The Chief Engineer And Anr vs The Special Land Acquisition ...
2022 Latest Caselaw 710 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.200139/2019 (LAC)

BETWEEN:

1.     THE CHIEF ENGINEER
       K.N.N.L., IPC ZONE KALABURAGI-585102.

2.     THE EXECUTIVE ENGINEER
       K.N.N.L. AMARJA DIVISION,
       KALABURAGI-585102,
       TQ. & 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.     BAJI RAO S/O RAMACHANDRA RAO
       SINCE DECEASED THROUGH HIS L.R.S

       A) SMT. MANGALA W/O LATE BAJI RAO
       AGE. 66 YEARS, OCC: HOUSEHOLD & AGRICULTURE

       B) PRASHANT S/O LATE BAJI RAO
       AGE 46 YEARS, OCC: AGRICULTURE
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4.    BALACHANDRA S/O RAMACHANDRA RAO
      AGED ABOUT: 46 YEARS, OCC: AGRICULTURE

      ALL ARE RESIDENTS BHUSNOOR VILLAGE,
      TQ. ALAND-585222, DIST. KALABURAGI
                                        ....RESPONDENTS

    THIS MSA FILED U/S. 54(2) OF LAND ACQUISTION ACT,
PRAYING TO, CALL FOR RECORDS IN LACA NO.26/2017 DATED
23.01.2017 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 appellants. Since this

matter is coming on for 7th time for compliance of

office objections.

By order dated 14.01.2022, 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