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Babu S/O. Hanamant Malabanavar vs The Special Land Acquisition Officer
2023 Latest Caselaw 10199 Kant

Citation : 2023 Latest Caselaw 10199 Kant
Judgement Date : 11 December, 2023

Karnataka High Court

Babu S/O. Hanamant Malabanavar vs The Special Land Acquisition Officer on 11 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                        -1-
                                              NC: 2023:KHC-D:14531
                                                  MFA No. 103655 of 2018




                        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.103655/2018(LAC)

            BETWEEN:

            BABU
            S/O. HANAMANT MALABANAVAR,
            AGED ABOUT 40 YEARS,
            OCC: AGRICULTURE,
            R/O: SANGOLLI, TQ: BAILHONGAL,
            DIST: BELAGAVI - 591 102.
                                                              ...APPELLANT
            (BY SRI K. ANANDKUMAR, ADVOCATE)

            AND:

            1.   THE SPECIAL LAND
                 ACQUISITION OFFICER,
                 MALAPRABHA NO.III DHARWAD,
                 DIST: DHARWAD,
                 NOW AT BAGALKOT - 587 101.
Digitally
signed by   2.   THE EXECUTIVE ENGINEER,
SUJATA
SUBHASH          M.L.B.C.C DIVISION NO.2,
PAMMAR           KARNATAKA NIRAVARI NIGAM LTD.,
                 NAVILUTEERTH,
                 TQ: SAVADATTI,
                 DIST:BELAGAVI - 591 126.
                                                          ...RESPONDENTS

                  THIS MFA IS FILED UNDER SECTION 54(1) OF LAND
            ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD DTD
            05.04.2012 PASSED IN LAC.NO.196/2011 ON THE FILE OF THE
            SENIOR CIVIL JUDGE, BAILHONGAL, PARTLY ALLOWING THE
            REFERENCE PETITION FILED UNDER SECTION 18(1) OF L.A.ACT.

                 THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
            COURT DELIVERED THE FOLLOWING:
                              -2-
                                   NC: 2023:KHC-D:14531
                                     MFA No. 103655 of 2018




                          ORDER

Today the matter is listed for compliance of office

objection for 6th time, but not complied with.

Hence, the appeal is dismissed for non-prosecution.

SD/-

JUDGE

SSP

CT-ASC

 
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