Bandappa vs The Special Land And Ors
2022 Latest Caselaw 9402 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

        DATED THIS THE 22ND DAY OF JUNE 2022

                        BEFORE

     THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

                MSA No.200065/2019 (LA)

BETWEEN:

BANDAPPA S/O SHAMRAO
AGE:MAJOR OCC: AGRICULTURE
R/O KOLLUR VILLAGE,
 TQ & DIST: KALABURAGI
                                              ...APPELLANT
(BY SRI.B K HIREMATH, ADVOCATE)

AND:

1.     THE SPECIAL LAND ACQUISITION OFFICER
        MIP KALABURAGI, VIKASA SOUDHA BUILDING,
       KALABURAGI-585102.

2.     THE DEPUTY COMMISSIONER
       VIKASA SOUDHA BUILDING,
        KALABURAGI-585102.
                                          ... RESPONDENTS

      This MSA is filed under Section 54(1) of L.A.Act,
praying to set aside the judgment and award passed by
the Prl.Civil Judge at Kalaburagi in LAC No.135/1994 dated
10.07.1995 and further be pleased to modify the said
award by granting compensation of Rs.90,000/- per acre
for dry land and all statutory benefits including under
23(1)(A) by allowing this appeal with costs.
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      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