Karnataka Neeravari Nigam Ltd vs The Special Land Acquisition ...
2023 Latest Caselaw 2583 Kant

Citation : 2023 Latest Caselaw 2583 Kant
Judgement Date : 24 May, 2023

Karnataka High Court

Karnataka Neeravari Nigam Ltd vs The Special Land Acquisition ... on 24 May, 2023

Bench: M.G.Umapresided Bymguj

                                                -1-
                                                         MFA No. 101943 of 2019




                    IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 24TH DAY OF MAY, 2023

                                              BEFORE

                                  THE HON'BLE JUSTICE M.G.UMA

                        MISCELLANEOUS FIRST APPEAL NO.101943 OF 2019 (LAC)

                   BETWEEN:

                   KARNATAKA NEERAVARI NIGAM LTD.,
                   REPRESENTED BY ITS EXECUTIVE ENGINEER,
                   GRBCC-2, HIDKAL DAM, TAL: HUKKERI,
                   DIST: BELAGAVI.
                                                                     ...APPELLANT
                   (BY SRI RAMESH N. MISALE, ADVOCATE)

                   AND:

                   1.    THE SPECIAL LAND ACQUISITION OFFICER,
                         GHATATAPRABHA PROJECT, HIDKAL.

                   2.    SRI SHESHAPPA,
                         S/O HANAMANTAPPA DEVARADDI,
                         AGE: 73 YEARS, OCC: AGRICULTURE,
                         R/O YARAGATTI, TAL SAUNDATTI,
Digitally signed         DIST: BELAGAVI.
by VINAYAKA B
V                                                                ...RESPONDENTS
Location: HIGH
COURT OF
KARNATAKA
DHARWAD                   THIS MFA IS FILED UNDER SECTION 54(1) OF THE LAND
                   ACQUISITION ACT PRAYINT TO ALLOW THE APPEAL AND SET ASIDE
                   THE JUDGMENT AND AWARD PASSED BY THE LEARNED PRINCIPAL
                   SENIOR CIVIL JUDGE, SAUNDATTI, IN LAC NO. 4/2016, DATED
                   29.11.2018 ENHANCING THE MARKET VALUE OF ACQUIRED LAND OF
                   RS, 5,08,000/- AND REDUCING THE SAME TO RS. 3,50,000/-.


                          THIS MFA, COMING ON FOR ORDERS, THIS DAY, THE COURT
                   DELIVERED THE FOLLOWING:
                              -2-
                                    MFA No. 101943 of 2019




                         JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission of this Court to withdraw the appeal.

2. Memo is placed on record.

3. In terms of the memo, the appeal is dismissed

as withdraw.

SD/-

JUDGE