Dyavappa S/O Siddaveerappa Jogihalli vs The Executive Officer
2023 Latest Caselaw 10201 Kant

Karnataka High Court

Dyavappa S/O Siddaveerappa Jogihalli vs The Executive Officer on 11 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                              -1-
                                                    NC: 2023:KHC-D:14536
                                                      MFA No. 103642 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.103642/2018(LAC)

            BETWEEN:

            DYAVAPPA
            S/O SIDDAVEERAPPA JOGIHALLI,
            AGE: MAJOR, R/A: CHIKKAMORAB,
            HIREKERUR TALUK,
            DHARWAD DISTRICT.
                                                                   ... APPELLANT
            (BY SRI K. ANAND KUMAR, ADVOCATE)

            AND:

            1.   THE EXECUTIVE OFFICER,
                 UTP, RANEBENNUR.

            2.   THE DEPUTY COMMISSIONER,
                 HAVERI.

Digitally   3.   THE ASSISTANT COMMISSIONER,
signed by        AND SLAO UTP RANEBENNUR.
SUJATA                                                          ... RESPONDENTS
SUBHASH
PAMMAR

                   THIS   MFA   IS   FILED   UNDER    SECTION   54(1)   OF   LAND

            ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD DATED

            31.07.2012 IN LAC.NO.196/2011 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:14536
                                     MFA No. 103642 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