Amirahmed Gaibusab Dodamani vs The Special Land Acquisition ...
2023 Latest Caselaw 5506 Kant

                                                 -1-
                                                         NC: 2023:KHC-D:8710
                                                          MFA No. 103408 of 2017




                                 IN THE HIGH COURT OF KARNATAKA
                                          DHARWAD BENCH

                              DATED THIS THE 10TH DAY OF AUGUST, 2023

                                               BEFORE
                           THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE

                      MISCELLANEOUS FIRST APPEAL NO. 103408 OF 2017 (LAC)

                      BETWEEN:

                      AMIRAHMED GAIBUSAB DODAMANI
                      AGE: MAJOR,
                      OCC: AGRICULTURE,
                      R/O: ROLLI,
                      TQ: BILAGI-587116,
                      DIST: BAGALKOTE.

                                                                    ...APPELLANT

                      (BY SRI. MANJUNATH A KARIGANNAVAR & SRI. D.M.MALLI,
                      ADVOCATES)
         Digitally
         signed by
         GIRIJA A
GIRIJA A BYAHATTI
                      AND:
BYAHATTI Date:
         2023.08.11
         15:32:09 -
         0700
                      1.   THE SPECIAL LAND ACQUISITION OFFICER
                           UPPER KRISHNA PROJECT,
                           BILAGI-587116.

                      2.   THE KARNATAKA STATE
                           REP. BY DEPUTY COMISSIONER,
                           BAGALKOTE-587101.

                                                                  ...RESPONDENTS

                           THIS MFA IS FILED U/SEC.54(1) OF LAND ACQUISITION
                      ACT; AGAINST THE JUDGMENT AND AWARD DTD:30.08.2014
                      PASSED IN LAC.NO.03/2010 ON THE FILE OF SENIOR CIVIL
                      JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS, BILAGI, PARTLY
                      ALLOWING THE REFERENCE PETITION FILED UNDER SECTION 18
                      OF KARNATAKA LAND ACQUISITION ACT.
                              -2-
                                    NC: 2023:KHC-D:8710
                                     MFA No. 103408 of 2017




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

                           ORDER

Vide order dated 20.07.2022, two weeks' time was

granted with a rider that the appeal will be dismissed in

case office objections are not complied.

One year has elapsed since then. No grounds have

been made out to grant adjournment.

The appeal is dismissed for non-prosecution.

Sd/-

JUDGE

gab CT-PA