Nethravathi vs The Special Land Acquisition ...
2023 Latest Caselaw 3704 Kant

                                               -1-
                                                     NC: 2023:KHC:22137-DB
                                                            MFA No. 295/2022



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 26TH 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.295/2022 (LAC)
                BETWEEN:

                NETHRAVATHI
                W/O KUMARA
                AGED ABOUT 45 YEARS
                KADAVINAKOTE VILLAGE
                HALEKOTE HOBLI
                HOLENARASIPURA TALUK                             ...APPELLANT

                (BY SRI. T SESHAGIRI RAO, ADVOCATE (ABSENT))
                AND:

                1.     THE SPECIAL LAND ACQUISITION OFFICER
                       HAVING ITS OFFICE AT THE BUILDING
                       OF D C OFFICE, HASSAN-573222

                2.     THE EXECUTIVE ENGINEER
Digitally              KAVERI NEERAVARI NIGAMA
signed by K S          HOLENARASIPURA - 573 211
RENUKAMBA
Location:
High Court of
Karnataka       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, PRAYING TO SET ASIDE
                THE JUDGMENT AND AWARD DATED 29.01.2020 PASSED IN LAC
                NO.30/2018 ON THE FILE OF THE SENIOR CIVIL JUDGE, JMFC,
                               -2-
                                    NC: 2023:KHC:22137-DB
                                            MFA No. 295/2022



HOLENARASIPURA, PARTLY ALLOWING THE REFERENCE MADE BY
THE 1ST RESPONDENT U/S.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 appellant.

Peremptory order dated 05.04.2023 is not complied.

Therefore, the appeal already stood dismissed.

No further orders are required.

Sd/-

JUDGE

Sd/-

JUDGE

PKN