Parvathamma vs The Land Acquisition Officer And ...
2023 Latest Caselaw 4880 Kant

                                          -1-
                                                NC: 2023:KHC:26102
                                                    MFA No. 3954 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. 3954 OF 2023 (LAC)
             BETWEEN:

             1.    PARVATHAMMA
                   W/O MANJAPPA
                   AGED ABOUT 70 YEARS,
                   R/AT. HAROGOPPA,
                   SHIKARIPURA TALUK,
                   SHIVAMOGGA DISTRICT.
                                                            ...APPELLANT
             (BY SRI. KULMI BASAVARAJ VEERAPPA, ADVOCATE)

             AND:

             1.    THE LAND ACQUISITION OFFICER
                   & ASSISTANT COMMISSIONER,
                   SUB-DIVISION PROJECT,
Digitally
signed by          IMPLEMENTATION UNIT
SHARANYA T
Location:
                   KARNATAKA STATE HIGHWAY IMPROVEMENT UNIT,
HIGH
COURT OF           BENGALURU - 560001.
KARNATAKA

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

             3.    KSIP SUB DIVISION,
                   SHIKARIPURA,
                   SHIVAMOGGA DISTRICT.
                                                         ...RESPONDENTS
                                 -2-
                                        NC: 2023:KHC:26102
                                          MFA No. 3954 of 2023




      THIS MFA IS FILED UNDER SECTION 74(1) OF RIGHT TO
FAIR   COMPENSATION     AND   TRANSPARENCY    IN   LAND
ACQUISITION, REHABILITATION AND RESETTLEMENT ACT,
2013      AGAINST THE JUDGMENT AND AWARD DATED
10.02.2023   PASSED IN LAC.NO. 01/2018 ON THE FILE OF
THE SENIOR CIVIL JUDGE AND ADDITIONAL MACT-15,
SHIKARIPURA,     DISMISSING THE MISCELLANEOUS PETITION
FILED UNDER SECTION 18(3)(b) OF LAND ACQUISITION ACT,
1894.

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

                             JUDGMENT

The counsel for the appellant 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.

The Registry is directed to return the certified copies to

the appellant forthwith.

Sd/-

JUDGE

AP