Smt Chandramma vs The Special Land Acquisition ...
2022 Latest Caselaw 3533 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 02 N D DAY OF MARCH, 2022

                        BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

            MFA NO.1535 OF 2020 (LAC)

BETWEEN:

Smt. Chand ramma,
Aged about 66 years,
R/o Ayanuru Kote,
Shivamogga Taluk,
& District-570012.
                                             ...Appellant
(By Sri P.Rud rap pa, Advocate)

AND:

1.   The Special Land Acquisition Officer,
     And Assistant Commissioner,
     Shivamogga Sub-Division,
     Shivamogga-570022.

2.   The Executive Engineer,
     National Highway Division,
     Chitradurg a-577501.
                                         ...Respondents

      This MFA is filed und er Section 54(1) of Land
Acquisition Act, against the judgment and award dated
30.07.2019, p assed in LAC No.1/2014, on the file of
the Princip al Senior Civil Judge and Chief Judicial
Magistrate,   Shivamogga,     allowing the  reference
petition filed under Section 18(1) of the Land
Acquisition Act.

     This MFA coming on for orders this d ay, the
Court mad e the following:
                         :: 2 ::


                       ORDER

Counsel for the appellant is absent today. On

22.2.2022, an order was passed giving one week

time finally to comply with the office objections.

Appellant's counsel prays for time today also. The

order dated 22.2.2022 is clear that finally one

week time was granted to remove the office

objections or otherwise the appeal would be listed

for dismissal. So far office objections have not

been complied with. There is no justification in

seeking adjournment. Therefore appeal is

dismissed.

Sd/-

JUDGE

sd