Shri.Yenkappa Ramappa Lingareddi vs The Special Land Acquisition Officer
2023 Latest Caselaw 10941 Kant

Karnataka High Court

Shri.Yenkappa Ramappa Lingareddi vs The Special Land Acquisition Officer on 18 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                         -1-
                                               NC: 2023:KHC-D:14813
                                                   MFA No. 101741 of 2018




                         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.101741/2018 (LAC)

            BETWEEN:

            SHRI YENKAPPA RAMAPPA LINGAREDDI,
            OCC: AGRICULTURIST,
            R/O: SATTI, TQ: ATHANI, DIST: BELAGAVI.
                                                               ...APPELLANT
            (BY SRI SANGAMESH S. GHULAPPANAVAR, ADVOCATE)

            AND:

            1.    THE SPECIAL LAND
                  ACQUISITION OFFICER,
                  HIPPARAGI-DAM PROJECT, ATHANI,
                  DISTRICT: BELAGAVI-591304.

            2.    THE EXECUTIVE ENGINEER,
                  KARNATAKA NIRAVARI NIGAM NIYAMIT,
Digitally         HBC DIVISION, ATHANI,
signed by
SUJATA            DIST:BELAGVI-591304.
SUBHASH                                                    ...RESPONDENTS
PAMMAR


                 THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
            SECTION 54(1) OF THE LAND ACQUISITION ACT, 1894, PRAYING TO
            MODIFY THE JUDGMENT AND AWARD DATED 06.09.2014 PASSED BY
            THE ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, ATHANI, IN LAC
            NO.196/2011 AND ETC.,

                 THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE COURT
            PASSED THE FOLLOWING:
                                    -2-
                                         NC: 2023:KHC-D:14813
                                           MFA No. 101741 of 2018




                             ORDER

Previously for five times opportunities were given for

compliance of office objections. Today is the sixth time,

but office objection are not complied with. Therefore, the

appeal is dismissed for non compliance of office

objections.

SD/-

JUDGE

MRK

CT-ASC