Citation : 2022 Latest Caselaw 9967 Kant
Judgement Date : 29 June, 2022
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 29TH DAY OF JUNE 2022
BEFORE
THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR
MFA CROB. No.200079/2021 (LA)
IN MFA No.201527/2019
BETWEEN:
SHANKRAPPA S/O MALLESHAPPA HOSALLI
SINCE DECEASED THROUGH HIS LRS
1(a). SMT VIDYAWATHI W/O SHANKRAPPA HOSALLI
AGE: 35 YEARS, OCC AGRICULTURE,
R/O DORJAMBAGA VILLAGE,
TQ & DIST KALABURAGI-585313.
...CROSS OBJECTORS
(BY SRI.SHARANABASAVA C PASTAPUR, ADV. [ABSENT])
AND:
1. THE UNION OF INDIA
THROUGH DEPUTY CHIEF ENGINEER,
CONSTRUCTION SOUTH CENTRAL
RAILWAYS SECUNDRABAD
(ANDRA PRADESH) REPRESENTED BY
SENIOR SECTION ENGINEER,
CONSTRUCTION S.C RAILWAYS,
SECUNDERABAD-500017.
2. THE DEPUTY COMMISSIONER
KALBURAGI-585102.
3. THE OFFICE OF ASST. COMMISSIONER
AND LAND ACAUISITION OFFICER,
KALABURAGI-585102.
.....RESPONDENTS
2
THIS MFA CROB. IS FILED UNDER ORDER 41 RULE 22 OF
L.A.ACT, PRAYING TO ALLOW THE APPEAL WITH COSTS AND
MODIFY THE JUDGMENT AND AWARD PASSED BY THE I ADDL.
SENIOR CIVIL JUDGE, KALABURAGI IN LAC NO.439/2013
DATED 11.03.2019 AND FIX MARKET VALUE AT THE RATE OF
RS.18,10,000/- PER ACRE FOR IRRIGATED LAND AND AWARD
ALL STATUTORY BENEFITS INCLUDING INTEREST FROM THE
DATE OF TAKING POSSESSION AND GRANT ANY OTHER RELIEF
AND ETC.
THIS MFA CROB COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:-
JUDGMENT
There is no representation on behalf of the Cross
Objectors. Even during the course of second call, there is
no representation. Inspite of granting sufficient
opportunities, office objections are not complied with.
Hence, the MFA Crob. stands dismissed for non-compliance
of office objections.
Sd/-
JUDGE
msr
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