The Chief Engineer And Anr vs The Special Land Acquisition ...
2022 Latest Caselaw 382 Kant

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          IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

     DATED THIS THE 10TH DAY OF JANUARY, 2022

                          BEFORE

         THE HON'BLE MRS. JUSTICE J.M.KHAZI

              MSA No.200129/2019 (LAC)

Between:

1.     THE CHIEF ENGINEER
       K.N.N.L., I.P. ZONE KALABURAGI.

2.     THE EXECUTIVE ENGINEER
       K.N.N.L. BENNITHORA DIVISION NO.4,
       HEBBAL-525312, TQ. CHITTAPUR, DIST. KALABURAGI

                                              ...APPELLANTS

(BY SRI.GOURISH S KHASHAMPUR, ADV. [ABSENT])
AND:

1.     THE SPECIAL LAND ACQUISITION OFFICER
       M & MIP, KALABURAGI-585102.

2.     THE DEPUTY COMMISSIONER
       KALABURAGI-585102.

3.     NAGAPPA S/O YELLAPPA
       AGE: 62 YEARS, OCC: AGRICULTURE,
       RESIDENT OF TOTNALLI VILLAGE,
       TQ. SEDAM, DIST. KALABURAGI.
                                              RESPONDENTS
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   THIS MSA FILED U/S. 54(2) OF LAND ACQUISTION ACT,
PRAYING TO, CALL FOR THE RECORDS IN LACA NO.500/2017
DATED 14.08.2017 ON THE FILE OF LEARNED I ADDL.
DISTRICT JUDGE AT KALABURAGI, ALLOW THE APPEAL AND
SET ASIDE THE JUDGMENT AND AWARD PASSED BY THE I
ADDL. DISTRICT JUDGE AT KALABURAGI IN LACA NO.500/2017
DATED 22.09.2017.

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

                      JUDGMENT

No representation for the appellant. The office

has raised in all 18 objections. The case is coming for

4th time. The office objections are not complied.

By order dated 15.12.2021, this case is ordered

to posted today for dismissal. Today, also there is no

representation. Hence, the appeal is dismissed for

non-compliance of office objections.

Sd/-

JUDGE

msr