Karnataka Neeravari Nigam Ltd vs The Special Land Acquisition ...
2022 Latest Caselaw 11905 Kant

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                                      MFA No. 102004 of 2018




     IN THE HIGH COURT OF KARNATAKA, DHARWAD
                           BENCH

     DATED THIS THE 16TH DAY OF SEPTEMBER, 2022

                           BEFORE
        THE HON'BLE MR JUSTICE H.P.SANDESH
     MISCELLANEOUS FIRST APPEAL NO. 102004 OF
                        2018 (LAC-)
BETWEEN:

1.    KARNATAKA NEERAVARI NIGAM LTD
      REPRESENTED BY ITS EXECUTIVE ENGINEER,
      KNNL, CANAL DIVISION DN-6,
      BALLARI-583101.

                                                  ...APPELLANT

(BY SRI. RAMESH N MISALE, ADVOCATE)

AND:

1.    THE ASST. COMMISSIONER AND

      THE SPECIAL LAND ACQUISITION OFFICER, Y.KAGGAL,
      YETHA NIRAVARI YOJANA,
      BALLARI,
      DIST:BALLARI-583101.

2.    S THIPPANNA S/O. SHIVA SHANKARAPPA
      AGE:60,
      R/O. Y KAGGAL VILLAGE,
      TAL:BALLARI,
      DIST:BALLARI-583101.

                                               ...RESPONDENTS
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                                    MFA No. 102004 of 2018

      THIS APPEAL IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION ACT, AGAINST THE JUDGEMENT AND AWARD DATED
07.03.2015 PASSED IN LAC No.41/2011 ON THE FILE OF I
ADDITIONAL    SENIOR  CIVIL   JUDGE,  BALLARI AWARDING
COMPENSATION OF Rs.10 LAKHS PER ACRE.

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

                         JUDGMENT

Learned counsel for the appellant has filed a memo

for withdrawal of the appeal.

In view of the memo, the appeal is dismissed as

withdrawn.

Office to refund the court fee to the appellant, in

accordance with law.

Sd/-

JUDGE

SH