Sri Siddhartha Education Society vs The Land Acquisition Officer
2022 Latest Caselaw 4914 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 16 T H DAY OF MARCH, 2022

                         BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

            MFA NO.6116 OF 2021 (LAC)

BETWEEN:

Sri Siddhartha Education Society
(wrongly mentioned as Trust)
Siddhartha Nag ar, Tumkur
                                            ...Appellant

(By Sri Chad rakanth R. Goulay, Advocate)

AND:

1. The Land Acq uisition Officer/
   Assisitant Commissioner
   Tumkur.

2. Smt. Chikkamma
   D/o Chikkanarasiah
   Aged about 62 years

3. Doddanarasiah
   S/o Narasimhaiah
   Aged about 74 years

   Hathinarasiaha
   By his LRs
4. Smt. Rang amma
   W/o Hattinarasaiah
   Aged about 70 years

5. Sri Lakshmaiah
   S/o Hattinarasaiah
   Aged about 50 years
                                 :: 2 ::



     Respondent No.4
     Are all resid ing
     At No. Vokkodi Village,
     Belavai Hob li
     Tumkur Taluk and Dist.
                                                    ...Respondents

       This MFA is filed und er Section 54(1) of Land
Acquisition    Act,    ag ainst    the     Judgment      and   award
dated 26.02.2020 passed in LAC No.2/1993 on the file
of    the   Additional    Senior        Civil    Judge   and    CJM,
Tumakuru, p artly allowing the reference petition filed
und er Section 18 of the Land Acquisition Act.

       This MFA coming on for orders through video
conference this d ay, the Court made the following:

                            ORDER

The office has raised objection with regard to

maintainability of the appeal, in view of pecuniary

jurisdiction of this Court. According to Registry,

this appeal should be preferred before the District

Court, in view of valuation being less than Rs.10

lakhs.

2. Now counsel for the appellant seeks

permission of withdraw this appeal and present the

same before the concerned District Court. Hence :: 3 ::

permission is accorded. Appeal memo shall be

returned to the appellant's counsel for being

presented before the concerned District Court.

3. The Court fee paid here by the appellant

shall be transferred to the concerned District

Court.

4. If the appeal is presented before the

concerned District Court within 30 days from

today, question of limitation will not arise.

This appeal stands disposed of for statistical

purpose.

Sd/-

JUDGE

Kmv/-