Karnataka Niravari Nigama Limited vs The Special Land Acquisition Officer
2023 Latest Caselaw 11310 Kant

Karnataka High Court

Karnataka Niravari Nigama Limited vs The Special Land Acquisition Officer on 20 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                  -1-
                                                        NC: 2023:KHC-D:14945
                                                          MFA No. 103920 of 2019




                               IN THE HIGH COURT OF KARNATAKA,
                                       DHARWAD BENCH

                           DATED THIS THE 20TH DAY OF DECEMBER, 2023

                                              BEFORE

                        THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                        MISCELLANEOUS FIRST APPEAL NO.103920/2019(LAC)

                   BETWEEN:

                   KARNATAKA NIRAVARI NIGAMA LIMITED
                   BY ITS EXECUTIVE ENGINEER,
                   KNNL, MLBCC, DIV. NO.2,
                   NAVILUTEERTH - 591 126.
                   TAL: SAUNDATTI, DIST: BELAGAVI.
                                                                      ...APPELLANT
                   (BY SRI K.S.PATIL, ADVOCATE)

                   AND:

                   1.   THE SPECIAL LAND
                        ACQUISITION OFFICER,
                        MP-III, BAGALKOT,
                        NOW AT SECTOR NO.60,
                        NAVANAGAR, BAGALKOT-587103.

                   2.   SHRI PATREPPA BALAPPA
Digitally signed
by SUJATA               SHIDDANNAVAR,
SUBHASH                 AGE:MAJOR, OCC:AGRICULTURE,
PAMMAR
                        R/O: BELAVADI-591104,
                        TAL: BAILHONGAL,
                        DIST: BELAGAVI.
                                                                  ...RESPONDENTS

                        THIS MFA IS FILED U/SEC.74(1) OF RIGHT TO FAIR
                   COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION,
                   REHABILITATION AND RESETTLEMENT ACT, 2013, PRAYING TO SET
                   ASIDE THE JUDGMENT AND AWARD PASSED BY THE LEARNED I
                   ADDITIONAL DISTRICT AND SESSIONS JUDGE, BELAGAVI IN LAC
                   NO.689/2017 DATED 29.03.2019 AND ETC.,

                        THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                              -2-
                                   NC: 2023:KHC-D:14945
                                     MFA No. 103920 of 2019




                           ORDER

Today the matter is listed for compliance of office

objections for 6th time, but not complied with.

Hence, the appeal is dismissed for non-prosecution.

SD/-

JUDGE

SSP

CT-ASC