The Defence Estate Officer vs Smt. Roopashree W/O Govind Kamat
2022 Latest Caselaw 12914 Kant

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             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

        DATED THIS THE 08TH DAY OF NOVEMBER, 2022

                         BEFORE

          THE HON'BLE MS. JUSTICE JYOTI MULIMANI

              M.S.A. NO.100147 OF 2020 (LA)

BETWEEN:
THE DEFENCE ESTATE OFFICER
KARNATAKA AND GOA CIRCLE,
K. KAMARAJ ROAD, BANGALURU-42.                ...APPELLANT

[BY SRI M.T.BANGI, ADVOCATE (ABSENT)]

AND:

1.     SMT. ROOPASHREE
       W/O GOVIND KAMAT
       AGED ABOUT MAJOR,
       OCC: HOUSEHOLD,
       R/AT AVERSA, TQ: ANKOLA,
       DIST: UTTAR KANNADA-581314.

2.     THE SPECIAL LAND ACQUISTITION OFFICRER
       SEABIRD NAVAL BASE OF KARWAR,
       THE DEPUTY COMMISSIONER,
       UTTAR KANNADA, KARWAR,
       KARNATAKA STATE.
                                          ... RESPONDENTS

       THIS MISCELLANEOUS SECOND APPEAL IS FILED UNDER
SECTION 54(2) OF LAND ACQUISITION ACT,    PRAYING TO SET
ASIDE JUDGMENT AND DECREE PASSED BY THE PRL. DISTRICT
AND SESSIONS JUDGE, UTTAR KANNADA, KARWAR PASSED N
LAC APPEAL NO. 182/2011 DATED 17.01.2020 AND CONFIRM
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THE AWARD PASSED BY THE SENIOR CIVIL JUDGE KUMTA,
PASSED IN LAC NO. 08/2011 DATED 30.06.2011.

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


                            ORDER

Though matter called twice, there is no representation

on behalf of appellant.

As could be seen from the appeal papers, the appeal

is filed on 14.09.2020. Now we are in the month of

November 2022. It's been two years. So far office

objections are not complied with.

As already noted above, though matter called twice,

there is no representation on behalf of appellant. Hence, the

Miscellaneous Second Appeal is dismissed for non-

compliance of office objection and also for non-prosecution.

Sd/-

JUDGE

TKN