Madamma vs State Of Karnataka
2023 Latest Caselaw 3294 Kant

                                             -1-
                                                    NC: 2023:KHC:20447
                                                      MFA No. 3195 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 14TH DAY OF JUNE, 2023

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                    MISCELLANEOUS FIRST APPEAL NO.3195 OF 2023 (LAC)

                   BETWEEN:

                   MADAMMA
                   W/O LATE CHANNAIAH
                   AGED ABOUT 65 YEARS
                   R/AT BILIGIRI HUNDI VILLAGE
                   KASABA HOBLI, T.NARASIPURA TALUK
                   MYSORE DISTRICT
                                                          ...APPELLANT
                   (BY SRI SRINIVASA MURTHY S R, ADVOCATE)
                   AND:

                   1.    STATE OF KARNATAKA
Digitally signed         BY SPECIAL LAND ACQUISITION OFFICER
by SHARANYA T            HRP 2, HASSAN DISTRICT
Location: HIGH
COURT OF                 HASSAN-571231
KARNATAKA

                   2.    NAGARATHNA
                         W/O LATE PUTTASIDDAIAH
                         AGED ABOUT 46 YEARS

                   3.    SAVITHRAMMA
                         W/O ERESHA
                         AGED ABOUT 43 YEARS
                         R/ AT BILIGIRI HUNDI VILLAGE
                         KASABA HOBLI, T.NARASIPURA TALUK
                         MYSORE DISTRICT
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                                   NC: 2023:KHC:20447
                                     MFA No. 3195 of 2023




4.   SMT. BHAGYA
     W/O DEVARAJU
     AGED ABOUT 41 YEARS
     R/AT EDADORE VILLAGE
     T.NARASIPURA TALUK
     MYSORE DISTRICT

     APPELLANT No.1 AND RESPONDENT Nos.2 TO 4
     ARE THE LRS OF LATE CHANNAIAH WHO WAS
     THE APPELLANT IN DISTRICT Court, HASSAN IN
     LAC APPEAL No.251/2017

                                          ...RESPONDENTS

    THIS MFA IS FILED U/S 54(1) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
DATED 20.03.2019 PASSED IN LAC.NO. 251/2017 ON
THE FILE OF THE     5TH ADDITIONAL DISTRICT AND
SESSIONS JUDGE, HASSAN AND ETC.

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

The counsel for the appellant has filed a memo

seeking permission of this Court to withdraw the appeal

with a liberty to approach the higher Court of law. In view

of the said memo, the appeal is dismissed as withdrawn.

Sd/-

JUDGE SN