Suresh S/O Narashimha Kulkarni vs The Special Land Acquisition Officer
2023 Latest Caselaw 10946 Kant

Karnataka High Court

Suresh S/O Narashimha Kulkarni vs The Special Land Acquisition Officer on 18 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                         -1-
                                               NC: 2023:KHC-D:14806
                                                   MFA No. 101846 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.101846/2019 (LAC)

            BETWEEN:

            SURESH
            S/O. NARASHIMHA KULKARNI,
            AGE: ABOUT 57, OCC:AGRICULTURE,
            R/O: BELAWADI, TQ: BAILHONGAL,
            DIST:BELAGAVI.
                                                               ...APPELLANT
            (BY SRI K. ANANDKUMAR, ADVOCATE)

            AND:

            1.    THE SPECIAL LAND ACQUISITION OFFICER,
                  MALAPRABHA PROJECT DHARWAD,
                  DIST:DHARWAD, NOW AT BAGALKOTE.

            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 THE LAND ACQUISITION ACT, PRAYING TO
            MODIFY THE JUDGMENT AND DECREE DATED 11.07.2012 PASSED IN
            LAC NO.220/2011 BY LEARNED SENIOR CIVIL JUDGE, BAILHONGAL,
            BY ENHANCING 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:14806
                                      MFA No. 101846 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 The appeal is dismissed as withdrawn with a liberty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