Sri. C Mahadeva vs The Special Land Acquisition Officer
2023 Latest Caselaw 11056 Kant

Karnataka High Court

Sri. C Mahadeva vs The Special Land Acquisition Officer on 19 December, 2023

                                             -1-
                                                     NC: 2023:KHC:46382-DB
                                                       MFA No. 3079/2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 19TH DAY OF DECEMBER, 2023

                                          PRESENT

                            THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

                                             AND

                            THE HON'BLE MR. JUSTICE K. V. ARAVIND

                    MISCELLANEOUS FIRST APPEAL No. 3079/2021 (LAC)

                   BETWEEN:

                   1.     SRI. C. MAHADEVA,
                          S/O KUNTAIAHNA MALAIAH,
                          AGED ABOUT 66 YEARS
                          MYSORE TALUK - 570001.
                          PRESENT R/AT
                          KADAKOLA VILLAGE,
                          JAYAPURA HOBLI,
                          MYSURU TALUK,
                          MYSURU DISTRICT-570001.
                          SINCE DEAD BY HIS LRs
Digitally signed
by PRABHU
KUMARA             1(a) SMT. NAGARATHNA,
NAIKA                   W/O LATE C. MAHADEVA,
Location: High          AGED ABOUT 59 YEARS,
Court of
Karnataka
                   1(b) BASAVARAJU,
                        S/O LATE C. MAHADEVA,
                        AGED ABOUT 43 YEARS,

                   1(c) HEMAVATHI,
                        D/O LATE C. MAHADEVA,
                        AGED ABOUT 41 YEARS,

                   1(d) KUMAR M.,
                        S/O LATE C. MAHADEVA,
                        AGED ABOUT 39 YEARS,
                              -2-
                                       NC: 2023:KHC:46382-DB
                                         MFA No. 3079/2021




       ALL ARE RESIDING AT
       No.D.No.60, K.M. HUNDI,
       KODAKALA POST,
       JAYAPURA HOBLI,
       MYSORE TALUK - 570001.
                                                ...APPELLANTS
(BY SRI. K. P. BHUVAN., ADVOCATE)
AND:

1.   THE SPECIAL LAND ACQUISITION OFFICER,
     KARNATAKA INDUSTRIAL AREAS
     DEVELOPMENT BOARD,
     ZONAL OFFICE, K. R. S. ROAD,
     MYSURU-57001.

2.   SRI MALAIAH @ CHIKKAMALAIAH,
     S/O KUNTAKALEGOWDA,
     AGED ABOUT 80 YEARS,
     R/AT KADAKOLA VILLAGE,
     MYSORE TALUK,
     MYSURU DISTRICT-570001.
                                              ...RESPONDENTS
(BY SRI H.L. PRADEEP KUMAR, ADVOCATE FOR R1;
SMT. K.K. THAYAMMA, ADVOCATE FOR C/R2)


       THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 54(1) OF LAND ACQUISITION ACT PRAYING TO SET
ASIDE THE        JUDGMENT AND AWARD DATED 11.11.2020
PASSED IN LAC NO.166/2012 ON THE FILE OF PRINCIPAL
SENIOR CIVIL JUDGE AND CJM, MYSURU.


       THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS    THIS    DAY,   K.S.MUDAGAL    J.,   DELIVERED   THE
FOLLOWING:
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                                      NC: 2023:KHC:46382-DB
                                         MFA No. 3079/2021




                         JUDGMENT

The appellants and his counsel have filed memo for

withdrawal of the appeal.

Recording the memo, appeal is dismissed as withdrawn.

Registry shall refund the admissible Court fee to the

appellants.

In view of dismissal of the main appeal, pending I.A.s

stood disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

VBS