Sri Chandrappa vs The Special
2022 Latest Caselaw 11174 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 27TH DAY OF JULY, 2022

                        BEFORE

       THE HON'BLE MS. JUSTICE JYOTI MULIMANI

 MISCELLANEOUS FIRST APPEAL No.846 of 2015 (LAC)

BETWEEN :

SRI CHANDRAPPA
S/O SHANKARAPPA,
AGED ABOUT 65 YEARS,
RESIDING AT
KODACHAGONDANAHALLI VILLAGE,
KASABA HOBLI, HONNALLI TALUK,
DAVANGERE DISTRICT - 577217.
                                              ...APPELLANT
[(BY SRI. CHANDRAPPA, APPELLANT (ABSENT)]

AND:

1 . THE SPECIAL LAND ACQUISITION OFFICER
    UPPER TUNGA PROJECT,
    SHIMOGA CITY
    SHIMOGA TALUK,
    SHIMOGA DISTRICT - 577 201.

2 . THE EXECUTIVE ENGINEER
    UPPER TUNGA PROJECT,
    HONNALI CITY
    HONNALLI TALUK,
    DAVANGERE DITRICT - 577 217.
                                            ...RESPONDENTS

(VIDE ORDER DATED 27.04.2017, GA TAKE NOTICE FOR R1)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 54(1) OF LAND ACQUISITION ACT, 1894.
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     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, THE COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Though the name of Sri.Chandrappa - appellant is

called out thrice in the open Court, there is no

representation on behalf of appellant either through

video conferencing or in person.

As could be seen from the daily order sheet,

matter was listed on 16.07.2019. Since, the counsel for

appellant was appointed as District Judge, Court notice

was issued to appellant. The appellant has received the

notice on 21.08.2019.

Now we are in the month of July 2022. Though the

appellant received notice, he has not engaged any

counsel or made any effort to appear in person before

the Court. Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE TKN