Sri Renukaradhya vs Special Land Acquisition Officer
2022 Latest Caselaw 3629 Kant

                                     M.S.A.No.25/2020

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 3RD DAY OF MARCH 2022

                      BEFORE

       THE HON'BLE MRS JUSTICE K.S.MUDAGAL

  MISCELLANEOUS SECOND APPEAL NO.25/2020

BETWEEN:

SRI RENUKARADHYA
S/O NANJUNDAIAH
AGED ABOUT 48 YEARS
R/AT KODIHALLY VILLAGE
BAGUR HOBLI
CHANNARAYAPATNA TALUK - 573 116          ...APPELLANT

(BY SMT.MUTHULAXMI B N, ADVOCATE [ABSENT])

AND:

SPECIAL LAND ACQUISITION OFFICER
HEMAVATHI RESERVOIR PROJECT
AND DISTRICT COMMISSIONER
HASSAN - 573 201                       ...RESPONDENT

     THIS MISCELLANEOUS SECOND APPEAL IS FILED
UNDER SECTION 54(1) OF THE LAND ACQUISITION ACT,
PRAYING TO SET ASIDE THE ORDER DATED 04.11.2017
PASSED BY IV ADDITIONAL DISTRICT AND SESSIONS JUDGE,
CHANNARAYAPATNA ON IA NO.1 IN LAC NO.221/2016 ETC.

     THIS MISCELLANEOUS SECOND APPEAL COMING ON
FOR ORDERS THIS DAY, THE COURT THROUGH VIDEO
CONFERENCE DELIVERED THE FOLLOWING:
                                        M.S.A.No.25/2020

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                    JUDGMENT

None appears for the appellant. Despite granting

seven opportunities, office objections are not complied.

There are no grounds to grant further adjournment.

Therefore the appeal is dismissed.

Sd/-

JUDGE KSR