The Executive Engineer vs Chandrappa S/O Ramappa Muragod
2024 Latest Caselaw 10925 Kant

Karnataka High Court

The Executive Engineer vs Chandrappa S/O Ramappa Muragod on 22 April, 2024

                                                 -1-
                                                               NC: 2024:KHC-D:6604
                                                         MFA No. 100119 of 2021




                        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. 100119 OF 2021 (LAC)
                   BETWEEN:

                   THE EXECUTIVE ENGINEER,
                   MLBC NO.2, NAVILUTEERTA-59116,
                   TQ: SAVADATTI, DIST: BELAGAVI.
                                                                        ...APPELLANT
                   (BY SRI. K. S. PATIL, ADVOCATE)

                   AND:

                   1.   CHANDRAPPA S/O. RAMAPPA MURAGOD,
                        AGE: 57 YEARS, OCC: AGRICULTURE,
                        R/O. JALIKOPPA-591104, TQ: BAILHONGAL,
                        DIST:. BELAGAVI.

                   2.   THE SPL. LAND ACQUISITION OFFICER,
                        MALAPRABHA PROJECT NO.3,
                        BAGALKOT-587103, TQ & DIST: BAGALKOT.
Digitally signed                                                      ...RESPONDENTS
by JAGADISH T
R                         THIS MFA IS FILED U/SEC.74 (1) OF RIGHT TO FAIR
Location: HIGH
COURT OF           COMPENSATION     AND   TRANSPARENCY    IN   LAND    ACQUISITION,
KARNATAKA
                   REHABILITATION AND RESETTLEMENT ACT, 2013, AGAINST THE
                   JUDGMENT      AND    AWARD    DTD     30.09.2020     PASSED   IN
                   LAC.NO.1175/2018 ON THE FILE OF THE I ADDITIONAL DISTRICT
                   JUDGE, BELAGAVI,    AWARDING COMPENSATION OF RS. 6,61,880/-
                   PER ACRE.


                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT MADE THE FOLLOWING:
                                   -2-
                                                NC: 2024:KHC-D:6604
                                          MFA No. 100119 of 2021




                               ORDER

This Court vide order dated 12.02.2024 passed the following

order:

"Finally, two weeks' time is granted to comply with the office objections, 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