANUARY 2022

                       BEFORE

     THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

 MISCELLANEOUS FIRST APPEAL NO.841 OF 2021(AA)

BETWEEN:

THE NATIONAL HIGHWAYS AUTHORITY OF INDIA,
PROJECT IMPLEMENTATION UNIT-HASSAN,
'KANAKA NILAYA' KHATA No.738,
5TH MAIN ROAD, 2ND CROSS,
INDRANAGAR, SATHYAMANGALA LAYOUT,
HASSAN-573201,
REPRESENTED BY ITS
PROJECT DIRECTOR.
                                     ...APPELLANT

(BY SMT. SHILPA GHANSHYAMBHAI SHAH, ADVOCATE)
AND:
1.     SRI M.R.RENUKAPPA,
       S/O REVANASIDDAIAH,
       AGED ABOUT 65 YEARS,
       R/O MAHADEVAPURA VILLAGE,
       KASABA HOBLI,
       NELAMANGALA TALUK,
       BENGALURU RURAL DISTRICT-562123.
2.     THE ARBITRATOR AND SPECIAL DEPUTY
       COMMISSIONER,
       BANGALORE RURAL DISTRICT,
       NELAMANGALA-HASSAN SECTION (NH-48),
       OFFICE OF THE DEPUTY COMMISSIONER,
       DISTRICT ADMINISTRATION OFFICE,
                            2




     1ST FLOOR, BEERASANDRA VILLAGE,
     KUNDANA HOBLI (POST),
     DEVANAHALLI TALUK-562110.
3.   THE SPECIAL LAND ACQUISITION OFFICER AND
     COMPETENT AUTHORITY,
     NATIONAL HIGHWAYS AUTHORITY OF INDIA,
     NELAMANGALA-HASSAN SECTION (NH-48),
     K.R.S.AGRAHARA, B.M.ROAD,
     KUNIGAL TOWN, KUNIGAL TALUK,
     TUMKUR DISTRICT-572130,
     REPRESENTED BY
     SPECIAL LAND ACQUISITION OFFICR.

                                        ...RESPONDENTS
      THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 37(1)(C) OF THE ARBITRATION AND
CONCILIATION ACT, 1996 AGAINST THE ORDER DATED
23.10.2020 IN AS No.171/2019 ON THE FILE OF THE PRL.
DISTRICT JUDGE, BENGALURU RURAL DISTRICT,
BENGALURU, DISMISSING THE SUIT FILED BY THE
PLAINTIFF UNDER SECTION 34 OF THE ARBITRATION AND
CONCILIATION ACT, 1996.

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

                    JUDGMENT

Learned counsel for the appellant has filed a

memo stating that he has decided to comply with the

Arbitral Award dated 14.05.2019 passed by

respondent No.2.

2. In view of the same, the memo is placed

on record.

The appeal is dismissed as withdrawn.

In view of the dismissal of the main appeal,

I.A.Nos.1/2021 and 2/2021 do not survive for

consideration and disposed of accordingly.

SD/-

JUDGE

ssb