Kariyamma vs E Basavarajappa
2022 Latest Caselaw 717 Kant

                              1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 14TH DAY OF JANUARY, 2022

                         BEFORE

        THE HON'BLE MR. JUSTICE ASHOK.S.KINAGI

              M.F.A NO.4511/2020 (LAC)
BETWEEN:

1.    KARIYAMMA W/O NAGENDRAPPA,
      AGED ABOUT 57 YEARS,

2.    RANGANATHA
      S/O LATE NAGENDRAPPA,
      AGE 40 YEARS,

3.    PARAMESHA
      S/O LATE NAGENDRAPPA, AGE 37 YEARS,

4.    DHANANJAYA
      S/O LATE NAGENDRAPPA,
      AGE 32 YEARS,

5.    SHILPA
      D/O LATE NAGENDRAPPA,
      AGE 24 YEARS,

      ALL ARE AGRICULTURIST,
      R/O BENAKANAHALLY VILLAGE,
      HOSADURGA TALUK - 577 527.
                                             ...APPELLANTS
(BY SRI. R. SHASHIDHARA, ADVOCATE)

AND:

E. BASAVARAJAPPA S/O ESHWARAPPA,
AGE 47 YEARS, AGRICULTURIST,
R/O BENAKANAHALLY VILLAGE,
HOSADURGA TALUK - 577 527.
                                            ... RESPONDENT
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      THIS MFA FILED UNDER SECTION 74 OF THE RIGHT TO
FAIL   COMPENSATION     AND  TRANSPARENCY     IN   LAND
ACQUISITION, REHABILITATION AND RESETTLEMENT ACT,
2013 AGAINST THE JUDGMENT AND DECREE DATED
16.05.2020 PASSED IN LAC.NO.124/2018 ON THE FILE OF THE
I    ADDITIONAL    DISTRICT   AND    SESSIONS    JUDGE,
CHITRADURGA, ALLOWING THE REFERENCE PETITION FILED
UNDER SECTION 76 OF LAND ACQUISITION ACT.


     THIS MFA COMING ON FOR 'ORDERS' THIS DAY, THE
COURT MADE THE FOLLOWING:

                         JUDGMENT

Learned counsel for the appellants appearing

through video conferencing seeks permission to withdraw

the appeal with liberty to file the writ petition.

2. The submission is placed on record.

The appeal is dismissed as withdrawn with the

aforesaid liberty.

Sd/-

JUDGE ssb