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Sri.Rajegowda vs The Special Land Acquisition ...
2023 Latest Caselaw 4092 Kant

Citation : 2023 Latest Caselaw 4092 Kant
Judgement Date : 6 July, 2023

Karnataka High Court
Sri.Rajegowda vs The Special Land Acquisition ... on 6 July, 2023
Bench: K.S.Mudagal, Ramachandra D. Huddar
                                                -1-
                                                   NC: 2023:KHC:23340-DB
                                                               MFA No.287/2022


                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 6TH DAY OF JULY, 2023

                                              PRESENT

                           THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                                AND
                      THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                      MISCELLANEOUS FIRST APPEAL NO.287/2022 (LAC)

                 BETWEEN:

                 SRI RAJEGOWDA
                 CURRENTLY AGED ABOUT 70 YEARS
                 S/O SRI CHIKKEGOWDA @ THAMMAIAH
                 KADAVINAKOTE VILLAGE
                 HALEKOTE HOBLI
                 HOLENARASIPURA TALUK
                 HASSAN DISTRICT - 573 211                          ...APPELLANT

                 (BY SRI T SESHAGIRI RAO, ADVOCATE [ABSENT])

                 AND:

                 1.     THE SPECIAL LAND ACQUISITION OFFICER
                        HAVING ITS OFFICE AT THE BUILDING
                        OF D C OFFICE
Digitally
signed by K S           HASSAN-573 222
RENUKAMBA
Location: High   2.     THE EXECUTIVE ENGINEER
Court of
Karnataka               KAVERI NEERAVARI NIGAMA
                        HOLENARASIPURA - 573 211

                 3.     THE DEPUTY COMMISSIONER
                        HASSAN DISTRICT
                        HASSAN

                 4.     THE CHIEF SECRETARY
                        VIDHANA SOUDHA
                        BENGALURU - 560 001                      ...RESPONDENTS

                      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                 SECTION 54(1) OF THE LAND ACQUISITION ACT PRAYING TO SET
                 ASIDE THE JUDGMENT AND AWARD DATED 29.01.2020 PASSED BY
                               -2-
                                 NC: 2023:KHC:23340-DB
                                            MFA No.287/2022


THE SENIOR CIVIL JUDGE AND J.M.F.C., HOLENARASIPURA IN
LAC.NO.48/2019.

    THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, K.S.MUDAGAL J., DELIVERED THE FOLLOWING:

                         JUDGMENT

No representation for the appellant. Peremptory order

dated 30.03.2023 is not complied. Therefore the appeal already

stood dismissed. No further orders are required.

Sd/-

JUDGE

Sd/-

JUDGE

KSR

 
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