The Union Of India vs Patil Ambavva @ Shankaravva
2023 Latest Caselaw 82 Kant

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                                MFA No. 102647 of 2018


 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

       DATED THIS THE 2ND DAY OF JANUARY, 2023

                      BEFORE
        THE HON'BLE MR JUSTICE RAVI V.HOSMANI
MISCELLANEOUS FIRST APPEAL NO. 102647 OF 2018 (LAC-)
BETWEEN:

1.   THE UNION OF INDIA
     REPRESENTED BY ITS GENERAL MANAGER
     THROUGH THE DEPUTY CHIEF ENGINEER
     (CONSTRUCTIONS DEPARTMENT)
     SOUGH WESTERN RAILWAY,
     HUBBALLI


                                         ... APPELLANT
(BY SRI. ANURADHA DESHPANDE, ADVOCATE)


AND:
1.   PATIL AMBAVVA @ SHANKARAVVA
     W/O MALLANGOUDA
     AGE:MAJOR OCC:AGRICULTURE,
     R/O.KESHWAPUR,
     TQ/HUBBALLI
2.   PATIL SHANKARGOUDA S/O PARVATGOUDA
     SINCE DECEASED BY LRS
     2(1) SMT.RENUKA W/O SHANKARGOUDA PATIL
     AGE:49 YEARS, OCC:AGRICULTURE,
     R/O.KESHWAPUR,
     TQ/HUBBALLI
     2(2) NAGANGOUDA SHANKARGOUDA PATIL
     AGE:26 YEARS, OCC:AGRICULTURE
     R/O.KESHWAPUR,
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                                  MFA No. 102647 of 2018


     TQ/HUBBALLI
     2(3) SMT.MANJULA W/O SHANKARGOUDA PATIL
     AGE:28 YEARS,
     OCC:AGRICULTURE
     R/O.KESHWAPUR,
     TQ/HUBBALLI
3.   SPECIAL LAND ACQUISITION
     OFFICER CUM ASSISTANT COMMISSIONER
     OFFICE
     DHARWAD
6.   PRINCIPAL SECRETARY
     SECRETARY, VIDHANA SOUDHA,
     BANGALORE-560001.
7.   DEPUTY COMMISSIONER
     DHARWAD


                                          ...RESPONDENTS
     MFA FILED U/S 54(1) LAND ACQUSITION ACT, 1984,
AGAISNT JUDGMENT AND AWARD DATED 06.12.2014,
PASSED IN LAC NO.47/2010 ON THE FILE OF THE            I
ADDITIONAL    SENIOR     CIVIL   JUDGE,    AND   AMACT,
HUBBALI, AWARDING COMPENSATION OF RS.35,687/-
PER GUNTA.


     THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
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                                      MFA No. 102647 of 2018


                           ORDER

Learned counsel for the appellant has filed a memo

stating that appellant is not pressing the appeal.

Memo is taken on record.

Accordingly, appeal is dismissed as withdrawn.

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

VMB