Keshanna vs The Spl. Lao Kalaburagi And Anr
2022 Latest Caselaw 711 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.200097/2019 (LAC)

Between:

KESHANNA S/O: SOPANNA,
AGE: 96 YEARS, OCC: AGRICULTURE,
R/O: VENKATBENNUR,
TQ & DIST: KALABURAGI.
                                            ...APPELLANT

(BY SMT : ANITA M REDDY, ADV. [ABSENT])
AND

1.    THE SPL. LAO KALABURAGI
      FOR M & MIP ROOM NO.7
      MINI VIDHAN SOUDHA, KALABURAGI-585102

2.    THE DEPUTY COMMISSIONER
      KALABURAGI.
                                          ....RESPONDENTS

   THIS MSA FILED U/S. 54(2) OF LAND ACQUISTION ACT,
PRAYING TO, ALLOW THE APPEAL, AND THE IMPUGNED
JUDGMENT AND AWARD DATED 06.02.206 PASSED BY THE III
ADDL. DISTRICT AND SESSIONS JUDGE, KALABURAGI, IN LACA
NO.03/2015.

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

No representation for the appellant. Since this

matter is coming on for 7th time for compliance of

office objections.

By order dated 18.11.2021, 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