Basalingappa S/O Gangappa Adaki vs The Special Land Acquisition Officer
2024 Latest Caselaw 10899 Kant

Karnataka High Court

Basalingappa S/O Gangappa Adaki vs The Special Land Acquisition Officer on 22 April, 2024

                                            -1-
                                                         NC: 2024:KHC-D:6629
                                                   MFA No. 101858 of 2019




                    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. 101858 OF 2019 (LAC)

               BETWEEN:

               BASALINGAPPA S/O. GANGAPPA ADAKI,
               AGE ABOUT 80, OCC: AGRICULTURE
               R/O. HIREMULAKUR TQ: BAILHONGAL,
               DIST: BELAGAVI-591102.
                                                                ...APPELLANT
               (BY SRI. K. ANANDKUMAR, ADVOCATE)

               AND:

               1.   THE SPECIAL LAND ACQUISITION OFFICER,
                    MALAPRBHA PROJECT DHARWAD, BAGALKOT.
                    NOW AT DIST: DHARWAD-580003.

               2.   THE EXECUTIVE ENGINEER,
                    M.L.B.C.C, DIVISION ON.2,
Digitally           KARNATAKA NIRAVARI NIGAM LTD,
signed by           NAVILUTHEERTH, TQ: SAVADATTI,
JAGADISH T R
Location:           DIST: BELAGAVI/DHARWAD-591126.
HIGH COURT
OF
KARNATAKA                                                    ...RESPONDENTS

                      THIS MFA IS FILED U/SEC.54(1)OF LAND ACQUISITION ACT,
               AGAINST THE JUDGMENT AND AWARD DTD: 24.04.2013 PASSED IN
               LAC.NO.111/2012 ON THE FILE OF THE SENIOR CIVIL JUDGE,
               BAILHONGAL, PARTLY ALLOWING THE REFERENCE PETITION FILED
               UNDER SECTION 18(1) OF L.A.ACT.


                      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
               COURT MADE THE FOLLOWING:
                                 -2-
                                               NC: 2024:KHC-D:6629
                                        MFA No. 101858 of 2019




                              ORDER

Learned counsel for the appellant files a memo seeking

leave to withdraw the appeal, which reads as under:

The counsel appearing for the appellant submits that the valuation of the appeal less then 10,00,000/- permit to withdrawal appeal with liberty to file appeal before concerned Court. Hence, this memo seeking for withdrawal of the above appeal, with liberty to approach concerned Court in the interest of justice and equity.

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

PMP Ct-an