The Executive Engineer vs Sadashiv S/O Jakkappa Hanamapure
2023 Latest Caselaw 7049 Kant

                                                       -1-
                                                              NC: 2014:KHC-D:7534
                                                               MFA No. 101520 of 2022




                               IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                   DATED THIS THE 6TH DAY OF OCTOBER, 2023

                                                    BEFORE
                               THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                          MISCELLANEOUS FIRST APPEAL NO. 101520 OF 2022 (LAC)
                          BETWEEN:

                          THE EXECUTIVE ENGINEER
                          KNNL,HBC, DIVISION ATHANI,
                          TQ: ATHANI-591304,
                          DIST: BELAGAVI.
                                                                          ...APPELLANT
                          (BY SRI. K S PATIL, ADVOCATE)
                          AND:
                          1. SADASHIV S/O JAKKAPPA HANAMAPURE
                             AGE: 60 YEARS, OCC: AGRI.,

                          2.    SHIVAMURATI S/O JAKKAPAP HANAMAPURE
                                AGE: 58 YEARS, OCC: AGRI.,

                                BOTH ARE R/O: YAKONATIKODI,
                                ATHANI-591304, TQ: ATHANI,
                                DIST: BELAGAVI.
            Digitally
            signed by
            VIJAYALAXMI
VIJAYALAXMI M BHAT
M BHAT      Date:
            2023.10.07
            12:22:46
                          3.    THE SPL. LAND ACQUISITION OFFICER
            +0530

                                HIPPARAGI PROJECT, ATHANI-591304,
                                DIST: BELAGAVI.
                                                                       ...RESPONDENTS

                               THIS MFA IS FILED U/SEC.74 (1) OF RIGHT TO FAIR
                          COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION,
                          REHABILITATION AND RESETTLEMENT ACT, 2013, AGAINST THE
                          JUDGMENT AND AWARD DATED 01.09.2021 PASSED IN
                          LAC.NO.651/2018 ON THE FILE OF THE I ADDITIONAL DISTRICT
                          JUDGE,   BELAGAVI,    AND    THE    LAND    ACQUISITION,
                          REHABILITATION AND RESETTLEMENT AUTHORITY, BELAGAVI,
                          AWARDING COMPENSATION OF RS. 10,16,950/- PER ACRE.
                                   -2-
                                        NC: 2014:KHC-D:7534
                                             MFA No. 101520 of 2022




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

                               ORDER

Since the court fee is not paid as directed within the

time stipulated, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

SH