Sri.Basvaraj S/O Sri. Kumara Swamy vs The Assistant Commissioner
2023 Latest Caselaw 10200 Kant

Karnataka High Court

Sri.Basvaraj S/O Sri. Kumara Swamy vs The Assistant Commissioner on 11 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                           -1-
                                                 NC: 2023:KHC-D:14532
                                                   MFA No. 103700 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.103700/2018(LAC)

            BETWEEN:

            SRI.BASVARAJ
            S/O. SRI. KUMARA SWAMY,
            OCC: AGRICULTURIST,
            R/O: MOKA VILLAGE,
            TQ AND DIST: BALLARI.
                                                                ...APPELLANT
            (BY SRI F. V. PATIL AND V.G.KATTIMANI, ADVOCATE)

            AND:

            1.   THE ASSISTANT COMMISSIONER,
                 CUM LAND ACQUISITION OFFICER,
                 BALLARI.

            2.   THE EXECUTIVE ENGINEER,
                 Z.P., P.W.D.,
                 ENGINEERING DIVISION,
Digitally
signed by        BALLARI.
SUJATA                                                     ...RESPONDENTS
SUBHASH
PAMMAR
                   THIS MFA IS FILED UNDER SECTION 54(1) OF THE LAND

            ACQUISITION ACT, 1894, PRAYING TO MODIFY THE JUDGMENT AND

            AWARD DATED 31.07.2017 IN LAC NO.90/2013 PASSED BY THE

            PRL. SR. CIVIL JUDGE AND CJM AT BALLARI AND ETC.,


                   THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

            COURT DELIVERED THE FOLLOWING:
                              -2-
                                   NC: 2023:KHC-D:14532
                                     MFA No. 103700 of 2018




                          ORDER

Today the matter is listed for compliance of office

objections for 5th time, but not complied with.

Hence, the appeal is dismissed for non-prosecution.

SD/-

JUDGE

SSP

CT-ASC