The Commissioner vs K. Virupaksha Gouda
2023 Latest Caselaw 2783 Kant

                                               -1-
                                                          MSA No. 83 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 1ST DAY OF JUNE, 2023

                                            BEFORE
                             THE HON'BLE MR JUSTICE H.P.SANDESH
                        MISCELLANEOUS SECOND APPEAL NO. 83 OF 2021
                   BETWEEN:

                   1.    THE COMMISSIONER
                         URBAN DEVELOPMENT AUTHORITY
                         DAVANAGERE-577 002.

                   2.    THE SPECIAL LAND ACQUISITION OFFICER
                         DAVANAGERE URBAN
                         DEVELOPMENT AUTHORITY
                         DAVANAGERE-577 002.
                                                                  ...APPELLANTS

                                  (BY SRI. MAHESH S., ADVOCATE)

                   AND:

                   1.    K. VIRUPAKSHA GOUDA
                         S/O. K. SHIVAPPA
Digitally signed         AGE: MAJOR
by SHARANYA T
                         RETIRED PRINCIPAL
Location: HIGH
COURT OF                 NAVALI, NAVALI PSOT
KARNATAKA                HUVIBAHADAGALI TALUK
                         BELLARY DISTRICT-583 103.
                                                             ...RESPONDENT
                        THIS MSA IS FILED UNDER SECTION 54(2) OF LAND
                   ACQUISITION ACT, 1894, TO SET ASIDE THE ENHANCEMENT
                   OF COMPENSATION MADE IN M.A.NO.38/2014 ON 5TH
                   DECEMBER, 2020 ON THE FILE OF THE FIRST ADDITIONAL
                   DISTRICT AND SESSIONS JUDGE, DAVANAGERE AND ALLOW
                   THIS APPEAL IN THE INTEREST OF JUSTICE AND EQUITY.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                              -2-
                                         MSA No. 83 of 2021




                        JUDGMENT

Learned counsel for the appellants has filed a memo

stating that the appellants do not press the above appeal and

hence, the same may be dismissed as not pressed.

In view of the memo, the appeal is dismissed as not

pressed.

Sd/-

JUDGE

ST