Hanamanth Rao And Ors vs The Special Land Acquisition ...
2023 Latest Caselaw 948 Kant

        IN THE HIGH COURT OF KARNATAKA
               KALABURAGI BENCH

     DATED THIS THE 16TH DAY OF JANUARY, 2023

                      PRESENT

 THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

                         AND

THE HON'BLE MR. JUSTICE T.G. SHIVASHANKARE GOWDA

        REVIEW PETITION NO.200022/2021
          IN M.F.A. NO.1719/1997 (LAC)

BETWEEN:

1 . HANAMANTH RAO
S/O SHARANAPPA,
SINCE DECEASED THROUGH BY HIS LRS.

1(a) NINGAMMA W/O LATE HANUMANTHRAO,
AGE 80 YEARS, OCC. HOUSEHOLD WORK,
R/O KADABUR VILLAGE,
TQ. AND DIST. KALABURGI.

1(b) MALLIKARJUN
S/O LATE HANAMANTHRAO,
AGE 47 YEARS, OCC. AGRICULTURE,
R/O GAJIPUR, KALABURGI

1(c) BASAVARAJ
S/O LATE. HANAMANTHRAO,
AGE 40 YEARS, OCC. AGRICULTURE,
R/O KADABUR VILLAGE,
TQ. AND DIST. KALABURGI.             ...PETITIONERS
                                            R.P.200022/2021
                           2




By Sri. SHIVASHANKAR H MANUR, ADV.-
 ABSENT)

AND

1 . THE SPECIAL LAND ACQUISITION OFFICER
M.I.P., KALABURAGI.

2 . GURULINGAPPA
S/O SHARANAPPA
SINCE DECEASED THROUGH HIS LRs:

2(a) SMT. MAHADEVI
W/O LATE GURULINGAPPA,
AGE 80 YEARS, OCC. HOUSEHOLD WORK,
R/O H.NO. 4-601/68-F,
NEAR GHANADEVATE TEMPLE
BASAVESHWAR COLONY,
KALABURAGI.

2(b) SRI. APPA RAO
S/O LATE GURULINGAPPA,
AGE 59 YEARS, OCC. AGRICULTURE,
R/O GAJIPUR, KALABURGI.

2(c) SRI MAHALINGAPPA
S/O LATE GURULINGAPPA,
AGE 48 YEARS, OCC. AGRICULTURE,
R/O H.NO. 4-601/68-F,
NEAR GHANADEVATE TEMPLE
BASAVESHWAR COLONY,
KALABURGI.

2(d) SRI NAGSHETTY
S/O LATE GURULINGAPPA,
AGE 44 YEARS, OCC. AGRICULTURE,
R/O H.NO. 4-601/68-F,
NEAR GHANADEVATE TEMPLE,
BASAVESHWAR COLONY,
KALABURAGI.
                                                   R.P.200022/2021
                             3




2(e) RAJSHEKHAR
S/O LATE GURULINGAPPA,
AGE 40 YEARS, OCC . AGRICULTURE,
R/O H.NO.4-601/68-F,
NEAR GHANADEVATE TEMPLE,
BASAVESHWAR COLONY,
KALABURAGI.                            ...RESPONDENTS

      This Review Petition is filed under Order XLVII Rule
1 of CPC praying to review the judgment and award
dated 12.06.2003 passed in CROB in MFA No.1719/1997
(LAC) by allowing the review petition with costs and
restore the appeal for disposal on merits.

     This petition coming on for orders, through physical
hearing/video conference, this day SREENIVAS HARISH
KUMAR, J., made the following:

                          ORDER

This Review Petition is posted before the Court for

the fifth time for compliance of office objections. The

Counsel for the petitioners prays for time, but

adjournment is refused and he was directed to comply

the office objections before 4.30 p.m. today.

The matter is called again at 4.30 p.m. Counsel for

the petitioners is absent. Even the office objections have R.P.200022/2021

not been cleared. Therefore, this review petition is

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

KNM/-