The Union Of India vs Savadatti Laxman S/O. Shivappa
2023 Latest Caselaw 289 Kant

Citation : 2023 Latest Caselaw 289 Kant
Judgement Date : 4 January, 2023

Karnataka High Court

The Union Of India vs Savadatti Laxman S/O. Shivappa on 4 January, 2023

Bench: Ravi V.Hosmani

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                                          MFA No. 102640 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. 102640 OF 2018 (LAC-)
BETWEEN:

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

                                                       ...APPELLANT
(BY SRI. ANURADHA DESHPANDE AND SMT. NAMRATA KULKARNI,
ADVOCATES)
AND:

1.     SAVADATTI LAXMAN S/O. SHIVAPPA
       AGE:MAJOR, OCC:AGRICULTURE,
       R/O. INGALAHALLI, TQ:HUBBALLI-580023.

2.     SAVADATTI SADANAND S/O. SHIVAPPA
       AGE:MAJOR, OCC:AGRICULTURE
       R/O. INGALAHALLI, TQ.HUBBALLI,
       BY PA HOLDER LAXMAN S/O. SHIVAPPA SAVADATTI-580023.

3.     SPECIAL LAND ACQUISITION OFFICER
       CUM ASSISTANCE COMMISSIONER
       NEAR DEPUTY COMMISSIONER OFFICER
       DHARWAD-580001.

4.     GOVERNMENT OF KARNATAKA
       REPRESENTED BY PRINCIPAL SECRETARY
       VIDHAN SOUDHA, BANGALORE-560001.

5.     THE DEPUTY COMMISSIONER
       DHARWAD.

                                                  ...RESPONDENTS

      THIS MFA IS FILED U/SEC.54(1) OF LAND ACQUISITION ACT,
1984, AGAINST THE JUDGMENT ANDAWARD DATED 06.12.2014
PASSED IN LAC.NO.38/2010 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.
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                                     MFA No. 102640 of 2018

     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 Accordingly, appeal is dismissed as withdrawn.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