Shankareppa S/O Irappa vs The Special Land Acquisition ...
2022 Latest Caselaw 7720 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.200190/2019 (LAC)
BETWEEN:

Shankareppa
S/o. Irappa,
Since deceased, through LR.

Mahadevi,
W/o. Kailash Patil,
Age: 35 years, Occ: Agriculture
R/o. IKollur; Tq: Chincholi
Dist: Kalaburagi
                                           ... Appellant

(By Sri. Shivakumar R. Tengli, Advocate)

AND:

1.     The Special Land Acquisition Officer,
       M & MIP Kalaburagi.

2.     District Horticulture Officer,
       Kalaburagi

3.     The Deputy Commissioner,
       Kalaburagi
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4.     Bhavani,
       W/o. Anil Kumar,
       Age: 30 years, Occ: Agriculture,
       R/o. Kollur, Taluk: Chincholi,
       Distrct: Kalaburagi.
                                      ............ Respondents

      This MSA is filed under Section 54(1) of Land Acquisition
Act, praying to allow the appeal and to interfere with the
judgment and award of the reference court in LACA No.27/2014
dated 21.11.2016 and to enhance/fix the market value at
Rs.50,000/- per acre from Rs.28,242/- with all consequential
statutory benefits to meet the real ends of justice and equity.

      This appeal coming on for orders this day, the Court
delivered the following:-

                            JUDGMENT

Learned counsel for the appellant called-out. Absent.

The appeal is of the year 2019. Even after affording

sufficient opportunity, no compliance is reported. The conduct

of the appellant indicates that he is not interested in

prosecuting the appeal. Hence, the appeal is dismissed for

non-compliance of office objections.

Sd/-

JUDGE

KGR*