Hanumanthappa Siddaveerappa ... vs The Executive Officer
2023 Latest Caselaw 9876 Kant

Karnataka High Court

Hanumanthappa Siddaveerappa ... vs The Executive Officer on 8 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                           -1-
                                                 NC: 2023:KHC-D:14415
                                                   MFA No. 103641 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.103641/2018(LAC)

            BETWEEN:

                 HANUMANTHAPPA
                 SIDDAVEERAPPA JOGIHALLI
                 SINCE DECEASED BY HIS LR

            1.   VEERANAGOUDA
                 HANUMANTHAPPA JOGIHALLI,
                 R/A: CHAPPARADAHALLI,
                 HIREKERUR TALUK.
                                                               ...APPELLANT
            (BY SRI K. ANANDKUMAR, ADVOCATE)

            AND:

            1.   THE EXECUTIVE ENGINEER,
                 UTP, RATTIHALLI.

Digitally   2.   THE DEPUTY COMMISSIONER,
signed by        HAVERI - 581 110.
SUJATA
SUBHASH
PAMMAR      3.   THE SPECIAL LAND
                 ACQUISITION OFFICER,
                 AND SLAO UTP RANEBENNUR.
                                                           ...RESPONDENTS

                  THIS MFA IS FILED UNDER SECTION 54(1) OF LAND
            ACQUISITION ACT, PRAYING TO MODIFY THE JUDGMENT AND
            AWARD DATED 21.12.2013 IN LAC NO.55/2012 PASSED BY SENIOR
            CIVIL JUDG AND JMFC AT HIREKERUR AND ETC.,

                 THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
            COURT DELIVERED THE FOLLOWING:
                                    -2-
                                         NC: 2023:KHC-D:14415
                                              MFA No. 103641 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