M C Javaregowda vs Executive Engineer
2023 Latest Caselaw 5016 Kant

                                               -1-
                                                      NC: 2023:KHC:26668
                                                            MSA No. 18 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 28TH DAY OF JULY, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                    MISCELLANEOUS SECOND APPEAL NO. 18 OF 2020 (LA)

                   BETWEEN:

                   M.C. JAVAREGOWDA
                   S/O CHANNAIAH
                   AGED ABOUT 65 YEARS,
                   R/O CHANDAGALU VILLAGE
                   DUDDA HOBLI
                   MANDYA TQ AND DIST- 571401
                                                                  ...APPELLANT
                                   (BY SRI. RAJA L., ADVOCATE)
                   AND:

                   1.    EXECUTIVE ENGINEER
                         PWD INLAND WATER TRANSPORT
                         AND PORT DEPARTMENT
                         M.C. ROAD,
                         MANDYA -571 401
Digitally signed
by SHARANYA T
Location: HIGH     2.    SPECIAL LAND ACQUISITION OFFICER
COURT OF                 OFFICE OF SPL LAO PREMISES OF
KARNATAKA
                         D.C. OFFICE, MANDYA-571401

                   3.    THE PRINCIPAL SECRETARY
                         REVENUE AND LAND ACQUISITION
                         DEPARTMENT MULTISTORE BUILDING
                         BENGALURU.

                   4.    THE DEPUTY COMMISSIONER
                         MANDYA DISTRICT
                         MANDYA-571401
                                                            ...RESPONDENTS
                                   -2-
                                          NC: 2023:KHC:26668
                                                 MSA No. 18 of 2020




     THIS MSA IS FILED UNDER SECTION 54 OF LAND
ACQUISITION ACT AGAINST THE JUDGMENT AND AWARD
DATED 17.12.2018 PASSED IN MA (LAC) NO.30/2018 ON THE
FILE OF THE V ADDITIONAL DISTRICT AND SESSIONS JUDGE,
MANDYA AND ETC.

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

                               JUDGMENT

This matter is listed for non-compliance of office

objections for sixth time. The counsel for the appellant

submits that the appellant is not assisting to pursue the

matter as well as in complying with the office objections.

The counsel submission is taken on record. In view of the

said submission, the appeal is dismissed for non-

compliance of office objections.

Sd/-

JUDGE

SN