Smt.Kamalawwa W/O. Madappa ... vs The Special Land Acquisition ...
2023 Latest Caselaw 681 Kant

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            MFA No. 101535 of 2018


     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

         DATED THIS THE 10TH DAY OF JANUARY, 2023

                          BEFORE
          THE HON'BLE MR JUSTICE RAVI V.HOSMANI
MISCELLANEOUS FIRST APPEAL NO. 101535 OF 2018 (LAC-)
BETWEEN:

1.    SMT.KAMALAWWA W/O. MADAPPA HASAREDDI
      AGE-65 YRS,
      OCC-AGRICULTURIST,
      R/O. RABAKAVI VILLAGE,
      TQ-BILAGI.
      DIST- BAGALKOTE-587116



                                             ... APPELLANT

(BY SRI. B M ANGADI AND RATNAMALA G H.,ADVOCATES)

AND:

1.    THE SPECIAL LAND ACQUISITION OFFICER
      U K P BILAGI.
      DIST BAGALKOT-587116

2.    THE STATE OF KARNATAKA
      REPRESENTED BY
      THE DEPUTY COMMISSIONER,
      NAVANAGAR, BAGALKOT.-587116

                                         ...RESPONDENTS

     MFA FILED U/S 54(1) LAND ACQUSITION ACT, 1984,
AGAISNT JUDGMENT AND AWARD DATED 25.04.2017,
PASSED IN LAC NO.3/2011 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, BILAGI, PARTLY ALLOWING THE
REFERENCE PETITION FILED U/S 18(1) OF L.A.ACT, 1894
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             MFA No. 101535 of 2018




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

                             ORDER

Learned counsel for the appellant submits that

valuation of appeal is less than Rs.10,00,000/- and appeal

before this Court would not be maintainable.

Accordingly, appeal is dismissed as not pressed with

liberty to file it before appropriate Court.

Registry to return certified copy of decree to learned

counsel.

SD/-

JUDGE

VMB