Sri Jagathguru Neelakanta vs M/S Kennametal India
2022 Latest Caselaw 4158 Kant

      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 10TH DAY OF MARCH, 2022

                         PRESENT

         THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR

                           AND

            THE HON'BLE MRS. JUSTICE M.G.UMA

     MISCELLANEOUS FIRST APPEAL NO.4829 OF 2015 (LAC)

BETWEEN:
1.      SRI JAGATHGURU NEELAKANTA
        SARANG,
        DESHIKENDRA MAHAWAMIGALU
        MATADHIPATHI,
        RAMALINGESHWARA MUTT
        HARANAHALLI,
        SHIMOGA TALUK & DISTRICT
        SHIMOGA - 577 201.
                                         ...APPELLANT
(BY SRI K J KAMATH., ADVOCATE)

AND:
1.      M/S KENNAMETAL INDIA
        LIMITED
        #8/9 MILE, TUMKUR ROAD,
        BANGALORE
        TUMKURU-572 101.
2.      SRI G R GURUMUTT
        # 87, NANDADEEPA, 2ND FLOOR,
        IN FRONT OF SUBBA JEWELLERS,
        SHIVANANDA CIRCLE,
        KUMARA KRUPA ROAD,
        BANGALORE
        BANGALORE CITY - 560 003.
3.      THE SPECIAL LAND ACQUIITION
        OFFICER,
        KIADB, BANGALORE
                              -2-


       BANGALORE CITY- 560 001.
                                       ...RESPONDENTS

(BY SMT. SHILPA SHAH, ADVOCATE)
                             -----
      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 54(1) OF LAND ACQUISITION ACT AGAINST THE
JUDGMENT AND AWARD DATED 10.06.2014 PASSED IN LAC
NO.83/2012 ON THE FILE OF THE II ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE AND SPECIAL JUDGE, BANGALORE, ALLOWING
THE REFERENCE PETITION FOR ENHANCED COMPENSATION.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS, THIS DAY, P.S. DINESH KUMAR. J., MADE THE
FOLLOWING:-
                         JUDGMENT

Shri K.J. Kamath, learned counsel for the appellant

submits that this appeal has been filed based on the

instructions given by the power agent. Learned counsel

submits that he has no instructions and despite his best

efforts, he has not been able to trace the appellant.

Therefore, he has filed a memo for retirement.

Memo is ordered accordingly.

Learned advocate is permitted to retire.

Appeal stands dismissed for non-prosecution.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE mn/-