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Siddappa S/O Veerbhadrappa vs The Spl. Lao Kalaburagi And Anr
2022 Latest Caselaw 763 Kant

Citation : 2022 Latest Caselaw 763 Kant
Judgement Date : 17 January, 2022

Karnataka High Court
Siddappa S/O Veerbhadrappa vs The Spl. Lao Kalaburagi And Anr on 17 January, 2022
Bench: J.M.Khazi
                                 1




          IN THE HIGH COURT OF KARNATAKA
                    KALABURAGI BENCH

      DATED THIS THE 17TH DAY OF JANUARY, 2022

                            BEFORE

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

               MSA.No.200142/2019 (LAC)

Between:

Siddappa s/o Veerbhadrappa
Age: 68 Years Occ: Agriculture
R/o: at Sirgapur
Tq: and Dist: Kalaburagi.
                                                    ... Appellant
                  (By Smt. Anita M. Reddy, and
                 Smt. Lakshmi G.C., Advocates)
And:

01.    The Spl. LAO Kalaburagi
       For M & MIP, Room No.7
       Mini Vidhan Soudha
       Kalaburagi-585102.
02.    The Deputy Commissioner,
       Kalaburagi.
                                                 ... Respondents

       This Miscellaneous Second Appeal is filed under Section
54 (2) of the Land Acquisition Act, against the judgment and
award of IV Additional District and Sessions Court, at Kalaburagi
dated 28.03.2016 in LACA.No.397/2015.


       This appeal coming on for orders this day, the Court
delivered the following:-
                                2




                         JUDGMENT

No representation for the appellant.

Inspite of granting sufficient time and also imposing

the cost, the office objections are not complied with. As

per order dated 15.12.2021 this appeal was ordered to be

listed for dismissal, if the office objections are not complied

with. Inspite of it, the office objections are not complied

with. Hence, the appeal is dismissed for non-compliance of

office objections.

Sd/-

JUDGE

KJJ

 
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