Devindrappa S/O Bhimanna @ ... vs The Spl Lao, M And Mip And Ors
2022 Latest Caselaw 9968 Kant

                            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

                MSA No.200053/2020 (LA)

BETWEEN:

DEVINDRAPPA S/O BHIMANNA @ BHIMASHAPPA
AGED ABOUT 45 YEARS OCC AGRICULTURE,
R/O ALLUR(B) - 585222,
TQ CHITTAPUR DIST KALABURAGI
                                          ...APPELLANT

(BY SRI.KAREDDY SHARANABASAPPA APPANAGOUDA [ABSENT])

AND:
1.     THE SPL LAO, M AND MIP
       KALABURAGI

2.     THE DEPUTY COMMISSIONER
       KALABURAGI

3.     THE EXECUTIVE ENGINEER
       M.I. DIVISION, KALABURAGI
                                       .....RESPONDENTS

    THIS MSA FILED UNDER SECTION 54(2) OF L.A.ACT,
PRAYING TO ALLOW THE APPEAL WITH COSTS AND IMPUGNED
JUDGMENT AND AWARD DATED 22.11.2019 PASSED BY THE IV
ADDL. DISTRICT JUDGE, KALABURAGI IN LACA NO.582/2019
TO BE MODIFIED BY ENHANCING THE AMOUNT OF
COMPENSATION AT THE RATE OF 1,87,657/- PER ACRE WITH
ALL BENEFITS AND WITH COST.
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     THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:-


                       JUDGMENT

There is no representation on behalf of the appellant.

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