The Union Of India vs Talavar Ratnavva W/O Ishwarappa
2023 Latest Caselaw 288 Kant

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                                    MFA No. 102648 of 2018




     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

         DATED THIS THE 4TH DAY OF JANUARY, 2023

                         BEFORE
         THE HON'BLE MR JUSTICE RAVI V.HOSMANI
MISCELLANEOUS FIRST APPEAL NO.102648 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 SRI. ANURADHA DESHPANDE AND SMT.NAMRATA KULKARNI,
ADVOCATES)
AND:

1.    TALAVAR RATNAVVA W/O ISHWARAPPA
      AGE: MAJOR,
      OCC: AGRICULTURE,
      R/O: KESHWAPUR,
      TQ: HUBBALLI.
      DIST: DHARWAD.

2.    TALAVAR PARUSHRAM BY HIS NATURAL MOTHER
      RATNAVVA BY THEIR P.A. HOLDER,
      YELLAPPA ISHWARAPPA TALAVAR,
      AGE: MAJOR,
      OCC: AGRICULTURE,
      R/O: KESHWAPUR,
      TQ: HUBBALLI.
      DIST: DHARWAD.

3.    YELLAPPA ISHWARAPPA TALAVAR
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                                     MFA No. 102648 of 2018

     AGE: MAJOR,
     OCC: AGRICULTURE,
     R/O: KESHWAPUR,
     TQ: HUBBALLI.
     DIST: DHARWAD.

4.   SPECIAL LAND ACQUISITION OFFICER CUM
     ASSISTANCE COMMISSIONER,
     DHARWAD.

5.   GOVERNMENT OF KARNATAKA
     REPRESENTED BY CHIEF SECRETARY,
     VIDHAN SOUDHA
     BENGALURU-580001.

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.48/2010 ON THE FILE OF THE I-ADDITIONAL

SENIOR   CIVIL   JUDGE   AND     MEMBER,   ADITIONAL   MOTOR

ACCIDENAT    CLAIMES     TRIBUNAL,    HUBBALLI,   AWARDING

COMMPENSATION OR RS.35,687/- PER GUNTA.



      THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE

COURT MADE THE FOLLOWING:
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                                     MFA No. 102648 of 2018

                          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 Accordingly, appeal is dismissed as withdrawn.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 AC