The National Highways Authority ... vs Sri Doddaiah
2022 Latest Caselaw 11141 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 26TH DAY OF JULY, 2022

                          BEFORE

         THE HON'BLE MS. JUSTICE JYOTI MULIMANI

     MISCELLANEOUS FIRST APPEAL No.1229 of 2021 (AA)

BETWEEN :

THE NATIONAL HIGHWAYS AUTHORITY OF INDIA
PROJECT IMPLEMENTATION UNIT - HASSAN
'KANAKA NILAYA', KHATA No.738
5TH MAIN ROAD, 2ND CROSS
INDRANAGAR, SATHYAMANGLA LAYOUT
HASSAN - 573 201
REPRESENTED BY ITS PROJECT DIRECTOR.
                                              ... APPELLANT

(BY SMT. SHILPA GHANSHYAMBHAI SHAH, ADVOCATE)

AND:

1.      SRI DODDAIAH
        S/O EERASIDDAIAH
        AGED ABOUT 64 YEARS
        R/O. MAHADEVAPURA VILLAGE
        KASABA HOBLI, NELAMANGALA TALUK
        BENGALURU RURAL DISTRICT - 562 123.

2.      THE ARBITRATOR AND SPECIAL
        DEPUTY COMMISSIONER
        BANGALORE RURAL DISTRICT
        NELAMANGALA - HASSAN SECTION
        (NH -48), OFFICE OF THE DEPUTY
        COMMISSIONER DISTRICT
        ADMINISTRATION OFFICE
        1ST FLOOR, BEERASANDRA VILLAGE
        KUNDANA HOBLI (POST)
        DEVANAHALLI TALUK - 562 110.
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3.   THE SPECIAL LAND ACQUISITION OFFICER
     AND COMPETENT AUTHORITY
     NATIONAL HIGHWAYS AUTHORITY OF INDIA
     NELAMANGALA - HASSAN SECTION
     (NH -48), K.R.S. AGRAHARA, B.M.ROAD
     KUNIGAL TOWN, KUNIGAL TALUK
     TUMKUR DISTRICT - 572 130
     REPRESENTED BY SPECIAL LAND
     ACQUISITION OFFICER.
                                       ...RESPONDENTS

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 37 (1)(C) OF ARBITRATION AND CONCILATION ACT,
1996.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, THE COURT DELIVERED THE FOLLOWING:


                       JUDGMENT

Smt.Shilpa Ghanshyambhai Shah., learned counsel

for appellant has appeared through video conferencing.

Counsel submits that a memo has been filed stating

that the appeal may be dismissed as withdrawn. Counsel

therefore, submits that memo may be placed on record

and the appeal may be dismissed as withdrawn.

Submission is noted.

Memo is placed on record.

The Miscellaneous First Appeal is dismissed as

withdrawn.

Sd/-

JUDGE

TKN