Shankreppa S/O Late Siddalingappa vs The Spl. Land Acquisition Officer And ...
2023 Latest Caselaw 10458 Kant

Karnataka High Court

Shankreppa S/O Late Siddalingappa vs The Spl. Land Acquisition Officer And ... on 13 December, 2023

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                                                         NC: 2023:KHC-K:9184
                                                          MSA No. 200088 of 2021




                              IN THE HIGH COURT OF KARNATAKA
                                     KALABURAGI BENCH

                          DATED THIS THE 13TH DAY OF DECEMBER, 2023

                                             BEFORE

                              THE HON'BLE MRS JUSTICE M G UMA

                        MISCL SECOND APPEAL NO.200088 OF 2021 (LAC)

                   BETWEEN:

                   SHANKREPPA
                   S/O LATE SIDDALINGAPPA
                   AGED ABOUT 86 YEARS,
                   OCC: AGRICULTURE NOW NIL,
                   R/O: ALLOLI VILLAGE, TQ. CHITTAPUR,
                   DIST. KALABURAGI 585101.

                                                                      ...APPELLANT
                   (BY SRI S.S. SAJJANSHETTY, ADVOCATE)

                   AND:

                   1.   THE SPL. LAND ACQUISITION OFFICER,
                        M AND MIP, MINI VIDHAN SOUDHA,
                        KALABURAGI-585102.
Digitally signed
by SWETA           2.   THE CHIEF ENGINEER,
KULKARNI                MI NORTH ZONE, BIJAPUR-586101.
Location: HIGH
COURT OF
KARNATAKA          3.   THE EXECUTIVE ENGINEER,
                        MI DIVN, GULBARGA,
                        TQ. DIST: KALABURAGI-585102.

                   4.   THE DEPUTY COMMISSIONER,
                        MINI VIDHAN SOUDHA,
                        KALABURAGI 585102.
                                                                   ...RESPONDENTS

                         THIS MSA IS FILED U/S. 54(2) OF THE LAND ACQUISITION
                   ACT, PRAYING TO MODIFY THE JUDGMENT AND AWARD DATED
                   16.09.2015 PASSED BY THE I ADDL. DISTRICT JUDGE AT
                   KALABURAGI IN LAC-APPEAL NO. 151/2014 VIDE ANNEXURE-I, AND
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                                          NC: 2023:KHC-K:9184
                                           MSA No. 200088 of 2021




TO MODIFY BY ALLOWING THE APPEAL BY ENHANCING THE
COMPENSATION AT RS.2,40,586-PER ACRE DRY LAND FROM RS.
91,400- PER ARE AS AWARDED BY THE I APPELLATE COURT, AND
ETC.

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

                              JUDGMENT

Counsel for the appellant is absent. No representation.

The order sheet dated 06.12.2023 reads as under:

"Learned counsel for the appellant is absent. There is no representation.

The appeal is of the year 2021. Office objections are not complied even though the matter is listed for firth time for compliance of office objections. I do not find any reason to adjourn the matter. However, to afford final opportunity, list this matter on 13.12.2023."

The appeal is of the year 2021. The matter is listed for

the sixth time for compliance of office objections. Inspite of

that there is no representation nor there is compliance of office

objections. The appellant is not interested to prosecute the

appeal. Hence, the appeal is dismissed for default i.e., for non-

prosecution.

Sd/-

JUDGE SWK CT-VD