Sri Mudlappa vs Smt Hanumanarasamma
2023 Latest Caselaw 7971 Kant

Karnataka High Court

Sri Mudlappa vs Smt Hanumanarasamma on 21 November, 2023

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                               -1-
                                                             NC: 2023:KHC:41779
                                                          MFA No. 392 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 21ST DAY OF NOVEMBER, 2023

                                            BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                   MISCELLANEOUS FIRST APPEAL NO. 392 OF 2016 (LAC)
                   BETWEEN:

                   SRI MUDLAPPA
                   S/O LATE THIMMAIAH
                   AGED ABOUT 83 YEARS
                   R/AT MUDDANAPALYA VILLAGE
                   VISHVANEEDUM POST, YESHWANTHAPURA HOBLI
                   BENGALURU NORTH TALUK, BANGALORE-560091. .. APPELLANT

                   (BY SRI. MUDLAPPA, PARTY IN PERSON [ABSENT])

                   AND:

                   1.    SMT HANUMANARASAMMA
                         W/O LATE GANGAPPA
                         AGED ABOUT 56 YARS
                         R/AT NO.90/1, KEB ROAD
                         4TH MAIN ROAD, ANJANAPURA VILLAGE
Digitally signed
                         VISHVANEEDUM POST
by                       YESHWANTHAPURA HOBLI
DHANALAKSHMI
MURTHY                   BENGALURU NORTH TALUK
Location: High           BANGALORE-560091.
Court of
Karnataka
                   2.    SRI HANUMANTHARAYAPPA
                         S/O LATE RANGADASAPPA
                         AGED ABOUT 48 YEARS
                         R/AT GIDADAKONENAHALLI VILLAGE
                         VISHVANEEDUM POST
                         YESHWANTHAPURA HOBLI
                         BENGALURU NORTH TALUK
                         BENGALURU-560091.

                   3.    SRI HANUMAIAH
                         S/O NAJAPPA
                            -2-
                                        NC: 2023:KHC:41779
                                      MFA No. 392 of 2016




     AGED ABOUT 54 YEARS
     R/AT GIDADADAKONENAHALLI VILLAGE
     VISHVANEEDUM POST
     YESHWANTHAPURA HOBLI
     BENGALURU NORTH TALUK
     BENGALURU-560091.

4.   SRI CHIKKAHANUMA
     AGED ABOUT 60 YEARS
     R/AT GIDADAKONENAHALLI VILLAGE
     VISHVANEEDUM POST
     YESHWANTHAPURA HOBLI
     BENGALURU NORTH TALUK
     BENGALURU-560091.

5.   SRI NANJAPPA
     AGED ABOUT 47 YEARS
     R/AT GIDADAKONENAHALLI VILLAGE
     VISHVANEEDUM POST
     YESHWANTHAPURA HOBLI
     BENGALURU NORTH TALUK
     BENGALURU-560 091.

6.   SRI. MANJUNATHA
     AGED ABOUT 54 YEARS
     R/AT VISHVANEEDUM POST
     YESHWANTHAPURA HOBLI
     BENGALURU NORTH TALUK
     BENGALURU-560 091.

7.   SPECIAL LAND ACQUISITION OFFICER
     BENGALURU DEVELOPMENT AUTHORITY
     BENGALURU-560001               ...RESPONDENTS

(BY SRI.K.P JAYASIMHA, ADVOCATE FOR R4 TO R6:
SRI. S.G. HEGDE, ADVOCATE FOR R7: NOTICE TO R1
& R2 IS DISPENSED WITH V/O DATED: 25.10.2018:
NOTICE TO R3 IS SERVED BUT UNREPRESENTED)
     THIS MFA IS FILED UNDER SECTION 54(1) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
DATED:15.09.2015 PASSED ON LAC NO.132/2006 ON THE FILE
OF THE 2ND ADDITIONAL CITY CIVIL & SESSIONS JUDGE &
SPECIAL  JUDGE,   BENGALURU,   PARTLY  ALLOWING   THE
                                  -3-
                                               NC: 2023:KHC:41779
                                           MFA No. 392 of 2016




REFERENCE PETITION FOR COMPENSATION                AND   SEEKING
ENHANCEMENT OF COMPENSATION.

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

This Court, by order dated 23.08.2021 has

permitted the counsel for the appellant to retire from the

case and directed the office to show the name of the

appellant in the cause-list.

2. Till today, the appellant has not engaged any

counsel.

3. When the matter is called, none appeared for the

appellant. It appears that the appellant is not interested in

prosecuting the appeal.

4. Hence, appeal is dismissed for non-prosecution.

5. All pending applications stand disposed of.

Sd/-

JUDGE

CM