Laxmi W/O. Somanna Jeenur vs The Assistant Commissioner
2023 Latest Caselaw 3407 Kant

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                                                      MFA No. 102452 of 2022




                  IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                             DATED THIS THE 16TH DAY OF JUNE, 2023
                                           PRESENT
                            THE HON'BLE MR JUSTICE S G PANDIT
                                             AND
                        THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL


                      MISCELLANEOUS FIRST APPEAL NO.102452 OF 2022 (LAC)

                 BETWEEN:

                       SOMANNA S/O. LACHAMANNA JEENUR,
                       SINCE DECEASED BY HIS LRS.,
                 1.    LAXMI W/O. SOMANNA JEENUR,
                       AGE: 44 YEARS, OCC: HOME MAKER,
                 2.    AMARESH S/O. SOMANNA JEENUR,
                       AGE: 28 YEARS, OCC: AGRICULTURE,
                       BOTH ARE R/O: GUDUR VILLAGE,
                       TQ: GANGAVATHI, DIST: KOPPAL-583231.
                                                               ...APPELLANTS
                 (BY SRI. LINGRAJ MARADI, ADVOCATE)

Digitally        AND:
signed by K M
SOMASHEKAR
Location:
DHARWAD          1.    THE ASSISTANT COMMISSIONER AND
Date:
2023.06.20             L.A.O., KOPPAL-583231.
13:55:44 -0700

                 2.    THE EXECUTIVE ENGINEER,
                       ZILLA PANCHAYAT, ENGINEERING
                       DIVISION, KOPPAL-583231.
                                                              ...RESPONDENTS
                      THIS MFA IS FILED U/SEC. 54(1) OF LAND ACQUISITION
                 ACT, AGAINST THE JUDGMENT AND AWARD DTD 09.08.2012
                 PASSED IN LAC.NO.28/2012 ON THE FILE OF THE SENIOR
                 CIVIL JUDGE, AND JUDICIAL MAGISTRATE FIRST CLASS,
                 GANGAVATHI, PARTLY ALLOWING THE REFERENCE PETITION
                 FILED UNDER SECTION 18(1) OF LAND ACQUISITION ACT.
                               -2-
                                        MFA No. 102452 of 2022




      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
S.G. PANDIT J., MADE THE FOLLOWING:

                            ORDER

Learned counsel, Sri. Lingaraj Maradi for the

appellants submits that the appellants have not come

forward to comply the office objections in paying the

deficit court fee, and prays for passing appropriate orders.

Since the appellants have not complied with the

office objections by paying the deficit court fee, the appeal

stands dismissed for non-compliance of office objections.

Sd/-

JUDGE

Sd/-

JUDGE

KMS