Shivappa S/O. Basavanneppa @ Basappa ... vs The Special Land Acquisition Officer
2023 Latest Caselaw 9845 Kant

Karnataka High Court

Shivappa S/O. Basavanneppa @ Basappa ... vs The Special Land Acquisition Officer on 8 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                        -1-
                                              NC: 2023:KHC-D:14414
                                                  MFA No. 103650 of 2018




                         IN THE HIGH COURT OF KARNATAKA,
                                 DHARWAD BENCH

                    DATED THIS THE 8TH DAY OF DECEMBER, 2023

                                      BEFORE

                 THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                 MISCELLANEOUS FIRST APPEAL NO.103650/2018(LAC)

            BETWEEN:

            SHIVAPPA S/O. BASAVANNEPPA
            @ BASAPPA BETAGERI,
            AGED ABOUT 55 YEARS,
            OCC:AGRICULTURE,
            R/O: SANGOLLI, TQ: BAILHONGAL,
            DIST:BELAGAVI - 591 115.
                                                              ...APPELLANT
            (BY SRI K. ANANDKUMAR, ADVOCATE)

            AND:

            1.   THE SPECIAL LAND ACQUISITION OFFICER,
                 MALAPRABHA NO.III DHARWAD,
                 DIST:DHARWAD - 580 001.

            2.   THE EXECUTIVE ENGINEER,
Digitally        M.L.B.C.C. DIVISION NO.2,
signed by        KARNATAKA NIRAVARI NIGAM LTD.,
SUJATA
SUBHASH          NAVILUTEERTH, TQ:SAVADATTI,
PAMMAR           DIST:BELAGAVI - 591 126.
                                                          ...RESPONDENTS


                 THIS MFA IS FILED UNDER SECTION 54(1) OF THE LAND
            ACQUISITION ACT, PRAYING TO MODIFY THE JUDGMENT AND
            DECREE DATED 05.04.2012 PASSED IN LAC NO.263/2011 BY
            LEARNED SENIOR CIVIL JUDGE BAILHONGAL, AND ETC.,

                 THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
            COURT DELIVERED THE FOLLOWING:
                                    -2-
                                         NC: 2023:KHC-D:14414
                                              MFA No. 103650 of 2018




                                  ORDER

Learned counsel for the appellant has filed a memo

seeking to withdraw the appeal stating that the subject

matter of the appeal is less than Rs.10,00,000/-.

Therefore, seeks leave of this Court to withdraw the

appeal with a liberty to file the appeal before the District

Court.

2. Memo is placed on record.

3. In view of the memo, the appeal is dismissed as

withdrawn with a liberty to file appeal before the District

Court.

SD/-

JUDGE

SSP

CT-ASC