Sri. Malleshaiah vs The State Of Karnataka
2023 Latest Caselaw 6700 Kant

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                                                             NC: 2023:KHC:34177
                                                        MFA No. 4384 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 21ST DAY OF SEPTEMBER, 2023

                                            BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD


                   MISCELLANEOUS FIRST APPEAL NO. 4384 OF 2023 (LAC)
                   BETWEEN:

                   SRI. MALLESHAIAH
                   S/O KARIYAIAH
                   AGED 68 YEARS
                   R/AT HANDINAKERE,HARALAHALLI VILLGE
                   KASABA HOBI, J.H.KERE POST
                   HASSAN TALUK & DISTRICT - 573201.
                                                                   ...APPELLANT
                   (BY SRI. NARASIMHA MURTHY G V.,ADVOCATE)

                   AND:

                   1.    THE STATE OF KARNATAKA
                         THE SPECIAL LAND ACQUISITION OFFICER
Digitally signed         HCR2, HASSAN - 573201.
by
DHANALAKSHMI
MURTHY             2.    THE MANAGING DIRECTOR,
Location: High           KAVERI NIRAVARI NIGAM MYSORE
Court of
Karnataka                4TH STAGE, GOKULAM
                         MYSORE - 570002.

                   3.    THE DISTRICT COMMISSIONER
                         DISTRICT COMMISSIONER OFFICE
                         HASSAN TALUK & DISTRICT - 573201.
                                                                ...RESPONDENTS
                       THIS MFA IS FILED UNDER SECTION 54(1) OF LAND
                   ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
                   DATED: 03.06.2022 PASSED IN LAC NO.11/2000 ON THE FILE
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                                        NC: 2023:KHC:34177
                                      MFA No. 4384 of 2023




OF THE PRL. SENIOR CIVIL JUDGE AND CJM, HASSAN, PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION.

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

The learned counsel for the appellant has filed a

memo dated 21.9.2023 stating that the appellant seeks

permission of this Court to withdraw the appeal with

liberty to approach the appropriate legal forum.

The memo is placed on record.

Accordingly, the appeal is dismissed as withdrawn

with liberty to the appellant to approach the appropriate

legal forum.

In view of dismissal of the appeal, all pending

I.As., if any, do not survive for consideration and hence,

they are dismissed accordingly.

Sd/-

JUDGE

DM