Sri.Bilihal Sheik Shavali vs The Assistant Commissioner
2023 Latest Caselaw 9727 Kant

Karnataka High Court

Sri.Bilihal Sheik Shavali vs The Assistant Commissioner on 7 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                                  -1-
                                                                        NC: 2023:KHC-D:14383
                                                                          MFA No. 103698 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.103698/2018(LAC)

                                 BETWEEN:

                                 SRI BILIHAL SHEIK SHAVALI
                                 S/O. LATE SRI DASTAGIRI SAB,
                                 AGE: MAJOR, OCC: AGRICULTURIST,
                                 R/O: MOKA VILLAGE,
                                 TQ : BALLARI,
                                 DIST: BALLARI - 583 101.
                                                                                      ...APPELLANT
                                 (BY SRI F. V. PATIL, ADVOCATE)

                                 AND:

                                 1.   THE ASSISTANT COMMISSIONER
                                      CUM LAND ACQUISITION OFFICER,
                                      BALLARI - 583 101.

                                 2.   THE EXECUTIVE ENGINEER,
                                      Z.P., P.W.D.,
              Digitally signed
              by
VIJAYALAKSHMI VIJAYALAKSHMI
M KANKUPPI    M KANKUPPI
                                      ENGINEERING DIVISION,
              Date: 2023.12.12
              13:22:36 +0530
                                      BALLARI - 583 101.
                                                                                  ...RESPONDENTS


                                        THIS MFA IS FILED UNDER SECTION 54(1) OF THE LAND
                                 ACQUISITION ACT, 1894, PRAYING TO MODIFY THE JUDGMENT AND
                                 AWARD DATED 31.07.2017 IN LAC NO.107/2013 PASSED BY THE
                                 PRL. SENIOR CIVIL JUDGE AND CJM AT BALLARI AND ETC.,


                                        THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                                 COURT DELIVERED THE FOLLOWING:
                              -2-
                                   NC: 2023:KHC-D:14383
                                     MFA No. 103698 of 2018




                           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