The Chief Engineer And Anr vs The Special Land Acquisition ...
2022 Latest Caselaw 4057 Kant

          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

       DATED THIS THE 9TH DAY OF MARCH 2022

                       BEFORE

     THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

          M.F.A. NO.200677 OF 2020 (LAC)

BETWEEN:

1.     THE CHIEF ENGINEER,
       KARNATAKA NEERAVARI NIGAM LIMITED,
       IPC, ZONE, KALABURAGI-585 102.

2.     THE EXECUTIVE ENGINEER,
       KNNL, BNT DIVISION, HEBBAL VILLAGE,
       TQ. CHITTAPUR,
       DIST. KALABURAGI.
                                        ... APPELLANTS

(BY SRI. GOURISH S KHASHAMPUR, ADVOCATE)

AND:

1.     THE SPECIAL LAND ACQUISITION OFFICER,
       M. & M.I.P., KALABURAGI-585 102.

2.     THE DEPUTY COMMISSIONER,
       KALABURAGI DISTRICT,
       MINI VIDHANA SOUDHA,
       KALABURAGI-585 102.

3.     SRI. VEERANNA
       S/O MALLAPPA,
       AGE: MAJOR, OCC: AGRICULTURE,
                            2




     R/O KURIKOTA VILLAGE,
     TQ. & DIST. KALABURAGI.
                                      ... RESPONDENTS


      THIS APPEAL IS FILED UNDER SECTION 54 OF LAND
ACQUISITION ACT R/W ORDER XLI RULE 1 OF CPC
PRAYING TO CALL FOR THE RECORDS IN LAC NO.03/2013
DATED 05.06.2017 ON THE FILE OF LEARNED PRINCIPAL
CIVIL JUDGE, SENIOR DIVISION AT KALABURAGI. ALLOW
THE APPEAL AND SET ASIDE THE JUDGMENT AND AWARD
PASSED BY THE LEARNED PRINCIPAL CIVIL JUDGE,
(SENIOR DIVISION) KALABURAGI IN LAC NO.03/2013
DATED 05.06.2017.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:


                      JUDGMENT

This appeal is filed on 26.06.2020. The matter

was listed before the Court on 26.08.2021. Two

weeks time was granted for compliance of office

objections. Again matter was listed on 16.11.2021.

One week's time was granted for compliance of office

objections. Matter was again listed on 07.12.2021, on

which date, finally one week's time was granted for

compliance. Again on 03.03.2022, one week time was

granted and it was made clear that if office objections

are not complied within the said period, the appeal

shall be listed for dismissal.

2. Even today, the office objections are not

complied with. Though the appeal is of the year 2020,

it seems that the appellant is not interested in

prosecuting the appeal. Hence, the appeal is

dismissed for non compliance of office objections.

SD/-

JUDGE

RD