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Ramshettappa And Anr vs The Spl.Lao And Ors
2022 Latest Caselaw 4064 Kant

Citation : 2022 Latest Caselaw 4064 Kant
Judgement Date : 9 March, 2022

Karnataka High Court
Ramshettappa And Anr vs The Spl.Lao And Ors on 9 March, 2022
Bench: Ashok S. Kinagi
                              1




          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.200125/2019 (LAC)

Between:

1.     Ramshettappa S/o Gundappa,
       Age: 54 years, Occ: Agriculture,

2.     Shivasharanappa S/o Gundappa,
       Age: 45 years, Occ: Agriculture,
       R/o. Mavinsoor, Tq: Chincholi,
       Dist: Kalaburagi.
                                      ... Appellants
(By Smt. Anita M. Reddy, Advocate-Absent)

And:

1.     The Spl. LAO Kalaburagi
       for M & MIP, Room No.7,
       Mini Vidhan Soudha,
       Kalaburagi-585 102.

2.     The Deputy Commissioner,
       Kalaburagi.
                                          ... Respondents

       This Miscellaneous Second Appeal is filed under
Section 54 of the Land Acquisition Act.
                                2




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


                        JUDGMENT

This appeal is filed on 19.06.2019. The matter

was listed before the Court on 17.10.2019. Three

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 14.12.2021, 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

appellants has not complied with the office objections

and it is forthcoming from the records that the learned

counsel for the appellants has not paid cost. Even

today there is no representation on behalf of the

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

 
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