Karnataka High Court
Nandi Infrastructure Corridor ... vs Sri Y G Dwarakanath on 8 July, 2022
Bench: B.M.Shyam Prasad
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 08TH DAY OF JULY, 2022
BEFORE
THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD
MISCELLANEOUS FIRST APPEAL NO.9643/2018 (LAC)
BETWEEN:
1. NANDI INFRASTRUCTURE CORRIDOR
ENTERPRISES LIMITED
HAVING OFFICE AT NO.1
MIDFORD HOUSE, MIDFORD GARDEN
OFF MAHATMA GANDHI ROAD
BANGALORE - 560 001
REPRESENTED HEREIN BY ITS
AUTHORISED SIGNATORY
MR SRINATH MANGALORE.
2. NANDI ECONOMIC CORRIDOR
ENTERPRISES LIMITED
HAVING OFFICE AT NO.1
MIDFORD HOUSE, MIDFORD GARDEN
OFF MAHATMA GANDHI ROAD
BANGALORE - 560 001
REPRESENTED HEREIN BY ITS
AUTHORISED SIGNATORY
MR. SRINATH MANGALORE.
... APPELLANTS
(BY SRI.NITIN PRASAD, ADVOCATE)
AND:
1. SRI Y G DWARAKANATH
S/O GOPALAKRISHNA SHETTY,
2. SRI Y G MADHUSUDHANA
S/O GOPALAKRISHNA SHETTY,
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3. SRI Y G PANDURANGA SHETTY
S/O GOPALAKRISHNA SHETTY,
ALL ARE R/AT GOPALAKRISHNA
TEXTILES MILLS LIMITED
SUBRAMANYAPURA POST
UTTARAHALLI HOBLI
BENGALURU SOUTH TALUK-560061.
4. SRI K G NAGARAJ
S/O K GOPALA RAO
R/A NO.3700, 11TH CROSS
8TH MAIN ROAD(BEHIND SURYAKUMAR
FLOUR MILL)
KUMARASWAMY EXTENSION, 2ND STAGE
BENGALURU - 560 078.
5. SRI H B PRABHAKARA SHASTRI
R/A NO.551, AISIRI, 69TH CROSS
KUMARASWAMY LAYOUT, 1ST STAGE
BENGALURU - 560 078.
6. SMT. SULOCHANA K VENUGOPALA
W/O K VENUPOPALA BHAT
R/AT 6-1-81M, KAUSTHUBHA BEHIND
BYASAMUDRANA, CHITPADI,
OLAKADU, UDUPI - 576 101.
7. SMT AMITHABYANARJI
R/A NO.5, RASHMIKENARA BANK COLONY,
CHIKKAKALLASANDRA
UTTARAHALLIHOBLI
BENGALURU - 560 061.
8. SRI S S RAMESH
S/O S V SEETARAMAIAH
R/A NO.4, 6TH CROSS
1ST STAGE, 5TH CROSS, BEML EXTENSION,
RAJESHWARINAGARA
BENGALURU - 560 098.
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9. SMT G S LAKSHMI
R/A NO.1587, BSK 1ST STAGE
2ND BLOCK, NEAR BANK COLONY
BUS STOP, BENGALURU - 560 085.
10. SRI Y S MANJNATHA
R/A MANJUNATHA CLINIC
GEETHA ROAD, ROBERTSON PETE
KGF- 563 122.
11. SPECIAL LAND ACQUISITION OFFICER
KARNATAKA INDUSTRIAL AREAS
DEVELOPMENT BOARD
BANGALORE - 560 009.
... RESPONDENTS
(BY SRI.VISHWANATH R. HEGDE, ADVOCATE
FOR R5 & R6;
SRI.DILEEP N., ADVOCATE FOR R8;
R1 TO R4 & R10 ARE SERVED BUT UNREPRESENTED)
THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 54 (1) OF THE LAC ACT, 1894 R/W
SECTION 5 OF THE KARNATAKA HIGH COURT ACT, 1961,
AGAINST THE JUDGMENT AND AWARD DATED
23.08.2018, PASSED ON LAC.NO.152/2007, ON THE FILE
OF THE II ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU [CCH-17], ALLOWING THE REFERENCE
PETITION FIELD UNDER SECTION 18 OF LA ACT.
THIS MISCELLANEOUS FIRST APPEAL COMING ON
FOR ORDERS THIS DAY, THE COURT DELIVERED THE
FOLLOWING:
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JUDGMENT
The learned counsel for the appellants, who has
filed a memo for withdrawal on 05.07.222, places on
record a copy of this Court's order in MFA
No.5439/2018 and connected matter to support his
submission that there must be refund of the entire
Court fee.
On perusal of this Court's aforesaid order in MFA
No.5439/2018 and connected matter, the appeal stands
dismissed as withdrawn with a direction to the registry
to refund the entire Court fee.
SD/-
JUDGE
SA
Ct:sr
