Smt Vijaya vs The Special Land Acquisition ...
2022 Latest Caselaw 11919 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 08TH DAY OF JANUARY, 2016

                            BEFORE

          THE HON'BLE MR. JUSTICE H.G. RAMESH


      MISCELLANEOUS FIRST APPEAL NO. 1618 OF 2014


BETWEEN

SMT. LAKSHMAMMA,
W/O LATE ANNAPPA,
AGED ABOUT 42 YEARS,
RESIDENT OF MAGGE KAVALU VILLAGE,
DODDAMAGGE HOBLI,
ARKALGUD TALUK
HASSAN DISTRICT.
                                                 ...APPELLANT
(BY SRI. CHETHAN B., ADVOCATE)

AND

1.      THE SPECIAL LAND ACQUISITION OFFICER,
        D.C. OFFICE BUILIDNG,
        HASSAN - 573 201.

2.      THE EXECUTIVE ENGINEER,
        CAUVERY NEERAVARI NIGAMA NIYAMITHA,
        GORUR
        HASSAN DISTRICT.
                                     ...RESPONDENTS

        This Miscellaneous First Appeal filed U/S 54 (1) of the
Land Acquisition Act, against the Judgment and Award dated
16.04.2013 passed in LAC NO.8/2012 on the file of the
 MFA No.1618/14            2
-------------------------
SENIOR CIVIL JUDGE AND JMFC, ARKALGUD, partly
allowing references petition for compensation and seeking
further enhancement of compensation.


      This Miscellaneous First Appeal is coming on for orders
this day, the Court made the following:
                        ORDER

Office objections shall be complied in two weeks' time failing which the appeal stands dismissed.

Sd/-

JUDGE

NOTE: Vide Court Order dt.08.01.2016, Office Objections are not complied with. Hence Appeal stands dismissed.

T By: DS
R By: AV                                      Copy
C By: JS

                                             Sd/-

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