The Special Land Acquisition ... vs Kariyappa S/O Hanumappa
2023 Latest Caselaw 4321 Kant

                                       -1-
                                              NC: 2023:KHC-D:7048
                                                   RP No. 100121 of 2016




             IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                    DATED THIS THE 12TH DAY OF JULY, 2023

                                    BEFORE

                      THE HON'BLE MRS. JUSTICE M.G.UMA

                      REVIEW PETITION NO.100121/2016

            BETWEEN:

            THE SPECIAL LAND ACQUISITION OFFICER,
            MUNIRABAD RAILWAY PROJECT,
            SINDHANUR -584128.
                                                           ...PETITIONER
            (BY M.H. PATIL, GOVT. ADVOCATE)

            AND:

            1.   KARIYAPPA S/O. HANUMAPPA,
                 AGED ABOUT 53 YEARS,
                 OCC: AGRICULTURE,
                 R/O: BUDUGUMPA VILLAGE,
                 TALUK AND DISTRICT KOPPAL -583228.

            2.   THE DEPUTY CHIEF ENGINEER,
Digitally        SOUTH WESTERN RAILWAY,
signed by        (CONSTRUCTION), HUBLI - 580020.
VINAYAKA
BV                                                  ...RESPONDENTS
            (BY SRI MRUTYUNJAY S. HALLIKERI, ADVOCATE)

                 REVIEW PETITION FILED UNDER ORDER 47 RULE 1 R/W
            SECTION 114 OF CPC, PRAYING TO REVIEW OR MODIFY THE
            SAID ORDER DATED 01.03.2014 IN M.F.A.NO.22655/2014 IN
            THE INTEREST OF JUSTICE.

                 THIS REVIEW PETITION, COMING ON FOR ORDERS, THIS
            DAY, THE COURT MADE THE FOLLOWING:
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                                             NC: 2023:KHC-D:7048
                                                 RP No. 100121 of 2016




                               JUDGMENT

Learned Government Advocate again prays for time.

The order sheet dated 23.06.2023 reads as under;

"It is noticed that the petitioner is seeking to modify the order dated 01.03.2014 passed in MFA.No.22655/2010.

Learned Government Advocate prays for time to convince regarding maintainability of the review petition.

List this matter after two weeks."

2. The review petition is pending since 2016 seeking

review of the order passed during 2014. I do not find any

reason to adjourn the matter. Hence, the prayer sought by the

learned Government Advocate is rejected.

Accordingly, review petition is dismissed.

SD/-

JUDGE

PN