K R Kumara Dead By Lrs Renuka vs The Special Land Acquisition ...
2023 Latest Caselaw 3404 Kant

                                               -1-
                                                     NC: 2023:KHC:20928-DB
                                                             MFA No. 373/2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 16TH 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. 373/2022 (LAC)
                BETWEEN:

                       K R KUMARA, DEAD BY LR'S

                1A.    RENUKA
                       W/O LATE KUMARA
                       AGED ABOUT 53 YEARS

                1B.    ABHISHEK
                       S/O LATE KUMARA
                       AGED ABOUT 16 YEARS

                1C.    RAJU
                       S/O LATE KUMARA
                       AGED ABOUT 15 YEARS

                       ALL ARE R/O KADAVINAKOTE VILLAGE,
Digitally              HALEKOTE HOBLI
signed by K S          HOLENARASIPURA TALUK                     ... APPELLANTS
RENUKAMBA
Location:
High Court of   (BY SRI.T SESHAGIRI RAO, ADVOCATE (ABSENT))
Karnataka
                AND:

                1.    THE SPECIAL LAND ACQUISITION OFFICER
                      HAVING ITS OFFICE AT THE BUILDING
                      OF D .C. OFFICE
                      HASSAN-573 222

                2.    THE EXECUTIVE ENGINEER
                      KAVERI NEERAVARI NIGAMA
                      HOLENARASIPURA -573 211
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                                     NC: 2023:KHC:20928-DB
                                               MFA No. 373/2022




3.   THE DEPUTY COMMISSIONER
     HASSAN DISTRICT
     HASSAN

4.   THE CHIEF SECRETARY
     VIDHANA SOUDHA
     BENGALURU - 560 001                        ... 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
LAC.NO.12/2018    ON THE FILE OF THE SENIOR CIVIL JUDGE AND
J.M.F.C., HOLENARASIPURA,   PARTLY ALLOWING THE REFERENCE
FILED UNDER SECTION 18(1) OF 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 appellants.

Peremptory order dated 23.03.2023 is not complied.

Therefore, the appeal already stood dismissed.

No further orders are required.

Sd/-

JUDGE

Sd/-

JUDGE

PKN