Karnataka Neeravari Nigam Ltd vs The Special Land Acqustion ...
2022 Latest Caselaw 4164 Kant

     IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH

         DATED THIS THE 10 T H DAY OF MARCH, 2022

                         BEFORE

         THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


               M.S.A. NO.100191/2016 (LA)

BETWEEN

KARNATAKA NEERAVARI NIGAM LTD.,
REPRESENTED BY ITS EXECUTICVE ENGINEER
GBC DIV NO.3, GOKAK-591 307
DIST. BELAGAVI
                                            ...APPELLANT
(BY SRI. RAMESH N. MISALE, ADV.)

AND

1.     THE SPECIAL LAND ACQUSTION OFFICER
       HIDKAL DAM PROJECT, HIDKAL DAM-591 107
       TAL. HUKKERI , DI ST. BELAGAVI

2.     BASAPPA DEMAPPA TORANAGATTI
       AGE:MAJOR, OCC. AGRICULTURE
       R/O YARAZARAVI-591 119, TAL. SAUNDATTI
       DIST. BELAGAVI
                                           ...RESPONDENTS


     THIS MSA IS FILED UNDER SECTION 54(2) OF L.A. ACT
PRAYING TO ALLOW THE APPEAL AND SET ASIDE THE
JUDGMENT AND AWARD PASSED IN BOTH LAC APPEAL
NO.177/2015 DAT ED 16.10.2015 AND LAC NO.21/2013 DATED
25.11.2014 BY LIMITING THE ENHANCEMENT OF MARKET
VALUE OF THE ACQUIRED LAND TO RS.3,50,000/- PER ACRE
INSTEAD OF RS.5,08,000/-.


    THIS MSA COMING ON FOR ORDERS         THIS   DAY,   THE
COURT , DELIVERED THE FOLLOWING:
                                   2


                           JUDGMENT

Learned counsel for appellant has filed a memo

stating that appellant does not wish to pursue the appeal

and appeal may be dismissed as withdrawn.

Taking the memo on record, appeal is dismissed as

withdrawn.

Registry to refund admissible Court fee to the

appellant.

Sd/-

JUDGE Rsh