Malangouda S/O Channappa Kallur vs The Special Land Acquisition Officer
2023 Latest Caselaw 10740 Kant

Karnataka High Court

Malangouda S/O Channappa Kallur vs The Special Land Acquisition Officer on 15 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                             -1-
                                                   NC: 2023:KHC-D:14713
                                                     MFA No. 103575 of 2015




                          IN THE HIGH COURT OF KARNATAKA,
                                  DHARWAD BENCH

                    DATED THIS THE 15TH DAY OF DECEMBER, 2023

                                         BEFORE

                 THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                 MISCELLANEOUS FIRST APPEAL NO.103575/2015(LAC)

            BETWEEN:

            MALANGOUDA
            S/O. CHANNAPPA KALLUR,
            AGE:MAJOR, R/O:NAVALAGATTI,
            TQ:BAILHONGAL,
            DIST: BELAGAVI.
                                                                    ...APPELLANT
            (BY SRI VENKATESH M. KHARVI, ADVOCATE)

            AND:

            1.   THE SPECIAL LAND ACQUISITION OFFICER,
                 MALAPRABHA PROJECT,
                 SOUNDATTI.

            2.   THE EXECUTIVE ENGINEER,
                 M.L.B.C.C. DIVISION NO.02,
Digitally        NAVILUTHEERTH,
signed by        TQ: SOUNDATTI
SUJATA
SUBHASH                                                        ...RESPONDENTS
PAMMAR
                   THIS   MFA   IS   FILED   UNDER   SECTION   54    OF   LAND

            ACQUISITION ACT, PRAYING TO MODIFYING THE JUDGMENT AND

            AWARD OF LEARNED CIVIL JUDGE (SR. DIVN) BAILHONGAL DATED

            16.04.2005 IN LAC NO.29/1998 AND ETC.,


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

            COURT DELIVERED THE FOLLOWING:
                              -2-
                                   NC: 2023:KHC-D:14713
                                     MFA No. 103575 of 2015




                          ORDER

Today the matter is listed for compliance of office

objections for 12th time, but not complied with.

Hence, the appeal is dismissed for non-prosecution.

SD/-

JUDGE

SSP

CT-ASC