Syed Peer vs Special Land Acquisiton Officer ...
2023 Latest Caselaw 5019 Kant

                                                -1-
                                                      NC: 2023:KHC:26667
                                                          MSA No. 19 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. 19 OF 2020 (LA)

                   BETWEEN:

                         SYED PEER
                         SINCE DEAD BY LRS

                   1.    SYED ILYAS,
                         S/O SYED PEER,
                         AGED ABOUT 61 YEARS,

                   2.    SYED ABBAS
                         S/O SYED PEER,
                         AGED ABOUT 50 YEARS,

                   3.    SYED AIZAZ
                         S/O SYED PEER,
                         AGED ABOUT 45 YEARS,
Digitally signed
by SHARANYA T            ALL ARE R/AT HALAGANAHALLI VILLAGE,
Location: HIGH           BETTSDPURA HOBLI,
COURT OF                 PERIYAPATNA TALUK,
KARNATAKA
                         MYSURU DISTRICT.
                                                                 ...APPELLANTS

                             (BY SRI. S.N. BHAT, ADVOCATE [ABSENT])
                   AND:

                   SPECIAL LAND ACQUISITON
                   OFFICER (SPL. LAO),
                   HARANGI PROJECT, HUNSURU,
                   MYSURU-570005.
                                                               ...RESPONDENT
                                 -2-
                                        NC: 2023:KHC:26667
                                            MSA No. 19 of 2020




     THIS MSA IS FILED UNDER SEC. 54(2) OF THE LAND
ACQUISITION ACT., AGAINST THE JUDGMENT DATED
11.01.2018 PASSED IN LAC.A.NO.75/2014 ON THE FILE OF
THE PRINCIPAL DISTRICT AND SESSIONS JUDGE MYSORE ,
DISMISSING THE APPEAL AS BARRED BY LIMITATION FILED
AGAINST THE JUDGMENT AND AWARD DATED 22.11.2010
PASSED IN LAC.NO.122/2009 (OLD, LAC.NO.295/2005) ON
THE FILE OF THE ADDITIONAL SENIOR CIVIL JUDGE AND
JMFC, HUNSUR, REJECTING THE REFERENCE FILED UNDER
SEC.18 OF LAND ACQUISITION ACT AND ETC.

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

                            JUDGMENT

The counsel for the appellants is absent. This matter

is listed for non-compliance of office objections for eighth

time. This appeal is filed in the year 2020 but till date, the

counsel for the appellants has not complied with the office

objections. Thus, it is clear that the counsel for the

appellants is not interested in pursuing the matter

diligently. Hence, the appeal is dismissed for non-

compliance of office objections.

Sd/-

JUDGE

SN