Sri Rangegowda vs Special Land Acquisition Officer
2023 Latest Caselaw 7848 Kant

                                       -1-
                                                  NC: 2023:KHC:41612
                                                MSA No. 145 of 2021




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 20TH DAY OF NOVEMBER, 2023

                                    BEFORE

                      THE HON'BLE MR JUSTICE R. NATARAJ

            MISCELLANEOUS SECOND APPEAL NO. 145 OF 2021 (LA)

            BETWEEN:

            SRI RANGEGOWDA
            S/O SHIVEGOWDA
            AGED 67 YEARS
            R/AT KEMPINAKOTE VILLAGE
            SHRAVANABELAGOLA HOBLI
            CHANNARAYAPATTANA TQ
                                                        ...APPELLANT
            (BY SMT.DEEPIKA, ADV. FOR SMT.RAKSHITHA D J, ADV.)

            AND:

            1.    SPECIAL LAND ACQUISITION OFFICER
                  OFFICE OF THE DISTRICT OFFICER
Digitally         BENGALURU HASSAN, RAILWAY PROJECT
signed by         1ST FLOOR, HASSAN
SUMA
Location:
HIGH        2.    THE DEPUTY ENGINEER
COURT OF          (CONSTRUCTION)
KARNATAKA
                  SOUTH WESTERN RAILWAY
                  NEAR MYSURU RAILWAY STATION
                  MYSURU

            3.    THE DEPUTY CHIEF ENGINEER
                  (CONSTRUCTION) SOUTH
                  WESTERN RAILWAY, MILLERS ROAD
                  CANTONEMENT, BENGALURU - 560 046
                                                      ...RESPONDENTS

                                       ***
                               -2-
                                            NC: 2023:KHC:41612
                                          MSA No. 145 of 2021




     THIS APPEAL IS FILED U/S 54(1) OF LAND ACQUISITION
ACT PRAYING TO CALL FOR RECORDS AND SET ASIDE
JUDGMENT DT. 10.03.2020 IN LAC APPEAL NO.227/2018
PASSED BY IV ADDL. DIST. & SESSIONS JUDGE HASSAN
DISTRICT AT CHANNARAYAPATNA AND TO SET ASIDE THE
JUDGMENT AND DECREE DT. 03.11.2011 PASSED IN LAC
NO.44/2008 ON THE FILE OF SENIOR CIVIL JUDGE,
CHANNARAYAPATTANA, ETC.,

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

Leaned counsel Smt. Deepika, appearing on behalf of

learned counsel Smt. Rakshitha. D.J., for appellant submits that

the appellant does not intend to prosecute this appeal and the

same may be dismissed as not pressed. A memo is filed to that

effect.

2. The memo is placed on record.

3. In view of the above, the appeal is dismissed as not

pressed.

Sd/-

JUDGE VK