The Union Of India vs Dandur Parappa S/O Anandanappa
2023 Latest Caselaw 147 Kant

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                                                                  MFA No. 102643 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
                                   MISC. FIRST APPEAL NO. 102643 OF 2018 (LAC-)
                              BETWEEN:
                              THE UNION OF INDIA,
                              REPRESENTED BY ITS GENERAL MANAGER,
                              THROUGH THE DEPUTY CHEIF ENGINEER,
                              (CONSTRUCTIONS DEPARTMENT),
                              SOUTH WESTERN RAILWAY, HUBBALLI.
                                                                            ...APPELLANT
                              (BY SMT. ANURADHA DESHPANDE AND
                                   SMT. NAMRATA KULKARNI, ADVOCATE)

                              AND:
                              1.   DANDUR PARAPPA,
                                   S/O ANANDANAPPA,
                                   AGE: MAJOR, OCC: AGRICULTURE,
                                   R/O: INGALAHALLI, TQ: HUBBALLI.

                              2.   DANDUR BASAVANAPPA,
                                   S/O ANANDANAPPA
                                   AGE:MAJOR, OCC: AGRICULTURE
                                   R/O: INGALAHALLI, TQ: HUBBALLI.
ANNAPURNA
CHINNAPPA
DANDAGAL                      3.   SPECIAL LAND ACQUISITION OFFICER-CUM-
                                   ASSISTANT COMMISSIONER,
Digitally signed by
ANNAPURNA CHINNAPPA                NEAR DEPUTY COMMISSIONER OFFICE,
DANDAGAL
Location: High court of
Karnataka, Dharwad Bench,
                                   DHARWAD.
Dharwad
Date: 2023.01.17 10:56:52 -
0800
                              4.   GOVERNMENT OF KARNATAKA,
                                   REP. BY PRINCIPAL SECRETARY,
                                   VIDHANA SOUDHA,
                                   BENGALURU - 560 001.
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                                     MFA No. 102643 of 2018


5.   DEPUTY COMMISSIONER,
     DHARWAD.
                                              ...RESPONDENTS

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.41/2020 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:

ORDERS

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