Fakirgouda S/O Kallappa Goudar vs The Special Land Acquisition Officer
2023 Latest Caselaw 10944 Kant

Karnataka High Court

Fakirgouda S/O Kallappa Goudar vs The Special Land Acquisition Officer on 18 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                         -1-
                                               NC: 2023:KHC-D:14807
                                                   MFA No. 101850 of 2019




                         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.101850/2019 (LAC)

            BETWEEN:

            FAKIRGOUDA S/O. KALLAPPA GOUDAR,
            AGE: ABOUT 56 YEARS,
            OCC: AGRICULTURE,
            R/O: KALLUR, TQ: BAILHONGAL,
            DIST: BELAGAVI - 591 102.
                                                               ...APPELLANT
            (BY SRI K. ANANDKUMAR, ADVOCATE)

            AND:

            1.    THE SPECIAL LAND ACQUISITION OFFICER,
                  MALAPRBHA PROJECT DHARWAD,
                  DIST: DHARWAD, NOW AT BAGALKOTE-580 003.

            2.    THE EXECUTIVE ENGINEER,
                  M.L.B.C.C. DIVISION NO.2
Digitally         KARNATAKA NIRAVARI NIGAM LTD.,
signed by         NAVILUTHEERTH, TQ: SAVADATTI
SUJATA
SUBHASH           DIST: BELAGAVI.
PAMMAR                                                     ...RESPONDENTS


                 THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
            SECTION 54(1) OF LAND ACQUISITION ACT, PRAYING TO MODIFY
            THE JUDGMENT AND DECREE DATED 11.12.2012 PASSED IN LAC
            NO.20/2012 BY THE LEARNED SENIOR CIVIL JUDGE, BAILHONGAL
            AND TO ENHANCE THE MARKET VALUE OF RS.5,08,000/- PER ACRE
            ALONG WITH ALL STATUTORY BENEFITS, BY ALLOWING THIS
            APPEAL, AND ETC.,

                 THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE COURT
            PASSED THE FOLLOWING:
                               -2-
                                    NC: 2023:KHC-D:14807
                                      MFA No. 101850 of 2019




                           ORDER

The learned counsel for appellant has filed a memo

seeking withdrawal of the appeal. The memo is placed on

record. The appeal is dismissed as withdrawn with a liberty

to file appeal before the District Court.

SD/-

JUDGE

MRK

CT-ASC