Sri.Sidram @ Shidaraya And Ors vs The Land Acquisition Officer
2022 Latest Caselaw 7485 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

        DATED THIS THE 25TH DAY OF MAY, 2022

                        BEFORE

     THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR


              MFA No.201413/2019 (LAC)

BETWEEN:

1.     SRI. SIDRAM @ SHIDARAYA
       S/O. TIMMANNA WADDAR
       AGED ABOUT 62 YEARS
       OCC: AGRL.
       CLAIMANT AND P.A.HOLDER OF OTHER CLAIMANTS

2.     SRI BHIMARAY S/O. TIMMANNA WADDAR
       AGED ABOUT 57 YEARS
       OCC: AGRL. AND SERVICE

3.     SRI VENKATESH S/O. TIMMANNA WADDAR
       AGED ABOUT 52 YEARS, OCC: AGRL.

4.     SMT. FULEWWA @ FULABAI
       W/O. TIMMANNA WADDAR
       AGED 82 YEARS, OCC: HH WORK

       ALL ARE R/O. NIMBAL K.D.
       TQ: INDI, DIST: VIJAYAPURA
                                      ... APPELLANTS

(BY SRI AJAYA KUMAR A.K., ADVOCATE FOR
SMT. RATNA N. SHIVAYOGIMATH, ADVOCATE)
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AND:

THE LAND ACQUISITION OFFICER
& ASSISTANT COMMISSIONER, INDI
SUB-DIVISION, INDI
DIST: VIJAYAPUR-586209
                                          ... RESPONDENT

     THIS MFA IS FILED UNDER SECTION 54(1) OF THE
LAND ACQUISITION ACT PRAYING TO ALLOW THIS APPEAL
BY MODIFYING THE JUDGMENT AND AWARD DATED
27.06.2014 PASSED BY THE LEARNED SENIOR CIVIL
JUDGE & JMFC, INDI IN LAC NO.119/2007 AND AWARD
COMPENSATION AS PRAYED IN THE REFERENCE
APPLICATION.

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

                        JUDGMENT

This matter is pending since 2019 for compliance

of office objections. In spite of passing peremptory

order, office objections are not complied with.

The learned counsel for the appellants submit

that the appellants are not providing any further

instructions in prosecuting the matter.

Hence, the appeal stands dismissed for non-

compliance of office objections.

Sd/-

JUDGE

Srt