Shivaputragouda vs The Special Land Acquisition ...
2023 Latest Caselaw 5039 Kant

                                         -1-
                                                NC: 2023:KHC-D:7912
                                                  MFA No. 101951 of 2020




             IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                    DATED THIS THE 28TH DAY OF JULY, 2023

                                      BEFORE

                       THE HON'BLE MRS. JUSTICE M.G.UMA

            MISCELLANEOUS FIRST APPEAL NO.101951/2020 (LAC)

            BETWEEN:

            SHIVAPUTRAGOUDA S/O. RUDRAGOUDA PATIL,
            AGE: 53 YEARS, OCC: AGRICULTURE,
            R/O: KADROLLI, TQ: BAILHONGAL, DIST: BELAGAVI.
                                                             ...APPELLANT
            (BY SRI K. ANANDKUMAR, ADVOCATE)

            AND:

            1.   THE SPECIAL LAND ACQUISITION OFFICER,
                 MALAPRABHA NO.III BAGALKOT,
                 DIST:BAGALKOT.

            2.   THE EXECUTIVE ENGINEER,
                 M.L.B.C.C. DIVISION NO.2,
                 KARNATAKA NIRAVARI NIGAM LTD.,
                 NAVILUTHEERTH, SAUDATTI,
                 TQ: SAVADATTI, DIST: BELAGAVI.
Digitally
signed by
VINAYAKA    3.   THE STATE OF KARNATAKA,
BV
                 REPT/BY THE PRL. SECRETARY,
                 REVENUE DEPT., VIDHAN SOUDHA, BENGALURU.
                                                        ...RESPONDENTS

                  THIS MFA IS FILED UNDER SECTION 74 (1) OF RIGHT TO FAIR
            COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION,
            REHABILITATION AND RESETTLEMENT ACT, 2013, PRAYING TO
            MODIFY THE JUDGMENT AND DECREE DATED 10.03.2020 PASSED IN
            L.A.C. NO.789/2017 BY THE LEARNED I ADDITIONAL DISTRICT
            JUDGE AT BELAGAVI.

                 THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY,
            THE COURT MADE THE FOLLOWING:
                               -2-
                                     NC: 2023:KHC-D:7912
                                      MFA No. 101951 of 2020




                           ORDER

Learned counsel for the appellant has filed a memo

seeking permission to withdraw the appeal with liberty to file

the appeal before the District Court having jurisdiction over

the matter.

Memo is placed on record.

The appeal is dismissed as withdrawn with liberty to file

the appeal before the District Court having jurisdiction over

the matter.

SD/-

JUDGE

RH