Shivaputrayya @ Shivarudrayya S/O vs The Special Land Acquisition Officer
2024 Latest Caselaw 10898 Kant

Karnataka High Court

Shivaputrayya @ Shivarudrayya S/O vs The Special Land Acquisition Officer on 22 April, 2024

                                               -1-
                                                             NC: 2024:KHC-D:6606
                                                       MFA No. 103219 of 2018




                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 22ND DAY OF APRIL, 2024

                                             BEFORE
                          THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
                    MISCELLANEOUS FIRST APPEAL NO. 103219 OF 2018 (LAC)

                   BETWEEN:

                   1.   SHIVAPUTRAYYA @ SHIVARUDRAYYA
                        S/O. SANGAYYA HIREMATH,
                        AGE: MAJOR, OCC: AGRICULTURE.

                   2.   ANNANDANASWAMY S/O. SANGAYYA HIREMATH,
                        AGE: MAJOR, OCC: AGRICULTURE.

                   3.   SHIVAYOGISWAMI S/O. SANGAYYA HIREMATH,
                        AGE: MAJOR, OCC: AGRICULTURE.

                   4.   SHANKRAYYA S/O. SANGAYYA HIREMATH,
                        AGE: MAJOR, OCC: AGRICULTURE.

                   5.   PRABAYYA S/O. BASALINGAYYA HIREMATH,
                        AGE: MAJOR OCC: AGRICULTURE.

                   6.   GURALINGAYHYA S/O. BASALINGAYYA HIREMATH,
                        AGE: MAJOR, OCC: AGRICULTURE.

Digitally signed
                   7.   GUDADAYYA S/O. BASALINGAYYA HIREMATH,
by JAGADISH T           AGE: MAJOR, OCC: AGRICULTURE,
R
Location: HIGH
                        ALL ARE RESIDENTS OF BADARDINNI VILLAGE,
COURT OF                BILAGI TALUKA, BAGALKOT DISTRICT.
KARNATAKA
                                                                   ...APPELLANTS
                   (BY SRI. MANJUNATH A. KARIGANNAVAR, ADVOCATE)

                   AND:

                   THE SPECIAL LAND ACQUISITION OFFICER,
                   UPPER KRISHNA PROJECT, BILAGI,
                   TQ: BILAGI, DIST: BAGALKOT.
                                                                   ...RESPONDENT

                        THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S.54(1) OF
                   the LAND ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
                   DTD: 06.04.2011 PASSED IN LAC NO.27/2006 ON THE FILE OF THE
                                -2-
                                             NC: 2024:KHC-D:6606
                                       MFA No. 103219 of 2018




SENIOR CIVIL JUDGE, BILAGI, PARTLY ALLOWING THE REFERENCE
PETITION FILED UNDER SECTION 18(1) OF LAND ACQUISITION ACT.

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

                             ORDER

This Court vide order dated 12.02.2024 passed the

following order:

"Finally, a weeks' time is granted to do the needful failing which, the matter be listed for dismissal."

Even till date, the learned counsel for the appellant has not

complied with the office objections.

In view of the order dated 12.02.2024, the appeal stands

dismissed for non-compliance of office objections.

Sd/-

JUDGE

PMP Ct-an