The Executive Engineer vs Sri. Muttappa S/O Appanna Basingi
2023 Latest Caselaw 7050 Kant

                                                        -1-
                                                              NC: 2014:KHC-D:7533
                                                               MFA No. 101472 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. 101472 OF 2022 (LAC)
                          BETWEEN:

                          THE EXECUTIVE ENGINEER
                          KNNL, HBC, DIVISION ATHANI,
                          TQ: ATHANI-591304,
                          DIST: BELAGAVI.
                                                                          ...APPELLANT
                          (BY SRI. K.S.PATIL, ADVOCATE)

                          AND:

                                APPANNA JOTEPPA BASINGI
                                DEAD BY HIS LRS.

                          1.    SRI. MUTTAPPA S/O APPANNA BASINGI
                                AGE: 40 YEARS, OCC: AGRI.,
                                R/O: YAKONATIKODI,
                                ATHANI-591304, TQ: ATHANI,
                                DIST: BELAGAVI.
            Digitally
            signed by
            VIJAYALAXMI
VIJAYALAXMI M BHAT
                          2.    THE SPL.LAND ACQUISITION OFFICER
M BHAT      Date:
            2023.10.07
            12:22:35
                                HIPPARAGI PROJECT,
            +0530
                                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.653/2018 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.

                              THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                          COURT MADE THE FOLLOWING:
                                   -2-
                                        NC: 2014:KHC-D:7533
                                             MFA No. 101472 of 2022




                               ORDER

Since the court fee is not paid as directed within the

time stipulated, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

SH