The Executive Engineer vs The Special Land Acquisition ...
2022 Latest Caselaw 707 Kant

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          IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

      DATED THIS THE 14TH DAY OF JANUARY, 2022

                        BEFORE

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

              MSA No.200158/2019 (LAC)

BETWEEN:

THE CHIEF ENGINEER
ID, IPC, DIVISION,
LMP, AIWAN-E-SHAHI,
KALABURAGI-585102.
                                               ...APPELLANT

(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.     SHANKREPPA S/O SAIBANNA
       U/G OF BASANNA TAMMANNA DIED BY LR.S'
       SINCE DECEASED THROUGH HIS L.R.S

       A) PARWATI W/O LALAPPA
       AGE. 62 YEARS, OCC: AGRICULTURE

       B) DEVINDRAPPA S/O LALAPPA
       AGE 22 YEARS, OCC: AGRICULTURE

       (C)   BASAPPA S/O LALAPPA
       AGE: 20 YEARS, OCC: AGRICULTURE
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4.    SHIVARAYA S/O: BASANNA,
      AGE: 37 YEARS, OCC: AGRICULTURE,

      ALL ARE RESIDENTS NIDAGUNDA VILLAGE,
      TQ. CHINCHOLI-585306, DIST. KALABURAGI
                                         ....RESPONDENTS

    THIS MSA FILED U/S. 54(2) OF LAND ACQUISTION ACT,
PRAYING TO, CALL FOR RECORDS IN LACA NO.298/2016 DATED
28.09.2016 ON THE FILE OF THE III ADDL. DISTRICT JUDGE,
KALABURAGI AND ETC.

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

                      JUDGMENT

No representation for the appellant. Since this

matter is coming on for 7th time for compliance of

office objections.

By order dated 18.12.2021, 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