Balu @ Mahesh vs The Asst. Commissioner And Ors
2022 Latest Caselaw 10083 Kant

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             IN THE HIGH COURT OF KARNATAKA
                    KALABURAGI BENCH

           DATED THIS THE 30TH DAY OF JUNE 2022

                         BEFORE


       THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR
                MFA No.201788/2019 (LAC)

BETWEEN:

BALU @ MAHESH S/O SHANKAR YALAMAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O SATALAGAON, TQ. INDI,
DIST: VIJAYAPUR.
                                              ... APPELLANT

(BY SRI CHAITANYAKUMAR CHANDRIKI, ADVOCATE)

AND:

1.     THE ASST. COMMISSIONER &
       SPECIAL LAND ACQUISITION OFFICER,
       INDI, DIST: VIJAYPUR-586101.

2.     THE EXECUTIVE ENGINEER,
       MINOR IRRIGATION DEPARTMENT,
       DIVISIONAL OFFICE, VIJAYAPUR-586101.

3.     THE DEPUTY COMMISSIONER,
       VIJAYAPUR, DIST: VIJAYAPUR-586101.

4.     THE PRINCIPLE SECRETARY,
       REVENUE DEPARTMENT,
       M.S.BUILDING,
       BANGALORE-560001.
                                            ... RESPONDENTS
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     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 54(1) OF LAND ACQUISITION ACT, PRAYING TO
ALLOW THE APPEAL WITH COSTS BY MODIFYING THE
JUDGMENT AND AWARD DATED 20.12.2013 PASSED BY THE
LEARNED SENIOR CIVIL JUDGE & JMFC, INDI, IN LAC
NO.14/2010 CONSEQUENTLY BE PLEASED TO MODIFY BY
ENHANCING THE AMOUNT OF COMPENSATION FROM
RS.3,44,250/- TO RS.5,03,379/- PER ACRE WITH ALL
STATUTORY BENEFITS.

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

                         JUDGMENT

The appeal is of the year 2019. In spite of granting

sufficient opportunity, the office objections are not complied.

It appears, the appellant is not interested in prosecuting this

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

office objections.

Sd/-

JUDGE

KGR*