The Chief Engineer And Anr vs Nagappa S/O Yellappa And Ors
2022 Latest Caselaw 8688 Kant

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              IN THE HIGH COURT OF KARNATAKA
                     KALABURAGI BENCH

           DATED THIS THE 13TH DAY OF JUNE 2022

                             BEFORE

       THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR
                      MSA No.200073/2021

BETWEEN:

1.     The Chief Engineer,
       KNNL IPC Zone,
       Kalaburagi.

2.     The Executive Engineer,
       KNNL BNT Division No.1,
       Kalaburagi,
       Kalaburagi District.
                                             .....Appellants
(By Sri. Sudarshan M., Advocate)

AND:

1. Nagappa,
   S/o. Yellappa,
   Age: 63 years,
   Occ: Agriculture.
   R/o. Totnalli Village,
   Sedam Taluk,
    Kalaburagi District,

2.   The Special Land Acquisition Officer,
     M & MIP, Kalaburagi,

3.   The Deputy Commissioner,
     Kalaburagi.
                                             .....Respondents
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      This MSA is filed under Section 54(2) of the Land
Acquisition Act praying to call for the records and to set aside
the impugned judgment and award dated 22.09.2017 passed
in LACA No.500/2017 by the Court of I-Additional District and
Sessions Judge, Kalaburagi.

      This MSA is coming on for Orders this day, the Court
delivered the following:-

                                JUDGMENT

Learned counsel for the appellants have filed a memo dated 24.01.2021 seeking for withdrawal of this appeal on the ground that LACA No.500/2017 is allowed and against the said judgment, already a second appeal in MSA No.200129/2019 is filed and the same is pending before this Court, and inadvertently once again the present Miscellaneous Second appeal is filed against the same judgment in LACA No.500/2017.

The memo is placed on record.

In view of the memo, the appeal stands dismissed as withdrawn.

Sd/-

JUDGE

KGR*