Revamma vs The Special Land Acquisition ...
2023 Latest Caselaw 4339 Kant

                                              -1-
                                                    NC: 2023:KHC:24071-DB
                                                             MFA No. 292/2022



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 12TH 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.292/2022 (LAC)
                BETWEEN:

                REVAMMA
                S/O CHELUVAPPA
                AGED 66 YEARS
                KADAVINAKOTE VILLAGE
                HALEKOTE HOBLI
                HOLENARASIPURA TALUK
                HASSAN DISTRICT - 573 222                     ...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
                      HASSAN - 573 222
Digitally
signed by K S   2.    THE EXECUTIVE ENGINEER
RENUKAMBA             KAVERI NEERAVARI NIGAMA
Location:             HOLENARASIPURA - 573 211
High Court of
Karnataka
                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 LAND ACQUISITION ACT, PRAYING TO SET ASIDE
                THE JUDGMENT AND AWARD DATED.29.01.2020 PASSED IN LAC
                NO.23/2018 ON THE FILE OF THE SENIOR CIVIL JUDGE & JMFC,
                HOLENARASIPURA.
                               -2-
                                    NC: 2023:KHC:24071-DB
                                            MFA No. 292/2022




    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

PKN