Gundappa vs The Chief Engineer And Ors
2022 Latest Caselaw 9282 Kant

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            IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

          DATED THIS THE 21ST DAY OF JUNE 2022

                         BEFORE

       THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR
                 MSA No.200193/2019 (LA)

BETWEEN:

GUNDAPPA
S/O SHIVSHARANAPPA BANABI,
SINCE DECEASED, THROUGH LRS
JAGADEVI W/O GUNDAPPA,
AGE: 58 YEARS, OCC: AGRICULTURE,
R/O KALAGI.
                                           ... APPELLANT
(BY SRI. SHIVAKUMAR TENGLI, ADVOCATE)

AND:

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

2.     THE EXECUTIE ENGINEER, KNNL,
       DIVN. NO.1 KALABURAGI.

3.     THE SPECIAL LAND ACQUISITION OFFICER,
       M & MIP, KALABURAGI.

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 REFERENCE COURT IN LACA
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NO.27   OF   2014   DATED  21.11.2016.   AWARD BY
ENHANCING/FIXING THE MARKET VALUE AT RS.3,37,500/-
PER ACRE WITH ALL CONSEQUENTIAL BENEFITS.

    THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:-

                            JUDGMENT

Learned counsel for the appellant remained absent for the second time, even when the case was called in the afternoon session.

This appeal is of the year 2019. In spite of granting sufficient opportunity, office objections have not been complied. It appears, the appellant is not interested in prosecuting the case. Hence, the appeal stands dismissed for non-prosecution.

Sd/-

JUDGE

KGR*