Smt.Nagarathnamma vs The Special Land Acquisition ...
2023 Latest Caselaw 4355 Kant

                                              -1-
                                                    NC: 2023:KHC:24072-DB
                                                           MFA No. 3591/2022



                  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. 3591/2022 (LAC)
                BETWEEN:

                SMT.NAGARATHNAMMA
                W/O G NAGAIAH
                R/A GIRENAHALLI VILLAGE
                HAMLET OF HAROHALLI
                KANAKAPURA TALUK
                RAMANAGARA DISTRICT                                  ...APPELLANT

                (BY SRI. H MOHAN KUMAR, ADVOCATE)

                AND:

                THE SPECIAL LAND ACQUISITION OFFICER
                K.I.A.D.B., NO.14/3
                2ND FLOOR, R P BUILDING
                NRUPATHUNGA ROAD
                BANGALORE - 560 001                                 ...RESPONDENT
Digitally
signed by K S          THIS   MISCELLANEOUS   FIRST   APPEAL   IS   FILED    UNDER
RENUKAMBA
Location:       SECTION 54(1) OF LAND ACQUISITION ACT, PRAYING TO MODIFY
High Court of
Karnataka       THE JUDGMENT AND AWARD DT.25.03.2021 PASSED IN LAC
                NO.54/2014 ON THE FILE OF THE SENIOR CIVIL JUDGE, JMFC,
                KANAKAPURA, PARTLY ALLOWING THE REFERENCE U/S.18 OF LAND
                ACQUISITION ACT.


                       THIS   MISCELLANEOUS   FIRST   APPEAL   COMING       ON   FOR
                ORDERS THIS DAY, K.S.MUDAGAL J., DELIVERED THE FOLLOWING:
                             -2-
                                  NC: 2023:KHC:24072-DB
                                        MFA No. 3591/2022



                         JUDGMENT

Peremptory order dated 21.03.2023 is not complied.

Therefore, the appeal already stood dismissed. No further

orders are required.

Sd/-

JUDGE

Sd/-

JUDGE

PKN