The Chief Engineer And Anr vs The Special Land Acquisition Officer ...
2023 Latest Caselaw 9379 Kant

Karnataka High Court

The Chief Engineer And Anr vs The Special Land Acquisition Officer ... on 5 December, 2023

                                               -1-
                                                       NC: 2023:KHC-K:9017
                                                       MSA No. 200027 of 2021




                              IN THE HIGH COURT OF KARNATAKA,

                                     KALABURAGI BENCH

                          DATED THIS THE 5TH DAY OF DECEMBER, 2023

                                              BEFORE
                              THE HON'BLE MRS JUSTICE M G UMA

                        MISCL SECOND APPEAL NO.200027 OF 2021 (LA)
                   BETWEEN:

                   1.   THE CHIEF ENGINEER,
                        KNNL, IPC ZONE,
                        KALABURAGI.

                   2.   THE EXECUTIVE ENGINEER,
                        KNNL BHIMA LIFT IRRIGATION PROJECT,
                        DIVISION, AFZALPUR,
                        TQ: AFZALPUR, DIST:KALABURAGI.

                                                                ...APPELLANTS

                   (BY SRI. A. M. NAGRAL, ADVOCATE)
Digitally signed   AND:
by SWETA
KULKARNI
Location: HIGH     1.   THE SPECIAL LAND ACQUISITION OFFICER,
COURT OF
KARNATAKA               M AND MIP, MINI VIDHANA SOUDHA,
                        KALABURAGI-585 102.

                   2.   THE DEPUTY COMMISSIONER,
                        KALABURAGI DISTRICT,
                        KALABURAGI-585 102.

                   3.   KUSUMABAI W/O SHANKAR,
                        AGE: 39 YEARS,
                        OCC: AGRICULTURE,

                   4.   SRIMANTH S/O MAHADEV,
                        AGE: 42 YEARS,
                                 -2-
                                        NC: 2023:KHC-K:9017
                                         MSA No. 200027 of 2021




    OCC: AGRICULTURE,

    BOTH ARE RESIDENTS OF MATOOLI VILLAGE,
    TQ: AFZALPUR,
    DIST: KALABURAGI-585 301.

                                                   ...RESPONDENTS

      THIS MISCELLANEOUS SECOND APPEAL IS FILED U/S
54(2) OF LAND ACQUISITION ACT, PRAYING TO ALLOW THE
APPEAL AND SET ASIDE THE JUDGMENT AND AWARD PASSED
BY THE LEARNED 3RD ADDITIONAL DISTRICT AND SESSIONS
JUDGE AT KALABURAGI, IN LACA NO.881/2017 DATED 17-11-
2018.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                           JUDGMENT

Counsel for the appellants is absent. No representation.

The appeal is of the year 2021. The matter is listed for

the ninth time for compliance of office objections. The order

dated 22.11.2023 reads as under:

"Learned counsel Sri A.M.Nagral undertakes to file vakalath on behalf of the appellants, since learned counsel Sri Gourish S. Khashampur is not in the panel of the appellants.

Submission is placed on record.

Office is directed to delete the name of learned counsel Sri Gourish S. Khashampur and show the name of learned counsel Sri A.M.Nagral in the cause list.

Larned counsel for the appellants undertakes to comply with the office objections within three weeks.

NC: 2023:KHC-K:9017

The appeal is of the year 2021 and it is listed for sixth time for compliance of office objections. I do not find any reason to adjourn the matter. However, to afford final opportunity, list the matter on 05.12.2023."

Inspite of that, there is non-compliance of the office

objections. The appellants are not interested to prosecute the

appeal. Hence, the appeal is dismissed for non-compliance of

office objections.

Sd/-

JUDGE

SWK CT-BMK