Sri.Vali Sab S/O Sri. Shaik Sab vs The Assistant Commissioner
2023 Latest Caselaw 10741 Kant

Karnataka High Court

Sri.Vali Sab S/O Sri. Shaik Sab vs The Assistant Commissioner on 15 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                       -1-
                                             NC: 2023:KHC-D:14714
                                               MFA No. 103699 of 2018




                      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.103699/2018(LAC)

            BETWEEN:

            SRI VALI SAB S/O. SRI SHAIK SAB,
            AGE: 52 YEARS, OCC: AGRICULTURIST,
            R/O: SANGANKAL VILLAGE,
            TQ AND DIST: BALLARI.
                                                          ...APPELLANT
            (BY SRI F. V. PATIL, ADVOCATE)

            AND:

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

            2.   THE EXECUTIVE ENGINEER,
Digitally        Z.P., P.W.D.,
signed by
SUJATA           ENGINEERING DIVISION,
SUBHASH
PAMMAR           BALLARI.
                                                      ...RESPONDENTS

                 THIS MFA IS FILED UNDER SECTION 54(1) OF LAND
            ACQUISITION ACT, 1894, PRAYING TO MODIFY THE JUDGMENT
            AND AWARD DATED 31.07.2017 IN LAC NO.81/2013 PASSED
            BY THE PRL. SENIOR 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:14714
                                    MFA No. 103699 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