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Smt Radha K Reddy vs The Special Land Acquisition
2022 Latest Caselaw 11881 Kant

Citation : 2022 Latest Caselaw 11881 Kant
Judgement Date : 15 September, 2022

Karnataka High Court
Smt Radha K Reddy vs The Special Land Acquisition on 15 September, 2022
Bench: Jyoti Mulimani
                            1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 7TH DAY OF SEPTEMBER, 2015

                          BEFORE

            THE HON'BLE MR.JUSTICE B.S.PATIL

                   M.F.A.No. 1794/2014
BETWEEN

SMT RADHA K REDDY
AGED ABOUT 62 YEARS,
W/O LATE KRISHNA REDDY,
R/AT NO.71/4,
RAMA MANOR,
SHANKAR MUTT ROAD,
SHANKARPURAM
BANGALORE-560 004.
                                              ... APPELLANT

(BY SRI KESHAVAREDDY H R, ADV.)

AND

1.    THE SPECIAL LAND ACQUISITION
      OFFECER & COMPETENT AUTHOARITY
      BANGALORE HOSUR ROAD NH-7,
      NATIONAL HIGHWAYS,
      NO.678/3
      NEERU BHAVI KEMPANNA LAYOUT
      HEBBAL, BANGALORE-560 024.

2.    THE PROJECT DIRECTOR
      NATIONAL HIGHWAYS AUTHORITY OF INDIA,
      PROJECT IMPLEMENTATION UNIT,
      SY NO.13, 14TH K.M, NAGASANDRA,
      BANGALORE-TUMKUR ROAD,
      N H 4, BANGALORE-560 073.

3.    THE DEPUTY COMMISSIONER &
      ARBITRATOR
      BANGALORE URBAN DISTRICT,
      NH-7,D.C. OFFICE COMPOUND,
                                 2




     K.G.ROAD,
     BANGALORE-560009
                                                 ... RESPONDENTS

     THIS MFA FILED UNDER SECTION 54(1) OF THE LAND
ACQUISITION ACT PRAYING TO SET ASIDE THE IMPUGNED
JUDGMENT AND AWARD DATED 20.12.2013 PASSED BY THE VI
ADDL. CITY CIVIL AND SESSIONS JUDGE, BANGALORE CITY AND
ETC.

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

                           JUDGMENT

1. This is the third time the matter is being posted for non-

compliance of office objections. In fact, an advance list was

issued on 31.08.2015 notifying the appellant to comply with the

office objections or otherwise the matter will be listed before the

Court today. Despite the same, neither the office objections

have been complied with nor the appellant or his counsel is

present.

2. Hence, this appeal is dismissed for default and non-

prosecution.

Sd/-

JUDGE

VP

 
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