Shankreppa Basappa Pujari vs The Special Land Acquisition ...
2023 Latest Caselaw 3287 Kant

                                        -1-
                                               MFA No. 104806 of 2019




             IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                       DATED THIS THE 14TH DAY OF JUNE, 2023

                                      BEFORE

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

            MISCELLANEOUS FIRST APPEAL NO.104806/2019 (LAC)

            BETWEEN:

            SHANKREPPA BASAPPA PUJARI,
            AGE: 67, OCC: AGRICULTURE,
            R/O: KOLUR, TQ: BILAGI,
            DSIT: BAGALKOTE.
                                                         ...APPELLANT
            (BY SRI BASAVARAJ S. BYAKOD, ADVOCATE)

            AND:

            THE SPECIAL LAND ACQUISITION OFFICER
            UPPER KRISHNA PROJECT, BILAGI,
            TQ: BILAGI, DIST: BAGALKOTE.
                                                       ...RESPONDENT

                   THIS MFA IS FILED UNDER SECTION 54(1) OF LAND
Digitally
signed by   ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
VINAYAKA
BV          DATED 22.06.2006 PASSED IN LAC.NO.909/2005 ON THE FILE
            OF THE SENIOR CIVIL JUDGE, BAGALKOT, PARTLY ALLOWING
            THE REFERENCE PETITION      FILED UNDER SECTION 18 OF
            L.A.ACT.


                   THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
            COURT MADE THE FOLLOWING:
                             -2-
                                    MFA No. 104806 of 2019




                          ORDER

Learned counsel for the appellant is absent. No

representation.

Even though the matter is passed over twice and

again called out at 03:14 PM, there is no representation.

The appellant is not interested in prosecuting the

matter. Hence, appeal is dismissed as default i.e., for non-

prosecution.

SD/-

JUDGE

RH