Fakirpatel And Anr vs The Chief Engineer And Ors
2022 Latest Caselaw 8986 Kant

                                 1



          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

       DATED THIS THE 16TH DAY OF JUNE 2022

                            BEFORE

 THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

                  MSA No.200199/2019 (LA)

BETWEEN:

1.     Fakirpatel S/o Chandpatel By LR.
       Javedpatel S/o Fakir Patel,
       Age: 54 years, Occ: Agriculture,

2.     Bashapatel @ Pashapatel S/o Chand Patel,
       Age: 65 years, Occ: Agriculture,
       Both R/o I.P.Hosalli, Tq. Chincholi,
       Dist. Kalaburagi.
                                                  ...Appellants
(B Sri. Shivakumar Tengli & Sri.Subhash Mallapur, Advocates)

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.

4.     The Deputy Commissioner,
       Kalaburagi.
                                                .....Respondents
                                 2



    This MSA filed under Section 54(2) of L.A.Act, praying to
allow the appeal, interfere with the judgment and award of
reference court in LACA No.38 of 2015 dated 07.11.2015.
Award by enhancing / fixing the market value at Rs.4,00,000/-
from Rs.2,76,206/- per acre with all consequential statutory
benefits.

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


                          JUDGMENT

There is no representation on behalf of the

appellants. Even during the course of second call, there is

no representation. Inspite of granting sufficient

opportunities, office objections are not complied with.

Hence, the appeal stands dismissed for non-compliance of

office objections.

Sd/-

JUDGE

msr