Sri Limbaji vs The Land Acquisition Officer
2022 Latest Caselaw 12147 Kant

          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

 DATED THIS THE 28 T H DAY OF FEBRUARY, 2022

                              BEFORE

 THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA

                   M.F.A.No.21400/2010 (LAC)

BETWEEN:

SRI LIMBAJI S/O JOTEPPA JADHAV,
AGE: 84 YEARS, OCC: AGRICULTURIST,
R/O KOPPADKERI, DHARWAD.
                                                         ...APPELLANT
(BY SRI SHRIHARSH A. NEELOPANT, ADVOCATE)

AND :

THE LAND ACQUISITION OFFICER,
KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD,
P.B.ROADDHARWAD.
                                        ...RESPONDENT
(BY SRI V.S.KALASURMATH, AGA)


        THIS   M.F.A.   IS   FILED   U/S.   54(1)   OF    THE   LAND
ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
DATED: 03-02-2009, PASSED IN LAC NO.1/1990, ON THE FILE
OF THE II ADDL. CIVIL JUDGE (SR.DN) DHARWAD, PARTLY
ALLOWING THE REFERENCE PETITION AND ENHANCE THE
MARKET VALUE.


        THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                             :2:




                          ORDER

On 09.10.2020 itself it was noticed that the appellant

had died and steps were required to be taken. Since no

steps have been taken till today, appeal stands abated.

SD/-

JUDGE ckk