Lalitabai And Ors vs The Spl. Lao Kalaburagi And Anr
2023 Latest Caselaw 10585 Kant

Karnataka High Court

Lalitabai And Ors vs The Spl. Lao Kalaburagi And Anr on 14 December, 2023

                                              -1-
                                                     NC: 2023:KHC-K:9243
                                                     MSA No. 200094 of 2019




                              IN THE HIGH COURT OF KARNATAKA
                                     KALABURAGI BENCH

                         DATED THIS THE 14TH DAY OF DECEMBER, 2023

                                            BEFORE

                             THE HON'BLE MRS JUSTICE M G UMA

                        MISCL SECOND APPEAL NO.200094 OF 2019 (LAC)

                   BETWEEN:

                   1.   SMT. LALITABAI
                        W/O DECEASED CHANDRAKANT
                        AGE: 53, OCC: HOUSEWIFE

                   2.   RAJASHEKHAR
                        S/O REVANSIDDAPPA
                        AGE: 45, OCC: AGRICULTURE,
                        THROUGH SPA BY NAME LALITABAI
                        W/O CHANDRAKANTH APPELLANT NO.1

                   3.   GURAPPA
                        S/O REVANSIDDAPPA
                        DECEASED BY LR.

Digitally signed   a)   SHARANAMMA W/O GURAPPA
by SWETA
KULKARNI                THROUGH SPA BY NAME LALITABAI
Location: HIGH          W/O CHANDRAKANT I.E,
COURT OF                APPELLANT NO.1
KARNATAKA

                        ALL ARE R/O YANKANCHI
                        TQ: & DIST: KALABURAGI-586128.

                                                               ...APPELLANTS
                   (BY SMT. ANITA M. REDDY, SMT. LAXMI G.E.,
                       SMT. BASAVARAJESHWARI AND
                       SMT. G.C. GANGASIRI ADVOCATES)
                                      -2-
                                            NC: 2023:KHC-K:9243
                                            MSA No. 200094 of 2019




AND:

1.   THE SPL. LAO, KALABURAGI
     FOR M & MIP, ROOM NO.7
     MINI VIDHAN SOUDHA,
     KALABURAGI-585101.

2.   THE DEPUTY COMMISSIONER
     KALABURAGI-585101
                                                     ...RESPONDENTS
(GA SERVED)

     THIS MISCELLANEOUS SECOND APPEAL IS FILED U/S
54(2) OF LAND ACQUISITION ACT, PRAYING TO ALLOW THE
APPEAL, AND THE IMPUGNED JUDGMENT AND AWARD DATED:
06.02.2016 PASSED BY THE III ADDL. DIST. JUDGE AT
KALABURAGI IN LACA NO.124/2014 ARISEN FROM LAC NO.
90/2003 DATED: 29.06.2004 PASSED BY III ADDL. CIVIL
JUDGE (SR.DN.) KALABURAGI TO BE MODIFIED BY
ENHANCING THE AMOUNT OF COMPENSATION AT RS.
1,20,000/- PER ACRE FOR DRY LAND WITH ALL BENEFITS, IN
THE INTEREST OF JUSTICE AND EQUITY.

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

                               JUDGMENT

Counsel for the appellants prays for time. The order

sheet dated 06.12.2023 reads as under:

"Learned counsel for the appellant prays for time to comply with the office objections.

The order sheet dated 21.11.2023 reads as under:

"Learned counsel for the appellants prays for time to comply with the office objections.

The appeal is of the year 2019. Till today, office objections are not complied with.

NC: 2023:KHC-K:9243

As a last chance, list the matter finally on 06.12.2023, subject to condition that the claimants are not entitled for interest till office objections are complied with."

The appeal is of the year 2019. I do not find any reason to adjourn the matter. However, to afford final opportunity, list this matter on 14.12.2023, as a last chance."

Inspite of that, there is non-compliance of office

objections. Hence, the appeal is dismissed for default i.e., for

non-prosecution.

Sd/-

JUDGE

SWK CT-VD