The Chief Engineer And Anr vs Sangamma W/O Basavanappa ...
2022 Latest Caselaw 4746 Kant

          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

       DATED THIS THE 14TH DAY OF MARCH 2022

                       BEFORE

      THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

           M.S.A. NO.200076 OF 2021 (LA)

BETWEEN:

1.     THE CHIEF ENGINEER
       KNNL IPC, ZONE, KALABURAGI,
       DIST. KALABURAGI.

2.   THE EXECUTIVE ENGINEER
     KNNL BNT DIVISION NO.1, KALABURAGI,
     DIST. KALABURAGI.
                                     ...APPELLANTS
(BY SRI. SUDARSHAN M., ADVOCATE.)

AND:

     SANGAMMA,
     W/O BASAVANAPPA
     DECEASED BY LRS

1A)    CHANNABASAPPA,
       S/O BASAVANAPPA,
       AGED ABOUT 58 YEARS,
       OCC: AGRICULTURE,

 B)    SHANKARAO,
       S/O SHAMARAO
       SINCE DECEASED THROUGH HIS LRS
                            2




2)   SUBHADRAMMA,
     W/O SHANKAR RAO,
     AGED ABOUT 88 YEARS,
     OCC: AGRICULTURE,

     ALL R/O TOTNALLI VILLAGE,
     SEDAM TALUK,
     KALABURAGI DISTRICT.

3.   THE SPECIAL LAND ACQUISITION OFFICER
     M AND MIP, KALABURAGI.

4.   THE DEPUTY COMMISSIONER
     KALABURAGI.
                                       ...RESPONDENTS

     THIS MSA IS FILED UNDER SEC. 54(2) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
DATED 22.09.2017 PASSED IN LAC.APPEAL NO.499/2017
ON THE FILE OF THE I ADDL. DISTRICT JUDGE AT
KALABURAGI WHEREIN ALLOWING THE APPEAL AND
SETTING ASIDE THE JUDGEMENT AND AWARD DATED
31.01.2011 ON THE FILE OF THE CIVIL JUDGE (SR.DN) AT
SEDAM IN LAC NO.6/2010. PARTLY ALLOWING THE
REFERENCE APPLICATION FILED OF LAND ACQUISITION
ACT.

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

                      JUDGMENT

Learned counsel for the appellants filed a memo

seeking leave of this Court to withdraw the appeal.

2. Memo is placed on record.

3. The appeal is dismissed as withdrawn.

SD/-

JUDGE

GRD