The National Highways Authority ... vs Smt Jayamma
2022 Latest Caselaw 5769 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 30 T H DAY OF MARCH, 2022

                       BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

             MFA NO.931 OF 2021 (AA)

BETWEEN:

The National Highways Authority of India
Project Implementation Unit - Hassan
'Kanaka Nilaya', Khata No.738
5 t h Main Road , 2 n d Cross,
Ind ranag ar, Sathyamang ala Layout
Hassan-573201
Represented by its Project Director.     ...App ellant

(By Smt. Shilp a Shah, Advocate)

AND:

1.   Smt Jayamma
     W/o Revanasidd appa
     Aged about 60 years
     R/o Mahad evap ura Villag e
     Kasab a Hobli
     Nelamang ala Taluk
     Beng aluru Rural District-562123.

2.   The Arbitrator and Dep uty Commissioner
     Bang alore Rural District
     Nelamang ala - Hassan Section (NH-48)
     Office of the Dep uty Commissioner
     District Administration Office
     1 s t Floor, Beerasandra Villag e
     Kund ana Hobli (Post)
     Devanahalli Taluk-562110.
                              :: 2 ::


3.    The Special Land Acquisition Officer and
      Competent Authority
      National Highways Authority of India
      Nelamang ala-Hassan Section (NH-48)
      K.R.S Agrahara, B.M. Road
      Kunig al Town, Kunig al Taluk
      Tumkur District-572130
      Represented by Special Land Acquisition Officer

                                               ...Respond ents

      This MFA is filed under Section 37(1)(b) of the
Arbitration and Conciliation Act, against the Judgment
and ord er d ated 23.10.2020, passed in Arbitration
Suit No.160/2019, on the file of the Princip al District
Judge, Beng aluru Rural District, Beng aluru, dismissing
the suit filed under Section 34 of the Arbitration and
Conciliation Act,1996.
[




      This MFA coming on for orders this d ay, the
Court mad e the following:

                         ORDER

Counsel for the appellant has filed a memo

seeking permission to withdraw this appeal. Memo

is placed on record. Appeal is dismissed as

withdrawn.

Sd/-

JUDGE sd