The Chief Engineer And Anr vs Baburao S/O Shivasharanappa And ...
2022 Latest Caselaw 7719 Kant

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           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

         DATED THIS THE 30TH DAY OF MAY 2022

                       BEFORE

     THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR


                 MSA No.200380/2021

BETWEEN:

1.     THE CHIEF ENGINEER
       KNNL., I.P.C. ZONE
       KALABURAGI

2.     THE EXECUTIVE ENGINEER
       KNNL, AMARJA DIVISION,
       KALABURAGI - 585
                                         APPELLANT

(BY SRI. SUDARSHAN M., ADVOCATE)

AND:

1.     BABURAO,
       S/O. SHIVASHARANAPPA
       AGE: 32 YEARS
       OCC: AGRICULTURE
       R/O. DEVATANGI VILLAGE
       TALUK: ALAND
       DISTRICT: KALABURAGI -585

2.     THE DEPUTY COMMISSIONER
       KALABURAGI
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3.     THE SPECIAL LAND ACQUISITION OFFICER
       M & MIP, KALABURAI
                                  ... RESPONDENTS

     THIS MSA IS FILED UNDER SECTION 54(2) OF THE
LAND ACQUISITION ACT PRAYING TO CALL FOR THE
RECORDS FROM BOTH THE COURTS BELOW IN LACA
NO.589/2016 AND LAC NO.186/2013 DATED 06.04.2017
AND SET ASIDE THE SAID IMPUGNED JUDGMENT AND
AWARD PASSED BY THE      COURT OF III ADDITIONAL
DISTRICT JUDGE AT KALABURAGI IN THE INTEREST OF
JUSTICE AND EUQITY.

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

                        JUDGMENT

The appellants have filed a memo seeking for withdrawal of this appeal.

The memo is placed on record.

In view of the memo, the appeal stands dismissed as withdrawn.

The Court Fee paid by the appellants shall be refunded, as per law.

Sd/-

JUDGE KGR*