Moulasab S/O Davalsab By Lrs vs The Slao And Anr
2022 Latest Caselaw 3491 Kant

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          IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

       DATED THIS THE 2ND DAY OF MARCH, 2022

                          BEFORE

     THE HON'BLE MR.JUSTICE ASHOK S. KINAGI


               MSA No.200150/2019 (LA)

Between:

Moulasab S/o Davalsab by LRs.

1.     Maheboob S/o Moulasab by LRs.

a)     Rukmumbee W/o Mehaboobsab,
       Age: 65 years, Occ: Household,
       R/o Originally residing at Vaijapur,
       Tq.Aland, Now residing at Shaikroza,
       Kalaburagi.

b)     Asgar Ali W/o Moulasab,
       Age: 38 years, Occ: Agriculture &
       Private Service,
       Originally residing at Vaijapur, Tq. Aland,
       Now R/o T-11-1041/125/5, Green Layout,
       MSK Mill, Madina Colony,
       Kalaburagi.
                                                ... Appellants

(By Smt. Anita M.Reddy, Advocate (absent))

And:

1.     The SLAO for Minor Irrigation Project,
       Kalaburagi.
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2.    The Deputy Commissioner,
      Kalaburagi.
                                          ... Respondents

      This Miscellaneous Second Appeal is filed under
Section 54 of the Land Acquisition Act.


      This appeal coming on for orders, this day, the Court
delivered the following:-


                       JUDGMENT

This appeal was listed before the Court on

18.11.2019, at that time two weeks' time was granted

for compliance of office objections. On 13.03.2020,

when the matter was listed, again three weeks' time

was granted to comply with the office objections.

Thereafter, the matter was listed on 02.12.2020 and

two week's time was granted for compliance of office

objections. On 26.10.2021, again one week time was

granted for compliance of office objections subject to

payment of cost of Rs.500/- payable by the appellants

to the Advocate's Library Fund. On 08.12.2021, finally

one week time was granted for compliance of office

objections. It is forthcoming from the records that in

spite of granting several and sufficient opportunities,

the appellants have not complied the office objections

and have not paid the cost.

Today the matter is listed for compliance of

office objections for the seventh time. There is no

representation on behalf of the appellant. This appeal

was filed in the year 2019 and for more than two

years, the appellants have failed to comply with the

office objections. It seems that the appellants are not

interested in prosecuting the appeal. Hence, the

appeal is dismissed for non-compliance of office

objections.

Sd/-

JUDGE

VNR