Smt Doddamma vs The Special Land Acquisition ...
2023 Latest Caselaw 3321 Kant

                                               -1-
                                                     NC: 2023:KHC:20752-DB
                                                           MFA No. 2120/2022




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 15TH 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. 2120/2022 (LAC)
                 BETWEEN:

                 SMT DODDAMMA
                 W/O K C MARIGOWDA
                 AGED ABOUT 75 YEARS
                 KADAVINAKOTE VILLAGE
                 HALEKOTE HOBLI
                 HOLENARASIPURA TALUK
                 HASSAN - 573 222                             ... APPELLANT

                 (BY SRI. SUNIL S RAO, ADVOCATE (ABSENT)
                 AND:

                 1.    THE SPECIAL LAND ACQUISITION OFFICER
                       HAVING ITS OFFICE AT THE BUILDING
                       OF D C OFFICE
Digitally
                       HASSAN - 573 222
signed by K S
RENUKAMBA
Location: High   2.    THE EXECUTIVE ENGINEER
Court of
Karnataka              KAVKERI NEERAVARI NIGAMA
                       HOLENARASIPURA - 573 211

                 3.    THE DEPUTY COMMISSIONER
                       HASSAN DISTRICT
                       HASSAN

                 4.    THE CHIEF SECRETARY
                       VIDHANA SOUDHA
                       BENGALURU - 560001                  ... RESPONDENTS

                      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                 SECTION 54(1) OF LAND ACQUISITION ACT, AGAINST THE
                 JUDGMENT AND AWARD DATED       29.01.2020  PASSED IN
                               -2-
                                    NC: 2023:KHC:20752-DB
                                             MFA No. 2120/2022




LAC.NO.33/2018 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
J.M.F.C., HOLENARASIPURA, PARTLY ALLOWING THE REFERENCE
PETITION FILED UNDER SECTION 18(1) OF THE LAND ACQUISITION
ACT.

    THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, K.S.MUDAGAL J., DELIVERED THE FOLLOWING:

                         JUDGMENT

No representation for the appellant.

Peremptory order dated 29.03.2023 is not complied.

Therefore, the appeal already stood dismissed.

No further orders are required.

Sd/-

JUDGE

Sd/-

JUDGE

PKN