Bhanuma W/O Mahammadsab Mujawar vs The Special Land Acquisition ...
2023 Latest Caselaw 5761 Kant

                                                   -1-
                                                            NC: 2023:KHC-D:9081
                                                             MFA No. 103411 of 2017




                            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. 103411 OF 2017 (LAC)

                       BETWEEN:

                             BHANUMA W/O MAHAMMADSAB MUJAWAR
                             AGE: MAJOR, OCC: AGRICULTURE,
                             R/O: ROLLI, TQ:BILAGI,
                             DIST: BAGALKOT-587116.
                                                                       ...APPELLANT
                       (BY SRI. MANJUNATH A KARIGANNAVAR
                        AND SRI. D.M.MALLI, ADVOCATES)

                       AND:

                       1.    THE SPECIAL LAND ACQUISITION OFFICER,
                             UPPER KRISHNA PROJECT,
                             BILAGI, DIST: BAGALKOT-587101.

                       2.    THE KARNATAKA STATE
                             REP. BY DEPUTY COMMISSIONER,
                             BAGALKOT-587101.
          Digitally
          signed by
          SAROJA
SAROJA    HANGARAKI
HANGARAKI Date:
          2023.08.22
                                                                     ...RESPONDENTS
          15:13:23 -
          0700


                            THIS MFA IS FILED U/SEC.54(1) OF LAND ACQUISITION
                       ACT, PRAYING THAT THIS HON'BLE COURT MAY KINDLY BE
                       PLEASED TO SET ASIDE THE JUDGMENT AND AWARD PASSED BY
                       THE SENIOR CIVIL JUDGE & JMFC, BILAGI IN LAC NO.06/2010,
                       DATED: 30TH AUGUST 2014 AND AWARD THE COMPENSATION AT
                       THE RATE OF RS.13,80,000/-(-) 10,35,000/- APPELLANTS MAY
                       KINDLY BE AWARDED RS. 3,45,000/- PER ACRE BALANCE
                       AMOUNT WITH THE STATUTORY BENEFITS IN THE INTEREST OF
                       JUSTICE AND EQUITY.

                           THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
                       COURT DELIVERED THE FOLLOWING:
                             -2-
                                   NC: 2023:KHC-D:9081
                                    MFA No. 103411 of 2017




                          ORDER

In terms of the order dated 20.07.2022, two weeks

time was granted to remove the office objections and the

order clearly specifies that failing which the matter would

be dismissed.

Till today, office objections have not been complied.

No reasons are made out to grant further adjournment.

Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

SH