Belagavi Urban Development ... vs Smt Nirmala W/O Nimesh Prabhu
2022 Latest Caselaw 12335 Kant

                             1




             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

         DATED THIS THE 11TH DAY OF OCTOBER, 2022

                          BEFORE

          THE HON'BLE MS. JUSTICE JYOTI MULIMANI

             M.S.A. NO.100052 OF 2018 (LAC)

BETWEEN:

1.     BELAGAVI URBAN DEVELOPMENT
       AUTHORITY, BELAGAVI,
       REPRESENTED BY ITS COMMISSIONER,
       ASHOK NAGAR, BELAGAVI.

2.     SPECIAL LAND ACQUISITION OFFICER,
       BELAGAVI URBAN DEVELOPMENT
       AUTHORITY,
       ASHOK NAGAR, BELAGAVI - 590 016.
                                           ...APPELLANTS


[BY SHRI M.A.HULYAL, ADVOCATE (ABSENT)]


AND:

1.     SMT.NIRMALA
       W/O NIMESH PRABHU,
       AGE:70 YEARS,
       R/O NANAWADI,
       TAL AND DIST:BELAGAVI - 590 006.

2.     SMT.NIRUPA NIMESH PRABHU,
       AGE:47 YEARS,
       R/O NANAWADI,
       TAL AND DIST:BELAGAVI - 590 006.

3.     SHRI NITIN NIMESH PRABHU,
       AGE:43 YEARS,
                             2




      R/O NANAWADI,
      TAL AND DIST:BELAGAVI - 590 006.
                                           ... RESPONDENTS

(BY SHRI SREEVATSA HEGDE, ADVOCATE)

      THIS MISCELLANEOUS SECOND APPEAL IS FILED UNDER
SECTION 54(2) OF LAND ACQUISITION ACT, 1894, PRAYING TO
SET ASIDE THE JUDGMENT AND AWARD DATED 17.03.2018,
PASSED IN LAC APPEAL NO.229/2017, ON THE FILE OF THE XI
ADDITIONAL DISTRICT AND SESSIONS JUDGE, BELAGAVI, AND
THE JUDGMENT AND AWARD DATED 14.09.2016, PASSED IN LAC
NO.3/2010, ON THE FILE OF II ADDL. SENIOR CIVIL JUDGE AND
CJM, BELAGAVI, ETC.,.

     THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY,
THE COURT PASSED THE FOLLOWING:

                         ORDER

Though the matter is called twice, there is no

representation on behalf of appellants. Hence, the

appeal is dismissed for non prosecution.

Sd/-

JUDGE

MRK