Basavaraj S/O Beerappa Kariyannanavar vs The Executive Engineer
2024 Latest Caselaw 10901 Kant

Karnataka High Court

Basavaraj S/O Beerappa Kariyannanavar vs The Executive Engineer on 22 April, 2024

                                                -1-
                                                               NC: 2024:KHC-D:6605
                                                         MFA No. 101021 of 2020




                        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. 101021 OF 2020 (LAC)

                   BETWEEN:

                   1.   BASAVARAJ S/O. BEERAPPA KARIYANNANAVAR,
                        AGE: 52 YRS, OCC: AGRICULTURE.

                   2.   SHIVAPUTRA S/O. FAKKIRAPPA KARIYANNANAVAR,
                        AGE: 45 YRS, OCC: AGRICULTURE.

                   3.   SHIVAMURTEPPA S/O. FAKKIRAPPA
                        KARIYANNANAVAR,
                        AGE: 40 YRS, OCC: AGRICULTURE.

                   4.   MAYAPA FAKKIRAPPA KARIYANNANAVAR,
                        SINCE DECEASED BY HIS LRS.

                   4A   SUBHASAPA S/O. MAYAPPA KARIYANNANAVAR,
                        AGE: 60 YRS, OCC: AGRICULTURE.

                   4B. SIDDAPA S/O. MAYAPPA KARIYANNANAVAR,
                       AGE: 55 YRS, OCC: AGRICULTURE.
Digitally signed
by JAGADISH T      4C. KARIYAPPA S/O. MAYAPA KARIYANNANAVAR,
R                      AGE: 48 YRS, OCC: AGRICULTURE,
Location: HIGH         R/O. KANAVISIDDAGIRI VILLAGE,
COURT OF
KARNATAKA              HAVERI-581110.
                                                                     ...APPELLANTS
                   (BY SRI. B. M. ANGADI, ADVOCATE)

                   AND:

                   1.   THE EXECUTIVE ENGINEER, KNNL,
                        UPPER TUNGA PROJECT,
                        RATTIHALLI-581116.

                   2.   THE DEPUTY COMMISSIONER,
                        HAVERI-581110.

                   3.   THE SPECIAL LAND ACQUSITION OFFICER,
                                   -2-
                                                NC: 2024:KHC-D:6605
                                          MFA No. 101021 of 2020




     UPPER TUNGA PROJECT,
     RANEBENNUR-581115.
                                                     ...RESPONDENTS

      THIS MFA IS FILED U/SEC.54(1) OF LAND ACQUISITION ACT,
AGAINST THE JUDGMENT AND AWARD DTD: 30.11.2012 PASSED IN
LAC.NO.848/2011 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
JUDICIAL MAGISTRATE FIRST CLASS, HIREKERUR, PARTLY
ALLOWING THE REFERENCE PETITION FILED UNDER SECTION 18(1)
OF L.A.ACT, 1894.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED 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