The Commissioner vs K. Khaja Mohiddin
2023 Latest Caselaw 5744 Kant

                                                -1-
                                                        NC: 2023:KHC:29316
                                                       MSA No. 129 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 18TH DAY OF AUGUST, 2023

                                           BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                   MISCELLANEOUS SECOND APPEAL NO. 129 OF 2021 (LA)
                   BETWEEN:

                   1.    THE COMMISSIONER
                         URBAN DEVELOPMENT AUTHORITY
                         DAVANAGERE-577 002.

                   2.    THE SPECIAL LAND QCQUSITION OFFICER
                         DAVANAGERE URBAN DEVELOPMENT AUTHOARITY
                         DAVANAGERE-577 002.
                                                             ...APPELLANTS
                   (BY SRI. MAHESH S., ADVOCATE)

                   AND:

                   1.    K. KHAJA MOHIDDIN
                         S/O KHADIR VALLISAB
Digitally signed         DEAD BY HIS LRS
by
DHANALAKSHMI             K.HAJI BI
MURTHY                   W/O K.KHAJA MOHIDDIN
Location: High           AGED ABOUT 63 YEARS
Court of
Karnataka
                   2.    RIJWAN BEGUM K
                         D/O K.KHAJA MOHIDDIN
                         AGED ABOUT 38 YEARS.

                   3.    K.FAHARANA BEGAM
                         AGED ABOUT 36 YEARS
                         D/O K.KHAJA MOHIDDIN

                   4.    K.UMMID SALMA
                         AGED ABOUT 35 YEARS
                         D/O K.KHAJA MOHIDDIN
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                                        NC: 2023:KHC:29316
                                      MSA No. 129 of 2021




     ALL ARE R/AT SATYASAI NAGARA
     4TH CROSS, PATALA NAGARA BADAVANE
     BALLARI TALUK AND DISTRICT.
                                            ...RESPONDENTS
     THIS MSA IS FILED UNDER SECTION 54(2) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
DATED 15.12.2020 PASSED IN M.A No. 25/2014 ON THE FILE
OF THE FIRST ADDITIONAL DISTRICT AND SESSIONS JUDGE,
DAVANAGERE, DISMISSING THE APPEAL AND CONFIRMING
THE JUDGMENT AND AWARD DATED 29.03.2014 PASSED IN
LAC No. 9/2011 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
JUDGE AND CJM, DAVANGERE, FOR ENHANCEMENT OF
COMPENSATION.

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

1. Learned counsel for the appellants has filed a memo

seeking leave of this Court to withdraw the above appeal.

2. Memo is taken on record.

3. The above appeal is dismissed as withdrawn.

Sd/-

JUDGE

HA