Hanumanthappa Siddaveerappa Jogihall vs The Executive Officer
2023 Latest Caselaw 9722 Kant

Karnataka High Court

Hanumanthappa Siddaveerappa Jogihall vs The Executive Officer on 7 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                    -1-
                                                          NC: 2023:KHC-D:14389
                                                            MFA No. 103638 of 2018




                                   IN THE HIGH COURT OF KARNATAKA,
                                           DHARWAD BENCH

                              DATED THIS THE 7TH DAY OF DECEMBER, 2023

                                                   BEFORE

                           THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                           MISCELLANEOUS FIRST APPEAL NO.103638/2018(LAC)

                      BETWEEN:

                           HANUMANTHAPPA SIDDAVEERAPPA JOGIHALLI,
                           SINCE DECEASED BY HIS LRS,
                      1.   VEERANAGOUDA
                           HANUMANTHAPPA JOGIHALLI,
                           AGE: MAJOR, R/A: CHAPPARADAHALLI,
                           HIREKERUR TALUK.

                      2.   DYAVAPPA S/O. SIDDAVEERAPPA JOGIHALLI,
                           AGE: MAJOR,
                           R/A: CHAPPARADAHALLI,
                           HIREKERUR TALUK.
                                                                      ...APPELLANTS
                      (BY SRI K. ANANDKUMAR, ADVOCATE)

                      AND:
VIJAYALAKSHMI
M KANKUPPI            1.   THE EXECUTIVE OFFICER
Digitally signed by
VIJAYALAKSHMI
                           UTP, RATTIHALLI.
M KANKUPPI
Date: 2023.12.12
13:21:23 +0530
                      2.   THE DEPUTY COMMISSIONER,
                           HAVERI.

                      3.   THE SPECIAL LAND ACQUISITION OFFICER,
                           AND SLAO UTP RANEBENNUR.
                                                                  ...RESPONDENTS
                            THIS MFA IS FILED UNDER SECTION 54(1) OF THE LAND
                      ACQUISITION ACT, PRAYING TO MODIFY THE JUDGMENT AND
                      AWARD DATED 21.12.2013 IN LAC NO.53/2012 PASSED BY SENIOR
                      CIVIL JUDGE AND JMFC AT HIREKERUR AND ETC.,

                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                             -2-
                                  NC: 2023:KHC-D:14389
                                      MFA No. 103638 of 2018




                         JUDGMENT

Learned counsel for the appellant has filed a memo

for seeking to withdraw the appeal.

The memo is placed on record.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE

SSP