Ambawwa vs The Spl. Lao And Ors
2022 Latest Caselaw 5845 Kant

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          IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

       DATED THIS THE 31ST DAY OF MARCH, 2022
                          BEFORE

     THE HON'BLE MR.JUSTICE ASHOK S. KINAGI

               MSA No.200117/2019 (LA)
Between:
Ambawwa W/o Husanappa,
Age: 80 years, Occ: Agriculture,
R/o Venkat Bennur (post)
Tq: Dist: Kalaburagi-585 106.
                                              ... Appellant
(By Smt. Anita M.Reddy, Advocate)

And:

1.     The Spl. LAO Kalaburagi,
       For M & MIP, Room No.7,
       Mini Vidhan Soudha,
       Kalaburagi-585 102.
2.     The Deputy Commissioner,
       Mini Vidhan Soudha,
       Kalaburagi-585 102.
3.     The Executive Engineer,
       M.I. Division, Iwan-E-Shahi,
       Kalaburagi-585 102.
                                           ... Respondents

      This Miscellaneous Second Appeal is filed under
Section 54(2) of Land Acquisition Act, praying to allow the
appeal and the impugned judgment and award dated
15.04.2016 passed by the III Addl. District Judge,
Kalaburagi in LACA No.56/2014 to be modified by
enhancing the amount of compensation at Rs.2,98,651/-
per acre for dry land, with all statutory benefits.
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      This appeal coming on for Orders, this day, the Court
delivered the following:-


                      JUDGMENT

This appeal was filed on 19.06.2019. The matter

was posted before the Court on 18.09.2019. Two

weeks time was granted to comply with the office

objections. Matter listed on 07.11.2019. Two weeks

time was granted for compliance. The matter was

listed on 28.10.2021, one week time was granted to

comply with the office objections, subject to cost of

Rs.200/- payable by the appellant to the Advocate's

Library Fund. Again, the matter listed on 14.12.2021,

finally one week time was granted to comply with the

office objections.

2. Though this Court has adjourned the

matter on 28.10.2021, subject to cost of Rs.200/- to

the Advocate's Library Fund, the learned counsel for

the appellant did not complied the office objections

and also not deposited the cost as ordered on

28.10.2021. Even today learned counsel for the

appellant has not deposited the cost as ordered on

28.10.2021.

3. This appeal is of the year 2019 and inspite

of granting sufficient opportunities, learned counsel

for the appellant did not complied the office

objections. If further time is extended, no purpose

would be served.

In view of the above, the appeal is dismissed for

non-compliance of office objections.

Sd/-

JUDGE

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