Shri. S.G. Krishna Reddy vs The Special Land Acquisition ...
2022 Latest Caselaw 7936 Kant

                             1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 1ST DAY OF JUNE 2022

                         PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                            AND

           THE HON'BLE MS.JUSTICE J.M. KHAZI

               M.F.A. NO.8405 OF 2015 (AA)
BETWEEN:

SHRI. S.G. KRISHNA REDDY
S/O GOVINDA REDDY
AGED ABOUT 45 YEARS
RESIDING AT NO 128-A
8TH WARD, BAGEPALLI
CHICKBALLAPUR DISTRICT-563124.
                                           ... APPELLANT
(BY MR. S. SRINIVASA MURTHY, ADV.,)

AND:

1.      THE SPECIAL LAND ACQUISITION OFFICER
        AND COMPETENT AUTHORITY
        NH 7, BANGALORE HYDERABAD ROAD
        NEERINA BHAVI KEMPANNA LAYOUT
        CHOLANAYAKANAHALLI ROAD
        HEBBAL, BANGALORE-560024.

2.      THE GENERAL MANAGER (TECHNICAL)
        AND PROJECT DIRECTOR
        HYDERABAD BANGALORE ROAD
        NATIONAL HIGHWAYS, TUMKUR ROAD
        DASARAHALLI 8 K M
        BANGALORE-560050.

3.      THE ARBITRATOR (LAND ACQUISITION
        AND DEPUTY COMMISSIONER
                                2



        CHICKBALLAPUR DISTRICT
        CHICKBALLAPUR-562101.

                                              ... RESPONDENTS
(BY MRS. SHILPA SHAH, ADV., FOR R2
    MRS. VANI H, AGA FOR R1 & R3)
                            ---

      THIS MFA IS FILED U/S 37(1)(b) OF THE ARBITRATION AND
CONCILIATION ACT, AGAINST THE ORDER DATED:30.06.2015
PASSED IN A.S NO.12/2014 ON THE FILE OF THE PRINCIPAL
DISTRICT JUDGE, AT CHIKKABALLAPUR, DISMISSING THE SUIT
FILED U/S 34(3) OF THE ARBITRATION AND CONCILIATION ACT
R/W SEC.14(1) OF KARNATAKA CIVIL COURT ACT, CHALLENGING
THE IMPUGNED ORDER PASSED IN ARBITRATION PROCEEDINGS
NO. LAQ/ARB/NH-7/HBR/CR/505/2009-10, DATED:29.11.2013.

     THIS M.F.A. COMING ON FOR ADMISSION, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                             JUDGMENT

Mr.S.Srinivasa Murthy, learned counsel for the

appellant.

Smt.Shilpa Shah, learned counsel for the respondent

No.2.

Smt.Vani H., learned Additional Government Advocate

for the respondent Nos.1 and 3.

Learned counsel for the appellant has filed a memo

seeking permission to retire from the case. The aforesaid

memo is taken on record. He is permitted to retire.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RV