G S Krishnamurthy vs The Special Land Acquisition ...
2023 Latest Caselaw 3530 Kant

                                               -1-
                                                     NC: 2023:KHC:21355-DB
                                                            MFA No.4323/2020



                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 20TH 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.4323/2020 (LAC)

                 BETWEEN:

                 G S KRISHNAMURTHY
                 S/O LATE G N SUBRAMANYA
                 AGED ABOUT 70 YEARS
                 R/AT NO.474, 16TH CROSS
                 SECTOR 4, HSR LAYOUT
                 BANGALORE 560102
                 (SENIOR CITIZEN BENIFIT NOT CLAIMED)                 ...APPELLANT

                 (BY SRI. HARIKRISHNA PRAMOD, ADVOCATE FOR
                     SMT. SNEHA NAGARAJ.,ADVOCATE)

                 AND:

                 THE SPECIAL LAND ACQUISITION OFFICER
Digitally        RAMANAGARA 562159                                   ...RESPONDENT
signed by K S
RENUKAMBA
Location: High          THIS   MISCELLANEOUS   FIRST   APPEAL   IS   FILED    UNDER
Court of
Karnataka        SECTION 54(1) OF LAND ACQUISITION ACT, PRAYING TO SET ASIDE
                 THE ORDER DATED 09.03.2012 PASSED IN LAC NO.2/2010 ON THE
                 FILE OF THE ADDITIONAL SENIOR CIVIL JUDGE, RAMANAGARA.


                        THIS   MISCELLANEOUS   FIRST   APPEAL   COMING       ON   FOR
                 ORDERS, THIS DAY, K.S.MUDAGAL J., DELIVERED THE FOLLOWING:
                                -2-
                                     NC: 2023:KHC:21355-DB
                                           MFA No.4323/2020



                          JUDGMENT

Peremptory order dated 16.03.2023 is not complied.

Therefore, the appeal already stood dismissed.

No further orders are required.

Sd/-

JUDGE

Sd/-

JUDGE

PKN