Gundappa vs The Chief Engineer And Ors
2023 Latest Caselaw 8784 Kant

Karnataka High Court

Gundappa vs The Chief Engineer And Ors on 28 November, 2023

                                              -1-
                                                    NC: 2023:KHC-K:8901
                                                      MSA No. 200134 of 2021




                              IN THE HIGH COURT OF KARNATAKA
                                     KALABURAGI BENCH

                        DATED THIS THE 28TH DAY OF NOVEMBER, 2023

                                           BEFORE

                             THE HON'BLE MRS JUSTICE M G UMA

                        MISCL SECOND APPEAL NO.200134 OF 2021 (LA)

                   BETWEEN:

                   GUNDAPPA
                   S/O MASTANAPPA
                   AGE: 72 YEARS, OCC: AGRICULTURE,
                   R/O: HARSOOR,
                   TQ. AND DIST: KALABURAGI-585102.

                                                                 ...APPELLANT
                   (BY SRI A M BIRADAR, ADVOCATE)

                   AND:

                   1.   THE CHIEF ENGINEER KNNL IP ZONE,
                        KALABURAGI-585102

Digitally signed
by SHILPA R        2.   THE EXECUTIVE ENGINEER (KNNL)
TENIHALLI               BNT, DIVISION-I HEBBAL,
Location: HIGH
COURT OF                TQ. CHITTAPUR AND
KARNATAKA
                        DIST: KALABURAGI-585102.

                   3.   THE SPECIAL LAND ACQUISITION OFFICER
                        M.M.I., IRRIGATION PROJECT,
                        KALABURAGI-585102.

                   4.   THE DEPUTY COMMISSIONER
                        KALABURAGI, DIST KALABURAGI-585102.
                                                              ...RESPONDENTS
                                    -2-
                                          NC: 2023:KHC-K:8901
                                            MSA No. 200134 of 2021




    THIS MSA FILED U/S 54(2) OF LAND ACQUISITION ACT,
PRAYING TO ALLOW THE APPEAL WITH COST BY MODIFIED
THE JUDGMENT AND AWARD DATED: 11.07.2017 PASSED BY I
ADDL. DISTRICT JUDGE KALABURAGI, IN LACA NO.480/2016
AND MODIFIED THE JUDGMENT AND AWARD DATED:
20.06.2012 PASSED BY THE III ADDL. SENIOR CIVIL JUDGE
KALABURAGI,   IN   LAC   NO.   520/2010   BY   ENHANCE
COMPENSATION TO RS.4,34,446/- PER ACRE WITH ALL
STATUTORY BENEFIT, IN THE INTEREST OF JUSTICE.

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

                             JUDGMENT

Learned counsel for the appellant is absent. No

representation, even though the matter is passed over thrice.

2. The order sheet dated 16.08.2023 reads as under;

"Two weeks time is granted to comply the office objections, failing which, the appeal shall stand dismissed without reference to the Bench."

3. Inspite of that, there is no compliance of office

objections, nor there is any representation. Hence, appeal is

dismissed for non-prosecution.

Sd/-

JUDGE PN