Abdul Wahab Shariff vs The Special Land Acquistion
2022 Latest Caselaw 12255 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 04TH DAY OF SEPTEMBER, 2017

                        PRESENT

         THE HON'BLE MR. JUSTICE JAYANT PATEL

                          AND

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


      MISCELLANEOUS FIRST APPEAL NO. 8642 OF 2016


BETWEEN

ABDUL WAHAB SHARIFF
S/O ABDUL KHAREEM SAB
SINCE DEAD BY HIS LEGAL
REPRESENTATIVES

1.      MRS. SHAMIM ARA
        D/O LATE ABDUL WAHAB
        SHARIFF
        AGED ABOUT 70 YEARS,
        NO.41/65, 6TH MAIN,
        46TH CROSS, 5TH BLOCK,
        JAYANAGAR,
        BENGALURU - 560 041.

2.      MR. HUMAYUN FUR
        S/O LATE ABDUL WAHAB SHARIFF,
        AGED ABOUT 67 YEARS,
        R/AT AA/2, M-9, ANEGUNDI ROAD,
        BANNI MANTAP, MYSORE - 570 015.

3.      MRS. ANJUM ARA
        D/O LATE ABDUL WAHAB SHARIFF,
 MFA No.8642/16               2
----------------------
        AGED ABOUT 65 YEARS,
        R/AT NO.20, NEW NO.9
        REST HOUSE ROAD,
        BENGALURU - 560 001.

4.    MRS. TABASSUM ARA
      D/O LATE ABDUL WAHAB SHARIFF,
      AGED ABOUT 57 YEARS,
      R/AT NO.128, 3RD CROSS,
      UMMAR KHAYAM ROAD,
      TILAK NAGAR,
      MYSORE - 570 021.

5.    MRS. TASNEEM KHIZER
      D/O LATE ABDUL WAHAB SHARIFF,
      AGED ABOUT 55 YEARS,
      R/AT NO.368, 4TH BLOCK,
      1ST CROSS, 8TH 'A' MAIN,
      KORAMANGALA, BENGALURU.

      THE APPELLANTS 1,3,4 AND 5
      ARE REPRESENTED BY THEIR
      POWER OF ATTORNEY HOLDER
      THE 2ND APPELLANT HEREIN I.E.
      HUMAYUN FUR.
                                      .. APPELLANTS

(BY SRI. G.B. MANJUNATHA, ADVOCATE)

AND

THE SPECIAL LAND ACQUISTION
OFFICER, MYSORE URBAN
DEVELOPMENT AUTHORITY,
MYSORE.
                                      .. RESPONDENT
 MFA No.8642/16                  3
----------------------
        This Miscellaneous First Appeal filed U/S 54(1) of THE

LAND ACQUISITION ACT, 1894, against the judgment and

award dated 19/08/2013 passed in LAC No.54/2001 on the

file of the I ADDITIONAL SENIOR CIVIL JUDGE, MYSURU,

allowing the reference petition for enhanced compensation.

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


                            ORDER

Two weeks time is granted to remove office objections, failing which, the matter shall stand automatically dismissed for want of prosecution.

Sd/-

JUDGE Sd/-

JUDGE

NOTE: Vide Court Order dt.04.09.2017, Office objections are not complied with. Hence Appeal stands dismissed.

T By: DS
R By: AV                                       COPY
C By: KTY



                                              Sd/-

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