Mallappa S/O.Giriyappa Baraker vs The Special Land Acquision ...
2023 Latest Caselaw 5760 Kant

                                                   -1-
                                                           NC: 2023:KHC-D:9087
                                                            MFA No. 100956 of 2020




                            IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                DATED THIS THE 18TH DAY OF AUGUST, 2023

                                                  BEFORE
                            THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                            MISCELLANEOUS FIRST APPEAL NO. 100956 OF 2020

                       BETWEEN:

                       1.    MALLAPPA S/O GIRIYAPPA BARAKER
                             AGE: ,OCC : AGRICULTURE,
                             R/O: ACHANUR, TQ: BAGALKOT.
                       2.    MAHADEVAPPA S/O GIRIYAPPA BARAKER
                             AGE: , OCC: AGRICULTURE,
                             R/O: ACHANUR, TQ: BAGALKOT.
                                                                     ...APPELLANTS
                       (BY SRI. BASAVARAJ.S.BYAKOD, ADVOCATE)


                       AND:

                       1.    THE SPECIAL LAND ACQUISION OFFICER
                             KARNATAKA KAIGARIKA PRADESHABIVRUDDI,
                             MANDALI, DHARWAD.

          Digitally
                       2.    THE STATE OF KARNATAKA
          signed by

SAROJA
          SAROJA
          HANGARAKI
HANGARAKI Date:
                             REPRESENTED BY DEPUTY COMMISISONER,
          2023.08.22
          11:27:58 -
          0700
                             BAGALKOT.

                       3.    M/S. N.K.UTILITIES
                             PRIVATE LIMITED,
                             BAGALKOT.

                                                                   ...RESPONDENTS

                            THIS MFA IS FILED U/SEC.54 OF LAND ACQUISITION ACT,
                       PRAYS TO CALL FOR RECORDS AND ALLOW THIS APPEAL BY
                       MODIFYING THE JUDGMENT AND AWARD DATED: 18.12.2019
                       PASSED THESE IIND ADDL SENIOR CIVIL JUDGE AND J.M.F.C
                       BAGALKOT    IN   L.A.C.NO.16/2016   AND   ENHANCE    THE
                       COMPENSATION AMOUNT FROM RS. 9.58.200 ACRES TO, IN THE
                       INTEREST OF JUSTICE AND EQUITY.
                              -2-
                                    NC: 2023:KHC-D:9087
                                     MFA No. 100956 of 2020




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

                          ORDER

This Court on the previous date of hearing passed a

conditional order to the effect that the appeal will be

dismissed in case the court fee is not paid.

Till today the court fee is not paid. Hence, appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

SH