Shivanandappa Basappa Hullatti vs The Executive Engineer
2023 Latest Caselaw 10193 Kant

Karnataka High Court

Shivanandappa Basappa Hullatti vs The Executive Engineer on 11 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                              -1-
                                                    NC: 2023:KHC-D:14534
                                                      MFA No. 100194 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. 100194 OF 2019 (LAC)

            BETWEEN:

            SHIVANANDAPPA BASAPPA HULLATTI,
            MAJOR, RESIDENT OF HIREMORAB,
            HIREKERUR TALUK,
            HAVERI DISTRICT.
                                                                   ... APPELLANT
            (BY SRI. K. ANAND KUMAR, ADVOCATE)

            AND:

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

            2.   THE DEPUTY COMMISSIONER,
                 HAVERI.

            3.   THE SPECIAL LAND ACQUISITION OFFICER,
Digitally        UTP RANEBENNUR.
signed by                                                       ... RESPONDENTS
SUJATA
SUBHASH
PAMMAR             THIS   MFA   IS   FILED   UNDER    SECTION   54(1)   OF   LAND
            ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD DATED
            28.09.2012 IN LAC.NO.40/2012 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:14534
                                              MFA No. 100194 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withdrawn with a liberty to file appeal before the District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