The Chief Engineer And Anr vs The Special Land Acquisition ...
2022 Latest Caselaw 9407 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.200153/2021 (LA)
BETWEEN:

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

2.     THE EXECUTIVE ENGINEER
       KNNL DIVISION NO.1,
       KALABURAGI-585101.
                                               ...APPELLANTS
(BY SRI.GOURISH S KHASHAMPUR, ADVOCATE)

AND:

1.     THE SPECIAL LAND ACQUISITION OFFICER
       M AND MIP, KALABURAGI-585102.

2.     THE DEPUTY COMMISSIONER
       KALABURAGI-585103.

3.     BHEEMANNA S/O CHANDAPPA
       AGE; 47 YEARS, OCC. AGRICULTURE,
       R/O. JAWALI (D) VILLAGE
       TQ. ALAND, KALABURAGI-585213.
                                              ... RESPONDENTS

      This MSA is filed under Section 54(2) of L.A.Act,
praying to allow the appeal and set aside the judgment
and award passed by the learned III Addl. District Judge
Kalaburagi in LACA No.53/2018 dated 05.07.2018 and etc.
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      This appeal coming on for orders this day, the Court
delivered the following:

                        JUDGMENT

The learned counsel for the appellants 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