The Union Of India vs Savadatti Shivakka W/O ...
2023 Latest Caselaw 148 Kant

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                                                                     MFA No. 102637 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.102637 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 SMT. ANURADHA DESHPANDE AND
                                      SMT. NAMRATA KULKARNI, ADVOCATE)

                                  AND:

                                  1.   SAVADATTI SHIVAKKA,
                                       W/O VITUPAKASHAPPA,
                                       AGE: MAJOR, OCC: HOUSEHOLD,
                                       R/O: KIRESUR, TQ: HUBBALLI.

                                  2.   SAVADATTI VEERAPPA,
                                       S/O VITUPAKASHAPPA,
ANNAPURNA                              AGE: MAJOR, OCC: AGRICULTURE,
CHINNAPPA                              R/O: KIRESUR, TQ: HUBBALLI.
DANDAGAL
Digitally signed by               3.   SAVADATTI HALAPPA,
ANNAPURNA CHINNAPPA
DANDAGAL
Location: High court of
                                       S/O VITUPAKASHAPPA,
Karnataka, Dharwad Bench,
Dharwad
Date: 2023.01.17 10:56:06 -0800
                                       AGE: MAJOR, OCC: AGRICULTURE,
                                       R/O: KIRESUR, TQ: HUBBALLI.

                                  4.   SPECIAL LAND ACQUISITION OFFICER-CUM-
                                       ASSISTANT COMMISSIONER,
                                       NEAR DEPUTY COMMISSIONER OFFICE,
                                       DHARWAD.
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                                     MFA No. 102637 of 2018


5.   GOVERNMENT OF KARNATAKA,
     REP. BY PRINCIPAL SECRETARY,
     VIDHANA SOUDHA, BENGALURU-560 001.

6.   DEPUTY COMMISSIONER,
     DHARWAD.
                                              ...RESPONDENTS

     THIS MFA FILED U/SEC.54(1) OF LAND ACQUISITION
ACT, 1984, AGAINST THE JUDGMENT ANDAWARD DATED
06.12.2014 PASSED IN LAC.NO.33/2020 ON FILE OF I-
ADDITIONAL SENIOR CIVIL JUDGE AND MEMBER, ADITIONAL
MOTOR ACCIDENAT CLAIMES TRIBUNAL, HUBBALLI.
    THIS APPEAL COMING ON FOR ORDER, 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