Sri Chowdappa @ Chowdaiah vs The Special Land Acquisition ...
2023 Latest Caselaw 2942 Kant

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                                                   NC: 2023:KHC:19589-DB
                                                            MFA No. 6516/2018



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 6TH DAY OF JUNE, 2023
                                           PRESENT
                          THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                                AND
                     THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                 MISCELLANEOUS FIRST APPEAL NO. 6516/2018 (LAC)


                BETWEEN:

                SRI CHOWDAPPA @ CHOWDAIAH
                S/O. CHIKKANNA,
                AGED ABOUT 72 YEARS
                R/AT KALANAKOPPALU VILLAGE,
                ARSIKERE TALUK,
                HASSAN DISTRICT - 573 101                            ...APPELLANT

                (BY SRI. NARASIMHA MURTHY G V, ADVOCATE)
Digitally       AND:
signed by A K
CHANDRIKA
Location:       1.     THE SPECIAL LAND ACQUISITION OFFICER
High Court of
Karnataka              H.R.P. NO.2, HASSAN - 573 201

                2.     THE EXECUTIVE ENGINEER
                       SOUTHERN RAILWAY
                       ARASIKERE
                       HASSAN DISTRICT - 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.13/2011 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,
                K.S.MUDAGAL J., DELIVERED THE FOLLOWING:
 2-
                              NC: 2023:KHC:19589-DB
                                      MFA No. 6516/2018



                         JUDGMENT

Peremptory order dated 24.03.2023 is not complied.

Therefore, the appeal already stood dismissed. No further

orders are required.

Sd/-

JUDGE

Sd/-

JUDGE

PKN