Smt.Hanamavva W/O Somappa ... vs The Deputy Commissioenr
2022 Latest Caselaw 12939 Kant

          IN THE HIGH COURT OF KARNATAKA,
                   DHARWAD BENCH

     DATED THIS THE 07TH DAY OF NOVEMBER 2014

                         BEFORE

     THE HON'BLE MR. JUSTICE S.N. SATYANARAYANA

              M.F.A. NO.100451/2014 (LAC)

BETWEEN

1.    ARUDHA S/O LAKKAPPA KENCHANNAVAR
      @ KEMPANNAVAR,
      AGE: MAJOR,OCC: HOSEHOLD WORK,
      R/O:SIMIKERI, TQ:DIST:BAGALKOT


2.   MAHADEVAPPA S/O LAKKAPPA KENCHANNAVAR
     @ KEMPANNAVAR,
     AGE: MAJOR, OCC: AGRICULTURE,
     R/O:SIMIKERI, TQ:DIST:BAGALKOT
                                    ..... APPELLANTS
(BY SRI JAGADISH PATIL, ADV.)

AND

1.    THE STATE OF KARNATAKA,
      REPRESENTED BY DEPUTY COMMISSIONER,
      BAGALKOT.

2.    THE SPECIAL LAND ACQUISITION OFFICER,
      UKP, BAGALKOT.

3.    K.B.J.N.L., ALMATTI.
                               ..... RESPONDENTS
     THIS MFA IS FILED U/SEC.54(1) OF LA ACT,
AGAINST THE JUDGMENT AND AWARD DTD:19.10.2013
PASSED IN LAC.NO.149/2013 ON THE FILE OF THE II
ADDL. SENIOR CIVIL JUDGE AND JMFC., BAGALKOT,
                              2




PARTLY ALLOWING  THE  CLAIM PETITION FOR
COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.

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

                        JUDGMENT

This appeal is filed on 04.02.2014 with several

defects. Though initially statutory period of six weeks time

was granted for removal of office objections, objections

were not removed. Hence this appeal was posted before

the Court on 02.07.2014, 31.07.2014, 20.08.2014 and

23.09.2014. On all these occasions though sufficient time

was granted, office objections were not removed. Today

when the matter was called out at 10.30 a.m., there was

no representation for the appellant, so also again in the

afternoon at 4.40 p.m., when it was called for second time.

Hence, this Court find no justifiable grounds to grant

further time. Accordingly the appeal is dismissed for non-

compliance of office objections.

SD/-

JUDGE Naa