Karnataka Neeravari Nigam Ltd vs The Specialn Land Acquisition ...
2022 Latest Caselaw 11718 Kant

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                                     MFA No. 101085 of 2016


           IN THE HIGH COURT OF KARNATAKA

                    DHARWAD BENCH

       DATED THIS THE 9TH DAY OF SEPTEMBER, 2022

                         BEFORE
          THE HON'BLE MR JUSTICE H.P.SANDESH
MISCELLANEOUS FIRST APPEAL NO. 101085 OF 2016 (LAC-)
BETWEEN:

1.   KARNATAKA NEERAVARI NIGAM LTD.,
     REPRESENTED BY ITS EXECUTIVE ENGINEER,
     HBC DIV., ATHANI,
     DIST: BELAGAVI.
                                              ...APPELLANT
(BY SRI. RAMESH N MISALE, ADVOCATE)

AND:

1.   THE SPECIAL LAND ACQUISITION OFFICER
     HIPPARAGI PROJECT,
     ATHANI.

2.   ANIL GIRIMALLA PADANAD
     AGE: MAJOR, OCC: AGRICULTURE,
     R/O: ATHANI, TQ: ATHANI,
     DIST: BELAGAVI.
                                           ...RESPONDENTS
(BY SRI. RAMESH CHIGARI, HCGP FOR R1,
   KUM. ARCHANA A.MAGADUM AND
   SRI ANAND KUMAR A.MAGADUM, ADV. FOR R2)

      THIS MFA IS FILED UNDER SECTION 54 (1) OF THE LA
ACT, AGAINST THE JUDGMENT AND AWARD DATED
13.04.2015 PASSED IN LAC No.97/2010 ON THE FILE OF THE
ADDL. SENIOR CIVIL JUDGE AND JMFC, ATHANI, AWARDING
THE COMPENSATION OF Rs.5,00,000/- PER ACRE EXCEPT
POT KHARAB AND ETC.,
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                                        MFA No. 101085 of 2016


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

                            JUDGMENT

Learned counsel for the appellant has filed a memo seeking

for withdrawal of the appeal.

The memo is placed on record.

Appeal is dismissed as withdrawn.

The office is directed to refund the court fee paid in

accordance with law.

As the main matter itself is disposed off, I.A.No.2/2016 does

not survive for consideration.

Sd/-

JUDGE

JM