Karnataka Niravari Nigama Limited vs The Special Land Acquisition Officer
2023 Latest Caselaw 11324 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:14944
                                                   MFA No. 103918 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.103918/2019(LAC)

            BETWEEN:

            KARNATAKA NIRAVARI NIGAMA LIMITED,
            BY ITS EXECUTIVE ENGINEER,
            KNNL, MLBCC, DIV. NO.2,
            NAVILUTEERTH-591126, 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.

Digitally   2.   SHRI NINGAPPA RUDRAPPA DALAWAI,
signed by
SUJATA           AGE: MAJOR, OCC: AGRICULTURE,
SUBHASH          R/O. BELAVADI-591104,
PAMMAR
                 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 I ADDITIONAL
            DISTRICT AND SESSIONS JUDGE, BELAGAVI IN LAC NO.688/2018
            DATED 29.03.2019 AND ETC.,

                 THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
            COURT DELIVERED THE FOLLOWING:
                              -2-
                                   NC: 2023:KHC-D:14944
                                     MFA No. 103918 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