Tavanappa Tukkappa vs The Special Land Acquisition
2022 Latest Caselaw 12338 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.100030 OF 2015 (LAC)

BETWEEN:
TAVANAPPA TUKKAPPA JAINAR
DEAD BY HIS LRS.

1.   TUKKAPPA
     S/O TAVANAPPA JAINAR,
     AGE:65 YEARS, OCC:AGRI.

2.   KAMALAWWA
     W/O DHAREPPA DODDAMANI,
     AGE:63 YEARS, OCC:AGRI.

3.   PARIS S/O TAVANAPPA JAINAR,
     AGE:55 YEARS, OCC:AGRI.

4.   SUSHAWWA
     W/O ARJUN CHOUDAPPANNAVAR,
     AGE:60 YEARS, OCC: AGRI.

5.   RAMESH
     S/O TAVANAPPA JAINAR,
     AGE: 65 YEARS, OCC:AGRI.

6.   KUBENDRA
     S/O TAVANAPPA JAINAR,
     AGE:50 YEARS, OCC:AGRI.

7.   TAYAPPA
     S/O TAVANAPPA JAINAR,
     AGE:46 YEARS, OCC:AGRI.
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8.     TAYAWWA @ SUNANDA
       W/O JINNAPPA AYATTI,
       AGE:45 YEARS, OCC:AGRI.

9.     SHANTAPPA
       S/O TAVANAPPA JAINAR,
       AGE:62 YEARS, OCC:AGRI,

ALL ARE R/O BADALI,
TQ: SAUNDATTI, DIST: BELAGAVI.                   ...APPELLANTS


[BY SHRI K.H.BAGI, ADVOCATE (ABSENT)]

AND:

1.     THE SPECIAL LAND ACQUISITION OFFICER,
       SAUNDATTI, NOW AT OPP:HINDI PRACHAR SABHA,
       U.B.HILLS, DHARWAD.

2.     THE EXECUTIVE ENGINEER,
       MLBC DIV NO.2 NAVILTHIRTH DAM SITE,
       SAUNDATTI, DIST:BELAGAVI.
                                                  ... RESPONDENTS

(BY SMT.GIRIJA S.HIREMATH, HCGP FOR R1;
SHRI RAMESH N. MISALE, ADVOCATE FOR R2)

       THIS MISCELLANEOUS SECOND APPEAL IS FILED UNDER
SECTION 54(2) OF LAND ACQUISITION ACT, 1894, PRAYING TO
SET ASIDE THE JUDGMENT AND AWARD DATED 19.03.2014,
PASSED IN LAC APPEAL NO.40/2007, ON THE FILE OF THE
III ADDITIONAL DISTRICT JUDGE, BELAGAVI, AND TO CONFIRM
THE JUDGMENT AND AWARD DATED 26.11.2007, PASSED IN LAC
NO.23/2005,   ON   THE   FILE       OF   CIVIL   JUDGE   (SR.DN.),
SAUNDATTI, ETC.,

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