Khatalappa S/O Saibanna vs Chief Engineer And Ors
2022 Latest Caselaw 9177 Kant

                             1




          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

        DATED THIS THE 20TH DAY OF JUNE 2022

                         BEFORE

     THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

               M.S.A. No.200148/2019 (LA)

BETWEEN:

KHATALAPPA S/O SAIBANNA
AGE:68YRS, OCC: AGRICULTURE,
R/O, KURIKOTA VILLAGE,
TQ & DIST: KALABURAGI-585316.
                                               ...APPELLANT
(By SMT.ANITA M REDDY, ADVOCATE)

AND:

1.     THE CHIEF ENGINEER, KNNL, I.P.ZONE,
        KALABURAGI-585102.

2.     THE EXECUTIVE ENGINEER, KNNL DIVISION,
       GANDORI NALA PROJEACT, MAHAGAON,
       TQ: KALABURAGI-585102.

3.     THE SPL. LAO KALABURAGI
       FOR M & MIP ROOM NO.7,
       MINI VIDHANA SOUDHA,
       KALABURAGI-585101.

4.     THE DEPUTY COMMISSIONER
       KALABURAGI-585101.
                                             ... RESPONDENTS
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       This Miscellaneous Second Appeal is filed under
Section 54(2) of the Land Acquisition Act, 1894, praying to
allow the appeal and the impugned judgment and award
dated 18.04.2016 passed by the IV Addl. Dist. & Sessions
Judge, at Kalaburagi in LACA No.437/2015 arisen out of
LAC No.39/2011 dated 22.04.2013 to be modified by
enhancing the amount of compensation at Rs.37.4/- per
sq.ft. for acquired land with all benefits.

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

                        JUDGMENT

The learned counsel for the appellant is absent. 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