Karnataka High Court
Lakshmi W/O Ulavappa Parannavar vs The Asssistant Commissioner And Land ... on 18 April, 2024
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NC: 2024:KHC-D:6476
MFA No. 100776 of 2024
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 18TH DAY OF APRIL, 2024
BEFORE
THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
MISCELLANEOUS FIRST APPEAL NO. 100776 OF 2024 (LAC)
BETWEEN:
1. LAKSHMI W/O. ULAVAPPA PARANNAVAR,
AGE: 49 YEARS, OCC: HOMEMAKER,
R/O. UNKAL, TQ HUBBALLI,
DIST: DHARWAD.
2. ABHISHEK S/O. ULAVAPPA PARANNAVAR,
AGE: 16 YEARS, OCC: STUDENT,
R/O. UNKAL, TQ: HUBBALLI,
DIST: DHARWAD.
3. AKASH S/O. ULAVAPPA PARANNAVAR,
AGE: 13 YEARS, OCC: STUDENT,
R/O. UNKAL, TQ: HUBBALLI,
DIST: DHARWAD.
4. SIDDAVVA W/O NAGAPPA CHILLANNAVAR
AGE: 47 YEARS, OCC: HOMEMAKER
R/O UNKAL, TQ HUBBALLI,
Digitally
signed by DIST DHARWAD.
JAGADISH T R ...APPELLANTS
Location: (BY SRI. AKASH R NAIK, ADVOCATE)
HIGH COURT
OF
KARNATAKA
AND:
1. THE ASSSISTANT COMMISSIONER AND LAND
ACQUISITION OFFICER,
DHARWAD DIVISION, DHARWAD,
TQ AND DIST DHARWAD 580001.
2. THE UNION OF INDIA,
R/BY. DEPUTY CHIEF ENGINEER
CONSTRUCTION UBL,
SOUTH WESTERN RAILWAYS,
CLUB ROAD, KESHWAPUR,
HUBBALLI, TQ: HUBBALLI,
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NC: 2024:KHC-D:6476
MFA No. 100776 of 2024
DIST: DHARWAD-580023.
3. THE CHIEF PROJECT MANAGER,
RAIL VIKAS NIGAM LTD,
SOUTH WESTERN RAILWAYS,
CLUB ROAD, KESHWAPUR,
HUBBALLI, TQ: HUBBALLI,
DIST: DHARWAD 580023.
4. THE PRINCIPAL REVENUE SECRETARY,
GOVT OF KARNATAKA REVENUE DEPARTMENT,
MS BUILDING, BENGALURU.
...RESPONDENTS
THIS MFA IS FILED U/S.74 OF THE RIGHT TO FAIR
COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION
REHABILITATION AND RESETTLEMENT ACT, 2013, PRAYING TO CALL
FOR RECORDS IN LAC NO.17/2019 ADJUDICATED BEFORE THE II
ADDL. DIST & SESSIONS JUDGE AND THE LAND ACQUISITION,
REHABILITATION AND RESETTLEMENT AUTHORITY DHARWAD AND
ENHANCE THE COMPENSATION OF THE LANDS ACQUIRED AT THE
RATE OF RS.11,00,000/- PER GUNTA BY MODIFYING THE JUDGMENT
AND AWARD PASSED BY THE LEARNED REFERENCE COURT IN LAC
NO.17/2019 WITH ALL THE STATUTORY BENEFITS ENTITLED UNDER
THE LAW BY ALLOWING THIS APPEAL IN THE INTEREST OF JUSTICE
AND EQUITY.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the appellants files a memo seeking
leave to withdraw the appeal, which reads as under:
The above matter is filed questioning the award
passed by the learned reference Court. The said award is
passed on passed by the learned reference Court has been
modified on 1.3.2024 on the application filed by respondent
No.2, therein as such the above matter needs to be
NC: 2024:KHC-D:6476
withdrawn as the entire amount awarded as compensation
is also modified.
As such, this Hon'ble Court may kindly pass an order
allowing the withdrawal of the matter with liberty to file a
fresh appeal on the same cause of action. It is also prayed
that Hon'ble Court be pleased to direct the office to return
the certified documents in connection with this appeal.
The memo is placed on record. Appeal stands dismissed
as withdrawn with liberty as sought.
Registry is directed to return the certified copies of the
documents placed along with this appeal on substituting the
Xerox copies of the same.
Sd/-
JUDGE
JTR
Ct-an
