The Special Land Acquisition Officer vs Tammannappa S/O Rayappa Naragund
2024 Latest Caselaw 10128 Kant

Karnataka High Court

The Special Land Acquisition Officer vs Tammannappa S/O Rayappa Naragund on 8 April, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                    -1-
                                                      NC: 2024:KHC-K:2941-DB
                                                                MFA No.202574 of 2023



                                   IN THE HIGH COURT OF KARNATAKA

                                          KALABURAGI BENCH

                                DATED THIS THE 8TH DAY OF APRIL, 2024

                                                PRESENT

                         THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                                  AND
                                 THE HON'BLE MR. JUSTICE K V ARAVIND

                             MISCL. FIRST APPEAL NO.202574 OF 2023 (LAC)

                      BETWEEN:

                      THE SPECIAL LAND ACQUISITION OFFICER
                      U.K.P., ALMATTI
                      TQ: B-BAGEWADI
                      DIST. VIJAYAPURA - 586 101.
                                                                          ...APPELLANT

                      (BY SRI VEERANAGOUDA M. BIRADAR, H.C.G.P.)

                      AND:

                      TAMMANNAPPA
Digitally signed by
BASALINGAPPA
                      S/O RAYAPPA NARAGUND
SHIVARAJ
DHUTTARGAON           AGE: MAJOR
Location: HIGH
COURT OF
                      OCC: AGRICULTURE
KARNATAKA             R/O YARANAL
                      TQ. B.BAGEWADI
                      DIST: VIJAYAPURA - 586 101.
                                                                        ...RESPONDENT

                              THIS MFA IS FILED UNDER SECTION 74 (1) OF RIGHT TO
                      FAIR     COMPENSATION     AND       TRANSPARENCY      IN   LAND
                      ACQUISITION, REHABILITATION AND RESETTLEMENT ACT,
                      2013,     PRAYING   TO   CALL       FOR     THE   RECORDS    IN
                      L.A.C.NO.876/2018 PASSED BY THE LEARNED III ADDITIONAL
                                  -2-
                                    NC: 2024:KHC-K:2941-DB
                                            MFA No.202574 of 2023



DISTRICT    JUDGE    AND       ADDITIONAL      LAND   ACQUISITION
REHABILITATION           AND     RESETTLEMENT           AUTHORITY,
VIJAYAPURA DATED 06.07.2022 AND ALLOW THE ABOVE
APPEAL AND TO SET ASIDE THE JUDGMENT AND AWARD
DATED 06.07.2022 IN L.A.C.NO.876/2018 PASSED BY THE
LEARNED III ADDITIONAL DISTRICT JUDGE AND ADDITIONAL
LAND ACQUISITION REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPURA, IN THE INTEREST OF JUSTICE AND
EQUITY.


     THIS    MFA    COMING       ON    FOR    ORDERS     THIS      DAY
H.T.NARENDRA PRASAD J., DELIVERED THE FOLLOWING:


                           JUDGMENT

On 15.02.2024, this Court has passed the following

order:

"On the request of Sri.Mallikarjun C. Basareddy, the learned Government Advocate, finally three weeks is allowed for compliance with the office objections. Further, it is observed that if the objections are not attended within this period the appeal must be listed for orders on dismissal for default.

The office is directed to re-list this appeal after three weeks."

NC: 2024:KHC-K:2941-DB

Inspite of providing sufficient time, the learned

Government Advocate has not complied the office

objections till today. Therefore, in view of the order dated

15.02.2024, the appeal stands dismissed for default.

Sd/-

JUDGE

Sd/-

JUDGE

VNR

Ct;VK