The Chief Engineer And Anr vs The Special Land Acquisition ...
2022 Latest Caselaw 301 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH
      DATED THIS THE 07TH DAY OF JANUARY, 2022
                        BEFORE
         THE HON'BLE MRS. JUSTICE J.M.KHAZI

                 MSA.No.200136/2019
BETWEEN:

01.    THE CHIEF ENGINEER
       K.N.N.L., INDIAN PENAL ZONE
       KALABURAGI.
02.    THE EXECUTIVE ENGINEER
       K.N.N.L. BENNITHORA DIVISION NO.4
       HEBBAL - 585 312.
       TQ: CHITTAPUR DIST: KALABURAGI.

                                      ... APPELLANTS

(BY SRI. GOURISH S. KHASHAMPUR, ADVOCATE)

AND:

01.    THE SPECIAL LAND ACQUISITION OFFICER,
       M & MIP
       KALABURAGI - 585 102.

02.    THE DEPUTY COMMISSIONER
       KALABURAGI - 585 102.

03.    BASAWARAJ S/O VEERBHADRAPPA
       AGE: 67 YEARS OCC: AGRIUTLU
                                   ... RESPONDENTS
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     THIS MISCELLANEOUS SECOND APPEAL IS FILED
UNDER SECTION 54 (2) OF THE LAND ACQUISITION ACT,
PRAYING    TO   CALL   FOR    THE   RECORDS    IN
LACA.NO.498/2017 DATED 14.09.2017 ON THE FILE OF
LEARNED I ADDITIONAL DISTRICT JUDGE AT KALABURAGI
AND ALLOW THE APPEAL AND SET ASIDE THE JUDGMENT
AND AWARD PASSED BY THE LEARNED I ADDITIONAL
DISTRICT JUDGE AT KALABURAGI IN LACA.NO.498/2017
DATED 22.09.2017.
     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:-

                        JUDGMENT

The learned counsel for the appellants seeks one

week time.

It is seen from the records that by an order dated

23.09.2021 this Court, finally two weeks' time was granted

to comply with the office objections. If office objections are

not complied within such period, the appeal shall be listed

for dismissal after two weeks. As on today, the office

objections are not complied with. Hence, the appeal is

dismissed for non-compliance of office objections.

Sd/-

JUDGE KJJ