The Assistant Executive Engineer vs Shobavva Ramchandra Alagodi
2023 Latest Caselaw 5965 Kant

                                                   -1-
                                                           NC: 2023:KHC-D:9425
                                                            MFA No. 100794 of 2022




                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                               DATED THIS THE 24TH DAY OF AUGUST, 2023

                                                 BEFORE
                           THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                      MISCELLANEOUS FIRST APPEAL NO. 100794 OF 2022 (LAC)
                      BETWEEN:

                      THE ASSISTANT EXECUTIVE ENGINEER
                      GRBC DIVISION NO.5, KOUJALGI,
                      TQ: GOKAK, DIST: BELAGAVI.
                                                                       ...APPELLANT
                      (BY SRI. M.B.KANAVI, ADVOCATE)
                      AND:

                      1.    SHOBAVVA RAMCHANDRA ALAGODI
                            AGE: MAJOR, R/O: KALLIGUDDI
                            TQ: GOKAK, DIST: BELAGAVI.

                      2.    THE SLAO HIDAKAL DAM
                            TQ: HUKKERI, DIST: BELAGAVI.
                                                                    ...RESPONDENTS
                                                   ---

         Digitally
         signed by
                           THIS MFA IS FILED U/SEC.74 OF RIGHT TO FAIR
         GIRIJA A
GIRIJA A BYAHATTI
BYAHATTI Date:
                      COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION,
         2023.08.26
         10:39:46
         +0530
                      REHABILITATION AND RESETTLEMENT ACT, 2013, PRAYING TO
                      SET ASIDE THE JUDGMENT AND AWARD DATED 08.04.2021
                      PASSED BY THE I ADDL. DISTRICT JUDGE AND THE LAND
                      AXQUISITION,    REHABILITATION   AND     RESETTLEMENT
                      AUTHORITY, BELAGAVI IN LAC.NO.621/17, VIDE ANNEXURE-A
                      AND REJECT THE REFERENCE AND MAY BE PLEASED TO PASS
                      SUCH OTHER ORDER OR JUDGMENT AS MAY BE DEEMED FIT IN
                      THE CIRCUMSTANCES OF THE CASE IN THE INTEREST OF
                      JUSTICE AND EQUITY.

                          THIS APPEAL, COMING ON FOR ORDERS THIS DAY, THE
                      COURT MADE THE FOLLOWING:
                                  -2-
                                         NC: 2023:KHC-D:9425
                                             MFA No. 100794 of 2022




                               ORDER

This Court vide order dated 10.08.2023, has directed the

appellant to pay deficit court fee by 24.08.2023. The order also

specifies that, in case the court fee is not paid, the appeal will be

posted for dismissal.

Till date the court fee is not paid.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

gab CT-PA