A.K. Durgappa vs The Land Acquisition Officer
2023 Latest Caselaw 4875 Kant

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                                                      NC: 2023:KHC:26104
                                                        MFA No. 3942 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 26TH DAY OF JULY, 2023

                                             BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO. 3942 OF 2023 (LAC)

                   BETWEEN:

                   1.    A.K. DURGAPPA
                         S/O LATE A K HALADAPPA,
                         AGED ABOUT 45 YEARS,

                   2.    A.K. SHANTHAMMA
                         S/O LATE A.K. HALADAPPA,
                         AGED ABOUT 42 YEARS,

                   3.    A.K. BASAVARAJA
                         S/O LATE A.K. HALADAPPA,
                         AGED ABOUT 40 YEARS,

                   4.    A.K. SHEKARAPPA
                         S/O LATE A.K. HALADAPPA,
                         AGED ABOUT 35 YEARS,
Digitally signed
by SHARANYA T
Location: HIGH           ALL ARE RESIDING AT
COURT OF                 HAROGOPPA VILLAGE,
KARNATAKA                SHIKARIPURA TALUK,
                         SHIVAMOGGA DISTRICT.
                                                               ...APPELLANTS

                          (BY SRI. KULMI BASAVARAJ VEERAPPA, ADVOCATE)
                   AND:

                   1.    THE LAND ACQUISITION OFFICER
                         AND ASSISTANT COMMISSIONER,
                         SUB-DIVISION PROJECT,
                         IMPLEMENTATION UNIT,
                         KARNATAKA STATE HIGHWAY
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                                        NC: 2023:KHC:26104
                                          MFA No. 3942 of 2023




     IMPROVEMENT UNIT.
     BENGALURU-560001.

2.   THE DEPUTY COMMISSIONER,
     SKSHIP ANNEQUE BUILDING,
     1ST FLOOR, PWD DIVISION,
     K.R. CIRCLE,
     BENGALURU-560001.

3.   KSIP SUB DIVISION
     SHIKARIPURA,
     SHIVAMOGGA DISTRICT.
                                               ...RESPONDENTS

      THIS MFA IS FILED U/S.74(1) OF RIGHT TO FAIR
COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION,
REHABILITATION AND RESETTLEMENT ACT, 2013, AGAINST
THE ORDER DATED 10.02.2023 PASSED IN LAC.NO.03/2018
ON THE FILE OF THE SENIOR CIVIL JUDGE AND AMACT-15,
SHIKARIPURA, DISMISSING THE MISCELLANEOUS PETITION
FILED UNDER SECTION 18(3)(b) OF LAND ACQUISITION ACT,
1894.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                             JUDGMENT

The counsel for the appellants has field a memo and also

filed a receipt for having paid the cost and in the memo seeks

permission of this Court to withdraw the appeal and to file

before the District Court.

Hence, in terms of the memo, permitted to withdraw the

appeal with liberty to approach appropriate forum.

NC: 2023:KHC:26104 MFA No. 3942 of 2023

The Registry is directed to return the certified copies to

the appellants forthwith.

Sd/-

JUDGE

AP