The Chief Engineer vs The Special Land Acquisition ...
2022 Latest Caselaw 10345 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

        DATED THIS THE 05TH DAY OF JULY 2022

                          BEFORE

     THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

                 MSA No.200062/2019 (LA)

BETWEEN:

1.     The Chief Engineer,
       KNNL I.P.C. Zone,
       Kalaburagi-585102.

2.     The Executive Engineer,
       KNNL, Division No.1,
       Kalaburagi-585102.
                                                ...Appellants

(By Sri.Gourish S.Khashampur, Advocate)

AND
1.     The Special Land Acquisition Officer,
       M & MIP, Kalaburagi-585102.

2.     The Deputy Commissioner,
       Kalaburagi-585103.

3.     Mahadevappa S/o Sangappa,
       Age: 65 years, Occ: Agriculture,
       R/o Dandoti Village-585211.
       Tq. & Dist. Kalaburagi.
                                               ... Respondent
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      This MSA is filed under Section 54(2) of the Land
Acquisition Act, praying to call for the records and allow
the appeal and the judgment and award passed by the
learned III Addl. District Judge at Kalaburagi in LACA
No.415/2016 dated 06.04.2017 and etc.

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

                       JUDGMENT

Inspite of granting sufficient opportunities, office

objections are not complied with. Hence, the appeal

stands dismissed for non-compliance of office

objections.

Sd/-

JUDGE

msr