Rayappa S/O. Siddappa vs The Assistant Commissioner
2022 Latest Caselaw 12337 Kant

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     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.100015 OF 2021 (LA)
BETWEEN:
SANGAWWA
W/O SIDDAPPA
DEAD BY HER LR.

RAYAPPA
S/O SIDDAPPA
AGED ABOUT 63 YEARS
OCC: AGRICULTURE
R/O: CHANNAPANNAHALLI
TQ: YELBURGA
DIST: KOPPAL.                                 ...APPELLANT

(BY SRI.SHASHIKANT NINGOJI, ADVOCATE (ABSENT)

AND:

1.      THE ASSISTANT COMMISSIONER
        CUM LAND ACQUISITION OFFICER
        KOPPAL, TQ: & DIST: KOPPAL.

2.      THE EXECUTIVE ENGINEER
        M.I.DIVISION, KUSHTAGI
        TQ: KUSHTAGI, DIST: KOPPAL.
                                        ... RESPONDENTS

        THIS MSA IS FILED UNDER SECTION 54(2) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT AND DECREE
DATED:03.08.2021 PASSED IN LACA.NO.35/2015 ON THE FILE
OF THE PRINCIPAL DISTRICT AND SESSIONS JUDGE AT KOPPAL,
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ALLOWING THE APPEAL AND SETTING-ASIDE THE JUDGMENT
AND DECREE DATED:18.04.2012 PASSED IN LAC NO.13/2012,
ON THE FILE OF THE SENIOR CIVIL JUDGE, AND JUDICIAL
MAGISTRATE FIRST CLASS AT YELBURGA, PARTLY ALLOWING
THE   PETITION   FILED   UNDER   SECTION   18(1)   OF   LAND
ACQUISITION ACT.


      THIS MSA POSTED FOR ORDERS THIS DAY, THE COURT
MADE THE FOLLOWING:

                          ORDER

Though matter called twice, there is no representation

on behalf of appellant. Hence, the Miscellaneous Second

Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

TKN