Budigouda @ Rudragouda S/O. Budappa vs The Executive Engineer
2023 Latest Caselaw 10191 Kant

Karnataka High Court

Budigouda @ Rudragouda S/O. Budappa vs The Executive Engineer on 11 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                           -1-
                                                 NC: 2023:KHC-D:14535
                                                   MFA No. 100201 of 2019




                        IN THE HIGH COURT OF KARNATAKA,
                                DHARWAD BENCH

                    DATED THIS THE 11TH DAY OF DECEMBER, 2023

                                        BEFORE

                 THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                 MISCELLANEOUS FIRST APPEAL NO.100201/2019(LAC)

            BETWEEN:

            BUDIGOUDA @ RUDRAGOUDA
            S/O. BUDAPPA PUTTATAMMANAVAR,
            AGE: MAJOR,
            RESIDENT OF HIREMORAB,
            HIREKERUR TALUK,
            HAVERI DISTRICT.
                                                               ...APPELLANT
            (BY SRI K. ANANDKUMAR, ADVOCATE)

            AND:

            1.   THE EXECUTIVE ENGINEER,
                 KNNL, UTP,
                 RATTIHALLI.

            2.   THE DEPUTY COMMISSIONER,
Digitally        HAVERI.
signed by
SUJATA      3.   THE SPECIAL LAND
SUBHASH          ACQUISITION OFFICER,
PAMMAR
                 UTP RANEBENNUR.
                                                           ...RESPONDENTS

                 THIS MFA IS FILED UNDER SECTION 54(1) OF LAND
            ACQUISITION ACT, PRAYING TO SET ASIDE/MODIFY THE JUDGMENT
            AND AWARD DATED 28.09.2012 IN LAC NO.45/2012 PASSED BY
            SENIOR CIVIL JUDGE AND JMFC, AT HIREKERUR AND ETC.,

                 THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
            COURT DELIVERED THE FOLLOWING:
                                    -2-
                                         NC: 2023:KHC-D:14535
                                              MFA No. 100201 of 2019




                                  ORDER

Learned counsel for the appellant has filed a memo

seeking to withdraw the appeal stating that the subject

matter of the appeal is less than Rs.10,00,000/-.

Therefore, seeks leave of this Court to withdraw the

appeal with a liberty to file the appeal before the District

Court.

Memo is placed on record.

In view of the memo, the appeal is dismissed as

withdrawn with a liberty to file appeal before the District

Court.

SD/-

JUDGE

SSP

CT-ASC