The Union Of India vs Vaddar Shivappa S/O Angappa
2023 Latest Caselaw 145 Kant

                                                           -1-




                                                                   MFA No. 102652 of 2018


                                   IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                       DATED THIS THE 3RD DAY OF JANUARY, 2023

                                                        BEFORE
                                        THE HON'BLE MR JUSTICE RAVI V.HOSMANI
                              MISCELLANEOUS FIRST APPEAL NO. 102652 OF 2018 (LAC-)
                              BETWEEN:

                              THE UNION OF INDIA
                              REPRESENTED BY ITS GENERAL MANAGER,
                              THROUGH THE DEPUTY CHIEF ENGINEER
                              (CONSTRUCTIONS DEPARTMENT)
                              SOUTH WESTERN RAILWAY,HUBBALLI.

                                                                             ...APPELLANT

                              (BY SHRI ANURADHA DESHPANDE, ADVOCATE &
                              SHRI NARMATA KULKARNI, ADVOCATE )

                              AND:

                              1.    VADDAR SHIVAPPA S/O ANGAPPA
                                    AGE: MAJOR, OCC: AGRICULTURE,
                                    R/O: INGALAHALLI, TQ: HUBBALLI.

                              2.    SPECIAL LAND ACQUISITION OFFICER-CUM-
ANNAPURNA                           ASSISTANT COMMISSIONER,
CHINNAPPA                           NEAR DEPUTY COMMISSIONER OFFICE,
DANDAGAL                            DHARWAD.

Digitally signed by
ANNAPURNA CHINNAPPA
                              3.    GOVERNMENT OF KARNATAKA,
DANDAGAL
Location: High court of
                                    REP. BY PRINCIPAL SECRETARY,
Karnataka, Dharwad Bench,
Dharwad                             VIDHANA SOUDHA,
Date: 2023.01.17 10:57:48 -
0800                                BENGALURU - 560 001.

                              4.    DEPUTY COMMISSIONER,
                                    DHARWAD.
                                                                          ...RESPONDENTS
                              -2-




                                     MFA No. 102652 of 2018


     THIS MFA FILED U/SEC.54(1) OF LAND ACQUISITION
ACT, 1984, AGAINST THE JUDGMENT AND AWARD DATED
06.12.2014 PASSED IN LAC.NO.42/2020 ON THE FILE OF THE
I-ADDITIONAL SENIOR CIVIL JUDGE AND MEMBER, ADITIONAL
MOTOR ACCIDENAT CLAIMES TRIBUNAL, HUBBALLI.

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

                          ORDER

Learned counsel for the appellant has filed a memo

stating that appellant is not pressing the appeal.

2. Memo is taken on record.

3. Accordingly, appeal is dismissed as withdrawn.

4. It is submitted that in similar matter in MFA

no.102650/2018, directions for refund of Court fee were

issued. Similar directions are issued in this appeal also.

Sd/-

JUDGE

AM