Sri Nagendra Naik vs The Assistant Commissioner (La)
2022 Latest Caselaw 9633 Kant

                            -1-



       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 24TH DAY OF JUNE, 2022

                          BEFORE

         THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD

       MISCELLANEOUS FIRST APPEAL NO.2383/2021 (LAC)

BETWEEN:

SRI. NAGENDRA NAIK
S/O LACHHA NAIK,
AGED ABOUT 61YEARS,
R/O THOLAHUNASE VILLAGE,
DAVANAGERE - 577 001.
                                         ... APPELLANT
(BY SMT. SARITHA KULKARNI, ADVOCATE)

AND:

1.     THE ASSISTANT COMMISSIONER (LA)
       BANGALORE SUB DIVISION,
       PROJECT IMPLEMENT UNIT,
       KARNATAKA STATE
       HIGHWAYS IMPROVEMENT
       PROJECT,
       BANGALORE - 560 001.

L. SHEKHARANAIKA
S/O LATE LACHYA NAIKA
DEAD BY LRS

2.     SMT ANUSUYABAI,
       W/O LATE L SHEKHRANAIKA,
       AGED 53 YEARS,

3.     SANTHOSHA S
       S/O L.SHEKHARANAIKA,
       AGED ABOUT 28 YEARS,,
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4.     SUMANTHA
       S/O L. SHEKHARANAIKA,
       AGED 24 YEARS,

       ALL ARE R/O THOLAHUNASE VILLAGE
       DAVANAGERE 577 001.
                                    ... RESPONDENTS

(BY SRI.VENKAT SATYANARAYAN.A, HCGP FOR R1;
  SRI. BALU MAHENDRA Y.H., ADVOCATE FOR R2 TO R4)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 54(1) LAND ACQUISITION ACT AGAINST
THE JUDGMENT AND AWARD DATED 15.04.2021 PASSED
IN LAC NO. 352/2018 ON THE FILE OF THE I ADDITIONAL
DISTRICT    AND   SESSION    JUDGE,   DAVANAGERE,
ALLOWING THE REFERENCE PETITION FILED UNDER
SECTION 30 AND 31 OF LAND ACQUISITION ACT 1894.

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

                        JUDGMENT

The learned counsel for the appellant seeks leave

to place a memo on record for withdrawal of the appeal.

The learned counsel is permitted accordingly.

On perusal of the memo, the appeal stands

dismissed as withdrawn.

SD/-

JUDGE AN/-