Dundappa Bharamappa Gourakkanavar vs The Executive Engineer
2023 Latest Caselaw 10945 Kant

Karnataka High Court

Dundappa Bharamappa Gourakkanavar vs The Executive Engineer on 18 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                            -1-
                                                  NC: 2023:KHC-D:14812
                                                    MFA No. 100195 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.100195/2019 (LAC)

            BETWEEN:

            DUNDAPPA BHARAMAPPA
            GOURAKKANAVAR,
            AGE: MAJOR, RESIDENT OF HIREMORAB,
            HIREKERUR TALUK,
            HAVERI DISTRICT.
                                                                ...APPELLANT
            (BY SRI K. ANANDKUMAR, ADVOCATE)

            AND:

            1.    THE EXECUTIVE ENGINEER,
                  KNNL, UTP, RATTIHALLI.

            2.    THE DEPUTY COMMISSIONER,
                  HAVERI.

Digitally   3.    THE SPECIAL LAND
signed by         ACQUISITION OFFICER,
SUJATA
SUBHASH           UTP, RANEBENNUR.
PAMMAR                                                      ...RESPONDENTS

                 THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
            SECTION 54(1) OF LAND ACQUISITION ACT, PRAYING TO SET
            ASIDE/MODIFY THE JUDGMENT AND AWARD DATED 28.09.2012 IN
            LAC NO.44/2012 PASSED BY SENIOR CIVIL JUDGE AND JMFC AT
            HIREKERUR AND TO DETERMINE THE MARKET VALUE OF THE
            APPELLANT LAND BEARING SY.NO.39/1A MEASURING 35 GUNTAS OF
            HIREMORABA VILLAGE, HIREKERUR TALUK AT RS.32/- PER SQ. FEET
            AND TO AWARD ALL STATUTORY BENEFITS, ETC.,.

                 THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE COURT
            PASSED THE FOLLOWING:
                               -2-
                                    NC: 2023:KHC-D:14812
                                      MFA No. 100195 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 The appeal is dismissed as withdrawn with a liberty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