Siddanna vs Chief Engineer And Ors
2022 Latest Caselaw 4058 Kant

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          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


              MSA No.200152/2019 (LAC)

Between:

Siddanna S/o Sharanappa Shivasidda,
Age: 65 years, Occ: Agriculture,
R/o Hebbal, Tq: Chittapur,
Dist: Kalaburagi.
                                             ... Appellant
(By Smt. Anita M. Reddy, Advocate)

And:

1.     Chief Engineer,
       KNNL IPC Zone, Gulbarga.

2.     The Executive Engineer,
       KNNL Division No.1, Kalaburagi.

3.     The S.L.A.O.
       M & MIP, Gulbarga.

4.     The Deputy Commissioner,
       Kalaburagi.
                                          ... Respondents

       This Miscellaneous Second Appeal is filed under
Section 54 of the Land Acquisition Act.
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      This appeal coming on for Orders, this day, the Court
delivered the following:-


                        JUDGMENT

This appeal is filed on 27.06.2019. The matter

was listed before the Court on 20.11.2019. Two

weeks time was granted for compliance of office

objections. Again matter was listed on 28.10.2021.

One week time was granted for compliance. Matter

was again listed on 13.12.2021, on which date, one

week time was granted for compliance, subject to

payment of cost of Rs.200/-.

2. Today, matter is listed for non-compliance of

office objections for the 4th time. Inspite of granting

sufficient opportunities, learned counsel for the

appellant has not complied with the office objections.

Even today there is no representation on behalf of the

appellant and it is forthcoming from the records that

the learned counsel for the appellant has not paid

cost. Though the appeal is of the year 2019, 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 NB*