The Executive Engineeer vs The Special Land Acquisition Officer ...
2023 Latest Caselaw 10197 Kant

Karnataka High Court

The Executive Engineeer vs The Special Land Acquisition Officer ... on 11 December, 2023

                                               -1-
                                                       NC: 2023:KHC-K:9120
                                                       MSA No. 200103 of 2022




                              IN THE HIGH COURT OF KARNATAKA
                                     KALABURAGI BENCH

                          DATED THIS THE 11TH DAY OF DECEMBER, 2023

                                              BEFORE

                              THE HON'BLE MRS JUSTICE M G UMA

                        MISCL SECOND APPEAL NO. 200103 OF 2022 (LA)

                   BETWEEN:

                   THE EXECUTIVE ENGINEER
                   I.D.I.P.C. DIVISION NO.1
                   KALABURAGI
                   DISTRICT KALABURAGI.
                                                                   ...APPELLANT
                   (BY SRI SANJEEVKUMAR C PATIL, ADVOCATE)

                   AND:

                   1.   THE SPECIAL LAND ACQUISITION OFFICER,
                        M & MIP, KALABURAGI-585101.

                   2.   THE DEPUTY COMMISSIONER,
                        VIKAS SOUDHA,
Digitally signed        KALABURAGI-585102.
by SHILPA R
TENIHALLI          3.   SIDDAPPA S/O SHARANAPPA
Location: HIGH          DEAD BY LR'S.
COURT OF
KARNATAKA
                   3a. CHANNABASAMMA W/O SIDDAPPA
                       AGE: 60 YEARS, OCC: AGRICULTURE,

                   3b. AVEERAPPA S/O SIDDAPPA
                       AGE: 40 YEARS, OCC: SERVICE,
                       R/O: DANDOTI VILLAGE,
                       TQ: CHITTAPUR, DIST: KALABURAGI-585245.
                                                                 ...RESPONDENTS


                        THIS MSA IS FILED U/S 54 (2) OF LAND ACQUISITION ACT,
                   PRAYING TO CALL FOR THE RECORDS IN LACA NO. 406/2017
                   DATED:30.06.2018 ON THE FILE OF LEARNED IV ADDL. DISTRICT
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                                             NC: 2023:KHC-K:9120
                                             MSA No. 200103 of 2022




JUDGE AT KALABURAGI SITTING AT SEDAM. ALLOW THE APPEAL
AND SET ASIDE THE JUDGMENT AND AWARD PASSED BY THE
LEARNED IV ADDL. DISTRICT JUDGE AT KALABURAGI SITTING AT
SEDAM IN LACA NO. 406/2017 DATED: 30.06.2018. GRANT SUCH
OTHER RELIEF'S THAT THIS HON'BLE Court MAY DEEM FIT IN THE
INTEREST OF JUSTICE AND EQUITY.

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

                              JUDGMENT

Learned counsel for the appellant prays for time to

comply with the office objections. The matter is listed for firth

time.

The order sheet dated 06.11.2023 reads as under:

"Learned counsel for the appellants submits that he has complied with office objection at Sl.No.24.

Office to verify and report.

Learned counsel for the appellants prays for time to comply with office objection at Sl.No.10.

List this matter on 11.12.2023."

Inspite of that there is no compliance of office objections.

I do not find any reason to adjourn the matter. The appeal is

dismissed for non-compliance.

Sd/-

JUDGE