Neelakantayya S/O Kotrayya vs The Assistant Commissioner And
2022 Latest Caselaw 4250 Kant

                                       M.S.A. NO.100059/2014

                           :1:

           IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

      DATED THIS THE 19TH DAY OF DECEMBER 2014

                         BEFORE

          THE HON'BLE MR. JUSTICE H.G.RAMESH

              M.S.A. NO.100059/2014 (LAC)

BETWEEN

      NEELAKANTAYYA S/O KOTRAYYA
      AGE: 67 YEARS, OCC: AGRICULTURE,
      R/O: MURALAPUR, TQ & DIST: KOPPAL.

                                              ... APPELLANT
(BY SRI. JAGADISH PATIL, ADV.)


AND

1.    THE ASSISTANT COMMISSIONER &
      SPECIAL LAND ACQUISITION OFFICER, KOPPAL.

2.    THE EXECUTIVE ENGINEER
      MINOR IRRIGATION DIVISION KUSHTAGI,
      DIST: KOPPAL.

                                           ... RESPONDENTS

      THIS MSA IS FILED U/SEC 54(2) OF THE LA ACT.,
AGAINST THE JUDGEMENT AND AWARD DTD:20.02.2014
PASSED IN M.A.NO.39/2013 ON THE FILE OF THE DISTRICT
JUDGE, KOPPAL, ALLOWING THE APPEAL FILED AGAINST THE
JUDGEMENT AND AWARD DTD:21.04.2012 PASSED IN
LAC.NO.51/2011, ON THE FILE OF THE SENIOR CIVIL JUDGE,
KOPPAL, PARTLY ALLOWING THE PETITION FILED U/S. 18 OF
THE LA, ACT.


     THIS MSA COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                         M.S.A. NO.100059/2014

                           :2:


                       JUDGMENT

H.G.RAMESH, J. (Oral):

The appeal has already stood dismissed for non-

compliance of the peremptory order dated 31.10.2014.

Hence, no further order is necessary.

Appeal dismissed.

Sd/-

JUDGE Rsh