Holebasappa Gurappa Machakanur vs The Special Land Acqusition Officer
2023 Latest Caselaw 10906 Kant

Karnataka High Court

Holebasappa Gurappa Machakanur vs The Special Land Acqusition Officer on 18 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                           -1-
                                                 NC: 2023:KHC-D:14811
                                                    MFA No. 104543 of 2017




                          IN THE HIGH COURT OF KARNATAKA
                                  DHARWAD BENCH

                     DATED THIS THE 18TH DAY OF DECEMBER, 2023

                                        BEFORE

                 THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                 MISCELLANEOUS FIRST APPEAL NO.104543/2017 (LAC)

            BETWEEN:

            1.    HOLEBASAPPA GURAPPA MACHAKANUR,
                  OCC:HOUSEWIFE,

            2.    SANGAPPA BHIMAPPA MACHAKANUR,
                  OCC:AGIRCULTURE,

                  ALL ARE R/O. SHIGIKERI VILLAGE,
                  TQ AND DIST: BAGALKOTE.
                                                              ...APPELLANTS
            (BY SRI MANJUNATH A. KARIGANNAVAR, ADVOCATE.)

            AND:

            1.    THE SPECIAL LAND ACQUISITION OFFICER,
                  MIP NO.1, NAVANAGAR, BAGALKOTE
                  DIST: BAGALKOTE.
Digitally
signed by
SUJATA      2.    THE EXECUTIVE ENGINEER,
SUBHASH           KARNATAKA NIRAVARI NIGAM LTD.,
PAMMAR            MBC, DIVISION NO.1, GADDANAKERI CAMP,
                  TQ AND DIST: BAGALKOTE.
                                                            ...RESPONDENTS


                  THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
            SECTION 54(1) OF THE LAND ACQUISITION ACT, PRAYING TO SET
            ASIDE THE JUDGMENT AND AWARD PASSED BY THE II ADDITIONAL
            SENIOR CIVIL JUDGE, BAGALKOTE, IN LAC NO.31/2010, DATED
            21.11.2011 AND ETC.,.

                 THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE COURT
            PASSED THE FOLLOWING:
                                    -2-
                                         NC: 2023:KHC-D:14811
                                           MFA No. 104543 of 2017




                             ORDER

Previously for six times opportunities were given for

compliance of office objections. Today is the seventh time,

but office objection are not complied with. Therefore, the

appeal is dismissed for non compliance of office

objections.

SD/-

JUDGE

MRK

CT-ASC