Shankareppa And Ors vs The Chief Engineer And Ors
2022 Latest Caselaw 8900 Kant

                               1




          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

        DATED THIS THE 15TH DAY OF JUNE 2022

                           BEFORE

     THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

                M.S.A. No.200194/2019 (LA)

BETWEEN:

1.     Shankareppa S/o Bakkappa,

2.     Narshimalu S/o Bakkappa,

3.     Yadagiri S/o Bakkappa
       Age: Major, Occ: Agriculture,

       Both R/o Antavaram,
       Tq. Chincholi, Dist: Kalaburagi.
                                               ... Appellants
(By Sri. Shivkumar Tengli &
    Sri. Subhash Mallapur, Advocates - Absent)

AND:

1.     The Chief Engineer,
       ID, IP, Zone, (North) Bijapur.

2.     The Executive Engineer,
       Minor Irrigation Division,
       Kalaburagi.

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



4.   The Deputy Commissioner,
     Kalaburagi.
                                              ... Respondents

      This Miscellaneous Second Appeal is filed under
Section 54(1) of the Land Acquisition Act, praying to allow
the appeal, interfere with the judgment and award of the
Reference Court in LACA No.192 of 2013 dated 15.10.2015
and award by enhancing/fixing the market value at
Rs.3,37,500/- from Rs.2,22,300/- per acre with all
consequential statutory benefits.

      This appeal coming on for orders this day, the Court
delivered the following:

                       JUDGMENT

The learned counsel for the appellants are absent all

along.

Inspite of granting sufficient opportunities, office

objections are not complied with. Even today till 3.00 p.m.,

there is no representation on behalf of the appellants.

Hence, it is evident that the appellants are not interested

in prosecuting the appeal. Hence, the appeal stands

dismissed for non-compliance of office objections.

Sd/-

JUDGE LG