The Chief Engineer And Anr vs The Special Land Acquisition ...
2023 Latest Caselaw 1665 Kant

                                               -1-
                                                        MFA No. 200674 of 2020




                               IN THE HIGH COURT OF KARNATAKA,
                                      KALABURAGI BENCH

                            DATED THIS THE 1ST DAY OF MARCH, 2023

                                            PRESENT
                          THE HON'BLE MR JUSTICE S.SUNIL DUTT YADAV
                                              AND
                        THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                         MISCL. FIRST APPEAL NO. 200674 OF 2020 (LAC)
                   BETWEEN:

                   1.    THE CHIEF ENGINEER
                         KARNATAKA NEERAVARI NIGAM LIMITED,
                         IPC ZONE, KALABURAGI-585102.

                   2.    THE EXECUTIVE ENGINEER,
                         KNNL, BNT DIVISION, HEBBAL VILLAGE,
                         TQ:CHITTAPUR, DIST: KALABURAGI.

                                                                 ...APPELLANTS
                   (BY SRI GOURISH S.KHASHAMPUR, ADVOCATE)
                   AND:
                   1.    THE SPECIAL LAND ACQUISITION OFFICER,
Digitally signed
by SACHIN                M & M.I.P., KALABURAGI-585102.
Location: High
Court of
Karnataka
                   2.    THE DEPUTY COMMISSIONEER,
                         KALABURAGI DISTRICT,
                         MINI VIDHANA SOUDHA,
                         KALABURAGI-585102.

                   3.    SMT. INDIRABAI W/O BEERAPPA,
                         AGE:MAJOR, OCC:AGRICULTURE,
                         R/O KURIKOTA VILLAGE,
                          TQ & DIST: KALABURAGI.

                                                               ...RESPONDENTS
                   (BY SRI MALLIKARJUN C.BASAREDDY, GA)
                               -2-
                                      MFA No. 200674 of 2020




     THIS MFA FILED UNDER SECTION 54 (1) OF LAND
ACQUISITION ACT R/W ORDER XLI RULE 1 OF CPC, PRAYING
TO CALL FOR THE RECORDS IN LAC NO.04/2013 DATED
05.06.2017 ON THE FILE OF THE LEARNED PRINCIPAL SENIOR
CIVIL JUDGE AT KALABURAGI AND TO ALLOW THE APPEAL
AND SET ASIDE THE JUDGMENT AND AWARD PASSED BY THE
LEARNED PRINCIPAL SENIOR CIVIL JUDGE AT KALABURAGI IN
LAC NO.04/2013 DATED 05.06.2017.

    THIS APPEAL COMING ON FOR ORDERS, THIS DAY
S.SUNIL DUTT YADAV, J., MADE THE FOLLOWING:
                            ORDER

Needful has not been attended to inspite of opportunities

granted. Accordingly, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

SN