Smt. Eramma vs The Special Land Acquision ...
2023 Latest Caselaw 5893 Kant

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                                                        NC: 2023:KHC:30026
                                                      MFA No. 1404 of 2020




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 23RD DAY OF AUGUST, 2023

                                            BEFORE
                         THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                    MISCELLANEOUS FIRST APPEAL NO. 1404 OF 2020 (LAC)
                   BETWEEN:

                   SMT. ERAMMA
                   W/O LATE LACHHAIAH
                   AGED ABOUT 63 YEARS
                   R/AT MALLENAHALLI
                   NITTUR HOBLI, GUBBI TALUK
                   TUMKUR DISTRICT-571313
                                                               ...APPELLANT
                   (BY SRI. MOHAN M., ADVOCATE[ABSENT])

                   AND:

                   1.     THE SPECIAL LAND ACQUISION OFFICER
                          HEMAVATHI CANAL ZONE
                          TUMKUR TOWN-572101.
Digitally signed by
DHANALAKSHMI
MURTHY              2.    THE CHIEF ENGINEER
Location: High            HEMAVATHI CANAL ZONE
Court of                  TUMKUR TOWN-572101
Karnataka                                                 ...RESPONDENTS



                           THIS MFA IS FILED UNDER SECTION 54(1) OF LAND
                   ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
                   DATED. 26.11.2016,     PASSED IN LAC. NO.74/2014, ON
                   THE FILE OF THE SENIOR CIVIL JUDGE AND JMFC.,
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                                             NC: 2023:KHC:30026
                                       MFA No. 1404 of 2020




GUBBI,     PARTLY ALLOWING THE REFERENCE PETITION
FILED UNDER SECTION 18(1) OF LAND ACQUISITION
ACT.

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

                           JUDGMENT

When the matter was posted before the Registrar

(R & H) on several occasions and granted sufficient time

for compliance of office objections, none appeared for the

appellant and office objections were not complied with.

Hence, the matter was posted before this Court on

21.8.2023.

On 21.8.2023, when the matter was called out, none

appeared. Hence, the matter was ordered to be listed on

22.8.2023 on top of the list for 'orders'. Again on

22.8.2023, when the matter was called out, none

appeared for the appellant. Hence, the matter was ordered

to be listed on 23.8.2023 'for dismissal'.

Even today when the matter was called out, none

appeared for the appellant. Even the office objections are

NC: 2023:KHC:30026 MFA No. 1404 of 2020

not complied with. It appears that the appellant is not

interested in prosecuting the case. Hence, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

DM