The Executive Engineer vs The State And Ors
2024 Latest Caselaw 10003 Kant

Karnataka High Court

The Executive Engineer vs The State And Ors on 5 April, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                    NC: 2024:KHC-K:2921
                                                     WP No. 203391 of 2019




                            IN THE HIGH COURT OF KARNATAKA

                                    KALABURAGI BENCH

                         DATED THIS THE 5TH DAY OF APRIL, 2024

                                         BEFORE

                        THE HON'BLE MR JUSTICE V SRISHANANDA

                       WRIT PETITION NO.203391 OF 2019 (LA-RES)

                BETWEEN:


                THE EXECUTIVE ENGINEER
                KNNL, BNT PROJECT,
                HEBBAL VILLAGE-585312.
                TALUK: CHITTAPUR,
                DIST: KALABURAGI.

                                                              ...PETITIONER

                (BY SRI GOURISH S. KHASHAMPUR, ADVOCATE)

                AND:
Digitally signed
by RENUKA
                 1.   THE STATE THROUGH
Location: High        SPECIAL LAND ACQUISITION OFFICER,
Court Of
Karnataka             M & MIP,
                      KALABURAGI-585102.

                2.    THE DEPUTY COMMISSIONER
                      MINI VIDHANA SOUDHA,
                      KALABURAGI-585102.

                3.    WAJEERAMIYA
                      BY LRS.

                I)    SYED AIJAZ S/O WAJEERAMIYA,
                      AGE: 44 YEARS, OCC: AGRI.,
                             -2-
                                  NC: 2024:KHC-K:2921
                                    WP No. 203391 of 2019




    R/O NAGOOR VILLAGE,
    TQ. & DIST: KALABURAGI-585322.

                                            ...RESPONDENTS

(BY SRI VEERANAGOUDA MALIPATIL, HCGP, FOR R1 & R2;
 SRI HARSHAVARDHAN R. MALIPATIL, ADVOCATE FOR R3(I))

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT OF CERTIORARI QUASHING THE JUDGMENT
AND AWARD DATED 10.04.2017         PASSED BY    THE   IIIRD
ADDITIONAL DISTRICT JUDGE, KALABURAGI, IN LAC APPEAL
NO.47/2017 PRODUCED AT ANNEXURE-A, ETC.


     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:


                          ORDER

None present on behalf of the petitioner. Hence, the

writ petition stands dismissed for non-prosecution.

Sd/-

JUDGE

RSP