Sri N P Veerabhadrappa vs The Special Land Acquisition ...
2023 Latest Caselaw 4955 Kant

                                              -1-
                                                       NC: 2023:KHC:26126
                                                         MFA No. 6515 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 27TH DAY OF JULY, 2023

                                            BEFORE
                             THE HON'BLE MR JUSTICE H.P.SANDESH
                   MISCELLANEOUS FIRST APPEAL NO. 6515 OF 2018 (LAC)
                   BETWEEN:

                   1.    SRI N.P. VEERABHADRAPPA
                         S/O. PUTTAPPA
                         AGED ABOUT 68 YEARS,
                         R/AT KALANAKOPPALU VILLAGE,
                         ARSIKERE TALUK,
                         HASSAN DISTRICT
                         PIN CODE-573 101.
                                                                 ...APPELLANT

                           (BY SRI NARASIMHA MURTHY G V., ADVOCATE)

                   AND:

                   1.    THE SPECIAL LAND ACQUISITION OFFICER
                         H.R.P. NO.2, HASSAN
                         PIN CODE-573 201.
Digitally signed
by SHARANYA T      2.    THE EXECUTIVE ENGINEER
Location: HIGH           SOUTHERN RAILWAY, ARASIKERE
COURT OF                 HASSAN DISTRICT
KARNATAKA
                         PIN-573 101.
                                                           ...RESPONDENTS
                        THIS MFA IS FILED U/S. 54(1) OF LAND ACQUISITION
                   ACT AGAINST THE JUDGMENT AND DECREE DATED
                   28.11.2014 PASSED IN LAC. NO.07/2011 ON THE FILE OF THE
                   SENIOR CIVIL JUDGE AND JMFC, ARSIKERE, PARTLY
                   ALLOWING REFERENCE PETITION FILED UNDER SECTION
                   18(1) OF LAND ACQUISITION ACT.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                               -2-
                                      NC: 2023:KHC:26126
                                         MFA No. 6515 of 2018




                          JUDGMENT

Learned counsel for the appellant is absent.

2. This appeal is filed in the year 2018 and till date,

the deficit Court fee of Rs.58,013/- is not paid. The counsel

has also filed I.A.No.1/2019 for exemption of Court fee and not

pursuing the matter from 2018, even though five years have

been elapsed from the date of filing the appeal.

Hence, the appeal is dismissed for non-compliance.

Sd/-

JUDGE

ST